Karnataka High Court
M/S Ellis Fashion Exports Private ... vs N Tejas Kumar on 13 November, 2025
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NC: 2025:KHC:46424-DB
C.C.C. No.957/2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF NOVEMBER, 2025
PRESENT
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
CIVIL CONTEMPT PETITION NO.957/2024
BETWEEN:
M/S. ELLIS FASHION EXPORTS PRIVATE LIMITED
A COMPANY REGISTERED UNDER THE
COMPANIES ACT 1956 HAVING ITS
REGISTERED OFFICE AT NO.29
WHITE HOUSE, 3RD FLOOR
ST. MARKS ROAD, BENGALURU 560001
REP. BY ITS MANAGING DIRECTOR
SRI. JITENDRA D. MAJETHIA.
Digitally signed ...COMPLAINANT
by RUPA V (BY SRI. RAJENDRA S, ADV.,)
Location: High
Court Of AND:
Karnataka
N. TEJAS KUMAR
THE SPECIAL LAND ACQUISITION OFFICER
KIADB (METRO RAIL PROJECT)
KARNATAKA INDUSTRIAL AREAS
DEVELOPMENT BOARD
MAHARSHI ARAVINDA BHAVAN
1ST FLOOR, NRUPATHUNGA ROAD
BENGALURU - 560001.
...ACCUSED
(BY SRI. H.L. PRADEEP KUMAR, ADV.,)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971 R/W ARTICLE 215 OF THE
CONSTITUTION OF INDIA, AND RULE 5 OF THE HIGH COURT OF
KARNATAKA CONTEMPT OF COURT PROCEEDINGS RULES, 1981,
PRAYING TO INITIATE CONTEMPT PROCEEDINGS AGAINST THE
ACCUSED FOR DISOBEDIENCE/VIOLATION OF THE ORDER DATED
29.09.2023 PASSED BY THIS HONBLE COURT IN WP NO.4125/2023
PRODUCED AS ANNEXURE-A.
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NC: 2025:KHC:46424-DB
C.C.C. No.957/2024
HC-KAR
THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
and
HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
ORAL ORDER
(PER: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL) This contempt petition is filed alleging willful disobedience of the order dated 29.09.2023 passed by the learned Single Judge in W.P.No.4125/2023. The operative portion of the said order reads as under:
"7. Since the matter falls in a very narrow compass and even in the light of admitted position referred to hereinabove, the petition is disposed of directing the respondent No.3 to take steps to issue necessary correction/corrigendum to include the remaining extent of 56.25 square meters which has been excluded treating as karab land, in the facts situation of the matter, within an outer limit of eight (8) weeks from the date of receipt of certified copy of this order, if no such correction/corrigendum is issued. The respondent No.4 shall thereafter process the matter as expeditiously as possible."-3-
NC: 2025:KHC:46424-DB C.C.C. No.957/2024 HC-KAR
2. The respondent-accused has filed a memo along with the documents including the corrigendum notification dated 12.11.2025.
3. In view of the said corrigendum, there is compliance of the order of the learned Single Judge. Hence, the contempt proceedings are dropped.
It is needless to observe that if the complainant still has any grievance, it is open for him to seek adjudication of the same in accordance with law.
Notice issued to the accused is discharged.
Sd/-
(ANU SIVARAMAN) JUDGE Sd/-
(VIJAYKUMAR A. PATIL) JUDGE BSR List No.: 3 Sl No.: 54