Sri Anjana Murthy N vs Sri Basavaraj.A.B
2026 Latest Caselaw 2348 Kant

Karnataka High Court

Sri Anjana Murthy N vs Sri Basavaraj.A.B on 16 March, 2026

                                        -1-
                                                 NC: 2026:KHC:15465-DB
                                                  CCC No. 1618 of 2025


             HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 16TH DAY OF MARCH, 2026

                                     PRESENT
                  THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
                                        AND
                      THE HON'BLE MR. JUSTICE C.M. POONACHA
                      CIVIL CONTEMPT PETITION NO. 1618 OF 2025
            BETWEEN:

            SRI ANJANA MURTHY N
            AGED ABOUT 40 YEARS,
            COUNCILLOR, WARD NO. 1,
            ELECTED FROM JANATA DAL (SECULAR),
            R/AT NO.1, SADASHIVANAGARA,
            KSRTC LAYOUT,
            NELAMANGALA TOWN,
            BANGALORE RURAL DISTRICT - 562123.

                                                  ...COMPLAINANT
Digitally   (BY SRI. SUSHANTH V. A, ADVOCATE(ABSENT))
signed by
NIRMALA
DEVI        AND:
Location:
HIGH        1.   SRI BASAVARAJ.A.B
COURT OF         THE DEPUTY COMMISSIONER,
KARNATAKA
                 BANGALORE RURAL DISTRICT,
                 DISTRICT ADMINISTRATIVE OFFICE,
                 CHAPPARADAKALLU,
                 DODDABALLAPURA-
                 DEVANAHALLI ROAD,
                 BANGALORE RURAL - 562101.

            2.   STATE OF KARNATAKA
                 REP. BY CHIEF SECRETARY
                                 -2-
                                           NC: 2026:KHC:15465-DB
                                            CCC No. 1618 of 2025


 HC-KAR




     GOVERNMENT OF KARNATAKA
     AMBEDKAR VEEDHI
     VIDHANA SOUDHA
     BENGALURU-560 001

                                                      ...ACCUSED
(BY SRI. S.H. RAGHAVENDRA, AGA)

     THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA, R/W SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT, 1971 BY THE COMPLAINANT,
PRAYING TO ALLOW THIS PETITION/ COMPLAINT AND
IMPLEMENT THE FINAL ORDER IN W.P.NO.22731/2025 BY
DIRECTING ACCUSED NO.1 TO COMPLY WITH THE FINAL
ORDER OF THE HON BLE HIGH COURT IN W.P.NO.22731/2025
VIDE ANNEXURE-A SINCE TIME IS THE ESSENCE IN THIS
CASE THE MATTER BE RESOLVED IN THE VERY TIME BOUND
MANNER.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

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. None appears for the complainant.

2. The learned counsel for the accused has filed an affidavit

stating that the order has been passed on 24.02.2026, thus the

order, disobedience of which alleged, is complied with.

NC: 2026:KHC:15465-DB

HC-KAR

3. The complaint is accordingly closed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

BS - List No.: 1 Sl No.: 25