SUSHILABAI vs ANAND SHEEL
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11663-DB
CCC No. 200235 of 2026
CNR: KAHC030113072026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 29 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. 200235 OF 2026
BETWEEN:
SUSHILABAI W/O MANIKLAL MISHRA,
AGED ABOUT 95 YEARS, OCC: AGRICULTURE,
R/O. H. NO.9-230 KATAPURA, SHAHABAZAR,
KALABURAGI – 585 101.
…COMPLAINANT
(BY SRI. SHARANNU S. SARADAGI, ADVOCATE)
AND:
1. ANAND SHEEL,
THE TAHSILDAR, KALABURAGI,
TASHIL OFFICE, KALABURAGI- 585102.
2. AMEERUDDIN KHAJI,
THE REVENUE INSPECTOR,
TASHIL OFFICE, KALABURAGI- 585102.
3. VEERANNA
S/O NEELAKANTH GANJALKHED,
THE ASSISTANT DIRECTOR OF LAND RECORDS,
OFFICE OF SURVEY AND LAND RECORDS,
KALABURAGI- 585102
…ACCUSED
Digitally signed
by B NAGAVENI
Location: HIGH
COURT OF
KARNATAKA
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HC-KAR
NC: 2026:KHC-K:11663-DB
CCC No. 200235 of 2026
CNR: KAHC030113072026
4. THE STATE OF KARNATAKA,
REP BY PRL SECRETARY,
REVENUE DEPARTMENT,
VIDHANA SOUDHA, BANGALORE-560 001.
… PRO FORMA PARTY
(BY SMT. MAYA T.R., AGA FOR R4;
V/O DTD. 15.10.2026 NOTICE TO R2 & R3 DISPENSED WITH;
R1 IS SERVED)
THIS CCC IS FILED UNDER SECTION 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO, A) INITIATE
CONTEMPT PROCEEDINGS AGAINST THE CONTEMNORS FOR
THEIR WILFUL DISOBEDIENCE OF THE ORDER PASSED BY
THIS HON’BLE COURT IN WRIT PETITION NO.202053 OF 2025
DATED 28.10.2025 AT ANNEXURE-A. B) DIRECT THE
CONTEMNORS TO FORTHWITH COMPLY WITH THE ORDER
DATED 28.10.2025 BY COMPLETING THE SURVEY PROCESS,
HANDING OVER THE SURVEY DOCUMENTS TO THE
PETITIONER, EXAMINING THE CLAIM FOR MUTATION AND
COMMUNICATING THE APPROPRIATE ORDER IN ACCORDANCE
WITH LAW. C) DIRECT THE CONTEMNORS (RESPONDENTS
NO.2 TO 4 IN THE WRIT PETITION) TO PAY COST OF
RS.1,000/- EACH PER DAY OF DELAY AS DIRECTED BY THIS
HON’BLE COURT IN PARAGRAPH 07 OF THE ORDER DATED
28.10.2025, TILL THE DATE OF ACTUAL COMPLIANCE AND
ETC.,
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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HC-KAR
NC: 2026:KHC-K:11663-DB
CCC No. 200235 of 2026
CNR: KAHC030113072026
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)
1. This contempt petition is filed under Section 12 of the
Contempt of Courts Act, 1971, for disobeying the order
dated 28.10.2025 passed in W.P.No.202053/2025,
wherein the learned Single Judge has passed the
following order:
“06. The respondent No.2 shall ensure
that necessary survey, identification and
measurement of the land is done by
respondent No.4 and on examination of
the claim of the petitioner for mutation of
her name in accordance with law, the
appropriate order be passed and
communicate the same to the petitioner
or her representatives within an outer
limit of 03 months from the date of
receipt of certified copy of this order.
07. In the light of inordinate delay already
caused due to inaction on the part of the
respondents, it is made clear that should
there be any further delay in the matter,
without any legally justifiable grounds,
respondents No.2 to 4 shall be liable to
pay Rs.1,000/- each per day of delay as a
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HC-KAR
NC: 2026:KHC-K:11663-DB
CCC No. 200235 of 2026
CNR: KAHC030113072026
cost to the petitioner till compliance of
the order.”
2. After the disposal of the said writ petition, the
petitioner/complainant has submitted a representation for
complying the order passed by the learned Single Judge
vide Annexure-B. Despite the receipt of the order passed
by the learned Single Judge, the respondents did not
comply the order passed by the learned Single Judge. The
respondents have willfully disobeyed the order passed by
the learned Single Judge and this contempt petition.
3. Learned Additional Government Advocate has filed
compliance of affidavit of K. Anandsheel S/o Laxmanrao,
which reads as follows:
“02. I respectfully submit that, the above
Contempt Petition is filed by complainant
seeking to initiate contempt proceedings
against the Respondents for having
violated and for having willfully disobeyed
the order passed by the learned Single
Judge in W.P. No.202053/2025 (KLR-
RR/SUR) dated 28.10.2025 at ANNEXURE-
A and punish them in accordance with law.
03. It is submitted that, the direction was
issued by the learned Single Bench vide
order dated 28.10.2025, there is a
direction to the respondents which reads as
under;
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HC-KAR
NC: 2026:KHC-K:11663-DB
CCC No. 200235 of 2026
CNR: KAHC030113072026
"The respondent No.2 shall ensure that
necessary survey, identification and
measurement of the land is done by
respondent No.4 and on examination of the
claim of the petitioner for mutation of her
name in accordance with law, the
appropriate order be passed and
communicate the same to the petitioner or
her representatives within an outer limit of
03 months from the date of receipt of
certified copy of this order.".
04 It is submitted that, in pursuance of the
directions of the Hon'ble Court, I made the
correspondence to the ADLR, Kalaburagi on
24.12.2025 intimating to conduct the
necessary survey, identification and
measurement of the land and which is
involved in the above stated writ petition
and in pursuance of the communication
issued by me, the ADLR, Kalaburagi has
conducted the survey, identification and
measurement of the land and submitted
the report to my office on 16.02.2026, the
said report submitted by the ADLR,
Kalaburagi along with the map and other
Annexures. The copy of the said ADLR
report, notice, panchanama letter and
Court Commissioner map are herewith
produced and marked is at ANNEXURE R.1.
Based on report submitted by the ADLR,
Kalaburagi I have considered the
representation dated 01.12.2025 submitted
by the complainant/petitioner and issued
an endorsement dated 27.10.2026 in
compliance with the order dated
28.10.2025 passed in the WP
No.202053/2025 (KLR-RR/SUR). The copy
of the endorsement dated 27-10-2026 is
herewith produced and marked is at
ANNEXURE R.2 and same was
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NC: 2026:KHC-K:11663-DB
CCC No. 200235 of 2026
CNR: KAHC030113072026
communicate to the complainant has
received the said endorsement by hand.
05. respectfully submit that I have ut-most
regards to the orders of the Hon'ble Court
and there is no willful disobedience
however, there is any delay in considering
the representation it is only for the
bonafide reasons and due to rush of work
and therefore, I tender my unconditional
apology which may be placed on record.
4. From the perusal of the compliance filed by the
respondent No.1, the respondents have duly complied
with the order passed by the learned Single Judge and
also tendered an unconditional apology.
5. The compliance of affidavit is taken on record.
6. In view of the compliance order, the respondents have
duly complied with the order passed by the learned Single
Judge and tendered an unconditional apology. In light of
the same, nothing survives for consideration in this
contempt petition. Accordingly, the contempt petition is
dropped.
7. Notice to respondents is discharge.
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HC-KAR
NC: 2026:KHC-K:11663-DB
CCC No. 200235 of 2026
CNR: KAHC030113072026
8. Liberty is reserved to the complainant to challenge the
endorsement issued by the respondents, if so desired.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(SUBRAMANYA RANGARAO)
JUDGE
AMA
List No.: 2 Sl No.: 20
CT:PK