SOMSHEKHAR vs MOHAMMED IKRIMULLA SHARIFF
- Court
- Karnataka High Court
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HC-KAR
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CCC No. 200177 of 2026
CNR: KAHC030079232026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 30 DAY OF SEPTEMBER, 2026
PRESENT
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
THE HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
CIVIL CONTEMPT PETITION NO. 200177 OF 2026
BETWEEN:
1. SOMSHEKHAR
S/O SHANKAR HANUMSHETTY,
AGE: 47 YEARS,
OCC : BUSINESS,
R/O: 2-910, PLOT NO.255,
SOMESHWAR NILAYA, BANASHANKARI COLONY,
JAYANAGAR KALABURAGI.
2. JAMUNA
W/O KISHAN JAWALKAR,
AGE : 64 YEARS,
OCC: HOUSEHOLD,
R/O: 6-997, ASIF GUNJ ROAD,
NEAR MONAPPA DAL MILL,
MOMINPURA, KALABURAGI.
3. SATISH
S/O RAMVILAS LAHOTI,
AGE: 70 YEARS,
OCC: DOCTOR,
R/O: 1-43/1A STATION AREA,
COURT ROAD, KALABURAGI.
4. SONABAI
W/O JAYAKUMAR KONIN,
Digitally signed
by SHIVALEELA
D UDAGI
Location: HIGH
COURT OF
KARNATAKA
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D/O RAJSHEKHAR GANDHIGUDI,
AGE: 63 YEARS,
OCC: HOUSEHOLD,
R/O: H.NO.9-441, SHAHA BAZAR,
NEAR LAL HNUMAN TEMPLE, KALABURAGI.
5. RAJA
S/O BASAVARAJ BHIMALLI,
AGE: 52 YEARS,
OCC: BUSINESS,
R/O: 4-847, SHIVANAND NILAYA,
NEAR GANESH MANDIR,
MAKTAMPUR KALBURAGI.
6. SURESH
S/O DATTATREYA BULBULE,
AGE: 73 YEARS,
OCC: BUSINESS,
R/O: 10-2-150, SANGAMESHWAR NAGAR,
PARWANA BANK COLONY, KALABURAGI.
7. MAHBOOB ZAFAR
S/O MD.HANEEF MANIYAR,
AGE : 41 YEARS,
OCC : BUSINESS,
R/O: H.NO.1-446, I.B ROAD,
BESIDE VG WOMEN COLLEGE STATION ROAD,
KALABURAGI.
8. ANEES FATIMA
W/O MOHAMMAD HNEEF MANIYAR,
AGE : 69 YEARS,
OCC: HOUSEHOLD,
R/O: H.NO.1-466, I.B. ROAD,
NEAR RAILWAY STATION,
STATION BAZAR KALABURAGI.
9. GIRIJA
W/O SHANTAKUMAR BILGUNDI,
AGE: 62 YEARS,
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CCC No. 200177 of 2026
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OCC; HOUSEWIFE,
R/O: 4-331, MAKATAMPUR,
OPP: BASAVANNA TEMPLE,
KALABURAGI – 585 104.
10. GIRIRAJ
S/O VASANTKUMAR JAWALKAR,
AGE: 48 YEARS,
OCC: PRESIDENT ARYA SAMAJA,
R/O: 8-1027, GUNJ ROAD,
NETAJI NAGAR, KALABURAGI.
11. SYED ABDUL
S/O SYED AMEN,
AGE:
R/O: 5-993/28, RING ROAD,
MEHABOOB NAGAR COLONY,
NEAR SIRAJ MEDICAL, KALABURAGI.
12. SYED SALEEM
S/O SYED AMEN,
AGE: 37 YEARS,
OCC: BUSINESS,
R/O: FIRDOS COLONY,
NEAR AWAN MASID,
KALABURAGI.
13. BADRUNNISA BEGUM
W/O LATE SYED AMEN,
AGE : 62 YEARS,
OCC; HOUSEWIFE,
R/O: H.NO.5-993/28 RING ROAD,
NEAR SIRAJ MEDICAL,
MEHABOOB NAGAR COLONY, KALABURAGI.
14. DR. DRAKSHYAYINI APPA
W/O SRI.LATE SHARANABASAPPA DODDAPPA APPA,
AGE: 55 YEARS,
R/O: H.NO.10-115, BRHAMPUR,
KALABURAGI.
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CCC No. 200177 of 2026
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15. S.V.V. SANGHA
REPRESENTED BY SECRETARY,
BASAVARAJ DESHMUKH
S/O SIDRAMAPPA DESHMUKH,
AGE : 60 YEARS,
OCC: BUSINESS,
R/O: MIG, 15 KHB COLONY, BIDAR.
NOW AT H.NO.10-115,
SHARANABASHWESHWAR SAMSTHE,
S.B.TEMPLE, KALABURAGI.
16. PRABHURAJ APPA
S/O BASAWARAJ DODDAPPA APPA,
AGE: 52 YEARS,
OCC: BUSINESS,
R/O: GODUTAI NAGAR,
KALABURAGI.
…COMPLAINANTS
(BY SRI SANJEEVKUMAR C.PATIL, ADVOCATE)
AND:
1. MOHAMMED IKRIMULLA SHARIFF
(I.A.S) DEPUTY COMMISSIONER,
KALABURAGI.
DIST: KALABURAGI-5855101.
2. AVINASH SANJIVAN SHINDE (I A S)
THE COMMISSIONER,
CITY CORPORATION,
DIST: KALABURAGI-5855102.
3. PARVATI (K A S)
THE SPECIAL LAND ACQUISITION OFFICER,
MINI VIDHAN SOUDHA,
KALABURAGI-585101.
…ACCUSED / RESPONDENTS
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4. THE STATE OF KARNATAKA
BY ITS SECRETARY,
VIDHAN SOUDHA BANAGLORE-01.
….PERFORMA PARTY
(BY SMT. MAYA T.R., AGA FOR R3 AND R4;
V/O DATED 13.08.2026 NOTICE TO R1 AND R2 IS DISPENSED
WITH)
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURT ACT R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED / RESPONDENTS FOR
HAVING DISOBEYING AND VIOLATING THE ORDER DATED
13.03.2026 PASSED BY THIS HON’BLE COURT IN
W.P.NO.200021/2026 AND PUNISH THE RESPONDENTS IN
ACCORDANCE WITH CONTEMPT OF COURT ACT IN THE
INTEREST OF JUSTICE AND EQUITY AND ETC.
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. 200177 of 2026
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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, for disobeying the order dated
13.03.2026 passed in W.P.No.200021/2026, wherein, the
learned Single Judge has allowed the writ petition with a
direction to the Special Land Acquisition Officer, Kalaburagi, to
consider the petitions/applications filed by the complainants
under Section 28(A) of the Land Acquisition Act, 1894 at
Annexures-B to B12 respectively and to pass appropriate orders
on the same in accordance with law, as expeditiously as
possible, but not later than a period of 3 months from the date
of receipt of copy of this order.
2. After the disposal of the said writ petition, the
complainants have submitted a representation vide Annexure
C, dated 07.04.2026. Despite submitting the representation for
implementation of the order passed by the learned Single Judge
in the said writ petition, the Special Land Acquisition Officer did
not comply with the directions issued by the learned Single
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CCC No. 200177 of 2026
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Judge in the aforesaid writ petition. The Special Land
Acquisition Officer has wilfully disobeyed the order passed by
the learned Single Judge. Hence, this contempt petition.
3. Learned Additional Government Advocate filed an
affidavit of Parvati Rangareddy, working as Special Land
Acquisition Officer, Major and Minor Irrigation Project,
Kalaburagi, which reads as follows:
“02. It is submitted that, in pursuance of the order
passed by the learned Single Judge, the complainants
given the representation to our office on 07.04.2026.
Later on after verifying the entire records, I have issued
Notice to the complainant and beneficiary to appear
before me on 01.09.2026. On the said date, the
complainant was present and beneficiary was absent.
Accordingly, I adjourned the matter to 15.09.2026,
hearing was conducted and said matter was adjourned on
23.09.2026. Thereafter, after perusal of the entire records
and material placed before me and also having considered
Annexure-B to B.12, I have passed the Award under
Sec.28 (A) of the Land Acquisition Act, dated 28.09.2026.
The copy of the said Award dated 28.09.2026 is produced
as ANNEXURE-R.1 . Thereafter, the communication has
been made to the office of the Commissioner, City
Municipal Commissioner, Kalaburagi, regarding passing of
the said Award under Sec.28 (A) of the Act, as the City
Municipal Corporation is the beneficiary in this matter.
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The copy of communication dated 28.09.2026 to the City
Municipal Commissioner, Kalaburagi is herewith produced
as ANNEXURE-R.2 .
03. Though there is a delay in compliance of the
order of the learned Single Judge, which is due to rush of
office work, for which I seek unconditional apology for the
same. Hence, I request kindly accept the Affidavit and
drop the contempt petition, in the interest of justice.”
4. From the perusal of the compliance affidavit, the
respondent has duly complied the directions issued by the
learned Single Judge and passed an award under Section 28(A)
of the Land Acquisition Act, dated 28.09.2026, and the copy of
the award is enclosed and the same is marked as Annexure-R1.
5. It is also contended that there was a delay in
compliance of the order of the learned Single Judge, which is
due to rush of office work, and sought an unconditional apology
for the same.
6. The compliance affidavit is taken on record.
7. As the order passed by the learned Single Judge
has been duly complied, and the respondent has tendered an
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unconditional apology, in view of the same, the contempt
petition does not survive for consideration.
8. Accordingly, contempt petition is dropped . Notice
issued to the respondents is discharged.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(SUBRAMANYA RANGARAO)
JUDGE
SDU
LIST NO.: 1 SL NO.: 1