PURU AND ANR vs THE STATE OF KARNATAKA AND ORS
- Court
- Karnataka High Court
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HC-KAR
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CCC No. 200006 of 2025
CNR: KAHC030102152024
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 12 DAY OF OCTOBER, 2026
PRESENT
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
THE HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
CIVIL CONTEMPT PETITION NO. 200006 OF 2025
BETWEEN:
1. PURU
S/O PANDU NAIK @ KANIRAM,
AGE: 69 YEARS, OCC: AGRICULTURE,
R/O. NAGARAL VILLAGE, TQ. CHINCHOLI,
DIST. KALABURAGI-585 307.
2. MANIK S/O PANDU NAYAK,
AGE: 73 YEARS, OCC: AGRICULTURE,
R/O. NAGARAL VILLAGE, TQ. CHINCHOLI,
DIST. KALABURAGI-585 307.
…COMPLAINANTS
(BY SRI. KADLOOR SATYANARAYANACHARYA, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
THROUGH IRRIGATION DEPARTMENT,
M.S. BUILDING,
BENGALURU-560 001.
… PROFORMA PARTY
Digitally signed
by B NAGAVENI
Location: HIGH
COURT OF
KARNATAKA
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CCC No. 200006 of 2025
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2. MS. B. FOUZIA TARANUM,
THE DEPUTY COMMISSIONER,
KALABURAGI-585 101.
3. SMT. PARVATHI,
THE SPECIAL LAND ACQUISITION OFFICER
AND ASSISTANT COMMISSIONER, MAJOR AND
MINOR IRRIGATION DEPARTMENT,
KALABURAGI-585 101.
…ACCUSED
(BY SRI. VEERANAGOUDA MALIPATIL, AGA FOR R1 & R3;
R2 IS SERVED)
THIS CCC IS FILED UNDER SECTION 11 OF CONTEMPT
OF COURT ACT R/W ARTICLE 215 OF INDIAN CONSTITUTION,
PRAYING TO TAKE COGNIZANCE OF CIVIL CONTEMPT AGAINST
THE RESPONDENTS HEREIN FOR WILL FULL DIS-OBEDIENCE,
FOR DISOBEYING THE ORDERS AND DIRECTION PASSED BY
THE HON’BLE HIGH COURT IN W.P.NO.203072/2023 DATED
20.11.2023 AT ANNEXURE-B AND TO IMPOSE APPROPRIATE
PENALTY / PUNISHMENT OR PASS NECESSARY STRICTURES OR
TO PASS ANY OTHER APPROPRIATE ORDERS, WHICH THE
HON’BLE HIGH COURT DEEMS FIT CONSIDERING THE FACTS
AND CIRCUMSTANCES OF THE CASE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE ASHOK S. KINAGI
and
HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
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CCC No. 200006 of 2025
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ORAL ORDER
(PER: HON'BLE MR. JUSTICE ASHOK S. KINAGI)
This contempt petition is filed under Sections 11 and 12
of the Contempt of Courts Act, 1971 for disobedience of order
dated 20.11.2023 passed by the learned Single Judge of this
Court in WP No.203072/2023, wherein the learned Single Judge
has disposed of the writ petition with a direction to the Deputy
Commissioner, Kalaburagi, and the Special Land Acquisition
Officer and Assistant Commissioner, Kalaburagi, to consider the
representation of the complainants dated 27.12.2022
addressed to the Deputy Commissioner. It was also ordered
that, in any event if it is found that the said representation is
not made, the complainants are at liberty to give fresh
representation; if such a representation is given, the same shall
be considered expeditiously within a period of eight weeks from
the date of receipt of copy of the order.
2. Pursuant to the order passed by the learned Single
Judge in the aforesaid writ petition, the complainants have
submitted fresh representations dated 08.02.2024 vide
Annexures-C1 and C2. Despite submitting the representations,
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the respondents/accused have not comply with the directions
issued by the learned Single Judge. The respondents have
willfully disobeyed the order of the learned Single Judge.
Hence, this contempt petition.
3. Today, learned AGA has filed the affidavit of one
Smt. Parvati Rangareddy, Special Land Acquisition Officer and
Assistant Commissioner, Kalaburagi, paragraph Nos.4 to 12 of
the same read as follows:
“4. I respectfully submit that, the learned Single Judge
of this Hon'ble Court by order dated 20.11.2023 passed in
W.P.No.203072/2023 was pleased to direct the "Deputy
Commissioner and undersigned Assistant Commissioner
to consider the representation submitted by the petitioner
and the learned Single Judge and further also observed
that if the earlier representation submitted by the
petitioner is not found or not submitted than the
petitioners/complainant are at liberty to give fresh
representation if such a representation is given and the
same shall be expediently considered within a period of 8
weeks from the date of receipt of certified copy of the
order."
5. It is respectfully submitted that, after the order
passed by the learned Single Judge the complainant has
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submitted fresh representation on 08.02.2024 and
01.03.2024, this being so I have carefully perused the
representation submitted by the complainant and after
considering the same an endorsement was issued on
25.06.2025 and the said endorsement was also duly
communicated to the complainant through post, but
inadvertently the endorsement did not bear the reference
of the representations submitted by the petitioner.
6. I respectfully submit that, though the earlier
endorsement was issued to the complainant and due to in
advertence of non-mentioning of the date of
representations, contempt notice was received by me on
19.09.2026 upon receiving of such contempt notice I
once again gone through the entire file and rectified the
earlier mistake and gave a fresh endorsement to the
complainant on their representation on 08.10.2026/
09.10.2026 and same was duly communicated to the
complainant through post. The copy of the endorsements
issued along with postal receipts are produced at
ANNEXURE-R1 & R2.
8. I respectfully submit that, in view of the
endorsement having been issued to the complainant and
the direction to the learned Single Judge for consideration
of the representation has been duly complied I request
your lordships to drop the above contempt proceedings.
Further I seek unconditional apology for not considering
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the representation of the petitioner within the time
stipulated by this Hon'ble Court.
9. I respectfully submit that, there has been no willful,
deliberate or intentional disobedience of the order of this
Hon'ble Court on the part of the Respondent/Accused
No.3, since there has been a delay in issuing the
endorsement, the same is not deliberate nor with any
intention to disobey the orders of the Hon'ble Court.
10. It is respectfully submitted that, the respondent/
accused has acted bonafiedly that earlier endorsement
was issued as per ANNEXURE-R1 and the order was
complied. In view of the mistake of the office regarding
non mentioning of the dates of the representation in the
endorsement, the said order of the learned Single Judge
was not complied with and thereafter, the same is
rectified in view of the subsequent endorsement issued at
ANNEXURE-R2.
11. I respectfully submit that, the respondent/accused
No.3 holds the dignity, majesty and orders of this Hon'ble
Court in highest regard and never knowingly or
deliberately act in disregard of any direction/orders
issued by the Hon'ble Court.
12. I respectfully submit that, in view of the compliance
already affected, I crave leave of the Hon'ble Court may
be graciously pleased to take the endorsement issued on
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the representations submitted by the complainant on
record and record the compliance of the order passed by
the learned Single Judge and further be pleased to drop
the proceedings in the interest of justice and equity.
Wherefore, I prays this Hon'ble Court to kindly drop
the contempt proceedings in view of the compliance of
the order passed by the learned Single Judge, in the
interest of justice and equity.
Hence, this affidavit.”
4. From the perusal of the compliance affidavit filed by
the Assistant Commissioner, it discloses that the Assistant
Commissioner has complied with the order passed by the
learned Single Judge and also tendered an unconditional
apology for delay in implementing the order passed by the
learned Single Judge.
5. The compliance affidavit is taken on record.
6. In view of the same, this contempt petition does
not survive for consideration, accordingly, the same is
dropped .
7. Notice issued to the respondent is discharged.
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8. Liberty is reserved in favour of the complainants to
challenge the endorsement issued by the Assistant
Commissioner, if so desired.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(SUBRAMANYA RANGARAO)
JUDGE
PA
List No.: 2 Sl No.: 4
Ct:pk