BABU vs DEEPA CHOLAN

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 14 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. 200375 OF 2025
C/W
CIVIL CONTEMPT PETITION NO. 200331 OF 2025
CIVIL CONTEMPT PETITION NO. 200374 OF 2025
CIVIL CONTEMPT PETITION NO. 200122 OF 2026
CIVIL CONTEMPT PETITION NO. 200123 OF 2026
CIVIL CONTEMPT PETITION NO. 200127 OF 2026
CIVIL CONTEMPT PETITION NO. 200128 OF 2026
CIVIL CONTEMPT PETITION NO. 200133 OF 2026
Digitally signed by
SHIVALEELA D
UDAGI
Location: HIGH
COURT OF
KARNATAKA
IN CCC NO. 200375/2025:
BETWEEN:
BABU S/O MAHADEV,
AGE: 39 YEARS, OCC: UNEMPLOYED
R/O CHUNNA BHATTI, SHAHBAD,
TQ. CHITTAPUR, DIST. KALABURAGI-585228.
…COMPLAINANT
(BY SMT. GEETA ANNARAO SAJJANSHETTY, ADVOCATE)

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
AND:
1. DEEPA CHOLAN SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
TH
305, 4 FLOOR, VIKAS SOUDHA,
DR. AMBEKDAR VEEDHI,
BANGALORE - 560001.
2. PRABHULING KAWALIKATTI
DMA, THE STATE OF KARNATAKA
DIRECTOR OF MUNICIPAL ADMINISTRATION,
TH
9 FLOOR, V.V TOWERS,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
3. FOUZIA TARANUM,
DEPUTY COMMISSIONER,
KALABURAGI DISTRICT
KALABURAGI-585101.
4. MUNAWAR DOWLA
PROJECT DIRECTOR,
KALABURAGI DISTRICT URBAN
DEVELOPMENT CELL (DUDC),
KALABURAGI-585101.
5.
GURULINGAPPA
COMMISSIONER,
CITY MUNICIPAL COUNCIL,
SHAHABAD CMC,
DIST. KALABURAGI-585228.
…ACCUSED
6.
STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
VIDHAN SOUDHA,
AMBEDKAR VEEDHI,
BENGALURU-560 001.
…PROFARMA PARTY
(BY SRI. GOURISH S. KHASHAMPUR, ADVOCATE FOR R5;
SRI. TARANATH PUJARI, AAG A/W
SMT. MAYA T. R, AGA FOR R6;
R1 TO R4 ARE SERVED)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURT ACT, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AND PUNISH THE RESPONDENTS / ACCUSED
UNDER THE CONTEMPT ACT FOR NOT COMPLYING THE ORDER
DATED 02.05.2025 PASSED BY THE HON’BLE HIGH COURT IN
WRIT PETITION NO. 200548 OF 2022 AT ANNEXURE-A IN THE
INTEREST OF JUSTICE.
IN CCC NO. 200331/2025:
BETWEEN:
MALLAYYA S/O SOMASHAKRAYYA,
AGE: 37 YEARS, OCC: AGRICULTURIST,
SONABAI AREA, NEAR MPHS SCHOOL,
WARD NO. 5 TQ. WADI,
DIST. KALABURAGI-585225.
...COMPLAINANT
(BY SMT. GEETA ANNARAO SAJJANSHETTY, ADVOCATE)
AND:
1. SHALINI RAJNEESH
CHIEF SECRETARY,

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
STATE OF KARNATAKA,
VIDHAN SOUDHA,
AMBEDKAR VEEDHI,
BENGALURU-560 001.
2. DEEPA CHOLAN, PRL. SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
TH
305, 4 FLOOR, VIKAS SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
3. PRABHULING KAWALIKATTI
DIRECTOR OF MUNICIPAL ADMINISTRATION,
TH
9 FLOOR V.V TOWERS,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
4. FOUZIA TARANUM
DEPUTY COMMISSIONER,
KALABURAGI DISTRICT,
KALABURAGI-585101.
5.
MUNAWAR DOWLA
PROJECT DIRECTOR,
KALABURAGI DISTRICT
URBAN DEVELOPMENT CELL (DUDC),
KALABURAGI-585101.
6. MANOJ
CHIEF OFFICER,
TOWN MUNICIPAL COUNCIL,
CHITTAPUR TALUKA,
DIST. KALABURAGI-585211.
… ACCUSED

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
7.
STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
VIDHAN SOUDHA,
AMBEDKAR VEEDHI,
BENGALURU-560 001.
...PROFARMA PARTY
(BY SRI. TARANATH PUJARI, AAG A/W
SMT. MAYA T. R, AGA FOR R1 TO R3, R4, R6 & R7
R5 IS SERVED)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF
THE CONTEMPT OF COURT ACT, UNDER ARTICLE 215 OF
CONSTITUTION OF INDIA, PRAYIN TO INITIATE CONTEMPT
PROCEEDINGS AND PUNISH THE RESPONDENTS/ACCUSED
UNDER THE CONTEMPT ACT FOR NOT COMPLYING THE
ORDER DATED 02-05-2025 PASSED BY THE HON’BLE
COURT IN WRIT PETITION NO. 201775 OF 2021, AT
ANNEXURE-A IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO. 200374/2025
BETWEEN:
MAREPPA
S/O LATE SHIVYOGI,
AGE: 40 YEARS, OCC: UNEMPLOYED.
R/O DR. AMBEDKAR CHOWK,
OLD SHAHBAD, TQ. CHITTAPUR.
DIST. KALABURAGI-5852251
...COMPLAINANT
(BY SMT. GEETA ANNARAO SAJJANSHETTY, ADVOCATE)
AND:
1. DEEPA CHOLAN

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
CHIEF SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
TH
305, 4 FLOOR, VIKAS SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE-560 001.
2. PRABHULING KAWALIKATTI
DMA THE STATE OF KARNATAKA
DIRECTOR OF MUNICIPAL ADMINISTRATION,
TH
9 FLOOR, V.V TOWERS,
DR.AMBEDKAR VEEDHI,
BANGALORE-560001.
3. FOUZIA TARANUM
DEPUTY COMMISSIONER
KALABURAGI DISTRICT
KALABURAGI- 585101.
4. MUNAWAR DOWLA
PROJECT DIRECTOR,
KALABURAGI DISTRICT,
URBAN DEVELOPMENT CELL(DUDC),
KALABURAGI-585101.
5. GURULINGAPPA, CHIEF OFFICER,
MUNICIPAL COUNCIL,
SHAHABAD CMC,
DIST. KALABURAGI-585211.
…ACCUSED
6.
STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
VIDHAN SOUDHA,
AMBEDKAR VEEDHI,
BENGALURU-560001.

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
...PROFARMA PARTY
(BY SRI. GOURISH S. KHASHAMPUR, ADVOCATE FOR R5;
SRI. TARANATH PUJARI, AAG A/W
SMT. MAYA T. R, AGA FOR R6;
R1 TO R4 ARE SERVED)
THIS CCC IS FILED UNDER ARTICLE 215 READ WITH
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURT
ACT, PRAYING TO, TO INITIATE CONTEMPT PROCEEDINGS
AND PUNISH THE RESPONDENT/ACCUSED UNDER THE
CONTEMPT ACT FOR NOT COMPLYING THE ORDER DATED
02.05.2025 PASSED BY THE HON’BLE COURT IN WRIT
PETITION NO.2315/2021, AT ANNEXURE-A IN THE
INTEREST OF JUSTICE AND EQUITY.
IN CCC NO. 200122/2026
BETWEEN:
MALLIKARJUN
S/O LATE JAGANATH,
AGE: 28 YEARS, R/O HANUMAN NAGAR, BHALKI,
TQ. DIST. BIDAR-585328.
...COMPLAINANT
(BY SMT. GEETA ANNARAO SAJJANSHETTI, ADVOCATE)
AND:
1. DEEPA CHOLAN, SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
TH
#305, 4 FLOOR, VIKAS SOUDHA,
DR. AMBEDKAR BANGALORE-560001.
2. PRABHULING KAWALIKATTI,
DIRECTOR OF MUNICIPAL ADMINISTRATION,
TH
9 FLOOR, V. V. TOWERS,

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.
3. SHILPA SHARMA
DEPUTY COMMISSIONER, BIDAR
DISTRICT BIDAR-585401.
4. DR. SHIVARAJ RATHOD NAYAK
DISTRICT URBAN DEVELOPMENT CELL (DUDC),
BIDAR-585401.
5. SANGMESH KARBARI,
CHIEF OFFICER TOWN MUNICIPAL COUNCIL,
BHALKI TALUKA DIST. BIDAR-585328.
…ACCUSED
6. STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
VIDHAN SOUDHA, AMBEDKAR VEEDHI,
BENGALURU-560001.
...PROFARMA PARTY
(BY SRI. TARANATH PUJARI, AAG A/W
SMT. MAYA T. R, AGA FOR R6;
R1 TO R5 ARE SERVED)
THIS CCC IS FILED UNDER SECTION 215 READ WITH
UNDER SECTION 11 AND 12 OF THE CONTEMPT OF COURT
ACT, PRAYING TO INITIATE CONTEMPT PROCEEDINGS AND
PUNISH THE RESPONDENTS/ACCUSED UNDER THE
CONTEMPT ACT FOR NOT COMPLYING THE ORDER DATED
PASSED BY WP 02-05-2024 AND ORDER DATED 11-12-
2025 PASSED BY THE HON’BLE HIGH COURT IN WRIT
PETITION NO.200213 OF 2021, AT ANNEXURE-A AND
ORDER DATED 11-12-2025 IN RP NO. 200035 OF 2025 AT
ANNEXURE-B IN THE INTEREST OF JUSTICE.

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
IN CCC NO. 200123/2026
BETWEEN:
SHIVKUMAR
S/O LATE SHANKER HALHALLE,
AGE: 37 YEARS, R/O BHALKI,
TQ. DIST. BIDAR-585328.
...COMPLAINANT
(BY SMT. GEETA ANNARAO SAJJANSHETTI, ADVOCATE)
AND:
1. DEEPA CHOLAN
SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
TH
305, 4 FLOOR, VIKAS SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.
2.
PRABHULING KAWALIKATTI
DIRECTOR OF MUNICIPAL ADMINISTRATION,
TH
9 FLOOR, V. V. TOWERS,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.
3. SHILPA SHARMA
DEPUTY COMMISSIONER BIDAR
DISTRICT BIDAR-585401.
4. DR. SHIVRAJ RATHOD NAYAK
BIDAR DISTRICT URBAN DEVELOPMENT CELL (BUDC),
BIDAR-585401.
5. SANGMESH KARBARI

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
CHIEF OFFICER COMMISSIONER,
TOWN MUNICIPAL COUNCIL, BHALKI
TALUKA DIST. BIDAR-585328.
…ACCUSED
6. STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
VIDHAN SOUDHA, AMBEDKAR VEEDHI,
BENGALURU-560001.
...PROFARMA PARTY
(BY SRI. TARANATH PUJARI, AAG A/W
SMT. MAYA T, R, AGA FOR R6;
R1 TO R5 ARE SERVED)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF
THE CONTEMPT OF COURT ACT, READ WITH ARTICLE 215
OF THE CONSTITUTION OF INDIA, PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AND PUNISH THE
RESPONDENTS/ ACCUSED UNDER THE CONTEMPT ACT FOR
NOT COMPLYING THE ORDER DATED 02.05.2025 AND
ORDER DATED. 11.12.2025 PASSED BY THE HON’BLE HIGH
COURT IN WRIT PETITION NO. 200558 OF 2022 AT
ANNEXURE-A AND ORDER DATED 11.12.2025 IN
R.P.NO.200049 OF 2025 AT ANNEXURE-B IN THE INTEREST
OF JUSTICE.
IN CCC NO. 200127/2026
BETWEEN:
UMABAI W/O LATE AMBAJI,
AGE: 49 YEARS H. NO.5-24
SARDAR CHOWK POST. CHITGUPPA,
TALUKA DIST. BIDAR-585412.
...COMPLAINANT
(BY SMT. GEETA ANNARAO SAJJANSHETTI, ADVOCATE)

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
AND:
1. DEEPA CHOLAN
SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
TH
#305, 4 FLOOR, VIKAS SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.
2. PRABHULING KAWALIKATTI
DIRECTOR OF MUNICIPAL ADMINISTRATION,
TH
9 FLOOR, V. V. TOWERS,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.
3. SHILPA SHARMA
DEPUTY COMMISSIONER BIDAR
DISTRICT BIDAR-585401.
4. DR. SHIVRAJ RATHOD NAYAK
DISTRICT URBAN DEVELOPMENT CELL,
DUDC BIDAR-585401.
5. SATISH GUDDE
CHIEF OFFICER,
TOWN MUNICIPAL COUNCIL,
CHITGUPPA TALUKA
DIST. BIDAR-585412.
…ACCUSED
6.
STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
VIDHAN SOUDHA, AMBEDKAR VEEDHI,
BENGALURU-560001.
...PROFARMA PARTY

- 12 -
HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
(BY SRI. TARANATH PUJARI, AAG A/W
SMT. MAYA T. R, AGA FOR R6:
R1 TO R5 ARE SERVED)
THIS CCC IS FILED UNDER ARTICLE 215 READ WITH
UNDER SECTIONS 11 AND 12 OF THE CONTEMPT OF
COURT ACT, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AND PUNISH THE RESPONDENTS /
ACCUSED UNDER THE CONTEMPT ACT FOR NOT
COMPLYING THE ORDER DATED 02.05.2025 AND ORDER
DATED 11.12.2025 PASSED BY THE HON’BLE HIGH COURT
IN WP NO.200737/2022 AT ANNEXURE-A AND ORDER
DATED 11.12.2025 IN RP NO.200058/2025 AT ANNEXURE-
B, IN THE INTEREST OF JUSTICE.
IN CCC NO. 200128/2026
BETWEEN:
AZARUDDIN
S/O LATE FAIMODDIN,
AGE: 36 YEARS, R/O 2-1-353
SAYED GALLI, OLD TOWN BHALKI TOWN,
BIDAR-585328.
...COMPLAINANT
(BY SMT. GEETA ANNARAO SAJJANSHETTI, ADVOCATE)
AND:
1. DEEPA CHOLAN,
SECRETARY,
URBAN DEVELOPMENT DEPARTMENT,
TH
#305, 4 FLOOR, VIKAS SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.

- 13 -
HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
2. PRABHULING KAWALIKATTI
DIRECTOR OF MUNICIPAL ADMINISTRATION,
TH
9 FLOOR, V. V. TOWERS,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.
3. SHILPA SHARMA
DEPUTY COMMISSIONER, BIDAR
DIST. BIDAR-585401.
4.
DR. SHIVRAJ RATHOD NAYAK
DISTRICT URBAN DEVELOPMENT CELL (BUDC),
BIDAR-585401.
5. SANGMESH KARBARI
CHIEF OFFICER TOWN MUNICIPAL COUNCIL,
BHALKI TALUKA DIST. BIDAR—585328.
…ACCUSED
6.
STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY,
VIDHAN SOUDHA,
AMBEDKAR VEEDHI,
BENGALURU-560001.
...PROFARMA PARTY
(BY SRI. TARANATH PUJARI, AAG A/W
SMT. MAYA T. R. AGA FOR R6;
R1 TO R5 ARE SERVED)
THIS CCC IS FILED UNDER ARTICLE 215 READ WITH
UNDER SECTIONS 11 AND 12 OF THE CONTEMPT OF
COURT ACT, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AND PUNISH THE RESPONDENTS/ACCUSED
UNDER THE CONTEMPT ACT FOR NOT COMPLYING THE
ORDER DATED 02.05.2025 AND ORDER DATED 11.12.2025

- 14 -
HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
PASSED BY THE HON’BLE COURT IN WRIT PETITION
NO.200592/2022 AT ANNEXURE-A AND ORDER DATED
11.12.2025 IN R.P.NO.200050/2025 AT ANNEXURE-B IN
THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO. 200133/2026
BETWEEN:
VISHAL S/O DILEEP SHINDE,
AGE: 26 YEARS, OCC: UNEMPLOYED,
BHIMNAGAR TQ. BASAVAKALYAN,
DIST. BIDASR-585401.
...COMPLAINANT
(BY SMT. GEETA ANNARAO SAJJANSHETTI, ADVOCATE)
AND:
1. SHALINI RAJNEESH,
CHIEF SECRETARY,
STATE OF KARNATAKA
VIDHAN SOUDHA, AMBEDKAR VEEDHI,
BENGALURU-560001.
2. DEEPA CHOLAN
SECRETARY, URBAN DEVELOPMENT DEPARTMENT,
TH
#305, 4 FLOOR, VIKAS SOUDHA,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.
3.
PRABHULING KAWALIKATTI
DIRECTOR OF MUNICIPAL ADMINISTRATION,
TH
9 FLOOR, V. V. TOWERS,
DR. AMBEDKAR VEEDHI,
BANGALORE-560001.

- 15 -
HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
4. SHILPA SHARMA
DEPUTY COMMISSIONER BIDAR
DISTRICT BIDAR-585401.
5. DR. SHIVRAJ RATHOD NAYAK
DISTRICT URBAN DEVELOPMENT CELL (DUDC),
BIDAR-585401.
6. RAJU T BANKER
COMMISSIONER,
CITY MUNICIPAL COUNCIL,
BASAWAKALYAN TALUKA,
DIST. BIDAR-585327.
…ACCUSED
7. STATE OF KARNATAKA
REPRESENTED BY CHIEF SECRETARY
VIDHAN SOUDHA, AMBEDKAR VEEDHI,
BENGALURU-560001.
...PROFARMA PARTY
(BY SRI. TARANATH PUJARI, AAG A/W
SMT. MAYA T. R, AGA FOR R7;
SRI. GOURISH S. KHASHAMPUR, ADVOCATE FOR R5;
R1 TO R5 ARE SERVED)
THIS CCC IS FILED UNDER ARTICLE 215 READ WITH
UNDER SECTIONS 11 AND 12 OF THE CONTEMPT OF
COURT ACT, PRAYING TO INITIATE CONTEMPT
PROCEEDINGS AND PUNISH THE RESPONDENTS/ACCUSED
UNDER THE CONTEMPT ACT FOR NOT COMPLYING THE
ORDER DATED 02.05.2025 PASSED BY THE HON’BLE HIGH
COURT IN WRIT PETITION NO.201675/2021 AT
ANNEXURE-A IN THE INTEREST OF JUSTICE AND EQUITY.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

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HC-KAR
NC: 2026:KHC-K:11395-DB
CCC No. 200375 of 2025
C/W CCC No. 200331 of 2025
CCC No. 200374 of 2025
AND 5 OTHERS
CNR: KAHC030145342025
CORAM: HON'BLE MR. JUSTICE ASHOK S. KINAGI
AND
HON'BLE MR. JUSTICE SUBRAMANYA RANGARAO
ORAL ORDER
(PER: HON'BLE MR. JUSTICE ASHOK S. KINAGI)
The state has preferred appeals and the said appeals are
admitted. In view of the same, the contempt proceeding does
not survive for consideration. Accordingly, the contempt
petitions are closed for the time being.
2. Liberty is reserved to the complainant to get revival
of the contempt petitions after the disposal of the writ appeals.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(SUBRAMANYA RANGARAO)
JUDGE
AMA/LIST NO.: 2 SL NO.: 3
CT:SI