M/S Carpenters Classic Exim (P) Ltd vs Smt Padmamalini G Rao W/O Sri G Venkatesh ... on 14 March, 2011

[Cites 2, Cited by 0]

Karnataka High Court

M/S Carpenters Classic Exim (P) Ltd vs Smt Padmamalini G Rao W/O Sri G Venkatesh ... on 14 March, 2011

Bench: B.S.Patil

IN 'T}'iE HEGEI CCU RT OF KARNATAKA AT Bz'£.NGAI,OR.'£€Z
DATED THIS Tlwifi E43" DAY OF MARCH, 20: 1
BEFORE:

'1:'I--iii I~£()£'€'E-ELF: MR.J{_}'S'i'ECE 3.5. §'*A"}L'IL j f  'T *  _

W.P.No.812/201 1 3.: 1570-72/201 1(c;:«.«f§:>t§f;;;:'::;EA.3.'  

BETWEEN:   -

I1. Mj Carpenters Classic Exim {P} 

A ctanlpany imttorporaied under "ihf: _ . A
Cornpanies Act, 1956, }:1eie'i_n§;;...it$ re"g='st.cred  
Office at N0. 1214. Ground Fiaéér "  -- 
[Fziont Pcsrtion}, 100__feei. s'oa.d._*.._ 

HAL 11 Stage, 1ndim._11*a ' %

Bexzugaiore - 560 008, *  ' L _ V.

Represented by its .DireC,{.or " '

Sri Féavi Kar1;imbiah;'" *  "

2. Sr:   «.  V'
S /0" 125116: _  G . 1\/Eféju':.da-m'1a,
Aged 3.b0ut.*v58_ y=s:ar5_.  - 

3. S'rn1.§ 
"W/0 Sri._VRavi KarL1_mb.ié:h,
..?xg:§{>§i about. 49 yez.-1i's.

.  'A .é~.'é'riE"-iii.Rfﬁuresh. """ 

  ._S;"--Q 1';etje_A.vR.Ram2u*a{h13:11:11.
 A'geV(1.._ai;0t;_t. 5}'? years.

A »..44_V£3e.*:'Li.':i.r}'.:.*';<E::;':N<:3s;.2 £10 4 p1"€S€£11}:V
'C;1£*zj37iI';g on bL1SiT1f3'SS at No. 3214.,
£80 feet. maci. HAL II Séage.

" I  §:1c1i':"a.n21gar. E%ar1ga10I*e W 560 908.  PETITIONERS

*  $1": T.E§.C§'1a.§idI'£iE$§}é3'E££iI°, .».i'=;..c'£x.-5'. 161' {ii 83 E12;

Sri 1%/§.{§,Pc}{>:1E:{:h21, figiv. £153? PW3  §3--<§}



AND:

I, 81111. E-3a,c§ma.13.1.a.1i.1'1.i (_}.I%Zao.
W/ci} Sri G.\?€,11ka1tcsah Rmx
Aged abmzt, 42 yearﬁ.

2" 551:: {3.\"e.:r1}ia:1,e:~::.h E'{a0..

Sfo Sri G.V.Cr.KI'i$hI'1E'-3. }\fI:.¢1x"i',I'.1}»-'.

Aged a'{:.«<>1.1t. 52 ye.21z*s.

Ad'v<)céai€.   _
I-30:31 residing at. 3604.

Nzxgziijxmai Apari.men'é.:~:.. .¢

E-'>101. No.A- .1, Chﬂla. M2-1yu'rTVK.a::1_j, '
Nmv Delhi M I 1.0 096 ' 
{'i'<9mp0r.£u"y Address} V

Nu 1.2§4 izreazr p0r{:i.cm), 1Oe'-E?(EEﬁ",V\'VI?nOVé£1j!
HAL H Stage. iI}diE'L§.E1€§§:€1f§''_ ' 2 
Bangaiore W 560 008;' V ' "

3. State represe=n=1.§:d bj,"'1ﬁ'd%.i':anag£1:' P€)'.'.i(:é; 
T116 State  Offices', -. "  '

In(iiiranagi1£*._-f3Q1i§;:¢ :~1«1f;€1;:i(;::._ _
1§'1dE':"z1nagaI',_ f3»2;;7g,g21»IVQr€:__%'7560 O08.  RESPONDENTS

£133; Smt.  for R3:
Sjxji PM}{§:gd{i..'~Ad"~J. {hr R4 & R--2}

>9"i¢=i=

  '}_._'h:is..A_xv:*ii. 1:>é%'t.'%i,:i.i)i1 is i'"i.1£:d under Articles 228 and 227 01'
V 1133:? C(REE.E§E..i{1,.i'i.j_(}E"2 af India ]3I'21}--'i'[1§§ to gaze-Lsh C:o::1p§.aE:"2{: lndged by
. é";E"1€%"R2'-v4§&*j!'.VhM'R3 along with iifs FIR NLLOSE4 dated i2;3..E2.201G
 5»-»"§'{i?_:& A:'3u:3 4Q fv?{"'é1r1d {.0 direcri, the R1 to R3 :0 E"€:Si'.OI"€ p()ssessi0:Q

cf g;':*«:):,1:"1cE'f:g'a.1:f;C§ fi3;'$'[ ﬂem' {fI'0r1't pczrtjon} of pI"e111ises bfsaring
.Nr3';'«.l2i1,--ég 3,00 .E'<:s:?t: mach HAL ii Si'.agt: Indiranagar, 'fﬁangaiore.
211<)z'1g5_;;.. wé._I';.1".: I}'}()'v'E?tI'31t';',E:Z as; per list. of i'2'1ve11i:.0rit:s submitiirsd {'10

 Car'1'1:1'1i':;:é§<)I1€1' of P(:»Ei<:::% 1-'::'m:3x'14:re*wR,. Vfhﬂféi' the }3e£i.'ti{}I1cé§' E'€r;}::;. E

 Io? 3-Zi._§'2.21vr:: being a:;r212"':*§»'i:1;.gj {H1 316% bz,::«;i11€;'.:=5s3 anci [<3 g,:§ran'E Séiitith
 <':'E,'§"f:s-if M-1E i€:'§,



3

'}"'hi::~: Wrii pei.i1.i<>1': Ctm1ing;§ on for P1'€:h'r11ir1a1ry E"It'i'.?3I'iI'1§§ 'B'
G§'{)LJ}}, éhisja dag.-'. the Court' made Ehﬁi f<)§10wi;t'1g:-

ORDER

1. In {his writ pet,ité<>'r1, p<:i.iiioners 21:6 seekin.;;;.f;Q.fj;'a:§:si';_{hc:t Fimi. §1"1f<§rr11£i'i'.i(}:'3 R<:§;0I*i betariiag N'(}.G525£'_d'&11f3€1 T 2.3.12;?C'1€} file.-id undesér Section "154 of CRPC 6;; '£11113 -:<:oI.:ﬁ§3'1;:..§f1't fiIéVci L respondem No.2 herein 3:)_61f01"¢r::;.". ;I'ji<1;f;/.' Irj1.»'ci£_'iVA1ia'f;r'x2':'ga'£,{i".A"' E3ar1gaI0:'e. "i"'h€~r}-I have 21350 s(3't:L;e;:f}';i, i'o;"V.Vf,~;)ss;<3s§sV3;V(3'r1. {)f the premises xv}1ic1i~.§S SCHEdUl€'4;;9x {:0 the writ p€f.i{i0I1 along wit}: the in Schedu£<:--B t0 the writ. pet:it§.L\n:.

2. E'etiii.0r1:i-'i"».I\Ec$';--fE. i'sff.";1 c<)mp*;my incorporated under the C0111;;._g1;r1ie2s323§t::. _¢V3'¥356--,.'v hayé:1g* its registered of;["1'c::e at N0.121-4. Indiraz1'aga"r, £3ar.1ga.Ic;ré;'---.___i5etiiior1er~C0mpar2y is engaged in sale ofvsneta Ci):r::n'<::p2"c>cié;%.:C.i',s such as moduiar kitchezms. furniture, fi;%%.v"£--L.Vi:-<-?}--:é;;. {*1§3(>o1~at.iV<$éis« and such other items of household '§:*§:qmri§3:r;é3rits[.._ I9*eii.ti<)I1<3r No.2 1'5 me I)ire(tt0:- of §€U[E011€i' N0.1~ CQIi3.pa1;%y. ' '~:. E3€1Li';.iO£1€I" NCL3 is the wiftif {sf petitioner" Neal Pt2'.7(.if,§'{."!vI"1AtE:'.='l" N04 is the Ad.111in£st::rat',.iv<3 Manager Qf {hes p€:i'..ii:i0ns:1' .E-i'<}'.'§_.--Cc}r:1pa:§3h __i§, it "is; e::i{::z'1t:e31'1§§<:s::§ iimi. pe.i'é%;.i<3z1<%:* ?\§<:sss.1 8: 3 29.2%. the §2wa'f:2_.i §%f;EI§'1E§1'"ﬁ:E% 1.m::i::':" B_'"€;?E;'§}{f}T£'}{if;":§":'é. NE). E. w§i.h :'<*,§:;;;e{:'{, Eu gg;':°z>z.m:.i é%_E":€§. ifirgé, fioor (front, §)f)E'i'.i(}Z1) of 'L,11e p1"ezI1iSess bearing .N0K1.2E.4. 1'es;;.3e('iive§}>. Respcmdeni. NOV 1. who is the owner of the premises }"1a:; ﬁled i,\.\...~.{} Suits in O.S.Nos.'I503?'/2005 S: §.503.':%J/?;QO5 cm the ﬁée of {he City Civii Judge. E3ar1ga10re: the 1"esp0nCie:.'1'£ tenants fer ejeetment and reeove1'}.=u ei' p§):s';1e"s;s?~§i{;eI1M';r}f {he grmiidé and firsi. Seer p01'I,i(>11$_V.0f_T.he 1_-e.a"Se'r:§epre1"I1iSe5~;V I"'£f'i$'"

aiscrz 21 fact b1'0L:1ght. 01'"; record. i,h£1'l.:3i:I1 fi}efi .1 f}€§§E,i()E3€}"' No.1 aga1i:1s€. res'p<§z:=d__e,ni; 81 <:ie<::'ee of penI1ane11t i1"l_j1.11'kC?'[.iC)ﬁ"'T.:-.'_C'3 1"f§Si,1'E£i11 :L:}1.ev':de:Eij3nd21z1i.s from imerfering with the .;3e;;1eefLﬂ'W;3<,§é§eVf§§§:i.en ":*3:1e" premises in occupation by pe1i1i011e:.'VVNc;.IL._;1§§sV::'Eee£{f1t..V:Aa.deC:ree is passed by the C113: Civil Judge, ?2§.O1.2UO5, direcimg ihaé. the def€:~'1i.<';3:a1V1f:5~:A ___:*1:>_£: dispessess the p1a1i.r1t'ifffron1 the smii sacheduie prG1:-er:t_§?"e:{(;»ee-'E'. in aece1'<:ianCe with the procedure es1.21§31ishcé:i-4_Vur1c¥e:?1°_Iéa.v\};«.._--~'"f'f1is decree is passed based on the n1s1_;«]j<§ fiﬁed ":e:.<313o11:dem. N0s.I. 632: 2 herein on 21.03.2003 in s;taE.ing that they will not ciiepessess the @211ﬁt§§'f=.peI'§1:vi;>éf;.er E'-é<>,1 f§'01_'}1 {he suit seheduée p:'0per1.y' excepé in :§{:£t<}rd'a:';<:€€ wiéh the pr0ee,dL1z"e esgtzaebiished under {he law. A é.:{3pjJ :)i"A{,he4111e1m) SC} fiied produced at E-\'11neXure~A. S:i.:11.i.E21.rI:g,z V ns1Ve<:§_<>;;':{§;Véf>f' the gieeree ;)as,;s;ee:i in Q}.-S.?€r:::»'35Z9 ,1' EEEEEQ §}F{}€i1l{.'€{§ at ' }?'a:mi';ex:.1:.'£:*~f%E. "§'he <i?<}p§es:; $5 :Th<:"% p§2:2i3':'i's%.=; in me Eéxsz} é:;g'e<ti..§1'§.<;%n£. SL1i'i.§S filed in O.S.N0$K15O3'?;'2O0Ei 8: 15038;'2GO5 are p.:.'0du«:§ed 2:11: A11nexz.::"<3:s~B $2 C, re$;3e£ti1'x,'e1y. The suitss for ejiscirni-3111. filad by 1"espc}3'1de111: Nos. 1 8»: 2 h€I'€iI'1 are graazzding <::(}nsid€i-rat;i<m.

4. 'I'i';€ case of the petﬁioners in this w"ri't. _pe:st§.i.iV€)'~:; }':; that. resp<>1'1de1'1*é: No.2 who ciairna {<3 bﬁ the Power of :};1__c§§der zmeri the husband of rv:>.sp0'nc1&:'ni. No.1. §:>eing'~:--..h?é:~,st:~I3: sf f§3i"m:f:':"'»._A E-1<:rc>:i,i0n C0r11n1issi(mer had bee}; 'éz;'ﬂu(Enc:£; {E16, L police to dispessesss the ;>e{%i;iQners '0:'1'":.1ntez:;a}:;1;ev gFO{§ﬁd':3. in this regexrd. petitioners have pf'c,.:;1i3r%§:d Ce}-'§aViﬁ '1et1;t;rs which are in the na'{u:'€ of c:or1"e:4s§';*3.c}:'::(1Ven;*.VeL" excthexnged betwesn differeni r:)ffiL:ers at Annex1,1res--GH_{Q" LE? sh0w.i.h--aii; the 1"'€SpO$'}df3I11; N031 & 2 I.w:z:v'é' :11,é£«j;':e éii;<:;.a:m';:£»s'--.t:c3 dispaéésess the petitioners by using their §":a,{1i:§:I1(te_ "«:'a__f higher officers of the Government c>§K21'r11aVt:a,};a §11€€i=,:ci§Ang>;_{'r_;.e poiice: depariixnent. It is also alieged 'VI€.$}fJ{}I1Ci'a3.Ij1'ViVZV V N<:2é.1 8: 2 got. the $:,:pp1y of electri.ci{y V ' .nfitL;=L3.::<:~1'i'-i9*1':'3«:tV'£::2c'1 to the prer:1is:3s and 11159116 of tha order" passed by "1 Ef1_é4'5;-t:21t:_§:'t.:éV:§;r__zi_:;,L'{h<m;t§; :0 1't:'.E%iQ1'€ ;>oxm:*:r S11pp1}_?§ t:.';:<--;t o.{'fici.a§s of f33'I}.g£1}{)I"€?"_:':' I%ii£;7(:'£'.:"§<7.i'éjJ S'L1§::pIy Cialnpany were suCC€Ssfuiiy' pré*a€:r':~i',<;:d.' E0111 {:31-;t.{:I.'ir1g the p{)Wf3I' s5upp§}t In *.';I'1is3 rezgardi. V ~ f"%.:';1'1:::{'£1:ré:%~I; E§3t€'.€;* dziiisd G2.€§2'2C¥1G aégireggeéd by é;'.1i'1E% z'~§.ssé8t.z:nt ' V§_§X.f?i'j?i,E.€I.i17€f Eizzgigzaéetz' '§%i1r;%+;t.}:_ E?§El5$C€:}?v'L EI:1c'£§1"22.'r::a.g:21:', Eﬁaizgjaiem, "if:

_§.:»é;%'a::Zéi<3:"::=t§' ?*«£-;:>.i :5; ;::r(3{im%s'3{.1., 'z2:;':<é:.'§;%i:": ii, Ssi.2iE.€-T53 i'.§"}a*£. %:h<2 <3«'§fE<:i2:.§,:'~»; of {he d:::par£'.111ez":'£: "W'€:',I"i';3 mm. 8.§§£)\V€3d to ressiore {he power' ssupply by this (}wne::" of the p1'(}pe:'t}-'. In fzacit, pé:i.iIi(3r1€I" No.1 had e1p§,:m21::.hed this Cc>m"t'. by filing '.?'sf,';I:_}'€<J.E814:4»/20§.QT'».§§'éf3_§<iD§; 22 {1'ir€<1t:i(:»r1 ft}? separaé::e power com1e<:':t.i{3n to the 1:31'-e:1;:V:'.s%5§T j_:"1v.&'i'.h<;*. name': of £116 i.{:'1"§£1t1f and the said writ p€f'LiEiQIV"1'>Ci:1If£1C,:§ZO'diEépO$€C§~_ :31' cm '18.I.O.20§..O directixxg res;30rj;d¥én't<N&0§..1 '1j,:}'L:':1"i:';I:_:'). :t.c:'Ap::c,~.Vide. AV s<:p2_1ra'{.e e1.ect.ricit.y c?<);1:1e<:"1i0n :10 the :}_J_fé;j1i.s€E53_ §:: VO€3C't'. péf1_{"1'iﬁ).1f1 of " ' the i3e'£iiienee::*, without. 1'ei"ere'hi:jLE---.§}<) ':'.1"1'r$¥:"v-'i.2§;,1*;<.'.11.<31j"§1 A=.:.'SL1.bVSéqL1éI11.i:§'§ ba:se:.ci on the memo dated 07.'VLi'EL;2O_}O responcient.

h:;*.reir1/land Iorci, siaiting N6 "C)bj€:cti0n for r<3sf.ora.tioI1 of power in 0ccupa11i0n. of pe1:itio'1."1e1's, t.hj:fsV' COL1Ii'1 HV6f1' ::O9'.1.V§::20v1O'*ﬁ'ﬁSpOSEid of the xvrii, pc-::t:.i1.iQ:.1 Cfi_rEét:*:.i-31;; 'r(3sp(5i':.der11._' No.1. therein to restore power 8uppEy {Q 1113:: ;')r<:1V1'1--iS€S'."' th'us3 éioniendad by the p6iiﬁ(}f}€I'S 1hz9:fgt':-11,6 ITf1§3.Vf)£)I.1C'E€f1TiS 'ha§;'{3 E"id3"I1§H.(i'.d the actual} possession and ;::¥c>L1§)£:ii<)a€*.Q£'the §§éi.it.im1ers 218 ixanantg in the premiseea. This :g1.g;jééc:2L;,_ "»2;S" Ei",i}'ifc;1i'li'.C? of :f:;1<t':' is :::§<:ar from the dec:trer3 passed in C§,;§:Nc)5355 2"'{JfV:E.999 and also the erder passeci by ibis; C9111": in wwr>aNg.'28':44g20:_o.

W " 1:3 E--£(>we¥e:*, it ziilaggeci thai €:ak.in.g ziiivéitliagﬁ of 1;1h€ §}0w':;":r §_., émzé 2':':§h3€:1£%€: i.§":;-35¢. f."€?'5§§}(}Z'1{§;f;f§1§ Nt:>:s'1 c-5%: 2;§$%i{:%1:§f mééy Ecdgged 2: <"%:}:3':;'3§a:.i.:":E.. }'.§§%A3€} E":<'>z,.:1*s3:; am 23. ::E4:?z€:}-§{:3 ;'1f§e:3° {':<.:s£1':mg;f '{5} §»§:'2:>i§"

5» w »~,5"»>~i%ﬂ"'

- f._f1'§.V.}£V";'§1.!f1'r,'Ex'-I3{Tfii=§, of11'1e czompiaini. {ﬂed by ;;»¢3i_,ii.i<):1e:%r N().4. Respmucients 1 and 2 21I}<';gg{{;%d in th.t;' Said ::?.{>I1'1g3121§13§;. %;}":.:-1t". pei.ii,i(};1€;:s had Shi§1€;'Ci and va.ca£:e«:i th<:=, show room ("hiring C)C',i.Ob{i'.3' 2010 Vj[.VC';'._""c11f1()i§'1(E:£' ;):*e::1is;€3 znzlci Q1211" r€ssp<;mder1*{ No.2 had tzakerz p_<}'sé-;<%--Sj:s%{_1:}r1. _~_<3§"I'.he ;)'r<>pctz*1'.y 0:1 12.12.2010 Elfld that Wh€1_3....It§5;sg:;f)ii§it:.n§. N@.,27., in£er1cied to i"€fI"10VE1i'E' the prem£se~:i.,. 'tI'1.é_3,.TLiér&.gttfii::;'s--._a:*;.{;1~._11\fI23n21ge142. {AdrI1ini$t:*a.t.i.(>z1) of pei..i1.i<>nc:z' 350.1 a§c,-ng"wit.h Tr,\';":!'.Ar.=_21v"Vss 'br€1ké'1015e1j the:-=. lack and aaszjtacked {ha b:.{i}:j_i"mg_:. T1ie_é'0n51piégi31is filed by resparndeni No.2 are pf0~d_:.1;te& af A:r1r1é:»:ur€:s~Q"&A R, Aqtcoming to Eheie pei,1"t.§0'r1.e'1'sza.em i.hes<:*~(:or31'p1ait1EsJ\Ci;~am0z'_;3t:mb1y contrary to 211161 inC0nsist'§11i"«._f»'€{*itE": '£'_he§:ra~i:1Cfz;:<fit. :_*es§p0r1deu*£ N03} 81 2 as d1sc1os€c1E 2:111 ».%se§}'é:'é11» ---and to the actions of re$p0§*;de111'_1N'{§._'~1. :fi.1_jngg a memo ciated 07.11.2010 befzme tfzig 4'CM0ur'~é:,_ 8 1 44 /2010, Petitiomzr No.4 has filed , :<:---:J1j1'11:>Eai1'2I, a'ggéiiI15§"i.. fespozldezats 1. and 2 a.§ieg:E:':.g seveyai

6. In' ?;f'1'::s";; 'm1c§§gr<>1'1nci5 it has is be eseen w}1ei,her the z1I1é*;<:..§;w;E..i{':»1'1ss"Ei1a::i€3 by the I3€i.§E'iU1'1tE1'£*§ in this '=31-*1"i§ pc3ti.t.E0'n and in £th:c__4§;:c2r§ip§a1iz1{'. Eadged befare the poiice by }3et:i'::.1.0ner N04 Vidfj "'15:.i';.E'1?1€'Ai".'AX1.lE"€Z'f5-.'v"E'_j 8:. "£31. Sa§§{_";§_.§§.?}§ a{:i;S GE" s:?:'i.r:1.in:«3;1 ?;.E'€E~:»[3£1f:§€~3. 2=:sszm1t ' "2:'::':{§ 2-:E%;,m2':p'§.5s <31" §1.1cégj;1E ».:§%s;;.:»{:;<::ses;s;i.:m of aha r<>.p'z*»::":;<:"s<1:1'1i:-,=::.;"9«1.r<»:s; <2? §i§{'§§%.§€,'§E'1E%§' ?~§c}.1--{,f{}m§:=a::§; Ema": iéit-3 1.2:':-'::.z'1i:~5§35s in {';ﬁZé.':'=SEé{}§'E, 213;"? z1«;%('.<?pI'.:;113ie far the purpose cf the '1'€:li€:f £;<)'L1g§1'{. in the writ. p@1'i't.1'01T1. P'ur£1hc>.1", it has to be seen Wh€:€:h€3.z' a.§1cg21£,i(3n,$ maﬁa-2 by 4.116 ;:»e't,ii.icmerss izhai". c1e::~3pii.e §)€t.i'tim1€r No.4 lodgixxgr¢c::ip}air1.t.s b€?f('}I'€ the pc}ii(:<% and H16 s3:i'f0rts.; 1n:E1«:§€ by the-21?} i£)""§..fT_§;{€-"3'1"'1:v'.=.i."i_ '--t--},"1E po1i<?:e a'§:)ouI": tzhﬁr iﬁegal acis <%c}n1.rr1it.£A{:<i by i.i'ié%"c':v«f:1€:4s., i':1(:.i:.1d'ii:g"' df;'.St.1"L.l{3U4L)I1 ()f'x--="2i1L12"1}3I(:f mc)vab1eS, ?jQ<)!_§s {if ac..cc~,::'r'n's-2;; §*;2s_z_::-:':=;::;_e':'.cx, iha-2 (:,<)r1c:e:rned poker: did r:ot.fa1»;_e a;13}As;c:%::r3r1, on ?;i:n:_0t.h§er hmfiei. €X'E€I'Id€d help to the assai.12-113ts1"a'191c¥_Vthe fCS;j<}1'1dé:§}t.--0\-xrI.1ers on ac:<*.c)u11t of the 1'nf1L1e1'1C.§2"bxe1-tec§,b§"t:hz=;Ifx, has any sernbiance of t4;'u'{.h in ii:

'7. Learneéi 4C:i;§f}3L1'IV1ES.(3:'}--' f'ém;""fhé' .giéfﬁier{ers contends that the p€:i1'.'£1ior1er5: §.v1'1:Q .2_1re'V"l.21w'";i.Vi;idmg p3:réo:1s have been {brown {,0 the "mill?uiiig-g'ai ar1.ri -'high. handed acts of respondent.

N03} V1.0' vwh=-:3rnV_ 'thé"j.urisdict:i0nai police have activeiy ¢:Xi'.e nc_1r:d '£16319 é1":1cVi""ihe efforis made by the pet'1t.ioners to SC_C.'L'3i«:!,"f;'i: _1_i.h:3h61pA "azld__p.m'teCti0n of Ehfi' pO1i('.€ have been met. wiih . C'f'1,1C§.€_r€jS§)C: §2S€9 thereby violating ihe.i.I' fuI1da;:11eI11;a1 rights ;_;.';*'z:1T:_«1§*,éi1'3;'#:»*;"%%;*.;{ i: :i.Tt1dTe1° A:"':','i.(?§é;"%s; i9[I)(g) 5: 21 of iiile C<)ns?;.i1.L1'i',i0r: {Bf I1*1:_i'ia. E315' *,:1ES(> ccjmencieci by the learned Coun:~3e1 that instead {if i.2:1E«;.i::é;;;;_ 2?:r;:':i<>:': 2Eig§2iiI1S§' the': 0ff€"iE'}Ci€"3"f.'.'3, thii. p<:s11'<:<: izzzws: r<~3gia~:i;.@ré3d ié>.'{:_§';'.::r'1:§":2T-2.2 C2186 a.g;1E:15:a1ﬂ the ;}€{§.'{,.i:3:).€r53 §}e:i$€(§ 0:} 21 iéiisté ,{.:{<f:':21';§E;-1Er1§' 3.afs<ig:$<:%{} E3}; re:?s5'¥m:1:i<2r1isa E'~§<3s.'i 8: 2 amé Elhés ;7;<i:hi'c<>. 233% am:.;~ the pc:%t.§'£'.i0z1e:*s 1ih:'<3at<311i11gg 'i:ha.1} t.I':s:-"ty wiii be vi5iE.e€3 with }1a1:*s~3}1 and ex't::'€%:1'1<2 C()I1E§f3Q1.1€I1C€S if i.hc;%y' m.:1.1<:c% arly a_t.t'<?n'1p§. to iélkéi p0ss€:~§si0I'1 051.116 prc)'p€rt:3:. Th{3.S. it is; (2()E'1i€§i€1€:f}-. _t§1at. the p{'.ﬂ§{E{'f aL1i;h¢:>:"iix'es have s5:;£:ct.essfz.z1.1y ﬁ'fT1E€'EIi"f';".d __i,"£:.2:1;, i"c§§;>£3:'iai.€1ﬂ:.5s N{',)S5.§ 8; 2 are SEICTCECSSEFLII in t:h€i_;i..,i1_16ga1_-'{fiéS'ig'n. fo f£)r<T:r.-3 "IT}.}§3 petii.io1'1erss Gui. 0f the 1:.enar1ted p:'ei:nis;:'sT s.:.;%hi&:.:h 'h iii-jE'h€i1"' '. "

uc:m,1pai.io:r3 d€5S_'pi.1.€ there: 'i:3*-:lV1'r'x--;;3;V...:;1 ﬁghe 1*esp<)11d.en't:s a§,};a:i.I1s1; such. {he a11€ga1E.<mS 1113166 by {he pe§i1,i011VeA1:.§"t.hai. aciiveiy assisted the 1'es;;p()11c1en$;.s in iiEega..§.':y _ petiE1'Qne1's from {:«;)1'2t.j1"1L1i:1g ph0t,og.r'aphs of {.136 p'1'emisC3 Vihe poiice on the spot and the re:3ul1.in.g in def.-:?.1'L1<:tiO11 of mzsvabié pm pe't'i.:e§s=,V'a:--<§ ";3_17od'i1Ced .

'VC_QLE11fV%ﬁf'iJ respondent. 11:15; taken rm: £'.hr01.1gh the V ' .sr,tz5ii:s*.:1'€'ef:f M¥:>if_0bj€:ct'i{}:':&§ filed by respotadeni: N'os_1 8: 2" CoLms;<--:1 sa:'1E1:jmv=i.5é:"v--..VéI.1:;§i:_--=1E1e cz:m{'.é3:n1p': pmczeezzdinga irliti:-,1ted by" the §3E'l'§'.1'§,§(}E_"3,{:TE"':3VEigﬁgiflg vi{31:iH,i()I1 G? the d€(T'.1"{f€ of ;>erma:1em. iE1}'§1'i'i{f'§j.=C3I;1 g_;'ram;eci has been dropped :'ese.rvir1g liberiy 1.0 the " }:%:%_ti.i.--:{3::.t%1":s; £0 avaié 2i§§,+e;;°:'3;ai.i"v€: ;z*:'::"):'1t:(i},-" arid theniibrﬁ. :1his:=,. C0u:"'i'. E3': e:%xé;>:r{:§:3€ {bf ﬁx: wrii. _§?.3;rE$::di€jtE,.i<}':1 fﬁéijf mm. i::§€:§fs.;'%1"€% in 31:3': m.2;=:£'."':'::-2:": .E""§é:: §.%.:1"E..%:a?:' s:.s.E'::§mE.:% '§,:?"i£ji7i, in éihﬁé :->14->'*§z:*I;i«:":»:: gT}?€}{':f:E€?{§§§'E§;$,

-5 {""2r *3 pt3.t.i't:i<)r1er:s hgive 1I'1{)Vf3(§ for re$E:c3':'at.i<)1f1 0? p<:~ss€$si<)n and t.E'1::.:'€f'<.}re {his Cic:»u,:1"I, silaulci 1101 i:";%:£:rfere in {he 2112-1£.?;.=.=:i1__"_.' He has: s%..1"<>;;1g;ly {*.(::r1ti6r1ded mat. the 1,:-"<r1a:21"..<s' had i'_1"'c.'L.3V;iC'1<:»*7£:'iv._ ()V€i"

})c>s;$3{:s;s;ic3r1 of the pren'1ises bail %:a,t.€r :1'es.;L,1§t',i:1g in damleige 1.1:) {he p1*<:13é%1't:y MQE' I.h€ rt;éé}'3'<)r1:§f_i*£=,:i'i<ss." _

9. It is $101 dispzited by the resf3'Q11:Li>éfiis thczzy SLUILS for e_}'ec:E',:1"r1enE. in. 200.5 which are: pending befmje i11e_;::ixn'1"c:«0iir.I_:. It is' 2&5-i;0VA.:"ioi. in dispute that rssponcient. N0ss"§"i'A Es. * aS L;ffered a decree in O.S.No.3S29/1999 ba:-3i%'d" £,1*;<:{::f_ 0x£ir1...¢Vba'émo ﬁled b€:f:3r<: the Civil C€3'i.'II':fs~2%d'Iﬂiﬁ.i'I3g' ?j.;l1_._:~3.:i; ﬁhsgy will make any af:i.e111p"{. 1:0 dispc)ss_e,§s1 :.:i?€:iié;i,€3n§Vr*é" in accordance with the pI"0ce€E_E.:1'e: '<5:sIe'i¥::.E':":'::..Ij1"ed_i;n;tier"i;1xAz. They can.:":<}i aiso ciispute the fac:1. tI*1'a'{;--L 'thié i. V $"\7V.P.I's3<:2. 18144/2010 has directed rc>.sst:(s;f;3.i'.i:3'r1"" of v:iE.:':<:i,j:'vi<ti:{3} {:3 'the _premis<3s in question in €>(;:§jii~;):§ii():1 01' }_§{3:t.iv{.-E-e:'1er N::).1-C<:ampaI1y irliiezr aha iirlding Ehai:

' V,f§Z;€E}'},EfLI'ElE'.r§'~{i"§i'£"f{€%.'I'i?(?i'[l:'}/' S'1,1[.)}'}1y' {.0 the p1"6§I1iSE38 shaii be given to the " ~1é%'n_af13'1{'«$u.bj&3§?'i:J 21> psa-1y:":1r3::":i. mf p.r<;rscr'ib<3d f'€3x:': amt': w'i1.h<mt. ~ .4 L31?"

I*:%1'e:'<:'11._:':C the lzmdiord. E1': is however c0nieI1.cied by the €i<3a1:'§5s§3£'1~ Em" §;,E'1c :'€ss}3m1dt:é:'1E'5e Ehai. é:.he'3; p<=:%.i€.i£{>11:'%.rss had va<:2x"{.€{.£ ;1:'3%f::i~« ;~3§.'1Ei""£:r3<:.%. é..§§&%§13° ssh{§wrG{:2II"§ ii': {)<:*'£<)§:n<:::' EQEG {.0 an:_}£.Ir1é-sir' ;}iz1;{:é:% 21:4 ""f€{.;.§2{}?. MEET: 5:; 2-{gzixii §%x'«EL :2"-{E S§.2aage,, ':i2':{ii.r22:12::g.2;a:°, Bar'2§;;21§€::'s:%, Am-.:'.£.? QM»:

and that The p()SS€3SSi€.')I'1 of the prelnises had bee}: iaketn by res;g')('}2':dct11t§5 on 12.II2.201{}. '£'herea.fE€:re they \>'.¥'211'1'('.€*.Ci (0 re:1<)v3i::% and p1"()'£.ecf: 1':.§1e:i:* property, but as ihﬁj '--'AI.'?a€'?.i{i€)I1f3fS im.:3I1ds3d to exwrt moms}.-' to the t.u.13€ of ﬁ:§:1e§,---* z1i.I',a<',kcd the p3'0pr3:'t.y ef iﬂhts re:~3poI1deI1ts x&'13i':§§} ma21.eI* of dis3'p:.2t.s: in this Wm §3e:€',ii.i_0,:: ;i_10r1g'i%.%i'Efi':-:.s:¢\}é'r3;_i.pe.fs511 and broke open wimicnw panéiis .;1A11 c1j.fanCi--._ 4;

21lLiminiuH1 sheets ciamagizjag '}':1f_<§perij;f_-v Aancit ' Q'I'I3f$it:a";.E£y ;1s:;aL:1i'.iI1g the staff with dirt; .§::Em;3e:qLAt"t§1V_{:<::s3_.V 1 i:A§§'rn}3-Iajint (tarﬁe {:0 be Iodgecf in {hiss 1'eg;21rd at i18.3{) hours aileging offences :,:nc:¥'<:?i:j'"S€:*<:t.iA01'1;§A 42A'A7. 504, 508 r/W Se(?1,i<)r1 34 {PC in FIRM is produced at A:'me:,{ureQR."5. II 'i')4f#* i?3'_.()'EiC€Ci this stage that the cenlplaint gm' ' ' V , " ' 4-A-"3 .>*""?.'£'7Z iociged by E3138 p6:Vt:ii.1'.;;V)';::<:'1":-,3&_i;~s«also en 23.12.2010 which is at 1?, I15 Vin .FAI'£»Z VN€).523/2010 urzder Sections 448, 323, _ 452%' 529.4. 508 2*,'/H\%\f"'E3't:C'L:i()r1 34190"

1 VT§7€,£'?'i";:' V is_§ ;:bs()I:.zi'.c%1}; no ma'L:eria1 p1:"GdL1(:er:i by r€S;3o£1dem:

E'\1;}:a§.1 vé;<2' :2'.i--__ if} 5s}1<mz that': 'Eh<£~.y* had taken p{)SS€SSiQf1 of Ehe p?r:)}3€1j*Ey1. from the petiiiomzrs in accordance with .1E1W. in fact", m€{j,Ir"_. Eiaiwé 5,'sufi"{:1'%3<:§ 2: {iE%{*.:'€€ which i'€E=3'§'.I"21iI}§§ thaw fmnz 2%::i.<?:'fm'§:'1g "~Jv'§{h {Em p{:%a~:~:€$;'3i:)21 5? the §}::'i'.iii{:>n€ré:: Eiflfi a:§%s::;_:><f;s;s;es5i33g§ éi:.h¢%:m {?}~2{f€i§."}{'. égz a<?::<}:*£iz:.:f:{?<3: w§é:E':. Eféif §.)§"{§*i'.°f€'.*'.Z§.i.E'§"i'f Kg est_;1§:31is1"1e.d E3}; Eaw. The 'two e_jectr:1'1-2".-1:1.t ssu.its ﬁled aiso diséclose {hat their diSpu'{,c:=. regz1:"ci:i11g;;f «'3rvic:i,i.011 of the': pet4iiii(:r:':€%2"s from the:

}'}1"C'.1T}iS(fS, 2m;=: penciiug (.'{)l']Sidf3£'£1I i{)I1.. If at 311 t'.h€Hp7:;1ri3':*.s Inad €'.I"11.i;'?1't?{I. £35110 21:1}; {?G}{I1f}i'()I}'1iS€i'. wh£;*.reL.1n:ie:" Thé p»;?;':'~;;-:=3£4:i23;s_i;_cL';2f§'1 S163 pm;:)::31't,y was hzmded <:;v<::r tic) }'€Sp€3I1dE'.1'1T. NOS. E- '1'.§}€" would he ve beegu r<«:p(:rte::I in ihé', p?3>i1é§I1g 'E?,*\fiC'(liAi:§i'i.' ;)é'o¢'ee&i:1gs anti i1l'1f3 (_'.dSE:'$ xx»-'L)ui'd have been ge$'{ C1i')_"St":a§i, is ef'L}:;é§ii.,31e1§,? ' no I11a1'.<31'i21E 1:0 supgosri the: Vziszx-__ert'i0fi'.{>'f 3'esp.(3iiCip?.1_V'§ N_(§s.V1M that. they canle in pc)ssessi0h "0_f'Athe of}, 12.122010.

Excezpi asseaiing this a$;:;c::t Qffa1'}:i::';g'fyqssessitjﬁ (in 12.12.2010 in ¥;.h<'--: {'.GI1}p1E3.i3'HI lodged bef(:.1f<§3'» 'Ehev ;Vj_L:-1iti:?..V them is no other :11a§.e:"ia1 E0 szzpport the '3z;aid:}1sS€.rtiQ11. '_ . '

11. the ex1t.§.3re mat'.e:"ia1s. I a.;m of the <7:1<:at:rVV"a{':i'e~.::v have Eakeza law into their 21nd to f0rc:ib1j,r d1'.sposs<3:3s the pet'i1;ion€:1*s .v Eﬁ{§'3.S§i'S3'E'ZiI}(fL? of {.119 police. In this 1*egar<:1, the Ehe copies 9f the f'.(}1"r€SpOI'1C1E11".1Cf2 enclosed to £,1i1€%---w:éi::.'-;;;:€:{i1i<>1'1 e>{<:h.zz:ng_;f@<§ betweerz iihzzé <:s{.t'§.ce1"£~3 of P{)1.ice ..[)£;%p21¥"'{.'r:'{e1"11. _p£*§ma {Elsie II1£1}{€ it Clear that, E116 se;'i0uS &' '-AV_éi;§§--.:g;";2a'Ei<§r1§s {}'"§E}d€;"? by éizéf ;>eE.§§,io:1€-zrs 'that re:~5§)m":€ie§1£;:=.-3 fazzvéé .~~i€i'1{§L3.§§§€'3{§ Er; 2.:5i:'}g %.E'1<%ir 7%:3£§11e::{':e 2.2} u.:1Eav;f:,:113,z i:I":r'£;=w the §){i'.?.'§§'.§€?iI'1€E}"S% (3:32 65 tiév §;§":é§:'::.<:~:€:s; mad %j:1:":r<:€ §.§3z:*2';15-seh.-*€*:s; i:':'£.{§ '::%2€ yﬁi p1'm11is-3:35; r:.21z';§:1£>1 be bi'Llf:3h€{i aside as E3as€1eS$. i'11c)ug§h fina.11y EEC)

c);;3i§'zi{31'1 1'1e€.ds 110 be exp1.'essed an the Sarm: in this w;'i't,___pé:1.i'ti{>I:.

12. In the si.e1£,r3:11e1'1t Qf o§::jeC*£.i0ns filed, €XC}fi'§3I:'~§TVI'€fY;Ir}?f.iI;}(§:»i {he c%{)11?_€?r1t.1'0r1.s3 of £136 pt?i.it.i<}:1ers, no mat'eriaf£ is p3'.C}"C11V1C€?§i" t'(>T.§j?i"i:ri:a far:.:1'::.= show {heat the p€12if.i{)1"1.€1"S '521$}'¥'E'.,4CEiL€?(§T'-vihé v--tf&3r1é:.r1t.a%:f?

prfmnises in their O<:.C:upati0:1 and t:§*1a,£. '1+es§po:1d?_IiL:. Efws." ni2 had <:<31'm> in p<>ss<:s3si<>r.1 of 1..§1e $Ei1"ﬂ§f'_"'

13. police persgsfmel \«'i!'}"1'(';'«H\3'§-".*."ff'ZE"{'? §;37cse111 (5'n 'the scene have fi.1ee:"§ amdaviis. §>arfictL1}2¥.1'13{{uricE3.;S'L1_b'faif:2e{I;ya. HERE} Constabie, Bheen1appa _ .-E?}.,s'¥..she§§i:;1r, PQ}'i~Cie.._ 'C.oristab1e and also Ch;1::ke1ha:1:£:fia__§11t.§1éi:;ah;.._ --A"s:sisi%m£__' S_:1_bAI7asper:t0z- of }Po1ic:e of Endirzsnezgagizi7."}§?o1i.(,¥r: L"5t.éii3,i_or1, stating that the Assist.an'i. Sub In.spcci'.Q1' of Po-l:ir::':'-: '1'aé€:§y%éd.<a--~ mzitssage f:'om the Contra} Roam {:29 the <;i'§"ec:i é;12at' £h. €:;reA'-;yzi$"distL1rbance of peace in the prezmisess ;;1n.:E§{ beizseci ($11-.. Lhe Vsaxid message, the SuE::~Inspecto1' teak A «c;c>g1:ixé1m:cA'g1;1d as 96:' {he 1'ns't.:11ci'.1'0ns of the: 8611101' ofﬁ<::§.a1.S, ¥:'.E1;«:?},z*T\,=z.:(§[z"=!.:. j3§'<§%:'sV€.::1.t. at {he Spat; Thezfg hzwe not dimlosed 2myt}1ing zagzifi) 1£?h&€'f'é§.C'é.Lla11}? i,'1'a'11s3;3i.1'ed at. the spoi; if the p€i'(1if1'O11€I'S had a..11"ea-s.::i;.}Ava<?.:1i:ed the E}'I'EEE1"Ii$€:?'$k éhere was; absolutely no neeci for xi.§'Ea:>;':'2 a3;§;:.£.:': I'€';«(§ii?é'.'Zf:§§}' {he ;>r§%:1";i$,-ea; by ;"3::s:f{:€. ﬁle ;9t.2-1:1s:.§ iaK€.:'1 . ><';'..--' .2 % . 3 V M' .\i V s' .4'

-» ;'~« ¥~ -

by The 1'c:s5pcmde1'1I's ('I(}€tf§5 not a;}jpe;;1I to =Qi~i-(3, reason I101' £0 iogict.

14. New (:cj>§11ir1g E0 the qu<:s«'i:i(>1"1 of the relief to be graxltﬁd. it $1215; :11} be 5:-;t'.af;.t=.d that it is for the pelice e12..z1,I'1<>riEi4£-£s_ 'L-:1}g?:1'G<:er3d wiéh Elm 111°»-'<;?:st.igatim1 into the {*.0mp§air1t --:__§<3§:igé{i--- pe';*Li.ti(:1'1€;érr; and the resspaxudmilts. '£f}j1e qu.e5[.i{5x1--.§3£'bCgua£ehi:1g "F1R", No.524/2010 filed on U16 c0n1p121}..,:}.t No.2", -1 does not arise as $116 law .h;1s-.1_r.:) i.aV}4:e_ remains. that it is as _br(>é.ﬁ-- that the 1':'iSp<>I1cier1'L.$ h21'v'€ unlawfuiiy a'tt'empt.:3d to 3. cfeétree {rein "816 ztivil. (201211 anal xv'?-_é;}1L€3L£"£' t.2£i{if1'§§"rz.=%c.€>1,1rse to the procedure esiz.1I:)Iis}1'eCi E13?' '}.9-{i'\_*.%fL V'i13Ei€=.T1T€§a:: by Inaking use of the heip of iaw e11I'or{%i:1g">agcnc:j,%._ In" s1§j:%}1 c:iI'CLtmstances, this; Court. CaE1}.'1(){ refagsc? the pr()'i'€~--::1_icm. in lawn t.'L11*r1i1'1g 1153 pasisive fame étgamst £116 . g1fjev:a,_11m: :1;é"1.:i§:.

"%:5';--F I--14:'):-.9éL*j:rv<A';%I1', mgarcis; the grie«:--v21nce made in the: writ pt:£it.'i..(:>i*1 mat", smzesral mcavabie properties belonging 1:3 tzhczz AA§,}'é?"§?i'1§()I'iC?1"5§.% have besterz iizztkern .away and iiefstroyed by the A"~'£'€;Tf:Sf§(}.§'1d{?'I1I.ff?s, E.E1i.<;.: C{,'3U.I"'£l €f;«1§§:'2<>1. £;*:%:'a:"11i.:1€ {E36 £'f€)E"£'"€;?(?i',I1§3§§§ Qf 'She V é;:.:f::'.<3;'1":€r:'U1' 2'}'E§<3;{;€f E3}; {hi-3 }:}c*é.§£,i:;m%:'5§ 3:': ttiie {%<}:1z§.}§::::?.r1E fiiuzﬁii by Wvvmaw 1I3('.§i1i{)I'E{;?I" §\E£':s.«'§~ zmci in this writ, pei:':'{',i.(m_ No i'i1".1(i:i1"1;§ (:~211'1 %3€: 1*<:é<'é<)1"<§c{i in this I'C?gé.1I'€,1 based 0:: clispazteci 3"a{*.t:s. H€".1'."1L"i". iézis"; (?'m.11"i:' will not 1,11'1r:fe.1"'£aI<e 2-my s;1.Iu:?1"1 E3fX€f1"{2iS£:':'. 81.11'. £'h{% ;}05s$:::ssssic):'1 of i}'i€;" p€.1,i£.§(:s1'1::":1':e: of Ilhii'. p:'e111ises p1:"Q{,é:rj;¥.r5v:i by 2:: c:1e(':;*ec> passed by me Ciivéi C.ourt, tile I"€S})O11d€f§"iflS"'C21I1 110i. 213% '["()1"c'e-3 2-1gai11st. i..1'1e §3€?¥..ii,i.01'1€tI'S 1.0 c1is{,)_€.15;:--':=,c;::.iis'.f,.h€;{i'}.._fro:rii §hé7.. }'.':I"('f1'I1iSCS 14.11221 *{o<) by "taking the é3.ssis_t_a'11j»::é'pi'_!;3,.1*1.§:3;::c>1icr:,_[ c'<)n<;'em:3c1 p€).1i£.'.t", £?iI'€i.' dttiy" b<:=.:_nc¥ 'i'<>'*--rr:§ss«§.>e:<:t. T1:,?i2_: .de{:r'<:§£§ gjzzséztd by the Court of law.

18. In the resxziég ¥;'.}ii.§§"'sxr1"iE--'_ })€ji.if].i3.I:1'.jS'2aH()\V€C1 in para. It is <:)1'de1°ec% that €.he;:p0:ssess_§9ﬁ..g>I' p¢ét.~it;io~zd c.1'-5 shall be pI'()EffC1,€id by 1:i1<:~'p:3v1i£j<%'g.a111Ei*;.fthc:2'"f§§3'sp<3.rid'€;é--i::é shall adhere to 2.116% decree 132-:sssse{%_ £3}: mile €?I'§<iA1 f3b(5't;:;f'i"'*i1i O.S.No.3529/ 1999 and both the .)a:*%':ic::=5 '-:4s§i12.1IE_a}:)i£1e'=t:iV f..§'2£%'"LlJ€:(:1'<3e to be gusset? in thﬁ ex-'1'c:tion _§.)I'{)((?ff.'-'EdiI'1gS'." péi-1"'i.:i<}$ iI1if3:11d any fL1r'1'.h€r diréactiioza in their 'V V' _ §'2E1'J (:).L{.z§'92__~i:l open t,iJ""i.*?;;'&%:11 {:0 seek necessszzry 1'e}11'e{'in the ;:><::2c1i1':g ' :?.'i-1":"=.*.--3"',ic>;=:_f3;'é;';<:<§£i:1izig,{s3 in O.S.Nos;, iE3G3?X2(}O:Ti 2.5€}38,f2005 or " .b:{,€' 'i_:':«ité'é[1i.§":;:.g,,=,§ z:z~§)';3:2°:>}.:>'1"'iam: 1s%g21E pr(}{':e&éci§1':gS as ;;:2e'I" iaw. Sﬁgfé EEEEQE

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Karnataka High Court