Karnataka High Court
T Subbarami Reddy S/O Rosi Reddy vs State Of Karnataka Rep By Its Secretary on 22 July, 2008
Author: N.K.Patil
Bench: N.K.Patil
2; aa.A;~§AH:=;Ezaa;'
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 22"" DAY or JULY % I J V "
BEFORE
THE HON'BLE MR. JUSTIC{£ §:.x.«9Am;% Ln
BETWEEN:
1. T. suae.ARAMmEaDv, _
3:0. RG8! R!EDDY,'' . ., =
AGEE)wqYEA.RS. .
HOUSE W,_'!«3~279i?7.. "
VIJAYNAGARQIOLONY, A
wAR|;mo.2. '' _
RAI¢;e+u:e,. ' - ..
v_ _MFAzu.;.u_I,L;2H___
_ AGEE)'
|£}$M1'LAYOiI¥'j_,
wmn N{>.~1*3=_
RAICI-EUR'; '
.. , .' 3.' kix? 1R"
.. ~ SK}. "AMEEF! ALI,
' AQED YEARS.
;~:.r~:o.5.4.47,
NL-Zfi-IAJNAGAR,
u ...wARo NQ15.
RAICHUR.
' £3. G. Si-fiVAMURTHi,
SIG. RAMANNA,
46'.
AGED 56 YEARS,
H.NO_
HRB LAYOUT,
RNCHUR.
SHAMSHALAM,
SIG. BHEEMPPPA,
AGED 32 YEARS.
H.NO.13-6-208,
YERMARAS.
RAICHUR.
MOHAMMED MEHABOGB HUSSAIN,
S10. KHAJA MOHINUDDIN,
AGE!) 42 YEARS,
HNQ2-5-37, KOTHALLAR
WARD N08,
RAICHUR.
VIJAY RAJ MOOTHA, '
SIO. SHANTHILAL MOOTHA.
AGED 40 YEARS.
H.NO.3-10-73. '
BEEROONQUILLA.
RNCHUR. : V~ V-
NAGARAmAMw:.,"-, ' '
wto. A. MAREPPfi.,. :3,
AGED 45--vEARs,,
H.N0.EiV-3-83
THIMMAPURPET
WARD No,1e,_
amcnua.
M.vIRuPAxs§+s,
MALLAYYA, ' ~
AGEB 43.,YE.4§_RS, ----------
" RES:£}EféT 9? aosua,
» _1fALu}< .r.>_1sT, 'RA¥CHUR.
.B."Tr§!MMA'REDDYf
sro. 'snamwaagnnv,
AGED 3Q'fEAE'8,
H.N0.9«1'7.¢20,
. MAQWPETI1,
'- , ARMCHUR;
U.--D._j\HALLESP-MPPA,
c. AYYALAPPA,
% -men aavsms,
'' ~~'H.NO.9-14-93,
M.A9{)iPET,
GADWAL ROAD,
12.
13.
14.
'35.
16."
RAICHUR.
RENUKAMMA,
W10. GIRWAPPA,
AGED 35 YEARS,
H.NO.12-1 -98,
JALALNAGAR,
WARD NO.2?,
RAICHUR.
SYED MUKRAM,
SIG. SYED HAFEEZ MIYA,
AGED 42 YEARS,
H.NC).12--12-8319.
HAJI COLONY,
ARABMOHALLA,
WARS N032,
RNCHUR.
BHEEMANNA
sxo. NARASANNA,
AGED 32 YEARS,
H.NO.4~3-1311
NEAR AsHoKoe::=oT, '
MANGALAWARPET; '
WARDNC112,
RAICHUR.
GovzmAM.aaA;"~V.,%V"' 1*'
w!O.TH¥MAPPA.,5. , _ =
AGES 33 Vegas,' _» '
H.No.3-2;55n
vesamaangsmaks
BERQ2~sQun.LA['
wAR:7.N§[9 _ .....
wI0,44vrrH:.Lp;s:s'¢NNAN:,
AGED «gs Ygms,
V "'»s1.No.5--2;2.."
V~:D:"NE?'FIr1JlNAGAR,
wA'Rrrm.17,
RAICHUR.
17. JAMBALAMIVIA,
WK). K. SHANTHAPPA,
AGED 32 YEARS,
H.NO.6--2-50,
YHIMMAPIIRPET,
WARD N016,
RAICHUR.
(BY ASHOK HARANAHALLI ASSOCIATES)
AND
1. STATE OF KARNATAKA, I _
REPRESENTED BY ITS SECRETARY,'~, .
DEPARTMENT OF RURAL "
DEVELOPMENT AND PANCHAYAT I ~
RAJ, MS. BUILDING, ' ._ f
BANGALORE. 560 001.
2. DEPUWCOMMISSIONER, R
RAICHURDISTRICT,' _ -
RAICHUR. ' _
3. RAICHUR cafivmuuacir-RL fl
COUNCIL, REPRESENTED BY ..
ITS OOMMISSIGNER;-:=aA1cI4uR._ ~ ---
vi . ' ..RESF'ONDENTS
(BY SRI. s.s.. KUMMAR,RG'A VH8; 2 ; I
R3 - SERVE?) Rum %uNRg:=>'RgsErsmzt:: "
' Kirk
Ti-IIS WRIT Iperafricirz IS" r-11.50 UNDER ARTICLES 226 AND 227 OF
.---IRE v_cG.NsT:'ru4T:oN .... INDIA, PRAYING To DECLARE THAT,
s>ETITI<.:.NERs= ARE? ENTITLED To HOLD omce AS GOUNCILLORS OF
AIQCITY MUNSQI?-"A.L'COUNCIL, RAICHUR FOR A FULL TERM OF FIVE YEARS
AFTER E3'(CI.;II_DiNG PER¥O{3 FOR WHICH THE ADMINISTRATOR WAS
AF'POIN'TED"UNDER.VVSECT ION 315 OF THE KARNATAKA MUNICIPALITIES
ACT.' 1964. ' _
wmTTymTm NO. 16867 or 2906 ; LB-RES)
IBE1'V6'-E_E_N__;;
' ' I .. . IEERANNA,
_ 3:0. LATE PARASAPPA
' = AGED 54 YEARS
PRESIDENT, CITY MUNICIPAL
cou:~:cu., RAICHUR, RE-ISIDING AT
..PE£'n'*n'Io}§ERSwV
N0.4~4-4145I1A,
ZAHEERABAD,
RAICHUR.
2. SMT. MAREMMA,
WIO. THIMMAREDDY
AGED 45 YEARS
COUNCILOR, WARD N030
CITY MUNICIPAL COUNCIL,
RAICHUR, RESIDING AT N032-8-677,
NEW MEDARWADI, SIYATALAB
RAICHUR.
3. SIM". MOUNESHWARI,
Wfo. K PAMPAPATI,
AGED 40 YEARS,
COUNCILOR, WARD N04,
CITY MUNICIPAL COUNCIL' 47 ..
RAICHUR, RESIDING AT N01-7~84,
GOLE MARKET, ST ATIGN ARYA.
RAICHUR.
4. Sim'. momavxrm,
wxo. NARAYANAK
AGEDIIDYEARS, '- ._ .
COUNCILOR, WARB--NO.24,,"' -- * A
CITYMUN§CI?AL£LQUi*dCIL§; _.
RAICHUR,RES3DIN{.13'AAT NO}-6,_ _ '
MANDIPET, gA::.::~.;_uR... '
5. RAJG0:PAL_,_
SIO.BAI-KI$HA¥~I, . '
AGED ABOUT42 YEARS;
COUNCIL€)??,,4WARD'NO.26, = ,
CITY MUNICIPAL 'couuc1L«,_
RAICHUR, RESiD2?~§G AT N011-1-3517,
_ A LQ.:~:AawAmvRoA9;'~:w§HuR.
.. PETITIONERS
frsvtvsizg. ADVOCATE)
ANDA.
_ 11, s'rA5r*s;..c$§=I.KARNATAKA,
REPRE%i§ITED BY ITS SECRETARY,
., uapanmem or RURAL DEVELOPMENT
* _ AND PANCHAYAT RAJ, M.S.BU¥LDING,
" _BAI\E€a'ALORE.560 O01.
V2. .'fHE DEPUTY cczmsmzssnousa,
A AND ELECTION OFFICER,
RAICHUR DISTRICT,
RAICHUR.
RESPONDENT 8
(BY SRI.S.S. KUMMAN, AGA FOR R1 AND 2) iii THIS WRIT PETITION IS FILED UNQER ARTICLES 226 AND THE CONSTITUTION OF INDIA, PRAYING TO DECLARE.
PETITIONERS AS COUNCILORS, PRESIDENT AND VICE PRESIEENT THE CITY MUNICIPAL COUNCIL, RAICHUR ARE ENTm.E--a.. Ts "I~I{2Ln'* ~ OFFICE FOR A PERIOD OF FIVE YEARS AS DESCRIBED umzaga ARTICL E' 243~U OF THE CONSTITUTION OF INDIA ETC. _-- ' BETWEEN:
1. SMT. LALITHA, WIO. THIMMANANJAWA, V AGED4OYEARS, _ PRESIDENT, cm MuN:cII='rAL*~mr_IcIL,V ..
DASARAHALLI, _ I , BANGALORE URBAN DISTRICT. * <
2. K.MUNiRA.3U, _ szo. KURLAPPA, 1., AGED AEs€IiU'§4I3j;YEARf3f3;--
couN<:.:ILoI2, w.-ma.) _NC..21, - .4 . CITY MUNICIPAL cotjII§;IIL.;. DASARAHALLI, . v BANGALORE URBAN DI$'I'R!,CT;-
3. MULYA SGUDARYA, '-
wIo,s.RAMEsH - , AGE;I3A§3QUT_44YEAR$*,'**"' ' VICE 91225392341, ' cI'I"rVMuNIcIPAL'c§>uNcIL, A DA$ARA_HALLI, BANGALORE URBAN DIST.
V _ . _ .. PETITIONERS '(BY sans. BPI$A'I??\RA..I. AQVOCATE) I1'; -..S'TA'fIS OF KARNATAKA, REPRESENTED BY ITS SECRETARY, EBEPARTMENT OF RURAL DEVELOPMENT I " AND PANCHAYAT RAJ , M.S.BUiLDING.
BANGALORE. 560 £133.
WRIT PETITION NO. 16068 OF 2IIo5; _ * ' I I I 7
2. THE DEPUTY COMMISSIONER, AND ELECTION OFFICER.
BANGALORE URBAN DISTRICT BANGALORE.
(BY SRI. as. KUMMAN. AGA) 9999 .. Rssmnogmfi-.._' ~ _ THIS WRIT PETITION IS FILED UNDER IARTICLES _AI\*--£_J 227-OF THE CONSTITUWON OF INDIA, PRAYING _,TOj DECLARE '¥'HA'F.,-. PETITIONERS AS COUNCILORS. PRESIDENT. ANDE VICE 2 THE CITY MUNICIPAL COUNCIL, RAECHUR 'ARE-_EN'flTLEQ TO" HOLD OFFICE FOR A PERIOD OF FIVE YEAFISAS DESCRISED UNDERVARTICLE 243-«U OFTHE CONSTITUYION OF IND|A'F.E_TC._ I H WRIT PETITION NO. 16059 OF .LB_-ARE..$')~ BETWEEN:
1. M.N.REDDY, I ' SIC). MUNISNAMIREUDY 3' A _ V AGED54YEAR$_.:
PRESIBENT, CITY MEJNICIPAL CGIJNCIL . , BYATARAYANAFU@;"8ANGAL;s'E)RE RESIDING AT 4_5.-3 :18 Maw, ._ 4*" CRo$'$1,3R$VaL0cAK¥. KALYANANAGAR, _ » BANGA'I.ORE..56G€;i--23.._ '
2. s.RA.Ju,'g % s;o.sAuT, I V '_ Aeeaasvr-:Aris,' COUNC'iLQR, w»cm:1No.2a, ClT'r'~§§a!UN¥CIPAL V V' --. BYATARAYANAPURA, . BANGALORE uVR9A__N DIST.
3. =- Mm.}u.:_.A Mufilmau, WfO;'--MUNIRA.;3U, A AGED 40 Y'EAR£5.
couwcuuon, WARD No.17, I V cm MUNEEIPAL COUNCIL.
EIYATARAYANAPURA, In " g .,BAt*i€3ALORE URBAN 9:57.
.. PETITIONERS I {BY $iu.s. aasavmw, AQVOCATE) AND 1 STATE OF KARNATAKA, REPRESENTED BY 2T3 SECRETARY, DEPARTMENT OF RURAL DEVELOPMENT AND RANCHAYAT RAJ , MS. BUILDING, BANGALORE. 580 (X31.
2 THE DEPUTY COMMISSTONER, AME} ELECTION OFF¥CER, BANGALORE URBAN DTSTRICT BANGALORE.
(BY SR2. 8.8. KUMMAN, AGA) ttiiv ms wrzrr PETFFION Is FELED UNDER ARTICLES AND 227 OF "me consrmmow or fND!A, PRAYTNG 'ro"-- RESTRAITN ms RESPONDENTS FRGM FORECLQSING-«--«0.R~.Inrrenrsnsiea WITH THE FUNCTIONS OF THE PETTTION£:"RS A8 COUNCSLGRS, P'RES¥DENT AND was PRESIDENT OF _IIIuNI::IPAL COUNCIL, BYATARAYANAPURA "nu. THEY cc_IwIPL-:=.~:T£;'rH_E or FIVE YEARS AS DESCRIBED umrsn ART1CLE_243»,U 01"-' THE'coI+:s;TP?uTIoN OF INDIA ETCAND omsa RELSE-LFS. " -- g . = Bi'-ITWEEN;"
1. SMT. vI;:AYA;.AI<sHI»II,"
WIO. RAG!~}UI*éANDAN, - 'w AGED40YE~IA_RS,V ' x '' PRE-'3_|DENT. ' I CfiYjMUMCIPAL"GQUNC|L MANDYA, MANDYA « B.«RA.:Ai§FI!A,«.
. sow QF LA11:-f BOREGOWDA, '--- AGED ABGUT «Ia mas, 'coUNcILoR,j<:mr MUNICIPAL COUNCL MANDYA, MANDYA om.
_ N|RMALA,A'j.
. " WK}. CH3-.*(K$GO\NDA, .. .. AGED ABOUT 47 YEARS, " _ CQUh¥C§LC}R, CJTY MUNICIPAL C-GUNOL 'MANDYA, MANDYA DIST.
A "j 4_.._siJaRAMAI:vA, SIG. EARAIAH I ..
AGED ABOUT 33 YEARS, COUNCILOR, CITY MUNICIPAL COUNCIL MANDYA, MANDYA GIST.
5._ SHIVANNA HEG-DE.
310. K. SIQDAIAH.
AGED ABOUT 46 YEARS.
COUNCILOR, CITY MUNICIPAL COUNCIL MANDYA, MANDYA DIST.
{BY sms. BASAVARAJ, ADVOCATE) AND ._
1. THE STATE OF KARNATAKA, BY ITS PRINCIPAL SECRETARY, DERARTMENT OF MUNICIPAL Ai3MI?~I¥_S"I'RATIQN',= MS. BUILDING, BANGALORE. 560 001 ~ ' '-
2. THE oepuw COMMISSIONERIRETURNING _ OFFICER. FOR THE ELECTION TO TII.-2- _ PRESIDENT AND VICE PR5-;sI'a§NT; cm' MUNICIPAL COUNCIL I _ -_ V _ MANDYA, MANDYA DIST. -« I OFFICE OF THE DE COMMISSIONER ' "
MANDYA. j 1_ - * ' RESQONDENTS {av 3FI:I.S.S. I<Ua;Is;IAIsI,'I'?.II<3A)',' ' _ THIS IIv'R¥TIF'E'¥iTI(}¥i'.II$.. FEILEIDJUNDER ARTICLES 226 AND 227 or THE CONSHTUTIOM as '._INI3.Ifi, PRAYING TO RESTRAIN THE RESPONBENTS FROM 'VFORIECLOSING OR INTERFERING WITH THE FUNCTIQNS OF THE PETITIOIIEERS AS CDUNCILORS, PRESIDENT AND ""'vIcE 'PRESIDENT me CITY MUNICIPAL COUNCIL, BYATAI-U\YI9£?~IAPUF€A TILL THEY COMPLETE THE PERIOD OF FIVE YEARS "As DESCRIBEQ UNDER ARTICLE 243.u or THE CONSTITUTION OF INDIA ETC mo omgn RELIEFS.
;. ».__BmEsN": 1 1;} SMT;'~«RAMAKKA, Wf0..SR|.R. MUNIRAJU AGED ABOUT 34 YEARS ¥'¥'RESIDENT, I 'CITY MUNICIPAL COUNCIL, RAJARAJESIINARINAGAR, BANGALORE DIST.
.. Psr:TIo:§Iéaév.'.'Vj--~: -1- 10
2. MR MUNIYAPPA, SID. RANGAPPA, AGED ABOUT 43 YEARS, COUNCILOR, WARD N014, CITY MUNKIIPAL COUNCIL, RAJARAJESWARINAGAR, BANGALORE DIST.
3. GOVINDARAJU, sio. HANUMAYYA, V _ AGED ABOUT 33 YEARS J' couNci:.oR,wARo No.2 cmr MUMCIPAL COUNCIL, RAJARA.JEswAR:NA<3AR, BANGALORE 9:37.
4. 0. JAYANNA,
310. EDODDAYYA AGED AsouTm¥sARs .
COUNCILOR, WARD No.13 cmr MUNICIPAL COUNCIL, RAJARAJESWARINAGAR, BANGALORE D¥ST. V (av st-21.3. BASAVARAJ, 'VJ AND --
V' :5?sTcTioNERs 1 THE STA"¥'E'CF[AKfxRNA'§7fi?€A,"~ "
BY ITS PRINCIPAKSECRE? _ _ DEPARTMENT OF MLNECIPAL A[}fi£!NiSTRATlON, MS. 8Ul£.DiNG, BANGALQREV.' 2 THE DEPu?YcQMM:ss1oN5i§2"aé1uRNiNe OFFIGER, FGR ms ELECTIGN To THE PRES!DENT mo V§C--E.PRES§DENT '~ _ cITvw2ur;:camL couwcm' 'BANGALORE outfit.
'QFF:GE as 'rmoawrv COMMISSIONER ' -..BA.N{3Ai.C_)RE. "
._ v ' ..RESPONDEN'TS iii'?
{BY SRI.S1.S.'KiJ§4lMAN, AGA) _ ' n was vvmr PETFHON as FILED uuaan ARTICLES 226 AND 227 0::
'THE CONSTITUTION os= mm, PRAY¥NG TO RESTRAIN me * _ (av _é'§zs.s-;s. s<L;MMAi~:;'AGA) BETWEEN:
C. RAGHURAM, SK). CHIKKA MUNNENKATAPPA AGED 47 YEARS PRESIDENT CITY MUNICIPAL COUNCIL KOLARKOLAR D¥ST. M » psntiqwéa ': 4' (av sms. BASAVARAJABVOCATE) ' -
AND 1 THE STATE OF KARNATAKA BVHTS PRINCIPAL SECRETARY, _' V DEPARTMENT OF MUNlC¥PA!_. f«DMEN¥Si'RAT'E{)¥'~!,AA * MS. BUILDING, BANGALORE. 5' 2 ms DEPUTY COM.Iri:3Sl0NERIRETt,'RN#NG_ OFHCER, FOR THE~ELEc'nQN To..7:*HE. 'V PRESIDENT AND v:<._.:~:~:»V F?5<E$'3DENT cm Mumcil-'>AL"Qou.»;z;:L __ _ KOLARKOLAR rsasir. » 4 OFFICE OF T!-§E.VDEF*i.JIY CQMMISSGQNERV KOLAR: "" is ":1: '-
3. me KARNATAKA snrrg El.EC3.f£ON cowmssxow, KSCMF B--uu_::>aNG,--a 'CL}NNiNGHAM ROAD SANGALORE 560 05:: 1 .« av !TS SECRETARY:
.. RESPONDENT S iflfififi %'r&'z3§:TaoN :s FiLED UNDER ARTICLES 228 AND 227 OF THE 1 ccinsrsrtaffmée or tum, prawns TO RESTRNN THE ,. ' _REsPdNnEra's -FROM FORECLOSING on INTERFERING wzm THE _ F.ur~:craoNs_0;= ma-: PETITIONERS AS couvsscmoas, PRESIDENT AND '- was : PRESJDENT or THE cmr MUNlC¥PAL COUNCIL, B \'A?ARfiC?ANAPURA nu. THEY COMPLETE THE PERIOD or r-we YEARS _ '-«As Ggscnusea UNBER ARTICLE 2434.: or we CONSTITUTION OF mom if Em, 'AND omen RELIEFS 12 P I NO. 17497 20 -RES BEWVEEN:
sun'. K.K. SAROJA BAI WIO. D. LAKSHMAN NAIK AGED 54 YEARS PRESIDENT cmr MUNICWAL COUNCIL TUMKUR, TUMKUR DiST. .. PEr:*rs¢§IsIER"--O.::' (BY SRI.S. BASAVARAJ, ADVOCATE) I E i = -- .; AND 1 THE STATE OF KARNATAKA, .4 _ BY ITS F'RINCiPAL SECRETARY, ._ " V I _ {}EPARTMENT OF MUMCIPAL ADMINETRATION, " ._ .
MS. BUILDING, BANGALORE. 560 C01. ' ~ .
2 me DEPUTY coMMIssIo:IERfRE1?LIRI~;II¥IG§ ' OFFICER, FOR THE ELECTlICiI?~!VITO m_E:, ; = 'I .. I-
PRESIDENT AND VICE PRESIDENT cm MUBBCIPALCQUNCIL ' A I TUMKUR,}"UMKUFt¢ DIST. : .4 ' OFF§CE 0:: THE; 'i.'}E?lJ.'.'Y COMMISSIONER * I TUMKUR. :; ~. I _ V
4. THE KIIRNATAK;é'IsTA"}EELEC*r'IoN_coMMIss:c>N_ IcscMF..BuII.c;I:»Ics,' II'-fLo<3:=g, C--'.J_NiI%lNG'HAM ROAD BANGAl.{I.>RE«.560852< BY ITS SECRETARY: '
- - .. RESPONDENTS (BY.$RI.S.~$. I<u~i:vI,A..I~I,v AGA3 tiff! ' V' " 7¥'HiS WRITIIEETITIGN IS FILED UNDER ARTICLES 228 AND 227 OF I E.CC}P%S?!TUTION.i.. OF INDIA, PRAYING TO RESTRAIN THE REs£=<>t~II3ENIrs;v..._p=RpwI FORECLOSING OR INTERFERING W£TH THE FUNCTIONS or -"RAE PETITIONERS AS COUNCILORS, PRESIDENT AND VICE PRESIDENT or me CITY MUNICIPAL COUNCIL, 'BYATARAYAMAPURA TILL THEY COMPLETE THE PERIOD or-' FIVE-I YEARS ~ .. A5 DESCRIBED UNDER ARTICLE 24:a_u or THE CONSTITUTION av INDIA *. mp OTHER RELIEFS.
ETHESE WRIT PETITIONS comma cm FOR FINAL HEARING, mus V' IJAY; THE COURT MADE THE FOLLOWING: