MALLANNA vs SHREE PANDVE RAHUL TUKARAM IAS
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11429-DB
CCC No. 200201 of 2026
CNR: KAHC030099502026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 16 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. 200201 OF 2026
BETWEEN:
MALLANNA S/O KALLAPPA,
AGE: 67 YEARS,
OCC: EX-SERVICEMEN (AGRICULTURE),
R/O. GOGI KONA, TQ. SHAHAPUR,
DIST. YADGIRI- 585309.
…COMPLAINANT
(BY SRI. VIJAYA MALLIKARJUNAPPA, ADVOCATE)
Digitally signed
by B NAGAVENI
Location: HIGH
COURT OF
KARNATAKA
AND:
1. PANDVE RAHUL TUKARAM, I.A.S.,
DEPUTY COMMISSIONER,
A BLOCK,
DISTRICT OFFICE COMPLEX (DOC),
CHITTAPUR ROAD,
YADGIRI- 585202.
2. GRIDHAR GOTUR K.A.S.,
THE ASSISTANT COMMISSIONER,
YADGIRI- 585202.
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HC-KAR
NC: 2026:KHC-K:11429-DB
CCC No. 200201 of 2026
CNR: KAHC030099502026
3. SURESH RANAPPA ANKALAGI,
THE TAHASILDAR,
TQ. SHAHAPUR,
DIST. YADGIRI- 585201.
…ACCUSED
4. THE STATE OF KARNATAKA,
REPRESENTED BY
SECRETARY TO GOVERNMENT
REVENUE DEPARTMENT,
KAVERI BHAVAN,
BENGALURU -560001.
… PROFORMA PARTY
(BY SMT. MAYA T.R., AGA FOR R4;
R1 IS SERVED)
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
PROCEEDINGS FOR CONTEMPT AGAINST THE ACCUSED FOR
HIS/HER WILLFUL, DELIBERATE, WANTON DISOBEDIENCE OF
THE ORDER OF THIS COURT DATED 28.04.2026 PASSED IN
W.P.NO.200449/2026 (KLR-LG) AND FURTHER PUNISH THE
ACCUSED FOR CONTEMPT OF COURT.
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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HC-KAR
NC: 2026:KHC-K:11429-DB
CCC No. 200201 of 2026
CNR: KAHC030099502026
ORAL ORDER
(PER: HON'BLE MR. JUSTICE ASHOK S. KINAGI)
1. The complainant has filed this contempt petition
under Sections 11 and 12 of the Contempt of Courts
Act, 1971 read with Article 215 of the Constitution of
India, seeking to initiate contempt proceedings
against the respondents/accused for disobeying the
order dated 28.04.2026 passed by the learned Single
Judge in W.P.No.200449 of 2026.
2. The learned Single Judge vide impugned order
allowed the writ petition in part and issued direction
to respondent No.1/Deputy Commissioner Yadgiri, to
consider the representations of the complainant vide
Annexures-D, D1 and D2 dated 10.07.2025 and pass
appropriate orders in accordance with law, as
expeditiously as possible, but not later than a period
of three months from the date of receipt of copy of
the said order. After disposal of the said writ petition,
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NC: 2026:KHC-K:11429-DB
CCC No. 200201 of 2026
CNR: KAHC030099502026
the complainant submitted a representation dated
11.05.2026 enclosing the copy of the order passed
by the learned Single Judge. The respondents did not
comply with the direction issued by the learned
Single Judge in the impugned order. As the
respondents have willfully disobeyed the orders of
the learned Single Judge passed in the aforesaid writ
petition, this contempt petition is filed.
3. Learned Government Advocate has filed compliance
affidavit on 15.10.2026. Paragraphs-2 to 4 of the
said affidavit reads as under:
“02. I state that, the present contempt
petition filed by the complainant to initiate
proceedings for contempt against the Accused
for his/her willful deliberate, wanton
disobedience, of the order of this Hon'ble
Court dated 28.04.2026 passed in W.P.
No.200449/2026 (KLR-LG) and further punish
the accused for contempt of Court.
03. It is respectfully submits that, the
Petitioner in Writ Petition No. 200449/2026
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HC-KAR
NC: 2026:KHC-K:11429-DB
CCC No. 200201 of 2026
CNR: KAHC030099502026
(KLR-LG) has sought for directing the
respondent to consider the representation of
the petitioner dated 10.07.2025 at Annexure-
D, D1 and D2. The learned single Judge was
pleased to pass the following order;
ORDER
“The writ petition is partly allowed and a
direction is issued to the respondent No.1-
Deputy Commissioner to consider the
representation of the petitioner at Annexure –
D, D1 and D2 dated 10.07.2025 and pass
appropriate orders on the same in accordance
with law as expeditiously as possible, but not
later than a period of three months from the
date of receipt of copy of this order.”
4. It is submitted that, in pursuance of the
directions by the learned Single Judge, I have
secured the report from the Assistant
Commissioner, Yadgiri and Tahasildar,
Shahpur, dated 07.05.2026 and dated
06.05.2026 respectively and considered the
representation of the complainant which are
filed in D-series dated 10.07.2025 and
verified relevant documents and rejected the
request vide endorsement dated 04.06.2026.
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HC-KAR
NC: 2026:KHC-K:11429-DB
CCC No. 200201 of 2026
CNR: KAHC030099502026
Request of the complainant sought to allot
alternative land on the ground that, the
earlier granted land in Sy.No.249 measuring
02 acres 19 guntas is not fit for cultivation is
declined by assigning reasons. The copy of
the endorsement dated 04.06.2026 is
herewith produced and marked as
ANNEXURE-R1 and subsequently, on
06.06.2026 the said endorsement has been
communicated to the complainant by Speed
Post. The copy of the Postal Cover is herewith
produced and marked as ANNEXURE-R2.
Hence, the respondent No.1 has complied the
order of the Hon'ble Court within stipulated
period.”
4. From the perusal of the compliance affidavit, it would
disclose that respondent No.1 has complied the order
passed by the learned Single Judge within the time
stipulated in the impugned order and respondent
No.1 has tendered an unconditional apology.
5. As the order passed by the learned Single Judge has
been duly complied with, the compliance affidavit is
taken on record.
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NC: 2026:KHC-K:11429-DB
CCC No. 200201 of 2026
CNR: KAHC030099502026
6. In view of compliance of the order passed by the
learned Single Judge, nothing further survives for
consideration in this contempt petition. Accordingly,
the contempt proceedings are dropped .
7. Notice is discharged.
Sd/-
(ASHOK S. KINAGI)
JUDGE
Sd/-
(SUBRAMANYA RANGARAO)
JUDGE
NB
List No.: 2 Sl No.: 9
Ct:pk