Sri Shridhar Hegde vs State Of Karnataka on 26 May, 2009

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Karnataka High Court

Sri Shridhar Hegde vs State Of Karnataka on 26 May, 2009

Bench: Anand Byrareddy

I
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 26:?' DAY 0?' MAY 2099

BEFORE:

THE HOWBLE MR. JUSTICE ANAND B&*R;%;Ai§E:1:;:§Y%  

WRIT PETITION NM7707 0E.2€fK>? (smékéisi    A ' k

BETWEEN:

1. Sri Shrédhar Hztgtie, EASW
Aged about 54 years
Sic) Ci::u1a.pai.hy Htagdc;  
Residing at 249.205 _ 7
6m Cross, RR/{V F.:+<1:n.§ 
II Stage, Ii Bicmlz.  -- if  '_ AV 
Banga1are~5r§x3<;§9gz:.  g     x V j;.. PETITIONER

{By Shri. K.S'un:_;§u1,..Ad§:x§$£ié )

"I , ES_i:-tie 
' 33; its Seératiary
Ttpuriaérﬁ Fﬁtpartment

 M.S.BuiId.ing

 AA :"J§aiha;ha Veedhi
x Bahgaiora

'   The Kamaiaka 83.31:: Tcmrism

ﬁevelopment Carporation Limited
(A Government. of Kaxmaiaka Unécriaking
incorporated ﬁnder the Companies Act 2956}

3



EN}

having iiss Registered 05566
at No.1 OX4, Kasturba Road
Quacns Ciruic

Minn Towers
Bangaiurc~S6G O01
Represented by its
Massaging Director

The: Kamaiakqﬁolf &:suciaii:_gi:£"-..:_ ~
(A Society registered. 'émder ti-*:c " _4 V 
Kamaiaka Societies R.£:gisira§.ior::»'A<¢i')  "  _

§..I.}

having its Registered Gffica  'V 1
No.1,Go}i'Avt:m:c  " 3  

Kodihalli,     L 

Bangaiore-é-.566  =     .

Represenfed by its ";'*§:}n';Sk;:r;1'€:'£.51:ij,*    R;ESPON§ENT3

{By  Guvcmmcnl Adxlmaie fur,
Respendent No.1,'  'j_L'}\A.!s..B'aVsa¢vap:'abhu S.Pa*.:il Associates far
Respnndeni--NG.2, énd'Vf~'{r'£; I§';_B.Appaiahﬁ Advm;a.te fbr Reapondent
N03) _ _  V   

IMIUIHQUE

 'A  " »  ff is filed under Ariicics 226 am} 227 :31' the
' Qdnsﬁtutjan ":2if'T-Inidia, praying ta quash the Ietterforder dattrd:

1

06-"0i'--.2007 --7x':es§£¢:d by rcspundeni 110.3 and file itsiissrferder

data<:£4:_l4._(}5.2{307 issued by rerspmzdezzt 113.3 'Vidﬁ Annemsre-G and

IR as arbii?*.a;_.ry, iiiegal and unjust.

_   This Petiﬁrsn coming on for prcfizrainary hearing this day?
_'  ﬁ'}§f}VC(:r'i'1I'i made the f<";~II3wi;3g:-

é



3
ORDER

Heard the uounzsci fur the peiitéunar and tin: <:;:rux41.,~.;;;V*,Ti-.ui_"é;;xr_ the rczspundenis. aé

2. The peiiiicncr is an olﬁcsr iaiiht; Indjiaz/Ii }'i;*;'i_131i.vIV'lii'sf§;I};'i{'i}g't3VV ' Sztrviccs pmscnﬂy with the Stale Go{é*<:m}§§c"ﬁl ihird respondcni is an Assz}cia£iun,, fa:gislcfczl un.gie:=: {i*;;f§"Karnalak::' Sucictics Rcgisirzliion Acgj 96QV~ahciA u1":$.::£_iti4,:If§:i"i's avéniamber of {he saitf" Thut'-.'~.l:I1ir<3 is cnimsiczd wiih the mainlen$inc§:«.uf;1. g¢5E.;§}:.;$'u'r:§Té5 the benefit 0? iis members. Since the {and fur £51; lizc gulf course has been granted by '{h=.:: Geivemmézii an 8. image, in fmauur of the second A"f£;S;}£}I1(3eﬁi_i. »v[§1§-_§;i2iI'd rcspondeni is as': agezzi in dcvelup and nza§ii§,aiI1«_ l§'i::.g7iﬁf coume. Further, as {hertz are pcnnancni nominates ; VVB;_}ard GI' Managemeni :3}? {he {hird rcspmndcnl, ii is

-- {zufileﬁdcd ihai Q1: petitioner is §nc§incd ii} pwfer lhés writ peiiiion " Whulvuking the writ jnrisdiciion ofihhs Ceurl. Tht: dispute pcriains in 6 4 the tcrrninaﬁuz: uf membership of the ptsiilizmtztr far aﬁtsgcﬁ nun-< paymcni L21' dues.

3. Ii iranspircs that as against 2: biﬁ which is 2:}; ,_¢'J:1f1:'ct2::Tu:;: -

C in the writ peiilion, daicd 81.08.2006, Rs.1,78S,/- for {he month of }u.23c'2f}€)6»..3§rhi£'§§;§\}é$Li;i:, 15.08.2306 and Rs.3,66z"-« fur ihc xtxozgif; ;2{3:f.'.26,..V due as on 31.33.2806, this third hm;

the membership of pcliiiisger. I£V"i'$"1lfi£: firzguxztzr i1i"'w'§2ich he hm; bean l<:i'§;1i:z,u£t:d 3;-.~,~._«i__iEm 'c«:3_1iss:_q::4:'11<;e {)f the men! as zzarraieai by ﬁn: petitioner, uvhiifh is.) be adgirsssscd by éhzs cozszzzscsi for ihc g:w,§ti£i(3:1er iIi a--z~1s:g:rliz;,g lhai iht: re3po:1<§e11i n:3.3 has violated §3f1i'z--uipEa§ of"n§{t;1rai justice in net wmpiying w§1h ﬁn: By€:-Eaws. of tilt 15x:§:e1.3<;i21~§§i§;§nA'[1insu£E1r as the icrxninatiun of {he mcmbcmhig am '. &e:cc3t;:2£. ¢$i'1;£.ii:<':: aiiegcd defauil, " VT The Cmmesei fur the peiiiiunrrr at ihc usutstsi, wmziti paint 01}; that the rcspund-ant 30.3, ihuagh reprcsezﬁmzd bf; cagunsci has 3 nui shown {L3 31:: statement uf objwciimxs. Hence, é_%.§ §:§"c;;gﬁ.;;;i1é?s:i§_ ihai. lim pciiliunefs avesrmcnis have it; acccgnieii 'i'52:{;:i¢'i> ,

5. It is mntcndcd ihai grwfcsn a$'::;Lz: nir2g lhai. iiicfir 'wig afg defauii on Ehc {sari «.311 {he pcliiionﬁif; f,x;£iEiem:r wmzid argue: that in Ecnﬁ$ ":;.;i' azxgu zﬁézcs rtzmain unpaid on the 153' day of 'nié':%£f§:V'-§n"§a:hich it is raised, 3 ngﬁcg 3533} {W} him in pay iizxs dues, A nmicz: was in be sent by upoﬁ the member in pay Eh: dues in fail within thigiy date mi' such notiue or show cause wiihirx-iiilvifig! day':-i why he shuuid not & nuiiﬁcd as a V.de{}iU31cr.~.I£*wa$ti§zt: duty 05:' tin: rczs ndcnl no.3 Eu haw: fzzrrrishesi bei.i.sré"{hi:s Ciigri any such acknmviedgemsni sf nuiitzcz having saryéd 01'! the m£i£ioncr. Themibrc" an ihis very gmumi '}$i"_t;a=1:.t;:, E38 pcliiioa tittscrvcs £0 be aliowtxi.

6. Further, in terms mi' Strciiun 18.6.3, an the cxpizy of ihiriy days, if ﬁre: (3126:; are moi cicarsd, the member wiii 5: nuiified g 6 as ex écihuiicr mi ﬁzz: Nation Beard' Simullancuusiy, cmciii and usage of the Club ifaciiiiiaas shaft} be tsiopggxtd wiihoui any ikrthcr nuiicc. In !£3I"I'l'1:>' ¢3i'$-icction 18.6.4? wimn a nzczzzzber is s£3_4nLQi'§1_§f:d as :1 dcfauitcr and the biiizs rtcmain unpaid fur iilir-iy__--e;§a§§§:"

date: of {he nuiiﬁcaiiun cm the 1'I£¥i£L}'$A»~BQétfd;,' *éiaHic _{i§ "

dafaiziicz' ska}? be rcmuvcd from 1§1t:'b'1'reg §§sT1i::'i° shall ceast: £0 bc a member. The 1:-irgiiit; uf iiicVd¢f-<;:.:§ifci9"~:§i?i3ii ftzmaixi' posicd on the noiict: un£ii""'t§:%;§":iii'c::§; art: {:ie;a1'éd or for 3. periud gfyf 'dime: j:;t312iﬁ~s',' V§i1i£5}1cV€=f'iS"£3§ifi§t:I. The VCLruns::».lV f'm$;rV.£}ie:..¢_§jéc.Eiiiuncr wuuid zsubmii (ﬁat this has not b<;t:n_ wi {3*1 if ii. has to be a:a::sz:£en<§cd by {h:Ei§'..('.i'lJt.': pruseduras were: fuiiuwcd as per ﬂat:

'i?,_t1'iéie§M, it {he rcspundanl 119.3 to fumish this resiuvam. _ doc££'t:1c§;f§:-: iizfihis regard.

" *..._'7, "'Furihcr, in terms of Rasia 18.6.5, ihc mcmbcfs 31:41:11: if ' rcfnovsd, may apply fur rtcinslaitzmtsni sf membership wvitiain '4 {hive months {fem Gm dam of rcmmmii, on paymem of the zines in 3 Full and ihc rcinsiamnracni fess prcvaiiing ai ihai. lime. 'i'h¢.C_ugn;;¢,~1 for fur: peliiiuncr wouid submit ihai the [}t:iili{.3IE§§:1:"

slaiiun when lit: biii in qucsiiun was .:u1d"_4im;x1<_é(§§;;¥_éi;¢.iupim his return from an oﬂiciai luurn h£~;.__ maﬁa 'payniu+§1i--.VMV:5§ Rs.S,O00f-, iuwards any dung uuisviafﬁeiing whi_€;i3A by the: extract {sf bank Annrv.-:"3;ufé:--{) [0 ihc pt:£iiion..

3. Hmiééivfcr,'"miL.;t§sp;3t;ci'::;;{'"n(;,3,_,fhrough its servants, did not penjnii 1,31" -EV4§§e.vVpaii£ioncr iniu the premises 9? Lime Associaﬁtjazﬁ ' £hc peii'ii;3iit:f' V' was cunsizained it.) issue 3 rcprgmfbxiiaiion .Va{'A:1Viii'£:xLfit: ~»~ E, dated 23.12.2006 £43 picad that ht:

}2aa2§..z§.i};i1g<r;ni mcmiacr sf Eht: Assuciaiiun fur over 15 years a dcsiay in sciﬁtamenl uf biﬁs for izmnaﬁtic rcas<.;$;mj :}};:;d.Vi;u:1ri}xcr he had emﬁuacd 3 chcqua £13-r Rs.iC§,0é'}8f- in A '~:f:;z}1ﬂézncni uf any dues that may be daze, over and above the biii lh'.-xi was raised. The As$Ln.:ia£ic3n has cizusen tn reject his reprasenlaiiuﬁ on ihc ilmiing {hat he had nut astsmpiicd with the: 6 8

Bye-Jaws, insefar as szseking rcinstaiemcni is cmxccmezd. Thzmgh uupizs ui' sac!) raprcseznlalionx are pmductzd ai Annexumf-. "{3 and H, there: is as material made avaiiabict by is subsianiialt: {he stand and ii is on the face: mi' £}1_i?~;-..iI_r"z_::;z.'~§. uihAé::'C_ouTf1s;ci V' for the pcliiiuncr wuuld submit that I';z:fSpl3n{ii§f:i]Fg":f1L;!3',V"'ﬁ;'h§ii§§_ (g§;.3:§_t§3L uesriainly be considered as Hi]'~._§f1SiI'L!'iIIt§1ilaﬁ1}?V' §)f..,§ht3,.; SlVait.: » Gmzcrnmcsnt azzd failing within 1}s:;__gi't:;i§;n§§jeu {,$I'§§'§§;: S§2;§ic, as brazing ansmzrabltz £2}: viuiaiitm Lif ;j1finC§pli{:.fsﬁ£3f'i,;£1::§ justice and wauid seek. inittffésxzngiiij Cemri.

9. T§1g_:-ugh fist:' H§i1zi.}}::$;x,213dczzl has not chesex} [:3 £36 any .. _ 5la:£t::i1€c:i1EL'a3{' ubj£§ciiL}:1_s the Cuunzmi fur ihe rcspunécni no.3 wuuid *e.rtV§Vi1<:rV1'V1z:z1VQ"§,,.:A justify the: action of ihc ihird rcspundcn! and wL\L.ziii'suE§1£i.ii: there: is an adméitcd dtzfauii in nun-pay:ncn!, uf ihu Eiii. éilffﬁ according 10 B23 peiiiioner. The conieniion :3}? {ha V~ §>r;ii£it;nt:r 313% he was away fmm {awn and £ht:re:fur<;: was mm in 3 pﬁgsiiiun in scﬁita the M3 at iht: aariécsi is net gubslauliaied by any curxtzxpundence fur aver litres: Ixwniizs from iizc dais 235 Mich biii. 6

The cariicsi correspondence pruézwed is cizszicci 23.i2.2'G5}§:«._ '}'h¢re is an indicatizm by {kc petitioner as to whaj lmnspirﬁti dale, vi' the bill and the date em Wasu' a mid. it.) have been paid by him' This' >A'§}3!VL':!:i;E£'.K{.1£K.§61'I(i.I;',¢~!g!§s'{*I'¢,ll$.$ pciiiiunccr was not diiigcni in cetﬁpiyigg, w§§§1»._i_h_c tiI,:iéi§ of the Assuuiaiiun. Am} 1333 ;'?£ss;3ciaEiV{§i2" §1 a;i "ihrz3::gh '§£SV Bean} mi' Mamtgcmcni has prmzeedcd -wii%§' 'é><;irc;né végfatgligzn in cemgiyizzg wiih {he Rtrics £13 éiﬁgiiinaiing ihé: 2&2:-:;%1'E$t:r::§zé:;3 of iht: pvzliiiozzar on the admitted IQ. "TH:VVp¢l£iic§i2¢§r';§i:;:§§ii§c:ar.iic3:$ fin' rcinsiaitsmsni has been r6jt:c§:§d"i1:r rca3(a:1_V;;VVa3sig'ntu}, as ii was ibzsaé Ehaf. ihe pciitiuncr ha':s.:1<,3i géngpﬁeci wiih the Rufus and Eixtsrcsibrtz the cuunsci wuuid su'}Jri:ii.'l}13i is nu warmnl fur intcrfesrcrnce by this Cwuri it: iii; 'V wrét Hr: wmuid ﬁirlher suijmil £2131 even assuming Ehai pctiiiun is mainlaénaiﬁc an {he fuuiing {hag Q36 ihird ' "rcé§,ne3n<it:ni isdn insimmcnialily <.1§Si.-star, the dispute raigzd xsmuhi =invo§v¢: qucslécms uf ﬁ:c.ti., which cannui has tiaivnzgézzcti £31 a 3 ii} summary enquiry in wrii ju1'isc§i£;i.iuz2, {Em pu::££i§§,}i:.t:f'-%:w.Q:s§§ nccessariiy have to esiabiish §h<.: same by i¢:nde1jingf'c:i%iﬁ::11cc 7 hclbrt: a cuxnpcieni Cuurl ufiaw. TVii<::1:.}"3t:[3"4§.71:;£§13v c.S.=._;g}1 i*i:s,§ at the uuisci.

in lht: above t:irc::1:1siancc:;.j[§i'§5§'$22.5 '$31; u'E23:::'\:'e;:LiV%:}1a§ a maﬁa? (sf this nature ought nut it) !.ha's?e';v'E=¢c::._b:i{jr:.1Vg§;_£ la: zzmﬁrl a pass, Wham tin: p¢:iiiiz_)n?.:: i:~: ciréytssi $.23 a';3}jrc£acir;___i}fit:s Court by way :3}: a wait pciiiioni _ H Thﬁ :E?'j*3i»i'§1T'~'z*V1V1=»'e:'*"-.§V>i'[~¥iC%§_ $:nian of straw. He bcizmgs in 21 supcﬁur z.3i1'§Uiai*L=adr_c {;.fi§2r:1'$ia§s: Guw.;:r11z11c::1£ and the gmiiiiuntzr a:_--mtimértzr '(:f"----%;%:<: third rcspentictni Assawiaiiun for «wet ﬁ§,*E3_£'?}1'ia Bafﬁrs K312: present azmxércgvczztsje, has been ssveriesegkcgi; T}§t:..44;V36iiLiL>¥§ée£1--"S; dcihuii swan if satin} is ﬂaw been asitzzéiled mzghi "ﬁg ha§é»3:~€:an irtaiad with mom wnccm ami ce;:n:si(ir:raié£.>n. Yb:

" {fiat Eht: ptzliiioncr may izzwc Been oui of Emssn, when iize Eziii ' " wonccmczd was raised on hims eanmgi be such a dispuimi agurcrsiion which warranted ienninaiitzn of his msmbcrship. 5 31

11. In any tzveni, iht: pcliiioncr having, paid R.s.§,0f€3;Qf- as evident {rum {he csximel uf the bani; passbuuk is eviderszi:

rcuurd. There is my: malaria} pnxiuceaci ta c:siai:¥I__i"si"::'Ti:iri.éx'!' r::spt>ndent--Assouia.iiun has ce3mpi§;éc»;{A»V wii}§.. £:h<: ' proceeding Lu terminate the pcliii(§2}¢15'*s me1z§.b¢'rship.'--< ""I'h£:'a rcprescnialiun of the pciiliuncr réi'1ist£itr;fnc§i§:. has aim bccxz rejected.

the _' ﬁ{::iz"d_a h:¢§sp§hai'cni§As$:Qciaﬁon sucks {:3 contend ul1'1t:rwisc,"§i_ was ' ;§1ac.;e: material btzfunz {his Cuuri £1: this Vihirvvfc resgaondcnk fer reasons best known has éfiuzaejzn objections. Even if ﬂu: writ pclitiuxz is not this Court, the third rvc::».~:pomic111 ought tu have j p1ac€ii..rﬁa:£eﬁxa§s rcicvaszi ii: {Exist case, which has not 'men 60:11:. A 'cpnicniivn that the maﬁa-I invuivtzs quesiimzs 1.3:? £}aa;L which c}x:r1n(3£ be addrcssscd by {his Cour: in its wrii juzésdiciiun nuiwilhsianding, as [here is viulaiiun of primzipizss of aaiurai € 12 justices; this Court does braid ihaf. {he ptsliiicmcr has {$2233 for inicrfewncc.

Accordingiy, {he wrii pciiiiun Annexurc -~ G and "am (.}'133Sa!2-éid aybi iiicgai. The petitioner shaii "§ayh3cnl ofiitzcss that may as vmembcrship is gzungzcmcd, which fﬁf' ggii ta) conlénuc. This pcléizkancr weak}; duijg t £3 éatisfy 33 {he dcmazzds ihai xvouid 'éunséipztzizﬁﬁgs if his mcmiwrship is considered as egzniinuing ﬁ'.:)1z': ihe of .i;sfin§na£ion.

fietiigcncr shaii pay {he dues euismlﬁiag as againsi biﬁs Eilal :n;ay bc raised by (ht: third rsspundent-Assmziaiiun £32: Line The pciiiiuntfa membership shail stand registered and 6 13 3312:}! be tszziiiiud to 33 beneﬁts as a service mtz;:.§)§§§VV':éJiT'V;~t%§*:'a. Associaiiun.

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