Karnataka High Court
Smt Kallavva W/O Gadigeppa Begur vs Dr Mahesh on 29 October, 2025
Author: S G Pandit
Bench: S G Pandit
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NC: 2025:KHC-D:14537-DB
CCC No. 100332 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 29TH DAY OF OCTOBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE S G PANDIT
AND
THE HON'BLE MRS JUSTICE GEETHA K.B.
CIVIL CONTEMPT PETITION NO.100332 OF 2025
BETWEEN:
SMT. KALLAVVA W/O GADIGEPPA BEGUR
[DAUGHTER OF SHIVAPPA ANGADI],
AGE. 50 YEARS, OCC. HOUSEHOLD WORK,
R/O TARIHAL VILLAGE, TQ. HUBBALLI, DIST. DHARWAD.
...COMPLAINANT
(BY SRI. UDAYASHANKAR SHINDHE, ADVOCATE)
AND:
1. DR. MAHESH
CHIEF EXECUTIVE OFFICER,
KIADB, BENGALURU 01.
2. SRI. S.K. BHANDHARI, KAS.,
SPECIAL DEPUTY COMMISSIONER KIADB,
KANIJA BHAVAN, BENGALURU 560001.
...ACCUSED
3. THE CHIEF SECRETARY,
GOVERNMENT OF KARNATAKA,
VISHAL
NINGAPPA M.S. BUILDING, VIDHANA SOUDHA, BENGALURU-560001.
PATTIHAL
Digitally signed by
VISHAL NINGAPPA
PATTIHAL
...PROFORMA RESPONDENT
(BY SRI. SHARAD V. MAGADUM, AGA FOR PROFORMA RESPONDENT)
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH
THIS CCC IS FILED UNDER SECTIONS 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF CONSTITUTION
OF INDIA,1950, PRAYING TO KINDLY INITIATE CONTEMPT PROCEEDINGS
ISSUING DIRECTIONS TO RESPONDETN-1 & 2 UNDER CONTEMPT
PROCEEDINGS TO DISBERSE THE 1/4TH TO PETITIONER AND TO EACH OF
THE LR'S OF THE DEAD SHIVAPPA K ANGADI IN THE TOTAL 1/6TH SHARE
IN TOTAL COMPENSATION AWARDED IN TERMS ORDER PASSED BY THE
LEARNED 1ST ADDITIONAL SENIOR CIVIL JUDGE HUBBALLI DATED 22-06-
2023 IN FDP 31/2021 AT ANNEXURE-F TO ENABLE TO DISBURSE THE
COMPENSATION AVAILABLE IB THE OFFICE OF RESPONDANT-11 AS PER
ANNEXURE-K & ETC.
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NC: 2025:KHC-D:14537-DB
CCC No. 100332 of 2025
HC-KAR
THIS CCC COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE S G PANDIT
AND
THE HON'BLE MRS JUSTICE GEETHA K.B.
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE S G PANDIT) This contempt petition is filed under Sections 10 and 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India alleging violation of order dated 22.06.2023 passed in FDP No.31/2021 on the file of learned I Addl. Senior Civil Judge, Hubballi.
2. Heard the learned counsel for the complainant and perused the entire contempt petition papers.
3. Learned counsel for the complainant would submit that under order dated 22.06.2023 passed in FDP No.31/2021 on the file of learned I Addl. Senior Civil Judge, Hubballi, in respect of Schedule A & B properties, the petitioner and respondents No.3 to 6 each are entitled to 1/6th share out of compensation awarded by KIADB. He submits that the order would declare that the legal representatives of the respondent No.1 Shivappa shall be equally entitled to 1/6th share of respondent No.1 in the said compensation amount. Learned counsel would submit that the complainant/respondent No.9 would be entitled for equal share among legal representatives of respondent No.1 Shivappa.
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4. There is no specific direction to pay any compensation to respondent No.9/complainant herein. The complainant/respondent No.9 has to claim his share by establishing that respondent No.9 is also legal representative of respondent No.1 Shivappa in the said FDP proceedings. Moreover, KIADB is not a party to the proceedings in FDP No.31/2021. The settlement, if any, in FDP No.31/2021 is between the parties to the said FDP proceedings.
5. Therefore, in the above circumstances, it cannot be said that the respondents/accused have violated the order dated 22.06.2023 passed in FDP No.31/2021. Accordingly, the contempt petition stands rejected.
Sd/-
(S G PANDIT) JUDGE Sd/-
(GEETHA K.B.) JUDGE JTR, CT:VP LIST NO.: 1 SL NO.: 7