Smt Kittur Yasmin Riyaz vs Deputy Commissioner Uttara Kannada ... on 27 November, 2008

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Karnataka High Court

Smt Kittur Yasmin Riyaz vs Deputy Commissioner Uttara Kannada ... on 27 November, 2008

Author: N.Kumar

Bench: N.Kumar

IN THE HIGH caurw 01? KARNATAKA c:RcU1T--€B'E»i§c:f:.A4

AT mmawan  , 

Datad this the 27*" day of Nc3ve1nbeL_r'....    M
BEFuaE        

TI-II; Howsm M1=»'..V.,:_t1s1*i4';':£.: ':~;'A.. xU§4;aRf " n K

Writ Petition No.7739«L.§§:'%:z008 (:Js";:'AE H 

Between:

1.

Smt. Kittur Yasmin'F§i§%Aaz'   
W/0 Sri Riyaz   _   =
Age about 48 3*.68;z"§ﬁs

couﬁcﬂléjr  _. _ .  _  
Daadsiii  "BéIu;1icipa;"C,;aLm;cﬂ  '

N037] 127';._'l'ifgwnsAhip'T"v.L_' ..
  . Ki 3i3:9Vist;"i§:'t..

shﬁ;vV.Bommaué3;'a11§""3,é1é.wanth Hanumanth
SI 0 Sﬁa~ H'a11u':.11a;'1th~~*"

Aged aboi1t_S2 years
" '<c{J111i~'~3_i11m~ "  MMMMM 

\\  9;g~';fit1t:*,i;i«(,"_lity Municipal Council
" =.Nt;+._E1¥:*-'3. 22, Basaveshwaranagar

 District

'ﬁiaxwaif 

. . ., Petitionﬁra

 (By Sri. K. Shashi K;i1:'a;1 Shetty, Advocate}

Deputy Commissioner
Uttara Kannada District
Kmwar



 

mg"

2. Sri, T.E?i, Chandrashekar
Sgt; Late Raghavan Nair
Ageci about 66 years
R] 0 Kittur {Zhannamma Circle
Dandeli  V 
Haliyal Taluk, Uttara Kannada I)i$trict_-- ~  . ._ 

3. Sri. iviirajudciin Patel
President
Janatha Evala (8)
Race: Course Road   ._ ' _   
Bangalore  V' '.;-..Réspcm:5§.ents

(By Sri.  ?e::$:Vf{>r and 3  
Smt. K. Vidyavathj,}H.CG§??f:}r Re 1)

This Writ Petition;2s§ 'ﬁiéa i,1:.::&«s:1¥,§?:;«t§;5::s':=;' 226 and 2:22? of

the Constit21ti(;r1?:§.)ffv1' India, gjpr~:iyii1g 'tk:5-- ..qy;_1;i$;Slc1 the order dated
27.65.2008 up-asseéﬁhhy R51 _vi:1¢ Ai1.ticxurewA, <=:'{<:.,

Tigis  01:1 for orders this day, the
Court made the fol1'c1v2'iIig;_  

X $RDER
 AA  is ﬁled by the two municipal
    City Eviunicipai Cleuxzcil challenging the
;3.ztVi.e 1*   the Deputy Commissioner, Kaxwar
 o:isc;{:a;ii};§xgg' Vthem under Séctiou 3{1){b} of the Anti Defection

V' "  ...ﬁ§ct; 1- Egaxﬁataka Local Authozities {Prohibition of Defecfion) Act,

I»     



-;3,,

113. 'i"'E1e ptiiitiomzrg are caunciiiors . fihe
Dandaﬁ City Municipal Ciouncii. They be£on§;. :£o 
party ..3l}(S). 'There are totai 31 j. 
counciﬂors, Congrftss had gm: 6    "
counciiiors and 4 c011ncmbf§"'am 
respandent ciaims to ige the pf :i5af11{:€.::iiVA:f:%EQCk Janata
I}a1(S) géarty. He  --flj1e first respondent

under Séction 4.(:§f h.fiI'€i11, in the electiog V and Upadyaksha of the Iaanciejﬂi.V(:ii;§j_::§.5{}£r:;c;§§;}§;1 :zs2.o2.2c>us, have not votetifiin ufaudidata of the 633(3) 9311;}-r, £11. spite oi;«ti:%_ by the party Presicient ciimciizxg ﬂag: .{,;0L1.I1CiJ1{§'i':'."§.._§£)Vf JS) p2:u1:y :10 vom in Iiavmir of ca1;:clida.'iies the party. T'h€:reby they have 3'.3:1e:*u.rred "2311 the ground ofde:fecti0n llildfii' Section. 3 of ti:1f:«._Act__.'" 'P;.r§;i1ex111*€~B is the copy ofthe ctzomplaint.

" Afmr service of noticeszg the pstitioners entered Vvj_gi}3}36éiFa:1c@ and filed detailed statement of objections. They aiso filed an a.pplicat.ion to decide maintamabiiity of $15 x./' petition first. when the first respcmcient did 1101'; the application rcgantiixxg ma;L1i;ai:1abi}ity, the Corxsﬁaﬁxcd to fiie a writ pﬁtiﬁgx; bfifﬁlt' u 'in W.P.N0.694{)/()8. 111 the meaLg;w:gﬁ§f:~ as conducted and evidence of t1':t:.4pa1"tj;é:3_J§?';1s writ petition, after contest, xz7:§.';é}L'zzTijcwed gated 2633 May 2008. "I'hr:: first.' ¥:g'f§S}30D¥;i f%'I?1;{:v+s;%;7§;}E% :§fi~11ftC'€€$v";f{3; COI1Sid€1' the applicatien of the p€ﬁ§§Qﬁ%§$ n1a:im:ai11abi1ity" of the appﬁcatiﬁﬁl~A:.7§§3i1t3:r(;s3ft§:$";V~':or1<VA???' V. .2008 thti impugned order Carrie tax-"'i;:x;:ﬂV'fiéissééi:T'ﬁé.i§q:§§;ﬂj3}%ing the petitioner. Aggxtieved by {lift saidx &)§;*!j1c;f,V;'c3r;e'1;;v:éf?:i1;io;1¢rs an: beibm this Court.

4. _ LA V "£'i1c:Vl§:a14i:e6j;.".(30unse1 for the petitioners assaiiing ' V' &ﬁ:e{'i1:1'pug3;ed. oiﬁ£é:?,«vcontend$ that the ﬁmt respondent has :V1;t::-u€7 the questicn of maintainability as a 'inemt, theugh he was dimcted to do so by this C=0t1i"t an.{i therefore the impugueci mdm" is liable to be on that short. ground. Per contxa, the iearned ;(3om1se1 appearing for the zrzsponticnts contended that the Deputy Commissioner has ccnsidereﬂ the appiication 3/A regareziing maintainability and by giving C(i1g€3{1'¢";~~iT'('3:eE':f.S_"("§1;'ViC"2: ;Z1'<'3lS held that application is maintaixlable and" 326 has proceeded to decicie the case on:v.i1ﬁ"éfit5,._ ésg su::;fV1'310VVVCéise 'for i11t6rfiar€nce iS maﬁa 0111:. _ V .

S. The Kaznataka" Aiﬁhoxitiés (P1*e--hibit;i0n Defectien} Act, 198'? for 3hor_1_; : réfgxrcgfl "to as "the Act?' was enacted by ?:'§i;'at:'<é*~l3egisiaturr3 providing fer p1*0i:1ibition,_0i' c:e:;ee/am. by :5:1té;&':?c}{f§i"§3§;." :31' Z1113 Parishads, Mandal fﬁcﬁzﬁiiciﬂors of Municipal Cerpﬁératiétxﬁvéijzéi-» anr_i 'Fawn Mumcipa} Councils {mm the po1iticglApai*ti¢§ thziy Wen: 36': up as candidateg. In gfjgxtier 1:9 mygde 1§_e:a1:2:.y pelitics in me local bodies it is ,' 'consiécitd xmifcessary to disqua}:ii}>* such councillors subject. to ._€fé 1_1'Laiﬁ ﬁanﬁitiiihs in the case of merger or spiit. Sécfitm of Acgii' dtfﬁnes various wemis used in the: act, nameiy, ..cgr311nc'i§(.>rsa, member, palitical party, Mum'-::ipa1 Cerporatjcn, " Panchayath, Ziiia Panchayath and Town Panchayath. _..:§ecﬁon 3 of tha Act dsals with disqualiﬁcation on the grmmé of defecﬁon. Section 3133. provides that disquahiicatiorn, on the _ 5 -

ground of (iefection Wouid not apply in case of split in the political giarty. Simﬁariy, Stzcﬁon 38 d€C18_1'¢3S disquaijiication on the ground of dcihction not to appiy in case of gaalitical parties. Section 4 Of the AC3; :£:n3p<;-ﬁx:-.:.i' si"

Executive Oﬁicer of the concernedgocal a.'i1thc2:{i1:§% to 'e:."g1q:;1iit:~. inte the compiaints ﬂied tlnéﬁﬁj SS5-ctiéﬁn' €31" . disquaiificaﬁon on the grounﬁ cieféct.;i{3p,.V whc are the parsons who the Chief' .

ifixecutive Ofiicer ﬂisquaiifﬁzaﬁon unﬁsr the Act. 'The said Secixiqrgviifeatig 'f'Se<:'i:i:::i 1'v.. 'hat the question as to 'a%i"fize ground of &efec1':ien,..

fl) a member or a ctaurmiflor %_£}edéﬁ2.e-,3_z_.:£ject to the disqrzafiﬁgniian urzder V 3 may be mmcie 5y {:1 memﬁerj, eouniiifer TA party to the €T3ht'efExec:21£ive oﬁiaer of she' ;i%;3:"§fiemeai Eooai auziwnzy. 1*

6. ~. Thercztfctxre, from the language: empioyed in the AAVafTi:irr:said Sectien the legisiatum has not kept anyboﬁy in Vtioubt about the persons who are competent to lodge a / 1/ cemgaiaint befare the Chitzf Executive Cﬁzﬁcer, On:i§"~--»jEh1*ee persons am empowered to Badge such C0m;3§ai;1:._.'*%T'héy:. 'site:

(3.) a mﬁmber, fa) cmlncilloa' and (cf; .21 political 'W01'I.iS are cieﬁnezd urldt-3:" the Act as{Jun€iEr<«_-- .g 'Section 2(1) ~ _ "oo'u4mi_:2'§i:;Vr$" nieams :1 VV bv munciifer of at ﬂritireigrfgql C£)':;p0:ie::£i&;n Q Municipai fkruncii (:r ':;b '3 wn"~P§:£r25chei§;at eiected unc3g§f....A_ -th£? iiéiifiitéfpai C1'orpora.ti<ms Iiarnaiaka may be.

____ H . "rﬁgeiixber" means a giffifia éiiiiﬁfmyath, or :1 Taluk ' " under the Kamataka 2993. I' i3-§'<':i'.i03j'.3V.H"'."«"l'H{'Vé'Vi] - "pafiiicxzf party" in refaifan £0 a Lcsnwunrzéffor or member means a poiitioaf 'V ' recognised by tfte Eiection Commission . India as :1 ivationai party or c: State party in the State of Kamataica under the Efeciion Syrnbals (Reservation and Affoinzent) Clirdevg 1968 and to which he beiangs for the purpose ofsub-se(:tion. {E} ofseciian 3. "

7. From. the aibresaid secficna and ?~};:.r.>:j_»c:i:(éi§:>T'ii:iQn clause it is Clear that only 3 member, cou3:;<_;iIi:gI's party can make a complaint to 1:}1& Ci1_iéf E§xe<§'uti:f€V"{;}ﬁitter 7. complaining of disobedier»1_r:§: 'vc'o;§:§r3q1%iént disqua1i:fi<:.a$;ion of a member cotgnfeiiiori is by a mcmber 01*' 3:9; théy*"'sht:eiE12Id the cempiaint in their cpmpiaitlt is by the politécai $36: the poiitical party in its Own; a lﬁgal person, Such a c0n1'p'i5~.j1u1:f:'jii1s:1«§*;1i§:,3t0 ﬁiis;--...n,2;:rne representsd by a duly authc 5'r_is€:t:i " be ﬂied in tha name: cf any iI1(iiviC1uV$§é1i._'1.;$Aers<;i:.,_ 1*y;:_'{;;»érVs<)1:1 is empewanzd umijer statute to s§uc:i1" on behaif of the ﬁoﬁhcal it » "M: filed by any person or a.u.'£herity authoriseci "by 2 such as the President, Secratary or other office of such politicai party. "1'hi.s is ciear from ths .' * 't:z__9g; Ségztiens 3 and 4 9f the Act are Wercied. S€C1Zi€)3.'1 3 Cieals iﬁitia <:i:;squa}.ificatio1:1 on the grcsund of defection. it reads as under:

*3. Disquai't_'fi<xz£i0n on the gmund of dej'ec:z':'on¢-

(1) Subjeci E0 the jprmxisions of Sections 31%, 38 and 4] £1. cetmciifor or (1 member, Eefarzgﬁng to.

p0£ff1'(:a';? party, shgzfi be c£z'squa}{ﬁedf0r ;. A4 ' aa:m.c:i3fc:rorrr1ember;~ 'M (at) If he Ems 1;0fur'2,ia2*'.¥f_2; gfveff membership cfsuch pof:'t:'c:aI:'par;';g; ﬁr 'V ' V' " V' [(19) If he z2oz'e=3$_:>r {lff}S'it3E1(f;i.S*'f}'0??§.Z§f}?£?¥ig:f??,,':':

O7" inieniionnify remains f"':*:mf:.Vg:r;n;j_;r7£€f§'f§ﬂgs of the Mam°c:;na;_ crmg:-argz£'g:>».+:_,._ mfum¢¢;¢a.:,V_;:¢ uL%1ciz, 'fawn, E"anc}zr£ye'ﬁ:§;"M~-Zfiifgz §:P:§é1::;fz.a_§j;ai_ er Tafuk:

E'c:1r:st:hayc::Tt, Contrary :20' isszgéad fay the p0f'i§;'a§Iif._.g3ar%f;y}H 'ft': ﬁ::$'1z_%:f::f,'*3«g2* fﬁeiséfvig 0r 5g mg; in fﬁis behaff z£:ii3*§::321i.;fébi:;§ih1'rzé"::i:i2e;: péwnission of such party, 2:z.;g:.fzGriZy and such voting;

ﬁ1E3$t'eniian_.:i3§fL;i;*_5$:2§;ic";szV'has not been c(m,c§02'2ed by Su£,';}i'<.V,?'30?ffi.<:X;§ person 9?' auifzoiity wiihiri 'ﬁfteen fr{::m the date 0f voiing or mach . Qélfgsivéniioﬁ. 0z?;'§§sen4m*;}"

iifnderfirzmg by me} A '~-.4"C0"L'111i'i:H{):I.; or a mamber beiangiiig to any p0.§£t:<:3.l party incu;;s éisq:1a]ﬁicaiia3n under Section 3(3) ht: has volunfariiy giV%ii up his iZli1Ei111bf:1"SI),ip Qfsuch political paxiy. Ciausei {E3} sf fE'sub--s£:cii0n {'1} cf Section 3 provizi::~:s {hr (iisqtiaiiiicatfuzkn if such 3 rcrouncilior er mfixinhez" wyias <3: ab$§:ait3s Hem voting in, or :111te1:1ii<;3n.3iIj; ramains absent from any meeting of the local E1//..

_ 11;"; -

auihezity Centrary to may ciirectiens isaausd by the ___p0ii3;ica1 party to which he belongs er £232 azsyperszzm or az4t%:0ri§y.a:§£«£:%*.§£zed by :5 2%: this Z9e3i*za§f°without obta:i113'11g the prior auihoritjz, person or aut}2or£:}: and $3J_C}f}. vo€iiig';"*2é.h5;9i£I1"£_§.G:i-V ($15 _ " absence has not been cencioned by3113511»1j:)ii't;ic;a},_:'p3f£§?;*--.p%f.§0n or authorzfy within 15 days the:"vd--a'ix: such' abstention or abssnce. 'I'}?1eref_:3ré;». said j:arQVi$iQi1 axpressly provides for issue cf a"<;iii'ectéon%.j_§%%iiic.§:~ iéé lgzopuiariy £me::sw:1:1 as "Whip" by thﬁ p0}iitiCa,1~--§;"a_1fEy Vet' :}?é1'S0ﬂ GT 3'~ﬁh0Tit3¥' auti1Q1'i2é(i'Ai3f}f,su§::§;'jpé:i'§1;iCai it was confésrs powers on the p@': "c32" Ii::»;: persan or authoztity E111ﬂ3,0I'iS€E¥i by the party' V-"(Aha has the whip '£0 condmlé the voting, {;1?;?_t§i£:1i§'{_§("3I1Vv or aﬁe;§€t:1g:_::vc0ntx%ary to the whip 'issued. Havmg so ' §;§<p:&s.31§:Va:.1 &vmczticulously providing fbr the: persens W/he am: ..té:3: issue the Whip in Sectican 3, when it {tame to kthé- 1b§g:;:1g of a Complaint compiaimixxg 0}? such

2.*=..:;1:. which, jtzsﬁfies disqu.a.Iiﬁ(:at3i@I1, the iegisiature ' .§.i1"ité wisciom has confmed such 23 right to Iatige aﬂcompiajszzt " ~v-CV-zxiy to a membﬁr, ~;*:o':.mci§ior or a poiiticai The words "éy $923,: perwn cw azgsftoréry azgtﬁzoriseé 53:2 5:' in 52225 M/, k 4;' ".123-

appiication ﬂied unéer the Act is maintainabia 0::

j1iI'iSdiCtiOI1 3115?. power of the a..1Hh0n't}»* ta <::_Q'1i:sic1%ii"v $~:1¢3j%:.[ cemplaint under the provisions o_i7.th_<: Ac: _ the: vaiidity or iegality of such an:":ap}j_1ie:£nj;ci;1; i<i1_:'t)e Sean Lzncier the raievant pmvis ix:ms 0f"t§1€: 5§ct.* : §§et:tiC=r;-- 4* of the Act cieariy" sets out 'éfiﬁ who am entitied to file such '13€?I'S()I1UO%_h6I' 'than the persons mentiozmd can be said to maintain S1'JlvC".»h' .:"'§.':§é31€::';.~"~€V3"§3i:;i3\7iSi()I1S require to be ' guise of inisyqpriztmg the a:'i">rc:s'§;3.id'-- pzY)Vi:.~:i€3I1VA --.c3_n,n0t COI1ftZI' rights on persons other tins }5Ct_rSVii3I1S.'t3ﬁ1i€§1tiOI1€C§ £11 '£116 aforﬁgaid pmvision. If Char': éoasvso it amounts to Court legisiating which is . 'i:11"_;3£%;zf:1:1:i$=:i}i5i:=: in law. 9f"'---- -iiizis rsaurn; in the casts of §~i;.'I'H'£MM£3GOW'DA vs ..B¥s.NA<§«ARAJ RAG AND {JTHERS {me 2008 KAR 9:753} has '3_h'z';-1:1' as; under : ~ "'?"he siamie being an edict: of $31.9 LegiS£azure, iﬁ is nemssary that it is expresse§ in ' W2'

- 13 -

ct dear an& unambiguous ianguage. The duty of the Court is to ﬁnd the naturai mzaming cf the wards in the oontexf in wizich they occur.

wards must take their oofour fivm tire aonjieicif which they appear. The Court", ought "

Ziierai mecming in the farzgmzage uzééfi Legisiaiure tmiess the f 2'33 iiteraf sense gives, rise 419 (::n an.c§t}'2¢;iy «. resufts in something 1.l).tE)'££§d' purpese of the Act. Wh_e_fé' @313. K _tzJo7£':i~:.--- ﬁre cfkaar, there is no abstxrffify, ":;3nbigur°:fy and the intentfan of ffhe" vf;9Q?"S§(:ii:i?*eb' >__is dearly 09nveyeci,'V'£Ifzere:"Vf$ Swipe fbrﬁéfte Court to 3:innovi:izév.'vta.__t£ake':.§§«3;jz iiscif' the task afamending <53? (1liering"VVif:e ":3t§&i:ut.::ary gmvisions. When {he woﬁis Vu3ed._inAi_z Svfqiuiary pmvision are defined in ' 'Vthe sicziua;-f: iise§f' or the meaning of the said word ES dear arzzfvvffiére is no amb. iguity, then there is _ .fc:>r inierpreiaimn 0f iize saicé warris by 'Pita Caurt $i2a£f give effect to the griéaréing ascribed to the said words, Tiaey have " _t:Ar'1~ remember that there is at fine, fhough i?'iz'rI, whmfz, separates az:§_}u,d'r"cation from iegisfation. That fine shoufd 11:01 be dressed, Where, fherefore, ihe? fanguage is clear; the imfeniivrz. of the Legisfaiure is to be gathered fmm the ianguage used. Whiz: is to be borne £21 mind is _ 14;."

umaf has been saicf in {he siaiute as ($39 ?,L¥':§'"£'C?,§f:."<."V"~. has nest been said A mnstmctfon which re:ji;iré§5--. 5 » 'for its supp-art, acaidiiian er subsfit22tionhQj"'2.g;:32°*£j£s, L" M or which resufis in rejec£:"on:'c:j"'w'*ordS<. ﬁg avimtiied, uniess it is c:-oveited fby t}'&t%_ 'wife ; ~ exception, £nc£ud1'ng that-._Qf;r1e£:;e5Sity. iV,¥;«i(ief guise of interpreiczilhn i}*a;g iZ39urt awn mezzmng or Q d2j'fE3:'e:§fvniécz;rting "c:z;:rr_,;r;;.z9g to the read meaning"qf"zf;e'«1:;cs}':js'§ 2 _' * v % _ of £}IVjiUN 0;' Lr».%'i:»1A .1.1z;:3:if(j::<i" fﬂéi :v<g":A::'¢ ;~";(}{;§AR wag, me 2 9552' ' 36, '?::;=:'m ifae péwer of the ('Jam V ié"ieg2}f:§fate; $03'-2§nc§ér:~~.... V * "If Qj' the Couri eiaher to erficnfge the sé:o§i4: of the fegisiatien er the 'V i?1tentii}:1.._;5fthe'Legisiafure when the ianguage cf"

:" ti":.é" ;;.;r0vis1'(§§9iA is pifaﬁn and unambiguaus, T'i'z.e T. vC'o:£§*iVTVcr1nnot rewrite, recast er refmme the for the very goczci reason that it has no fréozsfér £0 Iegislaie. The pmuer to Iegislaie has not " Ewen conferred on the Courts. The Court cannot add warés £0 a staiuie or read words this it, which are net iftere. Assuming there is defect' ar an omisstasm in fhe wards useci by the Legrisfature, the Cieurf maid not go far its aid is correct? ctr make up She deﬁciency. ijieuria' shail decide u:}'zz::,t the V law is and not what sfwufd be. 'f'he Court.

(nurse, adopts :1 (k'Z??"£S£f'££Cfi(>fl_, which wfff Gui ﬁle oijvieus intention of the Leg':°sfc:l:§::}; é"§;é'{§~.: -1- <;ou£d rwi Eegisiate izsegft But in 1'rt1)z;31F::g?'v_A4__'}':e;',_q€-;g§;:'%c2;1"'_ ac1f:'m'$m $0 $61' at naught Zegt'S}?a£'2'«:4ee' subversive of the cnnszizuiiqnaf T >"£cz.r9i?:o§*:yi cxjimxfg of instrumentafi¥2e$.. "

If}. 'Z'ltmr€f0:'€i, @116: CoAu.xf:"11aS"-»to g'ivé'é2._Iit;:1§'a1 meaning to the ianguags: ussd i:<:1 S¢ction 4 of the said Act. The provision makes cii:ai'L,_0i1i¥ persons namaly, a nat31ji1ii£§i"," céiignciigbr _;:".I1»".:"E'}'.3,€ pfééﬁficai party 31% emp<;:we1"e(i to lcydge ¢ompﬁa§:1i:"L«.sée}§i'a_gfJiizuzf ciisqxxaiiiication. No other pE!1'SOI1 is 'given that .. 4. A _ in t1: "k':"§3'ackground of thcse statuiozy provisions a V 166}; _a%. t'§,.1',Vi=;'~» §:'0mpia§;1t in the iﬂstant caste, shows that the Vléﬁgﬁd by one 'E".§~':. Chandmshekar. 'ﬁle said "i.'.R. <:hs}1:cii'~ashekar is not a Councilior of'£)3_t1éeii City Municipai " iibuncﬂ. He is also not a member. He is the presidant 9:' the °:;:é1iide;: Biock JD(8) party. The third rsspendsnt, State u WI5:'esiéent sf J!) {S} has issueé a whip to the mxincﬁiors of _1{}-

iliiaxxzieii Ciity Niunictipai €;?<3u1a.c:ﬂ to Vets: in 81$ a gxazficuiar manna" to 1:113 post of ;§dyaksha_ The gaici whip has been served onfthe fize '' complainant, i.r::., §*)I'€Si(i{fi1t, E3£3_I1(i€::;{" Bicck JDQS} i~Er3 i'=3 also aut.herised to take such ,eiC»ﬁ€)n. w11ié'h_ _becQ313.§:$ I1ﬁC€SSaX'jf in pursuanca of the eisiéitién; 'i;i1sI°eiE)1*€VV'}1EAVVis the duly £:"3.11{hOI"'i$(*:ﬁ p€:1*se:312 regareaenﬁingg'Ji§§{S).,.LTV"'§:T'§1éb Qompiamant in his cross c:xami11:;ziin:i:'§1as§;_st.-ajtftfﬁi as iiﬁjégrh:

V =..%5f" V;-isfegtvé given 10 the ; C7oi§r?i' jfiéljqiiégxj"t£Tfé:;'1Ira2¥§§i'r§ner" and it is a fact 'i};.c2££"_i3' ﬂame and veviﬁed fr: my in.&:'1gia':;a3V" vczfcaiathnanuz I" have ' ~ qppoéihi-ed Ct{3Ui)£.'Ciﬁé' in my own name. It is ajact - (30;£O£«,Gr'?iéd fetter I" am 0222;; given ::z1.¢iimz'ity

--.;o'is:~::.ie whip. "

-. in the ﬁght ef the: aibresaié material When 6:16 ..QQjI1piEﬂh{ is net iotiged by a poiiticai party, in law, 1::.:1<;i€:r &' 'A.V_VV$c:ct«io11 4 cf tha Act, there is no complamt which requires

- i.I1vestigatit:m or ad.j1ICEiCE1'{i03). by the: authorities 111164221' the Act. Th€mf<:)rc, the said agapiication was not mamtamabiet. in mass circumstances, 1:33;: impugmegi order passeé on an appiication

-3?"

which is 1101: majntairzabie is voici. '§'i;&:r€%;iZ::sr€, ii m:i;L1:"1'€3 to 333 qua:-iiled. Heizcei, E pass {SE16 ib}§GWin.g;: H' g; R L} E 5 {3} Writ petition is aiioweé.

{B} Impugned arder is g1zct{s'he('i & ; u {(2) Houzezser, iiberzy ;7s_rese%'ve2Ei':m ti1e ;§r;?;'Z :cﬁ:,§ jjfaéég is- pursue remedy 2yiiLz7--Cft.A»is av£::é§aE3§£V-I isfizerzz under Section 4 ~33 the §£:iiz;VAVéf'£imitai:"0n, if meg; are so (r¥..):.... 3:

Judge

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