Karnataka High Court
Sri. Basappa S/O Mudakappa Goraguddi vs Sri. Mallikarjun Heggannavar on 9 September, 2025
Author: S.Sunil Dutt Yadav
Bench: S.Sunil Dutt Yadav
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NC: 2025:KHC-D:11584-DB
CCC No. 100390 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 9TH DAY OF SEPTEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
CIVIL CONTEMPT PETITION NO. 100390 OF 2024
BETWEEN:
1. SRI. BASAPPA S/O MUDAKAPPA GORAGUDDI
AGE 91 YEARS, OCC. AGRICULTURE,
R/O MALLUR VILLAGE, TQ. SAUNDATTI,
DISTRICT BELAGAVI 591123.
2. SRI. HANAMANT S/O MUDAKAPPA GORAGUDDI
AGE 32 YEARS, OCC. AGRICULTURE,
R/O MALLUR VILLAGE, TQ. SAUNDATTI,
DISTRICT BELAGAVI 591123.
3. SRI. SHIVAPPA S/O MUDAKAPPA GORAGUDDI
AGE 29 YEARS, OCC. AGRICULTURE,
R/O MALLUR VILLAGE, TQ. SAUNDATTI,
DISTRICT BELAGAVI 591123.
- COMPLAINANTS
(BY SRI. H.M. DHARIGOND, ADVOCATE)
Digitally signed
by VINAYAKA B
V
Location: High AND:
Court of
Karnataka,
Dharwad Bench
1. SRI. MALLIKARJUN HEGGANNAVAR
THE TAHASILDAR SAUNDATTI TALUK,
SAUNDATTI DISTRICT BELAGAVI 591123.
- ACCUSED
2. THE STATE OF KARNATAKA
ITS REPRESENTED BY AGA,
DHARWAD BENCH AT DHARWAD.
- PROFORMA RESPONDENT
(BY SRI. PRAVEEN UPPAR, AGA FOR A1 & PROFORMA RESPONDENT)
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NC: 2025:KHC-D:11584-DB
CCC No. 100390 of 2024
HC-KAR
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 PUNISH THE ACCUSED
FOR HAVING DISOBEYED THE ORDER DATED 22.11.2023 PASSED IN
W.P. NO. 106866/2023 PASSED BY THIS COURT VIDE ANNEXURE-A IN
THE INTEREST OF JUSTICE AND EQUITY & ETC.
THIS CCC COMING ON FOR ORDERS, THIS DAY, ORDER WAS
MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
AND
THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV) The present contempt petition has been filed asserting disobedience of the direction passed in W.P. No. 106866/2023. In the aforementioned writ petition, which is disposed of as per order dated 22.11.2023, direction at paragraph No. 5 reads as follows:
"5. This being the position, this court is of the view that Tahasildar, Saundatti shall take appropriate measures in terms of the order passed by the Assistant Commissioner marked at Annexure-H and proceed further as contemplated in law."
2. Learned Additional Government Advocate has filed an affidavit and submits that the order of the Assistant -3- NC: 2025:KHC-D:11584-DB CCC No. 100390 of 2024 HC-KAR Commissioner dated 03.06.2022 was a direction for re- building of file. It is submitted that steps have been taken and records have been placed before the 'Missing File Committee' on 29.05.2024 and steps have been taken as per law.
3. In the light of the above and accepting the steps taken, it can be said that there is no willful disobedience of the order. Accordingly, proceedings are dropped.
Needless to state that the steps to be taken by the respondents should reach logical finality, without unnecessary procrastination.
Sd/-
(S.SUNIL DUTT YADAV) JUDGE Sd/-
(VIJAYKUMAR A.PATIL) JUDGE BVV, CT:VP LIST NO.: 1 SL NO.: 14