Karnataka High Court
Madivalappa vs Sri Ravindra Karilingannavar on 7 July, 2025
Author: Mohammad Nawaz
Bench: Mohammad Nawaz, V Srishananda
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NC: 2025:KHC-K:3677-DB
CCC No. 200114 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 7TH DAY OF JULY, 2025
PRESENT
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
AND
THE HON'BLE MR. JUSTICE V SRISHANANDA
CIVIL CONTEMPT PETITION NO. 200114 OF 2025
BETWEEN:
MADIVALAPPA
S/O. GUNDERAYA HARGI
AGE 50 YEARS.
OCC. JR.ASST/LEDGER MAINTENANCE
O/O. ASST. EXECUTIVE ENGINEER (ELE.,)
O& M SUB-DIVN. GESCOM, BASAVA KALYAN-585
327, DIST. BIDAR.
Digitally signed
by ...COMPLAINANT
KHAJAAMEEN
MALAGHAN (BY SRI. NITESH PADIYAL, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA AND:
1. SRI. RAVINDRA KARILINGANNAVAR
MANAGING DIRECTOR,
GULBARGA ELECTRICITY SUPPLY COMPANY LIMITED,
STATION ROAD, KALABURAGI-585 102.
2. SRI. VEERABHADRAPPA SALIMANI
SUPERINTENDENT ENGINEER (ELE)
O AND M, GESCOM, BIDAR-585 401.
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NC: 2025:KHC-K:3677-DB
CCC No. 200114 of 2025
HC-KAR
3. SRI. SHANKAR ADAKI
EXECUTIVE ENGINEER (ELE) O AND M GESCOM,
HUMANABAD, DIST. BIDAR-585401.
4. SRI. GANAPATI MAINALE
ASST.EXECUTIVE ENGINEER (ELE) O AND M,
GESCOM, BASAVA KALYAN,
DIST. BIDAR-585 327.
...ACCUSED
(BY SRI. SUDARSHAN M, ADVOCATE)
THIS CCC IS FILED UNDER ARTICLE 215 OF
CONSTITUTION OF INDIA R/W SECTION 11 AND 12 OF THE
CONTEMPT OF COURT ACT, PRAYING TO I) THE HON'BLE
COURT MAY BE PLEASED TO INITIATE CONTEMPT
PROCEEDINGS AGAINST THE RESPONDENT/ ACCUSED AND
ORDER FOR TAKING ACTION AS DEEMED FIT INCLUDING
PUNISHING THEM IN SO FAR AS DISOBEDIENCE OF THE
ORDER PASSED IN WP NO.202231/2021 DATED 18.12.2024
WHICH IS AT ANNEXURE-B AND ORDER FOR TAKING ACTION
AS DEEMED FIT INCLUDING PUNISHING THE RESPONDENT
WITH IMPRISONMENT IN THE INTEREST OF JUSTICE. II) ISSUE
ANY OTHER DIRECTION AS DEEMED FIT BY THE HON'BLE
COURT.
THIS PETITION IS COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
AND
HON'BLE MR. JUSTICE V SRISHANANDA
ORAL ORDER
(PER: HON'BLE MR. JUSTICE MOHAMMAD NAWAZ) The contempt proceedings are sought to be initiated alleging disobedience of the order dated 18.12.2024 passed in W.P No.202231/2021.
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NC: 2025:KHC-K:3677-DB CCC No. 200114 of 2025 HC-KAR
2. This Court in the above writ petition has directed the Corporation to comply the order passed in W.P Nos. 101460-101467/2013, within a period of eight weeks from the date of receipt of certified copy of the said order.
3. Respondent/accused No.2, Superintendending Engineer (SE), O and M Circle, GESCOM, Bidar, has filed an affidavit dated 04.07.2025 along with the documents reporting compliance of the order.
4. Learned counsel for the complainant submits that the order has been complied.
5. In view of the same, the proceedings are dropped.
6. Petition is disposed of.
Sd/-
(MOHAMMAD NAWAZ) JUDGE Sd/-
(V SRISHANANDA) JUDGE THM List No.: 1 Sl No.: 3 JLR