[Cites 1, Cited by 0]
Karnataka High Court
Sri. V. S. Ravishankar vs Sri Jagadish on 18 February, 2026
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NC: 2026:KHC:9877-DB
CCC No. 155 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
CIVIL CONTEMPT PETITION NO. 155 OF 2025
BETWEEN:
1. SRI V.S. RAVISHANKAR
S/O. LATE SRINIVAS
AGED ABOUT 65 YEARS
RESIDING AT CHIKKAJALA
JALA HOBLI
BANGALORE NORTH TALUK
BANGALORE - 560 064
...COMPLAINANT
(BY SMT. SUSHEELA, SENIOR ADVOCATE FOR
SRI NARAYANA SWAMY P M., ADVOCATE)
Digitally AND:
signed by
VEERENDRA
KUMAR K M 1. SRI JAGADISH
Location: High THE DEPUTY COMMISSIONER
Court of
Karnataka BANGALORE URBAN DISTRICT
BANGALORE - 560 034
2. SRI MANJUNATH
THE JOINT DIRECTOR OF LAND RECORDS
OFFICE OF DEPUTY COMMISSIONER
BANGALORE URBAN DISTRICT
BANGALORE - 560 001
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CCC No. 155 of 2025
HC-KAR
3. SRI SHREYAS
THE TAHASILDAR
BANGALORE NORTH TALUK (ADDL)
YELAHANKA
NOW YELAHANKA TALUK
BANGALORE - 560 064
...ACCUSED
4. THE STATE OF KARNATAKA
REPRESENTED BY SECRETARY
REVENUE DEPARTMENT
VIDHANA SOUDHA - 560 001
...PRO FORMA RESPONDENT
(BY SRI S.H. RAGHAVENDRA, AGA)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO TAKE SUITABLE
ACTION AGAINST ACCUSED NO.1 TO 3 FOR THEIR WILLFUL
DISOBEDIENCE OF THE ORDER DATED 24.01.2023 PASSED BY
THIS HON'BLE COURT IN W.P.NO.689/022(KLR-RES) AT
ANNEXURE-A.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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CCC No. 155 of 2025
HC-KAR
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. The complainant has filed the present complaint alleging
willful disobedience of the order dated 24.01.2023, passed by the
learned Single Judge of this Court in W.P.No.689/2022(KLR-RES).
2. Paragraph 7 of the said order, which is alleged to have been
violated, reads as under:
"7. In that view of the matter, the Tahasildar is
directed to look into the original grant register,
Saguvali chit issue register, mutation register and all
contemporaneous record in the presence of the
petitioner so that the petitioner also will be satisfied of
having looked into the original records. If the original
records reveal the fact that grant was indeed made in
favour of the original grantee Sri Nanjunda Shastri and
subsequently the sale executed by Sri Nanjunda
Shastri in favour of Smt. Chowdamma was
acknowledged by the revenue authorities and her
name was entered in the land records, then it does not
lie in the mouth of the revenue authorities to say or
reject the application of the petitioner to conduct phodi
and durasth in respect of the land in question. On the
other hand, on verification if it is found that there is no
entry of the grant said to have been made in favour of
Sri Najundada Shastri, then the Tahasildar may place
the matter before the Deputy Commissioner, who
heads the committee for building missing records. The
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committee shall afford an opportunity of hearing to the
petitioner and thereafter necessary orders shall be
passed for building records."
3. The learned senior counsel for the complainant rightly points
out that there are three limbs in paragraph 7 of the impugned order.
First, relates to the examination of original grant register, saguvali
chit issue register, mutation register and all other contemporaneous
records in the presence of the complainant. The said examination
was not conducted in the complainant's presence. But that
infraction has been cured by complying with the subsequent order
dated 05.02.2026 passed by this Court in the present proceedings.
4. She states that the second limb clearly indicates that there
are two courses of action open to the accused. The first course is
to conduct phodi and durast, which is contingent on the accused
being satisfied of the grant in favour of the original grantee,
Sri.Nanjunda Shastri, and the subsequent sale in favour of Smt.
Chowdamma. The second is to place the matter before the Deputy
Commissioner.
5. She states that in the present case there is ample material to
establish the grant as well as the subsequent sales. Yet, the
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accused have not accepted the same and have proceeded on the
basis that there is no entry of grant in favour of Sri.Nanjunda
Shastri.
6. The accused have placed the matter before the Deputy
Commissioner, which the accused was required to do, if there was
no grant.
7. The affidavits of compliance indicate that although the
accused found material to establish a temporary grant, he did not
find any original record evidencing a permanent grant. According
to the accused there are no records establishing a permanent grant
in favour of the original grantee. The complainant states that there
is ample material to draw the necessary inference. This is
contentious issue and is not required to be examined in the present
proceedings.
8. We are unable to accept that the order passed by this Court
has been disobeyed and therefore proceedings under the
Contempt of Courts Act, 1971 are required to be initiated in this
regard. The complaint is, accordingly, closed.
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9. We, however, clarify that this order will not preclude the
complainant from availing of substantive remedies, albeit in
accordance with law.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
KMV
List No.: 1 Sl No.: 1
