Sri Kenchappa S/O Late Doddalingaiah vs State Of Karnataka on 6 September, 2011

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Karnataka High Court

Sri Kenchappa S/O Late Doddalingaiah vs State Of Karnataka on 6 September, 2011

Bench: Ravi Malimath

IN THE HIGH COURT OF KARREATAKA AT BANGALOVR-'E_

DATED THIS THE 6" DAY OF sEPTEMBER__::_m«'1,V'_~  

BEFORE 
THE HONBLE MR.Jus:*T£:f_E RM1":~4AL1J:«i'}i::fn%3'_V'  1'

Wm" PETITION" N_O.35i9oé%"L'Oé"20:0(«*G'M--~PP§
WRIT PETITION ' N0..»3:=02¢5'-.<:;_»E 2910

BETWEENQW    

1. Sri ;§§NCHAr>:;§A _ . «. « 
s/O LATE E30Ii§BALii'N'GA§AH"'"" 
AGED._ABOi3T«V9'GYEARS,- j
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ms G~ENERA"L E5OWE"R_{)F ATTORNEY
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1033) Sri LATE RAMACHANDRA K.
3/O LATE KENCHAPPA
SENCE SE:-'-RD BY LRS.

G)

(ii)

(iii)

Smt.SHAROJAME'-"EAR§
W/O LATE KRAMACHANDRU
AGED ABOUT 50 YEARS.

Sri S.SHYI3\M 
SXO LATE K.RAM/--'xCHA§\1DRU 
AGED ABOUT 27 YEARS.'

Smt. R.SMEETHA  .
D/O LATE K.RAMACHANDR_U-.,_ 
AGED ABOUT 26.'fE[-'A«RS;"' * '

PETITIONERS a AND b(E)'i"'(3:(§iiv)"EAREEE-. 

R/AT 26/3, 7'" M;-'\IN, I _
VINAYAKANAGEAQEVMYSQRE. 

Sm£'.'YASHC}DA':f:~:  " _

W/C) Sl%%.AMB'LFL1N€3A',.EV  E .
AGED ABOUT 58aYEARs,,"
R/AT B.,NO.249/"1; 3%'---MAIN,
4??' CROSS," 'v'IN._AYAK;b--." NAGAR,
EV§'Y'SQ¥?.E -a-sE.?;Q012'.

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- W;50'-v.}_AYA¥§fa-?PA
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'f"§{ﬁ¥'x§ASi;j_'*%'éELAYAg 1&3" CP.G$§,

:N1AN;3A:x:@"uD, MYSGRE.

Sré svaégaagmg Gsasxzaa

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VINAYAKANAGAR;
MYSORE -- 578 012.

f. Smt.SHEEE.A

WXO VENKATESH

AGED ABOUT 53 YEARS, ' ._  L'
RfAT D.NC).3/1, LAKSHMI CHICKEN STAL_E;;'*».... 
Aadishakthi Devasthana,   ' .. 
KUMBAR/~\ KOPPAL, MYSORE.

g. Sri ASHOKA K.

S/O LATE KENCHAPPA

AGED ABOUT 40 YEARS, _ 
R/AT D.i\1G.2284, ET" &{¥AIN;''''' -- 
\/EN/IXYAKANAGAR,  _  
MYSORE - 570 0:2. '

h.snmJYoTH:~_5 _ E_;-,-g»V ~
W/O KA§_E.Ci,O\1'=}EiZ>;9\ .,     
AGED AE?soL;fr~.3E';=*'¥i_EAR;s:_=fL   '_ " 
R/AT D.NQ.46:5, RAMEAMA:xuj1"RAEgRoAD,

   
NAN}A¥\_%GUD;.VM_Y$OR.E';'~...._ E E

2. Smt.Gv<3wE;2.AM.MA." .  '
W/O LATE PuTTAS~wA.MAIAH,
;=~,;jsE::;>. ABOUTE '42 'YEARS,
!R;*A;E12_9?/A," 5'x3vE-.i-W' NOSE?/A;

 ~ E':EW'Ai*J_S"'RGA§ cmss,

'  V _i;'>E'§'-ERA}A_VMQHALLA, MYSQRE.

..;?ET§FI§NERS

{B'%*"'-§r§.--._'§.E";ﬁﬁvi & SE; E\§ﬁxRE§\iDRﬁ. m.:.§@wm§

 A®&5G{}A;TES}



AND:

1.

STATE OF KARNATAKA
DEPARTMENT GE REVENUE
M.S.BUiLDING,,

AMESEDKAR VEEDHI,

BANGALORE,

REP.BY ITS PRINCIPAL. SECRETARY.

ADDITIONAL DEPUTY COMVMISSIQNER . . ~.
AND ADDITIONAL DISTRIC'FMAGI€STR.t\TEI,'"  
COMPETENT AUTHORITY UNDEIR THE: E  f__ '
KARNATAKA PUBLIC PREMISES E\[IC"i'IOEfxi

ACT 0? UN-AUTHOVRIZIED C)CL?L1P.Ai\:»TS 
MYSORE. 2: 2 ;»"axX»

NANM RAJ/.5;»¥3}i(H-ADD.U.R"'C_H'.€\TRAM
VINO8HA.R'OA_:D, WSCJI-zE,,  :;
REP*REES'EI§§i:rED "fE5"'{ I"r<s'--ADMNISTRATOR
AND D._E-PUT'/V CGMMIS-sI_O.NER
MYSQRE D1STR:1~'ffT,v._.   ' 

MYSO'R_E,~  WRESPONQENTS

(E'§{'_SI?'; M,GIA¥\§3I§{NA Mumm, ace? FGR R1 IQ R3)

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A "II"2"=§7e'5n%es  Peizitiens are fiieé zmder ﬁartédeg 226 8:

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:':<::t'%-Ce =.is<:;z;;e'ﬁ $3: the Z" reggandeni viée /3>.F'iE'E€><i£I"@"C am

 £3 ziaitéé 8.9.2§1G & aége qaasﬁ Iéke azﬁer éaiaé
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 _ é§fI§%'§Exur$~§ & £11.:



These Writ Vetitiehs coming on for preiéminary

hearing in 'B' group this day, the ceiirt made the
feHowii'ig:--

ORDER

The petitioners seeks fer a writ ef certieréiiti M the notice issued by the 2"" resb'e'r:d.eh't ftiair-Jae'-.A evicting the petitioners from the prenjis-es in <;i'::z:,.aieat.ic)'i?i_:';'~..V'V'*

2. The iearneiix c<3i;i"r1:;e:E* VV"a.ppea'ri'n'gA «tor the petitioners contends; thatV%tih'e'"r:-etttiee _.:e'i":V.;'=;;tzLi't;t.t.oii in terms of the impugned, ettiiers have the Additionai Deputy"%C'enji¥:f1EssE:i:iieE,~.__'t-he 'second respondent herein, That irirterms .§f7.i:3h¢ih»iigigimigaison dateé 29-12-3.984 vide Annex};re»A'~.in"s0_fVerAAe_e'the scheduie property is concerned he'a':i'ei--iiaErters Assistant ta the Deputy §:;§):t."'E"§'?3'}'i;'ZiS£°i{:..i"§8.ifV,'*"§'4';?SG§"E District, Mysore, whe is the aie;ti*ie:i2eei:'i.i3f5ficer te issee eetice eiieer §ee:tiee 3 ef the iéemeteiie iieeiie 9E"Q€E"i§S€S {Eviction ei" ijneetiietieeﬁ €'§i:ei;§«;eeiii:s:ii%i;*,t; t':s'%?ei itzereieie iseiieiiee ei eetiee is eee ' iii iaw eiie hence iiebie te be eiiesiieei %,§~»w/

3. Sn the ether hand, the learned Government Advdcate by relying on the statement df objections centends that by virtue of a Government f's3OtifiCatiGﬁﬁVV:C§§'i§i2i€3d 28«~3--20{)9 the post of the Headquarters upgraded and designated asgmh»Additi'd'a'av*aijj~'..>"i:3:epdt§.§"

Commissioner with effect from the sajidt. an the duties and the powers'exezrcise'd. 'bx,' Assistant are being coeferred_a:dd:_ex_ere'ised: newly designated past of V Commissioner.

Therefore he c'0ntend:s"*'t%:i.a:t iﬁerit in these Petitions add "dismissed.

4.' In s*up;5~<5r:,_£5<:_his case the learned courasei for the_§§etii:E0rser'*;<.e_ii'e's en para-6 in the ease of FOBESECA {P} if LT_Ei3., %V"ii8i,§§a.d%'ei._ERs ta L.{:.eueTA & dreads reperted in Am .1i;»i%'§¥_31S'C""_Eid§V.i§a'%:erein the Suereeae Cderé: heid as fei§dezs:«- 3: Es tee Ceezraf ﬁeveremeee afene 5 She? is emeewezed' ée maize as esuifer asedez em Qeie and sadder gee Rdies es' ﬁesiness sf zedefd §w%*~=-w be the Minister or the Officer empowered thereby who alene could exercise these powers in the name of the President. Shri L.C.Gu,e£"es':"'--.s edmittediy having no such pewer the egxiief'-H'-.s:'V'vv. made by him was whoiiy illegal, ineffectiye. ""

vofdf' V Therein it was the Centzfeté Gc):4$ie;;i'::"tsentpV.»'..":e;§3»1»52§ﬁ x empowered to make an ordeE"'s't;TV}fzder Veeder the Rules of business etttie Officer empowered to exercise'V:s:e'e§jVttieeﬁeri-s«;.:vv"vf;f;:V'»';ﬁ_0ntrast, it was the Secretaryjte':£§ove;rnn3e~tit 'ofifﬁdieéfpurporting to act underVRL1'i'e'A1.VSf5 ef:?~§Ei3e"'DVefer1ee"eFV Indie Ruies has issued the dire'<:ti{>._nS. .U'dCi4ea*'vt_hTe-eircumstances, it was heid that the power °ves'te<;tV the Central Government cannot be '--..Aexe:et$:ése.r§ taeyeee' 'tee--«scepe of the Reies ef business by the te the Gevemment, since the geezer has telbie e.>7<Ei'e'.=i.*V:%e:;see e}; the Gezxemmeet and E"EGf§€ €E$€:

'<._'§"%*sere=~fe';*e tee said Eedgreent is ef me essésteeee ee the "T'_eeé§t'é_eee:: eurther %'€§§3§'°§C€ is eéeeee en eeeeezéﬁ $3 the case of HARI CHAND v.BA"TALA ENGINEERING COMPANY LTD,, reported in AIR 1969 SC 483, ".20. Apart from these considerations see no reason to deviate from the normai»~~r:;ie~..__'__i' that the expressions or words which have.._t§e.ee.: it used in the notiﬁcation mustee.4rea.ti ae"':§ti:h"

and not in any other m&24nr:e;*..--iun'i,5s "'th'ef.___ context requires that the_ fatter '<':ozirse.~.%;a':io'Liiei it be foilowed. In the pfeeeht cese._Vtt:ej"_:i«iéotdS"

"District Mag1'stra,te " cotgici possitzfy -be {feed as Additional DiS'tfi¢t_Ahiiagsistietevvezvd it is crazy by restoring to thenotihc§eti'oh."ie$:,ied under Section; 1 ) at the Liﬁfodetfhe Additional Distgict1';§4ai§;;=i:é:ttétee___bag*..tw§v}vseid to have been :'e_mpovaie}~e;i.._:j'to_"e§§e.;¢ise the powers of the iDi:'~:t_ri'ct the reasons which V_preve'i!e_o' Nagpur Court and which aif;5'é35j3r_'H_'«a:3€€i? eummeriseo' edeeeeteiy _ atohtrery View that the eciditienei t§i;eif§ieto~Fvfagietrete shoeioi ee heiei to ee eeeéeeteet te est meet Section 2% er' the eat ,.eeei9'i theegh the Negeei eege wee eee of éietee tiers, ""

In the said case, the facts weutd disdese that the power to be exercised by the designated Magistrate ae defined could not be exercised by the Aciditiorrai District i\«€agistra'te}i»._LThe Case of the State therein was that the District.

includes Addéticmai District Magistrate aed"'thei*e:fer:e«.the pewer exercised by the Additional :Qistrict3Mag.Eettet'e"igeeu~%ei i be the same as exercised byitVh'e._VDist'i*;-ct'Mag:rs't'ra:tvé.e_VV

5. In the iﬁSfa'--{if _t:'a'f.3_e;;;_itvi'.i's»._'r':.et~it»he contention (if the State that the Additi~e~:*iajiviDepe_tY'.«C_eVrfh.h1issiarrer is to be read as a, terms of the Notifieaticrn da'tr::f._v4'2i8j%'3.%29_G9fthe Headquarters Assistant has bieeett V re~d'eAsigrtert4ed as edditienei Deputy CerrjiAreissEer:er't~ifhereiieref the said Euegrrreni: wetiid net t'e:.the'eV':é ef the eetitioeer.

""'V'?urteer§. it is te ee rzetee that ii'? the said gratigeéeet aii tee eeerers ei' tee eeeétéerrai Distrreit . "'v.tv"§'¥ae;éetrete wee feeee aritietee aése er: the greerrd that as es é$""""'"'

-10.", on the relevant date the Articie 1§(1){f) corsferred a ftmdameetai right to hold property and the Supreme Court heie that the District Magistrate cannot be cehsidere_'e_[te be an Additionai District Magistrate also.

7. The State having issteedtithe"'«C§'rr:ui_e';-.x»d:etedVi' 28-3-2068 re-designating the Heet£_qi:~arte:V.'»Ixsei's{an't«.ee'V"a» Additional Deputy Commisei§im:er, V1~._f'i':'r2d: rgovtwerror committed by the euth'e_rétér§e :p_ae's~--é.eg the Virnpugned order.

devoicigof rr:eVfE't;é:V.aVre'dpTéS':7e'is-se--d§ In View of the pendency ef the PetitEc:e4_'strsVént:e ééettétwo years the respondents are dire.c_§EteeV.te he7efr.._,at:tée diepese ef the matter wéthie 3 merrths ef receipt of eepy of this ereer:

,/ ' '

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