[Cites 1, Cited by 0]
Karnataka High Court
Lakshmi Venkata Giri. H.D vs The State Of Karnataka on 26 March, 2026
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NC: 2026:KHC:17251-DB
CCC No. 1083 of 2023
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF MARCH, 2026
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MS. JUSTICE TARA VITASTA GANJU
CIVIL CONTEMPT PETITION NO. 1083 OF 2023
BETWEEN:
1. LAKSHMI VENKATA GIRI H.D.
S/O H. DASARATHA
AGED ABOUT 43 YEARS
WORKING AS COURT MANAGER
HIGH COURT OF KARNATAKA
BENGALURU - 560 001.
2. PRASHANT
S/O SHANKRAPPA
AGED ABOUT 42 YEARS
WORKING AS COURT MANAGER
HIGH COURT OF KARNATAKA
BENGALURU - 560 001.
3. REVANASIDDAPPA
S/O BASWARAJ
AGED ABOUT 43 YEARS
Digitally signed by
LAKSHMINARAYANA WORKING AS COURT MANAGER
MURTHY RAJASHRI HIGH COURT OF KARNATAKA
Location: HIGH BENGALURU -560 001.
COURT OF
KARNATAKA
4. S.K. ASHVINI KUMAR
S/O S.R. KESHAVACHARYA
AGED ABOUT 42 YEARS
WORKING AS COURT MANAGER
HIGH COURT OF KARNATAKA
BENGALURU -560 001.
5. SHIVKUMAR
S/O. SHIVALINGA
AGED ABOUT 45 YEARS
WORKING AS COURT MANAGER
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CCC No. 1083 of 2023
HC-KAR
DISTRICT COURT, TUMKURU.
6. SUBHASCHANDRA SANKANNAVAR
S/O IRAPPA
AGED ABOUT 44 YEARS
WORKING AS COURT MANAGER
DISTRICT COURT
MANGALORE - 575 001.
7. H. KATTE BASAPPA
S/O H. RUDRAPPA
AGED ABOUT 43 YEARS
WORKING AS COURT MANAGER
DISTRICT COURT
KALABURGI - 585 101.
8. BIRAPPA DONI
S/O ANANDAPPA DONI
AGED ABOUT 38 YEARS
WORKING AS COURT MANAGER
DISTRICT COURT
CHITRADURGA - 577 501
NOW WORKING AT
BAGALKOTE - 587 501.
9. RAVINDRA K. PATIL
S/O KARBASAPPA PATIL
AGED ABOUT 41 YEARS
WORKING AS COURT MANAGER
DISTRICT COURT, BIDAR - 585 401.
10. ERESH ANGADI
S/O A. CHANNAPPA
AGED ABOUT 43 YEARS
WORKING AS COURT MANAGER
DISTRICT COURT
BAGALKOTE -587 101.
11. SHIVARAJ
S/O MALLAPPA BALIGERI
AGED ABOUT 43 YEARS
WORKING AS COURT MANAGER
DISTRICT COURT, UDUPI - 576 101.
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CCC No. 1083 of 2023
HC-KAR
12. ZAINUL ABIDEEN TURKI
S/O ABDUL GAFFAR TURKI
AGED ABOUT 37 YEARS
WORKING AS COURT MANAGER
DISTRICT COURT, KOLAR - 563 101.
13. SURESH RATHOD
S/O TUKARM RATHOD
AGED ABOUT 45 YEARS
WORKING AS COURT MANAGER
DISTRICT COURT, HASSAN - 573 201.
14. PRAVEEN KUMAR HIREMATH
S/O IRATAYYA HIREMATH
AGED ABOUT 35 YEARS
WORKING AS COURT MANAGER
DISTRICT COURT, RAICHUR - 584 101.
15. RANGANATHA KALE
S/O JAYANT KALE
AGED ABOUT 42 YEARS
WORKING AS COURT MANAGER
DISTRICT COURT, VIJAYAPUR - 586 101.
...COMPLAINANTS
(BY SRI N.S. BHAT, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS
CHIEF SECRETARY TO GOVERNMENT
VIDHANA SOUDHA, DR. AMBEDKAR VEEDHI
BANGALORE - 560 001.
2. VANDITA SHARMA
AGED ABOUT 58 YEARS
W/O ISN PRASAD
CHIEF SECRETARY TO GOVERNMENT
OF KARNATAKA, VIDHANA SOUDHA
DR. AMBEDKAR VEEDHI
BENGALURU - 560 001.
3. H.K. JAGADEESH
AGED ABOUT 55 YEARS
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CCC No. 1083 of 2023
HC-KAR
SECRETARY, LAW DEPARTMENT
VIDHANA SOUDHA, BENGALURU - 560 001.
4. L.K. ATHEEQ-LUTHGOLLAKHAN ATHEEQ
AGED ABOUT 58 YEARS
SECRETARY, DEPARTMENT OF FINANCE
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA
DR. AMBEDKAR VEEDHI
BENGALURU - 560 001.
...ACCUSED
(BY SRI THARANATHA POOJARY, AAG A/W
SRI KAMROZ KHAN, AGA)
THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA READ WITH SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, BY THE COMPLAINANT, WHERE
IN HE PRAYS THAT THE HONBLE COURT BE PLEASED TO TAKE
COGNIZANCE OF THE CONTEMPT COMMITTED BY THE ACCUSED IN
RELATION TO ORDER DATED 19.07.2023 IN W.P. NO.52470/2019
(S-RES) AND THEM TO BE PROSECUTED AND PUNISH THE ACCUSED
AND THEREBY UPHOLD DIGNITY AND MAJESTY OF LAW BY CAUSING
THE EFFECTIVE IMPLEMENTATION OF THE ORDER DATED
19.07.2023 OF THE HONBLE HIGH COURT IN W.P. NO.52470/2019
(S-RES).
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
and
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORAL ORDER
(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)
This Contempt of Court Case is filed alleging non-
compliance of the directions contained in the order dated
19.07.2023 in W.P.No.52470/2019.
NC: 2026:KHC:17251-DB
HC-KAR
2. Heard learned counsel for the complainant as well
as learned Additional Government Advocate appearing for
respondents.
3. It is submitted by the learned Additional
Government Advocate appearing for respondents that
directions have been complied with, though belatedly. It
is submitted that amounts required for payment of arrears
have also been deposited and the amounts have been
disbursed to the respective District Courts for release to
the Court Managers.
4. The said submission and the memos on that behalf
are recorded. Accordingly, the Contempt of Court Case is
closed.
Sd/-
(ANU SIVARAMAN)
JUDGE
Sd/-
(TARA VITASTA GANJU)
JUDGE
DKB
List No.: 3 Sl No.: 24
