Siddappa vs Adhyaksha on 17 January, 2011

[Cites 2, Cited by 0]

Karnataka High Court

Siddappa vs Adhyaksha on 17 January, 2011

Bench: B.V.Nagarathna

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{N TI"--IE3 HIGH COURT OF KARNA'?AKA KI." E3ANC7iAI.OE{19I

E}z'%,'§§ZE.} "§.'E----{ES 33 {E5 .';'§?'°""'- E};"a':" GE' :§';':1\E{,? ski-{Ya 20} I _.

: BE}E'OR§§ :

"mi: E-~ION'BL-E MRS. JUS';{'EC£<3 i€3V\f;NAGzXRﬁ.fé"}?-INA".  °' 

W.P. N0S.32183-32185/2;0A1€)_(4LB<@S)":'.1»   

BETWEEN:

1.

%\J

SEDDAPPA

S/'0.LA'i'E MUDDANNA

AGED ABOUT63 YEARS  ._ 
[NOT CLAEMIED "rm: BIZ-NI-?3I+"I'F'  j' V 
OFSENIOR CITIZEN-s;aI:p;'«.L  " "

AN NAYAPPA  ax/:UL)A1:azx1>:1tx' -  " 
S/O.SHiVAE§A_,JAPPA 1 1 V  
AGED ABGU? &'w<s  7  

S/o.LAfi1"I:% I3'A'FEL B/.IAI).APPA
AGLZI) ABOVUTV56 '{_}:I:'A-Rs

V-':,, .I"\:*IA€3ii:3£A'1 '  A %%%%% .. .%

 /C';-.j MADAPPA

'  f 'AG'B1I_3A'E3QLI'F 45 YEARS

A  EiAJAP §?A ?' V
S /  HQ~Ri 3/IADAPPA

A;=:3E:::j_) ABOUT 46 YEARS

V 'W:y1AIm~1A1')E\.IA
 .53/O.N.M.NANJAPPA

AGEI) ABOUT 27 YEARS

SI§)I)A3\1AY13s.?\IA
S /' O 'J.AV;'\E?.AN:'-XYAKA
AGE?) z"s..EI?>C)'JT 55 "1'ELA.RS



' .s~>_:"

,-'DJ

1 .
IR)
:

8. Ni'~'&NJ.API53A @ RAJAI3§-3A
S/O.'1"i--iAY5%KKi%N17'x M U13 I}AP P55;
AGES ABOUT 50 YEEAERS

9, MANJ UNATHA
S /' O.S§.I)§;)A§AE--*1 @ KARIYAE-'PA
AGEEI) AFBOUT 50 YEARS

10. N.I\/LMUDDAPPA   _
8/ O.PATEL MADAPPA V
AGED ABOUT 55 YEARS

ALL ARE RESEDING AT: 
NADABOGANAHALLI VILLAGE' 
SE-4-IILANARE HOBLE 
MANDYA D1sTR1'c'r»5_7'j;1 401  V. " " 
  = _'w.f._.I.--.PET£TiONERS

[By Smt: P.C.SU.,N Ef{f}1A Fcji?{:"vfAI§%13é.AVs: z'xSSOCIA'1'ES)

AND:

1. ADI»'1YAKsi&x-\    
ZILLA v£>A:-1CHAym':--i  '
MANDY/&..DI'STR.§C'.f ' "
;\;1Am:)YA~5'?.1'_ 4'01 '

 2sDHYAK5s:1NA
.. " 'FA}Z;IjK 'P;A§SIC.E-{AYAT}-I
~ . -.":<:.«r<~.-3?fE;fr 
I Ev1AN:)':*A;_ IT:':s'rR1CT

'm1«.:" SE3Cf{§:T:"-xRY
x T M_m2._..2}KANA1»iALL1GRAMAPANc:HAYATH_
» ' SHI1.,I33NARi.'~EA HOEBLI
* --..K;;R.}-7I~2'§' TALUK
MANIJYA DISTRICT

"  Li.' " SR1 SHIVAKUMAR

S / OQC . NIADAPPE-X
AGE!) ABOUT 30 YEFLARS

5. SM"? [3 EV§.i1iE'{£xI\/ii EVIA Q2
W ,1' O . C? . .MA'§')AE53'I:3A. é  3*



.»*'~';GE'I') A805'? 55 "Y17CI'kREE«

RESE3ONDENTS 4 .ANI') 5 ARE

§.1{,:*';'-'{_§.'I E'*€z":E}J':E3 QS,:"£.'4 ;'§EiAE,,L§ E7 E E.I§.g':£T§ Ii
S}*'iILANARI33 I~'IOBL-I, K R PE'? TQ
M!-XNDYA DISTRICT 537i 401

6. JAYALINGAPPA

S/O.KEI\/11-'A}AI~~I   ._
AGED ABOUT 50 YEARS V 
R/AT.NADABOGAI\EAHALLI V1I,E;AG§) A. '
SHILANAREZ HOBLL K R PEI' TQ  '
MAN1)YAI)IS'1'I-QICT 571 zm_'I' '

7. MAHADEVAM MA
W/O.CI~£ENNA}3ASA'FE?A _ 
AGED ABOUT 50 YI:--IA.I'<s  {j A  ~ 
R/AT. NADAB0GANAI»iALI;. A-vIIILAc}AE:,'_'  =_
SIIILANAM: H_OBI.1,.~£{"R:PE*F fig' " " "
MANDYA m:?3iI'RIc'Ii;57_,1 ;;a1.._  ' "

... RESPONDENTS

(By Sn:3I3.II'.:s<5Vi\}1;A€IA;5VI, __F-OR R 1, SRI.K.P.YOGANNA,
Am/., mra RA -- R'?/;.R2 'AI§I:3_1?<;s SERVED)

ITIi~IIasIéj""?'J_}&3s.ARI: :r%II'jI+:I) "UNDER ARTICLES 226 AND
227 "rm: c0~N.sTITI,I1*IoN OF INDIA PRAYING TO CALL

  'IIrO1§.I..I<éI«:(:0RI)s ANISQUASII THE ORDER PAssI:::D BY RI,
 *I'I;I"E: ..AI:.e;«I:rA&:SIAIA OI? THE ZILLA PANCHAYATH, MANDYA

' D'1"'I;3 1. 4;9;«V1.O UI'JDER A£\3'NEXS--D, F; & E' RI~3SP'EC'I'1VELY.

 '1'h._:é3t~.13€t.it.ioI1s coming on for pE'('31i1'§1iI1.Ei1'}-' lleaxring in

" ~ .1'  TB" group ﬁiaisis day, the courii made the fo11owiI'Ig:

ORDER

In ibis wI'2"i, p&:':'.i1,ic):1, the: pe£.§i.i.oneI'$ §12?Iv<:: £!h£111€I]g€€1i V 213% <IrdeI' (1.2-nee? 14.92030 (A§'Iz'Iexz;rs:ése+ET), B emd F} z11fI<:§ 112$-'<:

ix;

,4, S€}'L1§--_ﬂ'1E. :1 {if3,'(3§&1i"2:1{i()I"i £31211, r<«:*sp<>zi{.ie11% Nose'; m 2?' are not e11i;'ii.ied for ggraiii. of

2. Acicordirag to {he pe'iit'.i01'1e;'s., they are the \:ie1.i§=ig'_§ei*:i34*:)§~ N21da1b0g;a:i2111.ei.1.]i \/ﬁiizeige. Shilz-uiare Ii-I'<)b1i, E{.E~2";f?jet,. 1/".i.'.z-Vii1LiI<, Mandya Disiritit and they have filedi \-V.':I"fT, 'p€iﬂ,iGi"l§3 Cih£"1H€I"i§§'i}1g the i.111pugg_§ned 0rde'i's in :°e__s5fy5:§:'i. of $;1.e3».g:'2i11_ie--d to Responderii. No.4 to 77 by Vi.}1.ej"§;1.1eI1hvVi1_i.é112ip'i,:iieilvibiﬁﬂéirijdzil 2anc}.1ayai.. under the $€','h.v'x.'iiT1<i".Ai"~ti5'1 hiidiiaesi/§sii.es to houseiess and :--sii',e1ess ./E1116 parichayai properties on the sites which Vt»;3'.1;é§s})VVc_)rieiVei1i. N054 to '7' are close to J'-.r1jVa151'e3r;;4swa1«ny'v...__'§'e£1i1p1e, Maramma Tempie, Lakshn1ide='.zi' Ter11"p1e."~ being used for the public pL1rpc.;se R0111 ﬁle iime 'immeii10i'1a1 as g'I'a1naiana property éincjl Vfi1er1eier_e;.ihe same could not have been made a subject ii?;a1'€'.i:eriA In the <ti1*(:1,1msi,ances, the petitioners appmaeljzeii.Erie '1"'a1u}.<;' I5'anch2}.§;'ai of K.R.Pei, by fziling an V"ag;)pea1 aiggéiiisi, the gra1'1.i. of sites per Am1exL1}:°e~lE3 which is ic3,i'V't,}1eA"3-'e£1i" 2010 a1i4h(>1'i;";11 {he grant. of was rziacie by .. émdal Pziiiehayaﬁ. on 6.3.1.990.

3. II W€i$ the petiE:'icme1's' c:<>::§.en?.,i(3:1 i3ei'0r"e the '}f"1iz.:k ihméilaiyazt. Eiizeéii. :"esp01'1cier11' Nos. «-1 1.0 7 were €C()i}{)I}1i£E£1H}--' 1 xx,-*c*.Ii~e:)ﬁ." mid ihtiy 2.-11'? }.'}€Ji. :':1'1£,itIe::ci to the. ssiies and 21Es::> 1*esspc>1'1c§e:'1'£ Nosxi» to '}7 luzwe vicnlzned 511:2 c:0;':{iit:i<,ms:« C}?--.__t.}";<;é g1'a1'1{ in not (:(ms1.:r1.:c1iz1g the shed 0;: h()use w1'£,h.iI1 t'I'_iVé~V s1.ip1;1122:Lec:i two y<~:=.ars of the gran': and s5u<:'~h 't.h<=_Vg;é;':':i."'2 V' is liable to be Carmelled. TI:1<-: said a§3«}3€«';.'..14 \»\-*3-S 1'¢§i:§,1:c'1'éd__313". Appe21LNo.,2/20}O. "1'hc;~eafirs.r on Pan(:hay21f' S€t~EiSi(f1(3 the g';1'21ri't.V__Lé*£1.f;§1 made by 1,116: third r€S])(§11C1€11t.ff{).é¥%i£1hEi§J_§it rV1V;ii11'1es of respondent Nos. 4 to ".7 };L.ﬁ2{t :%,.i§c-.,_panchaya'L take possession of the '£5:-xivfti L1Ié.iAI§'$¢: for a public purpose by Qr€1.e1" is produced at ./-\I"iZ1€3X1,1I:'E*"~év3:;'('J }):'ét»iVV{io;'1. aggrieved by the said order reSf.}01ic1ef1t-- ;i1:m3'r0ached the first responderlt ur1.d.er _Sec1.i<53::. 237_"pf %;hé*=' P21nche1yatTh;:aj AC1, {here1'na1'.'ier 1:0: 'i.l1eAVAc;t---.------«for short} and the first responcient by has set aside the order dated

11. .Q,.:2O10'a1'iV".:{.f} E218 direcéxzd that the khatha .issued in fav0'L11' 0i" 1"es1;mr1x(.i«¢:.'1i 4 1.0 7 sheuld not be Ei1'£t1'1E5f€€1'}'€Ci to any f('>€':hé:1*"«pers()n. T116: saaid orders are 136111;; Chaiienged in Eyese ' «-'w1"E§t, p€:"tiE.£01'1S. **'/

4. Z I'1£~'1Vf;'. heard the Iemmezj ccmnssel fer the p(i'Eil,i(}§1€I"£-9 and the 1.e;1me,d £.'{:rL1§1S€§ for 1'espc):'1de:1*£'. No.1 2-111d Ee2;§.y::_1ed ezzmlsei 1'.'e:>'1- reésporzcieni N034 to *2'.

5. It is Comencieci on behaif of the pet.iti<)r1e'1<$::

re:2;;2or:der1't Nos.-4 to "F were not em.i§_fEec£'t1(;«1;_h}e: gr«:1.n i:;«0£'Vsii;es and 1.31'1d(;'E° the ei1'cu'mSt.am:es, the or€1e__r dated l'Q9.0Vwé1§~; V' set~a.side and as agai11st 1'€SpOI1d€:'1'1'E. N034 to 7 fiieci' §iI3{3,§£1} '1'{,'»i'I1'€i'x'31"'v§Sf:C'£i0i'1 237(2) of the Act. and had no authority or orders at the preeision. It "is further contended dated .1 1.2.2010 Coukd have been 'heave been under Section 23'?[3) of the; Aei_a11d {he impugned orders have to be set 'order da1:ed 1 1.2.2010 has to be restored.

P611' : {:{;_11'i:v,t.T",'«ir.'"'i1, is subr11'1tted on behaif 01" respondeni No.4 "'€.,ha€j._"i}f1e«Scope of file pr0vi:si01'1s; under Seetiorl 23'? have Vice ke1;::--i'. in mind and that the order passed under Section " , 23'.7~--{'_Z) in the insiiani; case is; in ac:eord2m(:e with the scope of = ..1:he said S§,:b--se(?.t:§{>1"1 which cioee r1c:rf;. ::aEE for any im.erf'e:.'e.r1c:e 3.53 the Aaihyzikelna sf iéze Zilia I-3a;1<711.a=>.yaEh ha: {he ;as.uth<>1"ii..y J?

:0 pass 21 §;'..n.a1 <}rd<:%'~1' gtggaizisé. the <:s:"c1er pa=.:sss;ec§ by ihe T2":.1'L1k 3 we E:>2ix:r:he13:2i£. zmci h<:'1'i:;:<:,, the SLlb.'{T1I.SS§.{)1'1 cf Eihc: petiiicizier that t'h«:= '£i1.1§.1f1.()i"i.1y 1121:; only 1.0 ssuspcsrid an order giasseci by-'-$116 '1'ai2.,.1k E3.emChaya't is not (:()1'}~ﬁ,"E':1-C He also sL1bm.i.i.ied {f'E}..2,V1't-."£l}T1.é§=.' juIfisdici.i()r: of 1.116 Zilla Pancliztyal. r.::I1der moi €'3X{;'.1'CiSfiEd in the i1isi:2:m$, case ai1ri"t1i;s,i ih-"_e (}v}f(iEfEv"'[)s';iVf<3S:t§d iifldﬁi" Section. 232(2) is c:o:~rea::1; amd'ith:e_r<£§;oré;'--ﬂiers:

merit in the C'.O1"1t.€I11iOH (3%: the

7. Ixzarried counsel ff)1:xI'€Sp.Oﬁ'(L£¥%vi"£"K'Niffﬁ. 4 af.c5"7su¥§:)m.ii.ted Ehai, by order dated ¢'§";":S't*,§rhi1e Manda} Paiichayai. up sites and decades:'--,beEbi*@iiifizt E4Vi'i'11>1'{' which did not take into r.:0I1sidera{icm'. ~ In i'hé"'T?iei.aii'@§i1"éippeal filed by the petitioners, erroiiggmﬁisly the' ..QE;di'33' cfa1.ed 6.3.1.990 was set aside and V No.4.» 1.0 7 approached the first respondent:

'i1If1d'€5._f :"2,3'7{2) far £'(JSC,'iI1d§i1g the order and for 21 di1'CCf'$'.iO}1_ if1i3Vi.<:""l.hE? khatha be issued to rcsspondemi NOS. 4 £10 7' §.1I_1d tllvet-if the GXf31'C)iS€3 of power under Section 237(2) is in _ 'a;;(:t1£).r(.§A:S11":<:e with law which (ices not calf for any i11t€1'fei'€r1C€ .V _iV1_i:__7L}:1is3 Wi°1"L p€'i,it:io1"1.

8. I:'im'§;:;;; h<*.ai"cE the {:{}1:ns:se1 §'e:::r' £315: ;3ari,i.e&s and 0:1 pemseii <31' 'i:h.<:'-,* :11:»1iie.1'iai on :"e3<:c>2~cL ii ig r1oi.i:::ec1 lfzat, by cgrder %<»::

Ag' d21"t.<:~:d 8.3. E990. the €:1"stiw%3%1ca Manda} Pzarltéhzxyaé haci grarlteci s;iE.c:5;; 1.8 r€::'~sp0r1deI1t' Nos. 4 to 17 u:1v:1c::1' the <%e1i'.eg()ry__ of houseicrss and ssfeiess persrms, smbjecré to cissrtiain f1€:f'i':IVi?:~'5.f.c§;'Zﬁfi. con.d3'I',i013s. E1. is 01E§},----* e1.f£e;* 't.\V() df;'C8.d€'S i.z1v<>ketcE 1:1/Hi'-"'£'€:xf" a_1)pué:'£Li :U;.¢:' "*'~T ' 'pmvis1'._0n an appeal was ﬁked be1'<:}:";r:.~~i;1r:c '§.'2f='.}.uk""P2*gr1cI'121yai seeking; to set aside the order Panc:hayat vide order dated ;--1si.T(b1;c:A .c3r€fe1* dated 8.3.§99O whe:.*ei.;{1 the 11'1.é1C1e__ir1 5 favour respondent Nos. 4 1.0 '7""w;§.>~e:.*6_LaE{S0 '4é':a§v:r;'éll.§3d. Under the Ci}.'CU.I"I{1SJ£21I"1C€S' res.p0nde;:1'Ti"N(js.?1> xa_p;51' d2ic}1.ed the first mspondent a.1i*1:;hc~:ifiiy 'i.r_1v01_g.iz*1g ' the" provision under Serjiion h(') iX/é'\?}:r. the contention of the learned ﬁfmxhsél fofihe p§ii~ij%);c1e1' that the impugmed orders Could noé. h beeI1 :I1A3;-dbeV'u"ni1der Section 237(2) of the Act. If ;af11'~ .p:fde1A*V"V0;%7------the appellate authmity which was i'11';p«i1.g:}éd: b¢§1'0§?€3~.t'}1e first, 1'€SpO1"1d€r1t by resporxdem Nos. 4 4:07' been sustained by the first respondent by exe:.."c.isé.ng«._ {he powérr u.1;;der Section 287(3). In orcier to .. {.'r)vnV5§i€1§?:1' the said submission it. is E".E€C€SSEil'y {:0 exE.rac:t ' Ség:i4ir3n 237 of the Act wlmth reads as follewssz "23?'. Power of suspending execution of unlawful orders or resolutiorv {1} Q' in the opinion c;f"I.'i1e;> [Adh,g;aksi%a <3)" t1!':s-5 ZEZEQ Panci1.(1,yaz':}, {he e;s:z3<::,:.z:'ic;r2 <)_j"cu1;; zizrder or re25sc>iz,1:z'«:m of 5:: Taiuk A1£}Ag P1r:zr'zei1.czya1f: or any order Q!' a.r1y e:u.z!'I'1eri!'y or Q[fieer* Qf iile Tc:1luic ParI<:*i'zaya1'. or the zrieing Qf ar1.yiI'1i.r'1g :4:.éE'2.z'.e%':. £5 ezE;%c>:2.z" fie ise {ff{¢;E'7E.€'4/Va <3?' £>e€r':g; cierze, by G: 7 on bellalf Qf a 'I.'a.luk PaI'1Chayai is £.£Iyi1'1.§;"['j\\\_/._'2. ' un?.augfu,l or improper or c(uLsz'.ng or is Zifceiy £o_ "

Cause i.ry'ury or azmoyanee {:0 the _publI'r:r m"'2"e---lead"-. to ca bi-each of peace, he may {by order"?s*u.3s%pe1_1d. ' the execruiiora or proilibit the cioirig ti 1--efeQ]Z '~ {:2} When the Panchayail makes an order Lzureier..eub»See.f:ior1 (151, he shall _f'c>rif1u,éitI1 f;)'i*:.1)czr:_iiV tee {'Ad.(1yaksfiaVAoj'"

the Zilia Panchyat] 'cVu:I_'d {fie :i'}r(1:ri"1-ri_'»V I5a{1.ei1ayat qffected !;here1;}y wi,{h a SiavZ'€ﬁ--1.€?Tj.i":.Qf' 'iﬁ'i2Ae.1'e*as'or1se _]E3:vr1ieki11g ii', and {he [Aeihy:_:;.'>csiici V uffize ' '.ZiZnZ'c:-- __I~'arichayat'] may coryirrn or re'sci}1.d the_ o_=:_ dEr'ect' that it shall Continue to be i2r1 'force A'a_uii:'h" or u.u'z',I1ouI mod§fiCCu';i.or1 ..<§63I'If'i(lfI8I'1Z"Zy"O{f_f'b?".GuCh period as he 2':'hinI~csf1'!:. in the opinion Qf the [Adhyaksha Qf the "-Efillti'PeI1c'§i.Cig;ai:]. the execution of any order or "=..res(_)iuf'.ie'i'1 Qf CL Ta.£ulc Panchagwzf: or any order of are; {authority or Qfficer Qf the Taluk Panchayar; or A the doing Qf anything LL?]'lfC}1 is about to be done, (Sr is being done, by or on behalf Qf" a Taluk PaneJ'aayai. is Iugjusi; L.m.laugful or 1'mproper or is e¢:1z.1,s;i.ng or is lfkely tr) rgrause ir'gj:,zry or c:u1noyance 5'0 the pz.zi;>Zz'<:7 or 10 lead in 5; breach. Qf pecme>.ﬁf1e if

--§()--

may by order 3i.tsper'zci. {he exe::7zi1i:i.<>z1 or pmliibil:

the d{)fI'lQ i:'h.ereQ/'.

{4} When the {Aa'lLgalcsI1a Qf the Paneh.ayai.] malces an order uricler SllbwSQClI'{_3Fi:_ {£3}; 7 "' he shalljbrrlumih_/brward to the Gouernmen the Talulc Panchayal (2;/j"ec:Eed;'l'hhefeI3;,{ 6: Copy"

the order w1'i"l1. a slalemenii {,3}? lh:el "r;eaSen..€; foif making ii, and the G0uerrin_1eni rnag eor:fifiti~.Qzf _§ rescind the order or direct thalii: shall~cohlir%ue:'1o be in force li)vl'l'";'l._ or,<"ivi:hou'i:' n1odg'f"icai'iorz permanenirly orfor éczcli .perié§d:.aé"il'ii.r;.ks fit".

{5} gf t'he"e_£9i11ion that t2X€3ClLl"1f0I1¥4QféTQI?y» harder gr f&':eso.llii*ior1 Qf' Zilla. l»'anctltayaii.V_.. of :VA3Vf:he--.:Vdoirig_ of anyilhing which is about: to be Voio"r'1«e being done by on behalf Q/' a ZillVa._Panchla.yai'. iS.ll_f1_jllSl., Lirllaiigfill, or improper ;Or is caizsingvh or" is likely to cause iiyury or .. Aarlermyirsnee lo' Vlﬁehpublic car 10 lead to a breach Qf

---l.he_lg:»ea.ee,.._ ll may, by an. order suspend the .._Vie»&eeifli;ig)r'1::'ai* prohibit the doing lhereqf. I6} When. Ihe Government makes an order imaer siib-section. (5), ii shallforthwiihjbrwarcl lo Zilla Pam:th.ag;ai' affeeled thereby a copy Q1' ihe order wii.l'z a slaiernem. of reasons for making it and the Goirerrmienl. may emf;/"irm. or i"(-3SCiTlCi the a:'der er clireet that. :1". shall ean..lir2u.e 110 be injorce wzlh or ll,/'£..l'h.tf)E.I.I 2'2'1.0d§,fi(:a2'i(rn perz71ar'2.e:'z{,ly or for s:.s.c??"z ggeriecrl as if, £fen'nl«:$ji'l". -

011 21 :'€21(iing_§ of the saicl Sect.§<)11.? it bG('fOI}'1€fE§ a1p;3a.2fe:zt. that the pow:-31" of sL.1spe11ding or exeou1,i.(>:§ of an L;;§§2:\§&;*£'1é'i.,A' oxtior or resolution has been gmrlicid in a .§4*iioz.'arooi':.i"ci:a.1"":

F112-'1I]I"IC',3C' w'1.1.er€by L111dC;'I' Sub~Sect.§()11{.3:}»; the eX'€(:££'ili:§n o'f.z;'_1ny"._ order or 1'esoEutio11 of a Graxma Pa1r1.'o11a;-,%o;i:." ()};"E1I."I':.FT..(J1fC§t§f'~.(ﬁ;v'~A any aut.h.01'E."£:y or officer of t,3d5:_'"G.ra1I12i'- P21;1ohg1ya«1;_ (33.11be Suspended by the Adh_yakSha__.._o:E7._ﬂ'i«€?V '1'a§'LiIi.V_f'a:;§chayat.. Under Sub~Seot.ion (2), "'w:~1'31Te11': Of 8 T-Elluk Panchayat. makes 3:) 0r(:}.$'£""'L1yj'd€§r' he shouid i'or'ahw1t.h fo1w,a&:d ._:I'1o4"J--'xci1h:3}a1;ohja1oi':{fie Z1112: Panchayat and to}moo:=amg;oo 1>a;£i;¢'m{yajL'- a£:1'e"c_:"1:e":1"' thereby a copy of the order wii':h reasons for making it. The Adhyadgsha oftht: Z«i.Ii1_a }"--,Ei1'Iat7f1ayat may confirm or rescind the ..orde..if"\oyE{,1i1eo§:t i':}1éL1'.~i--f;...>:~',«1*1a1ii continue to b e in force with or \5ui.i,?f1'o11§"r:fit)d::i£Ti§§éitio11 for 3. Iirnited period or permane:o.tiy. If the order o11'--Vfx3s.o1L1tio11 of a Taiuk Panchayat. or any au':.horit'y for <)f'§'1(:;oi1'*A.V of 't:E'1e3 'E.'a1u.k Panoilayat is unia\»vf1,1E_. {hen the "..fAcx1riy'21¢.ksfi21 of the Ziiia Panchayat can suspend {he execrutjoia ~ ()hI"§t.§)'1(*',A ssaid order. Under S1,1b~Scr:>,1,ion[3] o1'S€o1.ior1 237, the " .Adh}'E1kS}18 has to "then forward to the G()V€;?}'I"1I11€11i and the Tzﬂulvc. P;mc:}121;;z1t. at'£<;r{:tie3«:§ *;:§1£-Ezwsby 21 cop}: of ihe orriosi witéz éhca s:,ai.<3:11€r:'1'£. of I'€=i§.S{}I1E§ and the Gm-'e1~:'1x3'1e1'11:. may co1'1firn'1 e;*>_ (3? re:s<:iz":d the ercier or cii1*eei' i.h2u it. ss3;:aE§ C.(ZrI'1'§..i1'Tl.Llf;3 130 be in f<>1fee 1.x.-*iEe11 or wit}1r:)s.:1e Z"I'}{)diﬁCE'd,i()I1 for :9; limited period. (2):: a 1'e21di'11.g of Sub~Sec:t.i0n(2) 0%' Section 237. R 13eec}n1e_é§' tehai. wheI1 'the 2'-'xdhyexkeha of the 'kink Pa:'1eh21ya't"'r112a}§e':é" :

order under Sub~See1.ion{I) ef Se(:ti01:23.7¥ he }:;1Ved:'a&='_i2uﬁd'e'._V to the Acihy21E.<;sha of the Zillaaﬂ Graxnapancthziyat a{'fee1.ed tileretey a "copy: _ 1'3vi:ss"'--vVc3s":ie1'. I"ur':he1* if EL person is 2Lgg1'ie'&Ied_...b§'v.21n;.._e1'de1' by the Adhyaksha or a Taluk "E'C:i1ekiayé§,i,,:. t'E1e'e .sé1:ne can also be ch allenged zmde: E3'u_.b--SecE'i;.icm:'{2) .

9. E1j;Vi'.fiVi's"::§.§F3e -3_;3'p¢'a3 isﬁied' respondent Nos. 4 to 7 unde1"VVSee$,._ioi': 23'E?[4.,) Act. In the eircumstaxices, the first 1'esp0m:fer1thae._ passe.-:£; the orders at: Annexures ~ D, E " '~ the dated "E 1.2.2010 has been set aside and' 3. d'i.1fee{.ia1i'he1s been given that'. the earlier order passed oh. the subsequem. order of t'ra:1sfe1'ri11g Khata f in t.E'ae..fiaa1"z1.e:-3 of Respendem N0. 4 to 7 mazie have been ,.ﬂ<feri':"i;med. The contention of {he counsel for the pe1,i1i0r:ers 'has to be the ex.e1."eise of power uncier Seeiior} 237(3) is-3 Vnot. ezwreeé... .'£--iezlee, ii: is held thai. the orciersz ail, Armex'u'res--

E). E: am? E' zare pe.5:ss;x:%c1 in eXe1'e'i.sse of S§z.:b~See£",i0I1 {2} 01' ~ E'5eci,ie'1':. 23?. 'E'h<::;'eE'0re they do not can for any i:11.<;*:rf'e:&«:% f'. 3

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Karnataka High Court