M Appajigowda vs The State Of Karnataka on 18 December, 2008

[Cites 0, Cited by 3]

Karnataka High Court

M Appajigowda vs The State Of Karnataka on 18 December, 2008

Bench: N.K.Patil

44' . saw iiA§?&N§ Kama:

V. 1N Ti-£15 I-i£(iH L'(.J{.§R'l"€.}F KA§€.NA'l"AK.A AT BANGALURE W.?.Na.§ 5-489-ﬁiizi OF 33? "FEIE H3531 COLERT SE"? ILAREEATAKA AT BANGALCiRIZ W.P.N=os.l5489--5{}4 OF 2938. W_P.N::s;~;.i6Gfs9~»9t$l OF 2968 & W.P.Ns3.1§335 OF 2868 1 no 'me HIGH COURT or KARNATAKA AT ameanoas DA'I"ED THIS Tm: 18"' In? or nacmsnsx-z, _ E 2- A' me HCNBLE an. JUSTiCE1:Ajt¢.I(:.:P'§xT'iLb. * " . 'k warr PETITION wart rmman Has. 16059-O§j.;,9F zone ;_r§'rrrI9_15 xo.15335 or g__a__A)_§_ 1 Gnwxys 1 1 Bgmsganz _ ' 1 MAPpA.;ssow_m-«T.,_i_~ SJO.fe1A{}EG£}V"IE}A:'j - « _ , AGE3ABOi;3T38_"YEﬁ.Rf§__ _ R10' KALEHAHM_._L3;;_K.R. nA:3.as:=:A.IALu:< :~.4:~rso:#z.f.;--7..£21s'€::::<:T."--:

2 KSRAMACHANBE-2A._ sze. sszmérsowna . " A. __ AGED5-GYEARS' V' R30. ma i<{}PPALU,'SiDDAPU¥gEA POST KR NAGARATALUK, $0225 msmm. "

cs PARASHQRAMA ' $1i£>Qf£GQ*e'.:'£3A ;A(5ED 'mags, £250. CHAP~é.DAGAi.L5

-K.a,wAGARm;sLuK §etYSORE.i3iSs'¢}t*uCT, Lo.

§ wro. :4 :'3.PRAKA$H ' '=A.=€;'~ED ABOUT 3: YEARS '~ . ' "KE8'}'HUR KOPPALL3 V KR,-ANAGARA TALUK wsoaa casmzcv, ~15' " 'SR: THMMEGOWQA 3:0. cH::<s<EG<3waA 2868, W.P'N0s.i6G59--{36I OF 21308 & W.P.l\?o.l5335 OF 2908 '£0-. si.:é3AKR:$:~mA 32' " TDAKSHNAMURTHY RE T311'; 1' RG33' COURT OF KARNATAKA AT BAEGALQRE 9«'.P.E"€9s.I548§«5«ﬁ<§ GP 2&8. WP.}%os.ié{}59-0:31 SF ZGQ8 &.'#u'.P.Nz3.}53?s5 01"' 28438 L AGED ABOUT 31 YEARS R19. HANASAGE KR. NAGARA TLAUK MYSORE D!STRk'3T\ 5 H P PAF'Af%f'-{A

330. G PUTTASOMAPPA -

MEED AEOUT 56 YEARS 1 R10' HOSAKOTE KR' NAGARA TALUK MYSQRE IZESTRSCT.

Y M S i*€R£$%-JNEGOWDA SJO. SANNE GOWEIA AGED ABOUT 46 YEARS REG. MELURU ' KR. NAGARA TLAUK MYSGRE D38-TRRCT.

8 ATGGPALA _ 3 szo.AHTHaM:;wA;;;'w.-

AGEBABO€JI$1YEARS~. « , mo. AU3<A£iAHALL.l V"

K R NAGARA T£LLL%K ' MYSORE..E>tS"fR§C;'E"~1;;:._ 9 TSV;EERA8HADRﬁ»$~'¢i.i%é'3f_ axe. sa4A::THAaaALLAP?A _ AGED ABGt.'fE"46":'EA:'?.S-- "-- RIO. THANDARA * A »~ KR NAGARA. TALUK].

wszreag mam-252?. ' , é Am>=sA:ryA«--.2¢AvAm AGES ".'»'aBCi:}'i'~z§4 YEARS

- 1. am HAM¥-'!AL5RA- . V

- 14:2. 'masarm muux wsoaa Dasmcr.

B L RAJAQHEXHARA __ » SIG. 9 ££:KSHMANAiAH V' * mam AQOUT 47 vsma 8!-£ERYA V 2«<;--:=: NAGARA TALUK gzavsoaa D¥STR%CT.

...L aw'.

SK}. RACHAPPA AGES' A303}? 59 YEARS EN 'EH15 HIGH L'.(JLii&'l' £35 iCﬁd€.1'4'-ATAKA AT HANGALQRE WJ-'.3'~Ea.lS489-504 03*' 2'G€}8, \1z'.P.N_<>s.16059~(}6'i OF 2608 & W.P.N0' 15335 UF' 2008 : ' ..... .. 7 . ' 'THE STATE. KARNATAKA V ' . _ h THE fiiﬂﬁi {f(.iU}€'l'Ui°' i{Al€NA'l'AKA AT W.P.No.l 5489-504 OF IN THE HIGH QCBURT OF K.AR}'%ATAK_A AT BA}~§GALC)I{E \Pe'.P.N+9s.}548§~5Q4 C}? 2888. W .?.}'$c:s.}6{}5§1~£}é} {I}? 2&3 & 'a3J.P.}'%Ce.1$33S SF 2388 3 RIQ NARACHANAHALLE KR WKGARA TALUK M'r'$0RE D£STF~':2C'F. $3 3A8AVARAJAPF'A SIG, NANJAPPA AGED ABOUT 42 YEARS RIO, KARPURAVALLE K R NAGARA TALUK MYSORE Di$TR}CT. -

14 NAVEEM SHAWFF SIG. KAREEM SIPATHE AGES ABQUT 52 YEARS REG. H0%x£NEN.»°iHAL¥..i K R NAGARA TALUK MYSGRE D4STR%CT.

as MNREVANNA 3fO.N£NGAPPA AGEDABOUT'1SYEAR3 . ;

mo. vEL£Mu9EM2>_.HAL:_: . A KRNAGARATALUK-._ _ -

wso:2Ea¢s1?;22<:'%"--;,.%.i- i ' :6 M someecmm. » $:'0.SHAMB1,JG:3W.BA .. A{3eED.ABOUT:'3-.2 YEARS RIO. :AGAsA:~mH;:r4sa . _ HEG£3VADA3E\!A?-§«%§<§¥1'§'.TAL%.32<,_ -- -

rmsaaa C>3$TRl_CT;, _.

' _ ' . " . :=E':':*r1oNERs (By Sn' Av S Asscxtxgargs,--- } _ 32:2 9*~:r_1*:":3 sgcaaraav '- . -:ceo:: ~A:e;:} cm. --supp:.sas aamamam

-- Mgﬁ' su:Lai:j.~4e:= s.aA:~4GA-.oa%_a- M am:

_' THE"CG5§.4M§$$50N£R 8.

' x ;§§REC'¥-"OR GP FOGD AND CEVIL SUP?-'HES .. NQ 8; CO--OF'ERAT%VE F'~E£}ERAT€{}N ' _ = ;BU§LD£NG.

" . {:i;$N¥%'ENGsHA?v'¥ ROM}, 5 BANGALQRE ~ {@352 2008, W.P.Nos.16059--G6l OF 2903 & W.P.N0. 15335 OF 2368 ER THE H3813 CGURT €217 KAR}€A'§}§}{A AT ﬂAN{l.%LGPJ.7., '}€.P.}é<3s.i§<4EE3'-3824 CF 23% W}'.}$a3s.§é{359~§t§§ Q}-' 2&8 & WAP.}3e.i 5335 {E}? 2&8 0 REG HALEYUR WLLAGE3 HANCEFURA P133? HE' KGTE TALUK %é%Y$(.':RE D€f:3"§'R§CT ?E?zT:ot¢2'#;é" ' {Sat 33% I 'vi #5 KUMBAR 3 &E}"z'GCATE} AHK} :

*3 THE STXEE SF KARNATAKA 8'? {TS $E'CRETAF€"z' QEPARTMENT OF REVENEE V M3' SUEDLENG GR AMBSDKAR RG35} BARGALORE 5% St}? L' 2 THE BEPUTY CO%AEse%SSSiG%Q€ER MYSORE {XSTRSET MYSORE 3 'SHE T£d--~%ASiL8AR --

HEGGADA3EV_A%éA§_iQ?E '¥=ALU§< _ , HRKQTE, _ V . « ,_ "" "

wseag agsmzagrl ' _ _ RESPONQENTS {ﬂy aw : Asfm M §<u:;aaAgéga&:a;§3a;_,_ HCS-P FQR R1-3 ; ' V . "IWv§}.-.=O Ti-E58 WF§$"E'._ §5ET!?§€éN vi§"3 Fii..£§Q UNDER ARTiCi_ES 2.26 AND 22? OF THE CGi'~€S"{iTi..3T30§'~£.. OF-£HD§A P.RA'i'!.P~'£G T0 QSASH THE GRBER PASSED BY THE RESPONSENT ffs¥G"2wEéT( 23.'%{}.% 13.? 'L20G€5 V308 ANHEXURE-C. 's:5:é':3E5z§rs<:: PE's2"%éc:sa:3--~ca3:g::Ne on ma ORBERSIPREEJMINARY :' §14'é.é\V§*=?Li§'.'5V€;.":,m'?"r§5»'i.'» L'»A'_'s'," T35 scum MASS ma FOLLOWWG:

ORQER f3"e t:i'éi<:;v r*:»g=s.-i*.'é." in w.P.Nos_154s9-504/2308 have squashing the Natifmtion issued by the 'Beputy " iﬁﬁfnrfiissianer, Mysore District? Mysore dated 23"

iéé 'II-iii HIGH {f{_}{..¥I«.'.'i' UP' KAKNA'£'AK_A A'i'BA1"~i{iAL£J§{E W.F.hEa.l5-$39-5321 OF '2U€i3, W.P.Nos.E6CI59~06I OF 2008 & W.P.No.i533§ O? 2908 IR me urea: cave? on mmerm AT EAFEGALORE Vu'.P.Néos-15489-S04 or was \X«'_P.}€o5.169S9--{}é1 or wee &W.P.}~Ie.l§33S err zone 21 auﬁworized deeier. pieced befere this Court along wftiwjee.

meme by the learned Government Pieader, Et that, as contended by learned counsel fer T» "

concerned authorityijurisdictiona! Tai1sib$ef@ Ea?' : A' has adopted pick and choose method V ef the cards ta be wimdrawn rmm ﬁ§eaagna£ezed de:;:ers. If ﬁre chart submitted by A petitioners is compared to t§1e_fr;_har1:f-"" learned Government ' both are 0OntF3diCtO?"y""iH in any manner. If the chan: is fucked at, it depicts that, ﬂare nymt;er~.of' the petitimers would be ,vi'er..v}eee':eti?:a;ﬁt1eA.miﬁV§h1ur'n'Vprwcribed limit and ifthe chart

-- Government Pleader is seen, it i ﬁiiatﬂ are hokfmg sufficient number azeﬂéer the minimum prescribed timst. in the by me petitioners, they have shown the of BPL, Anﬂﬁyodayaﬁud APL cards held by the 'S . 15$ T812' Hiﬁti (_'{J¥.}££'£'{.}}v' l<'.A5iNA'3'ﬁK.A AT B.A.NG.6.£,.{}]-{E W.P.N'£¥.I5»$89-59:1 OF 2693, 'W.P.N0s.i6f}59-G6I DF 21308 & W.P.No. 15335 OF 2008 THE 13:21: com? or xanrzawaxaa AT BA}é€.iA§..QRE wp,}sas.zs.4a9-so4 or 29% \¥.P.}£o5_}6(359-663 or 2993 &"\?y'.}-'.Ne_i 5333 C31?' 2993 3::

authcirized daaiers whereas in the chart produced by'. ieamed Government Pleader, they have shown and APL cards. it appears, ciarity in ﬁienumihéf ii 2 types of cards held by the authorizééd and there is no synchranizatiaoﬁi.Esgftﬁiér, it that, before issuing the fn.--..st2;rting a new Fair Price depot gag-as held by the authorized xlthere is no opportunity of the competent auﬂmrity. Viévﬂgoing to unsettle the ' things, in tiiieuVinsfantV_icii§$éé,i'aéithairawingltaking away same cards frfam 'V éigthéfizéd Beaters which were granted :'V:.:_=.féifiiatj authority, me said autharity the petitioners regarding the same.

if the ¢i3mpéte':'if authority wanted to start 3 new fair price Vmueiii/isaged under Clause 'H of the Control Order, the said auﬁnarily shouid have afforded an 'cﬁiiﬁrtunity cf hearing ﬁfore issuing me impugned ifs} THE Hfﬁli (fUL¥!{'I'{.ik' K.A.§{£«£A'£'ﬁ.KA A'? EANGALQRE 'W.P.I~ie.i 5489-584 U!' "2003, 'W.P.N06.16{¥5'9-06E OF ?€i08 & W.P.N0.15335 OF 2908 3}: ms 111311 CGLERT oz? KARNATAKA AT HANGALOREE \v.P.No.-s.: 5439-594 OF 29% W_P.}€os.l5ﬂ59-G6} 0:? 2933 & W.P.No.£5335 0}? was 13 Noﬁfication. if, in the rm: of me report subrnitted by Tahsildar, ﬂue Deputy Commissioner, Mysare' _ wanted ta withdraw same of the ggrds g§'vev1}i'jjj~_:@i"~::ﬁ1g u authoﬁzed holders, then, the ae;th:§ri'fy._1 shcuid have foﬂowed the --..ia*.ﬁr laid down by me Apex the principlw of naturai Lir-:. the instant cases, there is vigtuﬂy gznrincipla af natural justicg" petitioners are auﬁxorizegf éuiﬁgrizatéon grantad by the jurisdiﬁﬁinﬁai' c§;§§$p gate5kgL%%a;;:n5r2ty have stilt been in existenc:e._ Thérefcre;'-- in "éiew of non affcwding of :.f}?é3=sQn'éE%e.1.ep;v9pftun'§fy"ér§€i not notifying thme petitioners wﬁ-3 ._i~'§u?&&::ﬁ£fjﬁ§t}§_t:. *ﬂ1&i!' shops since the date of the 1 """'r«=.'2specA:t«ifs(e '___vaufh's$rizatian granted by ﬁne competent ' ..l"a:£'n csf the considered View that, at any stretch €§f.__'i'mé§'gEﬁ:ation, me impugned Neﬁficaﬁon imued by the ' V V _ Cammissioner, We District, Mysore cannot be " " IN '1}-£32' H368 (.'[}L§l€.'i" 01*' K..é\K1'«iA'i'AiCA AT iiANCi&L{.}KE W.P.NG.} $489-»5(i-1 OF 2908, '2V.P.N0s. I6f359»06i OF 2008 & W'.P.N<:-J5335 GF 2003 :2: THE 1:152: CQURT or KAREEATAKA AT zaarzcamsm W.P.}~z'os.l§489-S£}e$ :31?

"""""""""""""""""'"'"

:4 sussméned and hence, it is iiable to be set aside so far petitioners herein are coneemed. 5- In me iight ef the facts andsarmmm¢es%as%%me% L case, as sated above, the ~. petitioners are disposed of as _ _ :1 The writ pe22:;ons%r3;§a I are aiiowedm part; AA :3 f§iat;i:§%§§:3o:§;§§ued by the Mym Disiricf, % 2oo3x13"' Noveznagr 20:25 No.FF'Sz'Natificatio:2/ Tfhe petitionetg and the mentioned in these petitians 1" r are hereby sef aside;

a 3m wtter grands remitted back to the 'V V' ~ Cammissicmer, Mysare District, AV';M3;sore for recansiderafian afresh and to fake apprapriata decisio%nsin'ctly in coﬁsonance HM' 'IRE Hiﬁﬂ I1ﬁ£3£.iR'l' UP' KARNA'l"A.K.i-91 3&1' I:iANGAL{}Rh' W.P.No.i 5439-Siié OF 2668, W'.P.?<i'o\s.i6059-06I GP 2003 &. W.P.No, 15335 C317 2008 " ' ' '. THE Hi(.§H CU{§R.'1'U}°' KARNA'l'Aki,A AT W.F.£~Ea.l5-£531-504 OF IN THE; 1113;; Comm' or am '*--EA'3"AKA AT E2-'~.}%GALORE W.RN6s.iS489-5-94 0? 2m 'éu'CP.}J05.}6Q39~36} oz: saws &, w.p.z~:m 5335. 0:? 2963 25 with reievam' pmvisiens of the Kamataka H Essentiai Commodifies (Public Distzibutigjﬁ % j % "

System), Contra) Orabr, 1992i paﬁis-aieyéjy» Cisuse 11, and dispose ar the 33:59, mite?' affardin neascmabie o dlfuzzii bf beam} t:; these petiticners, as;_.expedi£§:§z};~:1y"as p d:.§sibie,.vV ii Iudcié '$618, W.P.Nos.i6G59--06l O? 2008 & W.i3'.No.I5335 OF 2008

Unlock Advanced Research with PRISMAI

Karnataka High Court