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Karnataka High Court

Sri Madhu G Madhegowda vs Jayaram on 9 October, 2025

                                              -1-
                                                       NC: 2025:KHC:39918-DB
                                                          CCC No.1308/2024


                  HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 9TH DAY OF OCTOBER, 2025
                                           PRESENT
                           THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                        THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                           CIVIL CONTEMPT PETITION NO.1308/2024


                 BETWEEN:

                 SRI. MADHU G. MADHEGOWDA
                 S/O LATE G. MADHEGOWDA
                 AGED ABOUT 58 YEARS
Digitally        R/AT BANDIGOWDA LAYOUT
signed by        MANDYA - 571401.
RUPA V
Location: High                                                ...COMPLAINANT
Court of
                 (BY SRI. SUNDARESH H.C. ADV.,)
karnataka
                 AND:

                 1.   JAYARAM
                      COMMISSIONER
                      BANGALORE DEVELOPMENT AUTHORITY
                      T. CHOWDAIAH ROAD
                      KUMARA PARK WEST
                      BANGALORE - 560020.

                 2.   UMESH
                      THE DEPUTY SECRETARY - I
                      BANGALORE DEVELOPMENT AUTHORITY
                      T. CHOWDAIAH ROAD
                      KUMARA PARK WEST
                      BANGALORE - 560020.

                                                                  ...ACCUSED
                 (BY SRI. MURUGESH V. CHARATI, ADV., FOR A1
                          A2 SERVED AND UNREPRESENTED)
                                      -2-
                                             NC: 2025:KHC:39918-DB
                                                  CCC No.1308/2024


HC-KAR




     THIS CCC IS FILED UNDER SECTION 11 AND 12 OF THE
CONTEMPT OF COURTS ACT, 1971, PRAYING TO INITIATE CONTEMPT
PROCEEDING AGAINST THE ACCUSED FOR DISOBEYING THE ORDER
PASSED BY THIS HON'BLE COURT IN WP NO.9980/2024 DATED
05.08.2024 AS PER THE ANNEXURE-A AND PUNISH THE ACCUSED IN
ACCORDANCE WITH LAW & ETC.


     THIS    PETITION, COMING ON FOR              ORDERS,   THIS   DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:      HON'BLE MRS. JUSTICE ANU SIVARAMAN
            and
            HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL

                           ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN) This contempt of Court case alleges non-compliance with the directions issued by the learned Single Judge and seeks a direction for compliance.

2. It is submitted by the learned counsel appearing for the accused that the directions have been complied with and an allotment letter has been issued to the complainant on 01.07.2025. It is further submitted that the requisite documents shall be executed subject to compliance of the -3- NC: 2025:KHC:39918-DB CCC No.1308/2024 HC-KAR requirements by the complainant within three months hereafter.

The said submission is recorded. Accordingly, the contempt petition is closed. Notice is discharged.

Sd/-

(ANU SIVARAMAN) JUDGE Sd/-

(VIJAYKUMAR A. PATIL) JUDGE RV List No.: 3 Sl No.: 67