Karnataka High Court
Sri M P Nagaraj vs The State Of Karnataka on 29 November, 2021
Author: M. Nagaprasanna
Bench: M. Nagaprasanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF NOVEMBER, 2021
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION No.50169/2013 (LB - RES)
C/W
WRIT PETITION No.50104/2013 (LB - RES)
IN W.P.50169/2013
BETWEEN
SMT. S.H. ASHA
W/O V T RATHNAKAR
AGED ABOUT 45 YEARS
R/A NO.13, GOPALA GOWDA EXTENSION
NEAR GOOD LUCK CANTEEN
SHIVAMOGGA CITY. ... PETITIONER
[BY SRI.A.N.GANGADHARAIAH, ADVOCATE]
AND
1. THE DEPUTY COMMISSIONER,
(THE THEN ADMINISTRATOR OF CMC),
SHIVAMOGGA DISTRICT,
SHIVAMOGGA - 577 201.
2. THE COMMISSIONER,
THE CITY MUNICIPAL COUNCIL,
SHIVAMOGGA - 577 201.
3. SRI. M P NAGARAJA,
S/O M P MALLIKARJUN,
AGED ABOUT 55 YEARS,
2
R/A PARVATHI NILAYA,
NEAR GOOD LUCK CANTEEN,
GOPALAGOWDA LAYOUT,
SHIVAMOGGA CITY - 577 201. ... RESPONDENTS
[BY SMT.PRATHIMA HONNAPURA, AGA FOR R1;
(PHYSICAL HEARING);
SRI.ASHWIN S HALADY, ADVOCATE FOR R2
(VIDEO CONFERENCING);
SRI.C.M.DESAI AND
SRI.ARVIND C DESAI, ADVOCATE FOR R3]
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED PASSED BY THE R-1 UNDER
SECTION 343 OF KMC ACT 1964 DATED 12.8.2013 AT
ANNEXURE - A; QUASH THE ORDER PASSED BY R-2 ON
DATED 10.4.2013 VIDE ANNEXURE - B AND TO DROP ALL
PROCEEDINGS INITIATED UNDER SECTION 187 OF
KARNATAKA MUNICIPALITIES ACT AND ETC.,
IN W.P. 50104/2013
BETWEEN
SRI. M P NAGARAJ,
AGED ABOUT 53 YEARS,
S/O M.P MALLIKARJUNAPPA,
R/AT: "PARVATHI" 60 FT. ROAD,
SWAMY VIVEKANANDA EXTN.,
NEAR GOODLUCK CIRCLE,
SHIMOGA - 577 204. ... PETITIONER
[BY SRI.C.M.DESAI, ADVOCATE]
AND
1. THE STATE OF KARNATAKA,
BY ITS SECRETARY,
3
REVENUE DEPARTMENT,
M.S. BUILDING,
DR. B.K. AMBEDKAR VEEDHI,
BANGALORE - 560 001.
2. THE DEPUTY COMMISSIONER,
SHIMOGA DISTRICT,
SHIMOGA - 577 201.
3. THE CITY MUNICIPAL COUNCIL,
SHIMOGA,
REPRESENTED BY ITS COMMISSIONER,
B.H. ROAD,
SHIMOGA - 577 201.
4. SMT. S.H. ASHA,
AGED ABOUT 45 YEARS,
W/O V.T. RATHNAKAR,
C/O. SHUNTI KATTE
WHOAPPAGOWDA & CO.,
ARECANUT MERCHANT, APMC YARD,
SHIMOGA - 577 201. ... RESPONDENTS
[BY SMT.PRATHIMA HONNAPURA, AGA FOR R1 AND R2;
(PHYSICAL HEARING);
SRI.ASHWIN S HALADY, ADVOCATE FOR R3
(VIDEO CONFERENCING);
SRI.A.N.GANGADHARAIAH, ADVOCATE FOR R4]
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DATED 12.8.2013 PASSED BY 2ND
RESPONDENT, R2, SHIMOGA, SO FAR AS IT PERTAINS TO
THE PETITIONER BUILDING, IN CASE NO.
NKS:KV:JE:N.N.C.R.13-14, DATED 12.8.2013, VIDE
ANNEXURE - H AND ETC.,
4
THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING IN 'B' GROUP THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
These petitions call in question a common order dated 12.08.2013, by which, the allegation and counter allegation of both the petitioners and the private respondents are considered by the Deputy Commissioner in terms of Section 187(9) of the Karnataka Municipalities Act, 1964 (hereinafter referred to as 'the said Act' for short).
2. Heard Sri. A.N. Gangadharaiah, learned counsel appearing for the petitioner, Smt. Prathima Honnapura, learned AGA appearing for respondent No.1, Sri. Ashwin S. Halady, learned counsel appearing for respondent No.2, Sri. C.M. Desai & Sri. Arvind C. Desai, learned counsel appearing for respondent No.2 in W.P.No.50169/2013 and Sri. C.M. Desai, learned counsel appearing for the petitioner, Smt. Prathima 5 Honnapura, learned AGA appearing for respondent Nos.1 and 2, Sri. Ashwin S. Halady, learned counsel appearing for respondent No.3, Sri. A.N. Gangadharaiah, learned counsel appearing for respondent No.4 in W.P.No.50104/2013 and have perused the material on record.
3. The allegation of the petitioner and the counter allegation of the private respondents, the petitioner in the companion petition is that the properties abutting to each other are being constructed in violation of law and the complaints were considered by the Deputy Commissioner at that point in time, who was the authority competent to consider the complaints and pass an order in terms of Section 187 of the said Act. The order passed by the Deputy Commissioner reads as follows:
"PÀ£ÁðlPÀ ¥ÀÄgÀ¸À¨sÉ C¢ü¤AiÀĪÀÄ 1964 ¸ÉPÀë£ï 187(9) £ÀUÀgÀ¸À¨sÉ ²ªÀªÉÆUÀÎ ¢£ÁAPÀ:10-04-2013gÀ°è PÀ£ï¥sÀgÉäñÀ£ï DqÀðgï «gÀÄzÀÞ ¸À°è¹gÀĪÀ ªÀÄ£À«AiÀÄ «ZÁgÀ.6
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EzÀPÉÌ ¸ÀA§A¢ü¹zÀAvÉ ¢£ÁAPÀ:25-05-2013gÀAzÀÄ CfðzÁgÀgÀ ¥ÀgÀªÁV ²æÃ.PÉ.§¸À¥ÀàUËqÀ ªÀQîgÀÄ F ¥ÀæPÀgÀtPÉÌ ¸ÀA§A¢¹zÀAvÉ ¢£ÁAPÀ:25-05-2013gÀAzÀÄ £ÁåAiÀiÁ®AiÀÄzÀ°è w½¹zÀAvÉ ¢£ÁAPÀ:03-06- 2013gÀAzÀÄ PÀlÖqÀ G®èAWÀ£É §UÉÎ CfðzÁgÀjUÉ °TvÀ GvÀÛgÀzÉÆA¢UÉ ºÁdjgÀ®Ä ¸ÀÆa¸À¯Á¬ÄvÀÄ.
¢£ÁAPÀ:03-06-2013gÀAzÀÄ CfðzÁgÀgÀÄ ºÁdjzÀÄÝ MvÀÄÛªÀjAiÀiÁVgÀĪÀ £ÀPÉë £ÀªÀÄä ¸ÀªÀÄÄäRzÀ°è C¼ÀvÉ vÉUÉzÀÄPÉÆArgÀĪÀÅ¢®è JAzÀÄ w½¹zÁUÀ ¢£ÁAPÀ:04-06-2013gÀ ¸ÀAeÉ 4.00UÀAmÉUÉ CfðzÁgÀgÀ ¸ÀªÀÄÄäRzÀ°è C¼ÀvÉ vÉUÉzÀÄPÉƼÀÄîªÀAvÉ QjAiÀÄ EAf¤AiÀÄgï £ÀUÀgÀ¸À¨sÉAiÀĪÀjUÉ w½¸À¯Á¬ÄvÀÄ. ºÁUÀÆ ¢£ÁAPÀ:24-06-2013PÉÌ ªÀÄÄAzÀÆqÀ¯Á¬ÄvÀÄ.
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"DzÉñÀ"
F ªÉÄîÌAqÀ PÁgÀtUÀ½AzÀ CfðzÁgÀgÀÄ ªÀÄvÀÄÛ JzÀÄgÀÄzÁgÀgÀÄ PÀlÖqÀ ¤ªÀiÁðtzÀ°è G®èAWÀ£É ªÀiÁrgÀĪÀ ¥ÀæAiÀÄÄPÀÛ E§âjUÀÆ ªÀÄÆgÀÄ wAUÀ¼À CªÀ¢üAiÉƼÀUÉ G®èAWÀ£É ªÀiÁrgÀĪÀ PÀlÖqÀªÀ£ÀÄß vÉgÀªÀÅUÉƽ¸À®Ä DzÉò¸À¯Á¬ÄvÀÄ.DAiÀÄÄPÀÛgÀÄ,£ÀUÀgÀ¸À¨sÉ,²ªÀªÉÆUÀÎ ¥ÀæQæAiÉÄ ¥ÀÆtðUÉÆAqÀ 7 ¢£ÀUÀ¼À M¼ÀUÉ ¥Á®£ÁªÀgÀ¢ ¸À°è¸À®Ä DzÉò¹zÉ.
F DzÉñÀªÀ£ÀÄß GvÀÛ¯ÉÃR£À ¤Ãr ¥ÀjµÀÌj¹ ¢£ÁAPÀ:12-08- 2013gÀAzÀÄ £ÁåAiÀiÁ®AiÀÄzÀ°è WÉÆö¸À¯Á¬ÄvÀÄ."
4. The order of the Deputy Commissioner reflects blatant non-application of mind, as it does not consider any of the grievances of any of the parties and an unreasoned order is passed by directing removal of the offending portion in the properties constructed, within three months and compliance report to be filed by the Commissioner, Shimogga City Municipal, within seven days.
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5. This Court, by an order dated 08.01.2014 had directed maintenance of status quo with regard to the property and the possession of the petitioners and an interim order is in operation even as on date. In the light of the order of the Deputy Commissioner being bereft of reasons, I deem it appropriate to set the same aside and remit the matter back to the hands of the competent authority to consider the complaints and counter complaints of the petitioners in both these cases and pass appropriate orders in accordance with law. The petitioners are at liberty to produce such documents in justification of their construction which shall be taken note of by the authority considering the complaints in the matter now remitted.
Ordered accordingly.
Sd/-
JUDGE SJK