Karnataka High Court
Smt. Savakka W/O Dundayya Vibhutimath vs Shri. Munish Moudgil on 31 October, 2022
Author: S.Sunil Dutt Yadav
Bench: S.Sunil Dutt Yadav
-1-
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 31ST DAY OF OCTOBER, 2022
PRESENT
THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
AND
THE HON'BLE MR JUSTICE UMESH M ADIGA
CCC NO. 100104 OF 2022 (-)
C/W
CCC NO. 100105 OF 2022 , CCC NO. 100106 OF 2022 , CCC
NO. 100107 OF 2022 , CCC NO. 100108 OF 2022 , CCC NO.
100109 OF 2022 , CCC NO. 100110 OF 2022 , CCC NO.
100111 OF 2022 , CCC NO. 100112 OF 2022 , CCC NO.
MOHANKUMAR
B SHELAR
Digitally signed by
MOHANKUMAR B
100113 OF 2022 , CCC NO. 100114 OF 2022 , CCC NO.
SHELAR
Date: 2022.11.05
13:02:21 +0530
100119 OF 2022 , CCC NO. 100126 OF 2022 , CCC NO.
100127 OF 2022 , CCC NO. 100128 OF 2022 , CCC NO.
100130 OF 2022 , CCC NO. 100132 OF 2022 , CCC NO.
100156 OF 2022 , CCC NO. 100157 OF 2022
IN CCC NO.100104/2022
BETWEEN:
SMT. SAVAKKA W/O DUNDAYYA VIBHUTIMATH
AGE. 84 YEARS, OC. HOUSEHOLD WORK,
R/O. KOPPAGALLI, BAILHONGAL,
TQ. BAILHONGAL, DISTRICT. BELAGAVI 591102.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
-2-
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF DPAR, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT, BELAGAVI 590001.
3. SRI. SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRAVEEN K.UPPAR, HCGP FOR
A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 24-09-2021 PASSED IN
-3-
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
W.P.NO.103549/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100105/2022
BETWEEN:
SMT. SHANTAWWA W/O MAHADEVAPPA DINDALAKOPPA
AGE 91 YEARS, OCC HOUSEHOLD WORK
R/O YADWAD, TQ DHARWAD
DISTRICT -580009
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
DEPARTMENT OF DPAR (POLITICAL PENSION)
M S BUILDING, BENGALURU-580001
2. SRI NITESH PATIL
THE DEPUTY COMMISSIONER
DHARWAD DISTRICT, DHARWAD-580001
3. THE STATE OF KARNATAKA
PROFORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRAVEEN K.UPPAR, HCGP FOR
A1 TO A3)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
-4-
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
ALLOW THE CONTEMPT PETITION AND PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW AND AS PER THE PROVISIONS OF THE
CONTEMPT OF COURT ACT FOR HAVING DISOBEYED THE ORDER
DATED 05-10-2021 PASSED IN W.P.NO.103786/2021 PASSED BY
THIS HON BLE COURT VIDE ANNEXURE-C IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CCC NO.100106/2022
BETWEEN:
SMT. KAMALAWWA W/O BASAPPA ABBAR
AGE. 84 YEARS, OCC. HOUSEHOLD WORK,
R/O. UDIKERI, TQ. BAILHONGAL,
DISTRICT. BELAGAVI 591102.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF DPAR, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT, BELAGAVI 590001.
3. SRI. SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
-5-
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
4. SRI. SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRASHANT V.MOGALI, HCGP
FOR A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 14-09-2021 PASSED IN
W.P.NO.103250/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100107/2022
BETWEEN:
SMT. TAYAWWA W/O BASALINGAPPA TEGUR
AGE. 83 YEARS, OCC. HOUSEHOLD WORK,
R/O. UDIKERI, TQ. BAILHONGAL,
DISTRICT. BELAGAVI 591102.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
-6-
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF DPAR, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT,
BELAGAVI 590001.
3. SRI SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI. SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT,
BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRAVEEN K.UPPAR, HCGP FOR
A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 14-09-2021 PASSED IN
W.P.NO.103253/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
-7-
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
IN CCC NO.100108/2022
BETWEEN:
SRI. SANGAPPA S/O BASAVANTAPPA KARIKATTI
AGE. 91 YEARS, OCC. AGRICULTURE,
R/O. BELAVADI, TQ. BAILHONGAL,
DISTRICT. BELAGAVI 591102.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF DPAR, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT,
BELAGAVI 590001.
3. SRI. SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI. SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
-8-
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRAVEEN K.UPPAR, HCGP FOR
A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 04-10-2021 PASSED IN
W.P.NO.103766/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100109/2022
BETWEEN:
SMT. PARVETEWWA W/O TIPPANNA KURI
AGE. 82 YEARS, OCC. HOUSEHOLD WORK,
R/O. INAMHONGALA, TQ. SOUNDATTI,
DISTRICT. BELAGAVI 591123.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF DPAR, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT,
BELAGAVI 590001.
-9-
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
3. SRI. SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI. SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRAVEEN K.UPPAR, HCGP FOR
A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 14-09-2021 PASSED IN
W.P.NO.103242/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100110/2022
BETWEEN:
SMT. SAVANTREWWA W/O BASAPPA HITTALMANI
AGE. 88 YEARS, OCC. HOUSEHOLD WORK,
R/O. UDIKERI, TQ. BAILHONGAL,
DISTRICT. BELAGAVI 591102.
...COMPLAINANT
- 10 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF DPAR, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT,
BELAGAVI 590001.
3. SRI. SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRAVEEN K.UPPAR, HCGP FOR
A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
- 11 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 14-09-2021 PASSED IN
W.P.NO.103247/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100111/2022
BETWEEN:
SMT. BASAVANNEWWA W/O KEMPANNA TOTAGI
AGE. 81 YEARS, OCC. HOUSEHOLD WORK,
R/O. UDAKERI, TALUK. BAILHONGAL,
DISTRICT. BELAGAVI 591102.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF D.P.A.R, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT,
BELAGAVI 590001.
3. SRI SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
- 12 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
4. SRI. SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRAVEEN K.UPPAR, HCGP FOR
A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 14-09-2021 PASSED IN
W.P.NO.103246/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100112/2022
BETWEEN:
SMT. BIBIJANA W/O UMARSAB MUSHAPURI
AGE. 84 YEARS, OCC. HOUSEHOLD WORK,
R/O. UDIKERI, TQ. BAILHONGAL,
DISTRICT. BELAGAVI 591102.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
- 13 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF D.P.A.R, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT, BELAGAVI 590001.
3. SRI. SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI. SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRAVEEN K.UPPAR, HCGP FOR
A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
ALLOW THE CONTEMPT PETITION AND PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW AND AS PER THE PROVISIONS OF THE
CONTEMPT OF COURT ACT FOR HAVING DISOBEYED THE ORDER
DATED 14.09.2021 PASSED IN WP.NO.103249/2021 PASSED BY
THIS HONBLE COURT VIDE ANNEXURE-B, IN THE INTEREST OF
JUSTICE AND EQUITY.
- 14 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
IN CCC NO.100113/2022
BETWEEN:
KUMARI. ROHINI D/O NARAYAN YALIGAR
AGE. 57 YEARS, OCC. HOUSEHOLD WORK,
R/O. LIG-71, MAHANTESH NAGAR,
BELAGAVI, TALUK AND DISTRICT. BELAGAVI 590002.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF D.P.A.R, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT,
BELAGAVI 590001.
3. SRI. SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
- 15 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRAVEEN K.UPPAR, HCGP FOR
A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 04-10-2021 PASSED IN
W.P.NO.103751/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100114/2022
BETWEEN:
SMT.NINGAWWA W/O JANGALEPPA SUNKAD, SINCE
DECEASED BY HER LRS.
TIMPPANNA S/O FAKIRAPPA GOBBARAGUMPI
AGE. 50 YEARS, OCC. AGRICULTURE,
R/O. HANAMANERI ONI, SOUNDATTI,
TQ. SOUNDATTI, DISTRICT. BELAGAVI 591123.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF DPAR, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
- 16 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT, BELAGAVI 590001.
3. SRI. SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI. SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRAVEEN K.UPPAR, HCGP FOR
A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
ALLOW THE CONTEMPT PETITION AND PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW AND AS PER THE PROVISIONS OF THE
CONTEMPT OF COURT ACT FOR HAVING DISOBEYED THE ORDER
DATED 05.10.2021 PASSED IN WP.NO.103812/2021 PASSED BY
THIS HONBLE COURT VIDE ANNEXURE-B, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CCC NO.100119/2022
BETWEEN:
SRI. GURAPPA S/O RUDRAPPA KALABHAVI
AGE. 94 YEARS, OCC. AGRICULTURE,
R/O. UDAKERI, TALUK. BAILHONGAL,
DISTRICT. BELAGAVI 591102.
- 17 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF D.P.A.R, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT, BELAGAVI 590001.
3. SRI SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI SURESH HALIYAL
THE JOINT DIRECTOR, DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRASHANT V.MOGALI, HCGP
FOR A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 04-10-2021 PASSED IN
- 18 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
W.P.NO.103750/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100126/2022
BETWEEN:
SMT. SUMITRA W/O KESAVSWAMY DEVANGMATH
AGE. 76 YEARS, OCC. HOUSEHOLD WORK,
R/O. RAMAPUR SITE SOUNDATTI,
SAUNDATTI, DISTRICT. BELAGAVI 591123.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF D.P.A.R, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT, BELAGAVI 590001.
3. SRI. SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREASURY OFFICE,
BELAGAVI DISTRICT,
BELAGAVI 590001.
- 19 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRASHANT V.MOGALI, HCGP
FOR A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE PROVISION
OF THE CONTEMPT OF COURT ACT FOR HAVING DISOBEYED THE
ORDER DATED 01-10-2021 PASSED IN W.P.NO.103745/2021
PASSED BY THIS HON BLE COURT VIDE ANNEXURE-B IN THE
INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100127/2022
BETWEEN:
SMT. ANNAPURNA W/O BASAPPA KAMBAR
AGE. 89 YEARS, OCC. HOUSEHOLD WORK,
R/O. BELAVADI, TALUK. BAILHONGAL,
DISTRICT. BELAGAVI 591102.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF D.P.A.R, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
- 20 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGVI DISTRICT, BELAGAVI 590001.
3. SRI. SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI. SURESH HALIYAL
THE JOINT DIRECTOR,
DISTRICT TREASURY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRASHANT V.MOGALI, HCGP
FOR A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 14-09-2021 PASSED IN
W.P.NO.103248/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100128/2022
BETWEEN:
SMT. BASAWWA W/O MADDEPPA MURAGOD
AGE. 84 YEARS, OCC. HOUSEHOLD WORK,
R/O. DODAWAD, TQ. BAILHONGAL,
- 21 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
DISTRICT. BELAGAVI 591102.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF D.P.A.R, POLITICAL PENSION,
M S BUILDING,
BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT, BELAGAVI 590001.
3. SRI SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI SURESH HALIYAL
THE JOINT DIRECTOR, DISTRICT TREAUSRY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
(DELETED V/O/D 03.06.2022)
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRASHANT V.MOGALI, HCGP
FOR A1 TO A3 & A5)
- 22 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
ALLOW THE CONTEMPT PETITION AND PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW AND AS PER THE PROVISIONS OF THE
CONTMEPT OF COURT ACT FOR HAVING DISOBEYED THE ORDER
DATED 14.09.2021 PASSED IN WP.NO.103241/2021 PASSED BY
THIS HONBLE COURT VIDE ANNEXURE-B, IN THE INTEREST OF
JUSTICE AND EQUITY.
CCC NO.100130/2022
BETWEEN:
SRI. MAHESH FAKIRAPPA KUMBAR
AGE. 58 YEARS, OCC. AGRICULTURE,
R/O. AKKATANGIRHALLI, TQ. GOKAK,
DISTRICT. BELAGAVI 591102.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF D.P.A.R, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGVI DISTRICT, BELAGAVI 590001.
3. SRI SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
- 23 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
4. SRI. SURESH HALIYAL
THE JOINT DIRECTOR, DISTRICT TREASURY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRASHANT V.MOGALI, HCGP
FOR A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
ALLOW THE CONTEMPT PETITION AND PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW AND AS PER THE PROVISIONS OF THE
CONTEMPT OF COURT ACT FOR HAVING DISOBEYED THE ORDER
DATED 04.10.2021 PASSED IN WP.NO.103763/2021 PASSED BY
THIS HONBLE COURT VIDE ANNEXURE-B, IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CCC NO.100132/2022
BETWEEN:
SMT. FAKIRAWWA @ BHIMAWWA W/O FAKIRAPPA
SANGOLLI
AGE. 87 YEARS, OCC. HOUSEHOLD WORK,
R/O. BELAVADI, TALUK. BAILHONGAL,
DISTRICT. BELAGAVI 591102.
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI. MUNISH MOUDGIL
THE STATE OF KARNATAKA,
REPRESENTED BY PRINCIPAL SECRETARY,
- 24 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
DEPARTMENT OF D.P.A.R, POLITICAL PENSION,
M S BUILDING, BENGALURU 580001.
2. M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGVI DISTRICT, BELAGAVI 590001.
3. SRI SHASHIDHAR BAGALI
THE ASSISTANT COMMISSIONER,
BAILHONGAL SUB DIVISION BAILHONGAL,
DISTRICT. BELAGAVI - 591102.
4. SRI. SURESH HALIYAL
THE JOINT DIRECTOR, DISTRICT TREASURY OFFICE,
BELAGAVI DISTRICT, BELAGAVI 590001.
5. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRASHANT V.MOGALI, HCGP
FOR A1 TO A5)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
PLEASED TO ALLOW THE CONTEMPT PETITION AND PUNISH THE
ACCUSED IN ACCORDANCE WITH LAW AND AS PER THE
PROVISIONS OF THE CONTEMPT OF COURT ACT FOR HAVING
DISOBEYED THE ORDER DATED 14-09-2021 PASSED IN
W.P.NO.103222/2021 PASSED BY THIS HON BLE COURT VIDE
ANNEXURE-B IN THE INTEREST OF JUSTICE AND EQUITY.
IN CCC NO.100156/2022
BETWEEN:
SHRI BHIMAPPA S/O ADIVEPPA HADAPAD
AGE. 98 YEARS, OCC. FREEDOM FIGHTER,
- 25 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
R/O. NARAGUND, TQ. NARAGUND,
DIST. GADAG-582207
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI MUNISH MOUDGIL
THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF D.P.A.R (POLITICAL PENSION)
M.S. BUILDING, BENGALURU-
2. SHRI N . S PRASANNA KUMAR
THE DEPUTY COMMISSIONER,
GADAG DISTRICT, GADAG-582207
3. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRASHANT V.MOGALI, HCGP
FOR A1 & A2)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
ALLOW THE CONTEMPT PETITION AND PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW AND AS PER THE PROVISIONS OF THE
CONTEMPT OF COURT ACT FOR HAVING DISOBEYED THE ORDER
DATED 05-10-2021 PASSED IN W.P.NO.103783/2021 PASSED BY
THIS HON BLE COURT VIDE ANNEXURE-C IN THE INTEREST OF
JUSTICE AND EQUITY.
IN CCC NO.100157/2022
BETWEEN:
SRI PANDURANG S/O NAGAPPA SONNAD
AGE. 89 YEARS, OCC. FREEDOM FIGHTER,
R/O KUMBAR ONI, TALUK. SOUDATTI, DIST. BELAGAVI
- 26 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
...COMPLAINANT
(BY SRI. H M DHARIGOND.,ADVOCATE)
AND:
1. SHRI MUNISH MOUDGIL
THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
DEPARTMENT OF D.P.A.R (POLITICAL PENSION)
M.S. BUILDING , BENGALURU-580001
2. SHRI M G HIREMATH
THE DEPUTY COMMISSIONER,
BELAGAVI DISTRICT, BELAGAVI-590001
3. THE STATE OF KARNATAKA
PRO FORMA RESPONDENT
...ACCUSED
(BY SMT.K.VIDYAVATHI, AAG FOR SRI.PRASHANT V.MOGALI, HCGP
FOR A1 & A2)
THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, R/W. ARTICLE 215 OF
CONSTITUTION OF INDIA,1950, PRAYING THIS HON BLE COURT TO,
ALLOW THE CONTEMPT PETITION AND PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW AND AS PER THE PROVISIONS OF THE
CONTEMPT OF COURT ACT FOR HAVING DISOBEYED THE ORDER
DATED 04-10-2021 PASSED IN W.P.NO.103765/2021 PASSED BY
THIS HON BLE COURT VIDE ANNEXURE-A IN THE INTEREST OF
JUSTICE AND EQUITY.
THESE CCC'S COMING ON FOR ORDERS THIS DAY, S.SUNIL
DUTT YADAV J., MADE THE FOLLOWING:
- 27 -
CCC No. 100104 of 2022
C/W CCC No. 100105 of 2022, CCC No. 100106 of 2022, CCC No. 100107
of 2022, CCC No. 100108 of 2022, CCC No. 100109 of 2022, CCC No.
100110 of 2022, CCC No. 100111 of 2022, CCC No. 100112 of 2022, CCC
No. 100113 of 2022, CCC No. 100114 of 2022, CCC No. 100119 of 2022,
CCC No. 100126 of 2022, CCC No. 100127 of 2022, CCC No. 100128 of
2022, CCC No. 100130 of 2022, CCC No. 100132 of 2022, CCC No. 100156
of 2022, CCC No. 100157 of 2022
ORDER
Learned Additional Advocate General has filed a memo and submits that writ appeals are filed and accordingly, the contempt proceedings may be dropped.
In the light of the memo filed, contempt proceedings are dropped.
It is further clarified that in the event the State suffers an adverse order in the writ appeals, complainant is at liberty to seek revival of the contempt petitions.
Sd/-
JUDGE Sd/-
JUDGE MBS