Sri Suresh Chand Khabia vs Smt Ashwini G
2026 Latest Caselaw 2350 Kant

Karnataka High Court

Sri Suresh Chand Khabia vs Smt Ashwini G on 16 March, 2026

                                           -1-
                                                    NC: 2026:KHC:15198-DB
                                                     CCC No. 1308 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. 1308 OF 2025
               BETWEEN:
               1.   SRI SURESH CHAND KHABIA
                    S/O K.C. SHANTILAL
                    AGE BOUT 63 YEARS
                    RESIDING AT No.13/A
                    SHIVAJI ROAD
                    SHIVAJINAGAR
                    BENGALURU - 560 051
                                                        ...COMPLAINANT
               (BY MS. THAMINA BEKAL, ADVOCATE FOR
                SRI PRUTHVEEN PRALHAD KATTIMANI, ADVOCATE)


Digitally
               AND:
signed by      1.   SMT. ASHWINI G
AMBIKA H B          AGE ABOUT 38 YEARS
Location:           W/O UNKNOWN
High Court
of Karnataka        TAHSILDAR
                    BANGALORE SOUTH TALUK
                    KANDAYA BHAVAN, K.G. ROAD
                    BENGALURU - 560 009

               2.   SRI SRIKANTA
                    AGE ABOUT 40 YEARS
                    S/O UNKNOWN
                    THE ADDITIONAL DIRECTOR
                    OF LAND RECORDS
                    BANGALORE SOUTH TALUK
                                   -2-
                                              NC: 2026:KHC:15198-DB
                                               CCC No. 1308 of 2025


 HC-KAR



     KANDAYA BHAVAN
     K.G. ROAD
     BENGALURU - 560 009
                                                           ...ACCUSED
3.   THE STATE OF KARNATAKA
     REPRESENTED BY
     CHIEF SECRETARY
     VIDHANA SOUDHA
     AMBEDKAR VEEDHI
     BENGALURU - 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, R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED FOR DELIBERATE
DISOBEDIENCE OF THE ORDER DATED 20.12.2024 IN
W.P.NO.35076/2024 (GM-RES) VIDE ANNEXURE-A & ETC.

    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. The learned Additional Government Advocate appearing for the

accused submits that the order dated 20.12.2024 passed by the learned

Single Judge in Writ Petition No.35076/2024 (GM-RES), disobedience of

which is alleged, has been complied with. In terms of the said order, the

accused were directed to submit a joint survey report within a period of

two weeks from the date of receipt of the said order. The learned counsel

NC: 2026:KHC:15198-DB

HC-KAR

for the accused submits that the said report has since been submitted.

He has also handed over a copy of the letter dated 06.03.2026 sent by

accused No.1 to the Deputy Secretary, Karnataka Real Estate

Regulatory Authority.

2. In view of the above, the complaint is closed.

Sd/-

(VIBHU BAKHRU) CHIEF JUSTICE

Sd/-

(C.M. POONACHA) JUDGE

AHB List No.: 2 Sl No.: 9