Karnataka High Court
State Bank Of India vs The Assistant Executive Engineer on 7 February, 2011
Author: Aravind Kumar
Bench: Aravind Kumar
I
iN 'FlIED HIGH C
()URT CE' KAF?
C IRCU1T I3ENC NATAKA
14 A'I DF{AR\k'A
D
1) \ FFD rIBS Fill i H
D'Vy OF FF213R1 AR
\ '01 1
BEEt iRE
UI IF I It )N 'BEE MR 1115
[Ic 12 'IRA\ LU R
MAIl
WeP NO.46Q9J 2007
rnMPPJ
Betn ccxi
State Bank of India
A body coxporate constit
uted undr
State Bank of India Act 1055
having its (orporate Cc
ntrc
At Murnbai and one of its
Local Head Offices at No
63.
St Marks Road.
Bangalorc 56001 Hnd a BrancH
t
j
Prcrnises No 0 1 aud 9. )
Kaladagi Road
Bagalkot 587101
Reprc set tt d hcrcn 5'
s
Chbf Mavagcr Sr V Vt 't'
was uh
f2h I tQ tf
Ff4 i -
C u ci d
I r \I 5' p ux Ramc . c u I an 11
M 0
F (' H ' -H :'.
V1 So
u5i
', d w V c' ( U
I it L,
t - ii -' I-''
) c ' , e j
I 7 V I 'I
9
I,: I
a
' , 1 --
a
4.
CD,'
* ')ce
-s Go c CD L -:
) r a 3
a
çI V
th 3
a 00
-
- q
I )
1) It
1
*
0 Ms
I 0'
3 f
0)
t. --
a
-- a
5
a,
* a
Ms
• .3 0)
'1
.3 u S
V
4
S
a
3 S
in quesu)n. fwo ordet camc to be passed on I ' .7 2005
calling upon pet itinnet nerein to hand ut cr possession 01
the remis nc als'. á it Cdl' o at imc nag to
Rs!t74 "ob. t'tgether with iprerest ft,t 'tic- pctlna 1. )n9 ye Mi' .Y)03
3. kggncved hi tnc order 31 c'iction passed mder S ciba ( I I of the Act petitior er is s id to I nc filed an appeal before L)istrict Judge. Bagalkot in Misc Appeal N 8 (C nd rc c r oi ed b iespnndent 'aider Section 7i 1) of the '\ct for pat ment of rrrars of ten j rtItionL pefe red 1 t tippe€ bt fore lit t ij % C 1)41 C 1) a J Ig 9ga1k.g 'wdrd hvitji ijic -tjpeais 'md .' i tnr .or •r'kr I t it -- a •' I ii £ tç a cg 'i 'F pa std 11 Its r. ' h "in x r o £nQ8 fl '.S t." . r,p .LJtL%. L"'' • '%fl 1 ' I--
p' --1 ,. 1( ki' •.L la • F'- ... .
t cn r'.'.t 1 1.
•)
tat I (
I V
I
1'' :4..
s
S.
s
S. a
£
U. W
1 7)
S.
I
t .
mQ
1)
;
C
4.
0 t 41
4- c
a
aft
t r0 C at
a £4
1 ' L.
'4 4. 0
C - p 4.
e
Cl
t nt a.
£ 0'
e
2.
'
4.
( .
p4
r
p .-
4.
t
ft. •
C)
I.
'•
b-I
a
c 4. S
a
.3
?
t ' c a.
WI
Ct .
a
4. -- '5
a
'1 '
a
V
--
& a
n t '0 C CE)
C cC
e I' a C- £ CL
e a a. r
5 . t
0 0 4. 4.
t 4-
'0 ot'B C It
Co t
'i 2 4
C
-
.
t r
to
4. 4) 4. • 0
'0 • 4. . 4. Ct
A C 4-
'5 C . ?i 1)
C A
' 4 n
4) A 0 C
40 '0 tL g. It
I-
•1)
to
40
to
r-
-- w
C
S -t
t c.. ' 5
0
It
bO
t •g a A
to
It
I.
to 4- 1
e ta c
a at
4
'C • A
.-
a
2
4-0 a
4. r - -.
2 .)
'
C
S.'
4:
to
z '_4 4.
'E
a I) C
L m '
2 t a
(
i
t C I
o
t z C. t Co
a CO
C ,
b%
-
I.
4.
V
r p V CC
I
C C C .
--.
C
I41 WI -
. 4
4-
t
EEC )
e
I, 1: - a,
tb I C
4.
p •
V a.::
C
t I
C - S
It
• Co
4- 1. 4.
I
'4 -- 'C.
I; 4.
04 CO 9
a
1)
ill '0 a
e C tt I 4 C
A
.C
r
' A a 'C'
CO '3 4.
4
V t
I
S
'a
4
Cl;
a
£ Ic &
0
Q' • a
C L
1
I i
-- b 0) .c
a'
'4
3 3
4 a 4.
lf C. '.4 4 *
ji
3 ,- b' CD
b I
- 4.
C -- Ct WI
, ' z' Ba
B
-F
• t
Is
WI
'D
2 CD
' -I
0, 0
CD *
7' mc
° &
3. 'I
• d L'2
I
'F
- CD
0) I)
a'.
Ce -t I I
0. S
-
- ! 4w'! 1
I
3
4
a) w
* r
a;''I '
'- CD
2
3
4 - Oi
4. 'C
a 'I 0
1 ' 3
1 13 D '
- 3
3 3 1 ti 'U.4
0) rn
1 U
'1 D
) ': C •
'D C;
: ) ci.
C b3
4
-pq3
3
1
1 0?
.1 0)
3, '5 '1
S g *
S 41q
.9-
the At t whi-h relates to Pcn er o' the authoi it; to recover arrears nf rt'it ni .Jamuges in iespe..t tif public premises. It n acts as ui let kt n , 141cc ,7y r.. rt payublc 'C' fit. Sqt (r'r'r"nmeizt o, o meal authority r a c'oiporatc authority in nsrect of urp ublk pr ni 0% the ompc rent fT ' wy y d . qr c'tp'r nt)ra 'he a irne wzti-in g'•cz ?im'- and ir' cijrh LrSrainct'r'rc as may 1 .w $DC citied i'z the "icier. (,llhLe ,'z,r'c O. 1 n 'C a 1 yin ott ic . lpbh 't:%v" J-e .r p 1 ..t fl e,'tt'r tflq. tt 1
f(b'i?
t
1
iC's 41 1 .. --.,.i, ' .J ..'ScT' ,:t
i & r A'f n -- E .1 c
- '
ti 7 ( A( tl( '
•J r
4..
;-- .,F 1' 19
JI( ii. • ,.7s; • ':1. --• • ' t t a
a. t 1 .
C I
I,
Sb 13 S r
Cl 0
tb a
4-
-- 3 5
U)
t - C
t 0 5
t - I C
4
'0
S F
3
S -
4. -
3 4
Ct
'1
S
ij
t
C IFs
a
I.
Q) S.
•I E 4
lb 0 01
3
t3 01 1
$1 4
I 4. 1.
.5 b 1.0
p 0. 4
1
F
5 4 s' -)
a St
- 4 £
0
C
2. 2
It It ci - EL
0 2
1 It
22 24
j ç cL
It
a It
ci It
It -) £2
122
- p EL
It
It
22
ci C
s
- /
It C
a 12
•c It .'
U UI It
LU 0 It
ci It t
a -
j It 0
It -
7 3
It 22 r ci
ci 4
p i4
It 2
ci C
2 It
t
It S
< It 3 UI
3- :2
i ci It
1 3
t
a it
32 - v rt
1) a
- -
It 7 ci
3- -i
2 ci It
a 12
It 0 p
Ps I
LU p
It S It
p j ci
ç It 2 2 Cc (10
a a' a
CD CD
a ft 0 13
ftCDCD W% o B' 0 S. I CD W o LIi0a a, B' o w CD e• 2 , CD CD . B g w a C) C) 0 CD 0' i-I WI S i• 0 XC' a in a 0 0 ,, c's o WIa'g9C' aaIWI ' og oB wo a CD WI WI ,-'5 8z CD r' c 0 Z' WI 0 , c° ' CD a n "
0 i.,., W , ai; CD 0 --
a a WI 0
''I CD >, o
S a CD
e
ofl;sWIoa a a WI B a CD .
ag
t I
0
a a B a
p1
II § § pi -- ft13
a' 0' B 13
0
8cnWI §
CD
CD 0 CD
¶1 I. tti I: a ca a WI a
31 -
4
3 I-
3' I te C
(P I
-
t •1 a
S. a : c,
- at,
r 9-
b4 et '0 -
e '-4
e
) 3
'
e S V
I,
7'
£ .3 '
C
S'1 4t
3 1
-4.
.3 '0 d
u 0
4
3. .9
0 C
-
. (I
3 a
.3
)
£ 4 'p
i .4
9
•1
0.
C '1 .:
0
I.
3 3' 1
t
I
I
j88 'to
13
= 0
m a
I-I
n
'0 Qmt
DI
= 0
0'
' to
ot
aa
0. a
frj a
w g t a a
t
aWa 0
0' a
a' a a
-I 2WI a .
t
øw
WI
qq
0 a
0 W4
cn 0 Z' . GO
0. 0 a
I
-15-
respondent spans over a period of four decades and it would not be in the interest of both the petitioner and respondent to litigate on this issue regarding payment of rent and as such this Court is of the considered view that higher officials viz., an official in the rank of Deputy General Manager from petitioner-Bank and an official of the rank of Secretary from the respondent-State could meet, discuss and can arrive at amicable settlement. All endeavors shall be made by both the sides to arrive at a settlement.
12. With above observations, writ petition is allowed. Order passed in M.A.No.9/2005 by the District Judge, Bagalkot dated 8.2.2007 confirming dated 11.7.2005 passed by respondent at Annexure-D is hereby quashed and matter is remitted back to respondent for being disposed of in accordance with law after affording the petitioner-Bank an opportunity keeping in mind the observations made herein above. Ordered accordingly.
Sd/ JUDGE BS