Prasanna Kumar S/O.Srinivasan vs G.M.Siddeshwar on 24 February, 2010

[Cites 0, Cited by 2]

Karnataka High Court

Prasanna Kumar S/O.Srinivasan vs G.M.Siddeshwar on 24 February, 2010

Bench: Ashok B.Hinchigeri

 

cause an MISQCVL. am. 386 AN9._=_1_§3.1 as gggg 

The getitioner has chaiiesigVeé5'_'_T "5.f5'1é"'€é§§.C¥§§yE.: '9%V'ithé 

eiectian :2? the first respondér§§:".:§ thé  frérﬁ
13 Davanagere mi: Saiahg C;§g?&.,c.£i$;:;:.$'r3r;y 'the éaiectien heici
an 30.94.2309 and thé }§.ps;§'2:.V§':aV§'  deciared an
15.c>5.2cm' 'ijhiég  ﬂied Misr:.C~..=L
386/2810  83 and 35 of the
 (hereinafter caiiaé 'the
said Ac:*}£g;wk  :1 ar the cm: for the

dismissaé/rajéttimyfr cit?  :he eiactéon petitiarz and

%%%:<«3%:s:;.<:~g4§%'1Ja,%31,£201Q';r:9¢k§ng Drder VI Ruie :6 9f the cm:

gaggmmgfmﬁaragrapn rsmzgzzx) (2) to (iv), 12(2) :9 (1?)

V V  '  r:-f thé -eia:§.:~écr§.1'§étit§§n,

  fvtﬁixiaragund, me ieaméd mmsef far the
  *~.._;'--é3ﬁr£3§2'd?2r':t NCLI. campfaéns czf tha new-caarrzpiianease 92" the
h  V   ésétiﬁiﬁéd gar: cf Sactim 81(3) M' the am? Arzt which reads as

  feiiewsz

 

ﬁf,

 



 

 

GD

:21; urging these cazntentims, Sr! Naraggﬁd'.A',;:;2}:§§"2f:§'_t.~*3%_

F"1'

$éC¥I§r'.;*§§ 86: :3!' ma said Act fer the 2?2zA;:;as1e£;r§g:5;3§,:[5§.é:*:':t5Ts«.'» iI2=V§:i:%3A 'i.-:§f:_§2

bat the €}i&€'i§II)!'§ petéiian is réiwirﬁd ire} bé.~wr:3j. g:}:i;é§'-:3; s;:_r1ﬁ_ér=. 

requérementg sf Séctirsms 81 am? 82 ::;f"t?_i?é saiuS}5::fL..._.,;aé 3?:-_<:a;«= '

gubméts that as the E:§é€Zi:§{>¥'! g;'>:.é§'s"'i;-és:::12*':«.._»:j«:>:5.¢w:é'-rm $325059 .3

asmgieté causa {sf acticxgi,'-«ii: .§s'4«.£§«:=2.j::§é""t§  _rs3}E:Ci:E«:'..i unI:.i£;-r

ease; Vi'! me 3.15330? i:b§:.2"'C:;§?L;'§:?§"  L

3.2. ?er  , §if£.§j';-x §3~hésﬁ§3~§53'3sap9Es; the iearszed
cozzzzsgé far ihié" s:é;i2*£':{n"2§ts 'éﬁéf: the apsriicatiengfay the

désméssai/raj'iect'é9n' :;}.f getfiion aenzé fer striking 9:2:

certaén p§ea£§§ngS"-warrzs.fééeﬂv.éﬁﬁy with as view ta praztract the

5s_rf;3::rs=:gd§;=%§;,§':~3, A.sL:§.32'r2§t?5*"'i?2at there are $39 bong fédess: in the

§'=?§é$?:;£:z;i.T_ They are f¥Ew::~§a3L2s,,. vexaiisus and

.:'t '$72!£235-§:2§é'§gf"':;:n:e;éé§>§'§ "féze iaarseé ggasaseé centanég that the

_ §§§§§;c§.§*»'.;%?3 §@i§fE§;:.>_?§ 5:32": ha: rgséecieé 9;" éésmissaé seal? far $1215 999*

 ';g,g;m;;;§:%:¢;::;,§e'A'%%;»«:::§: ihg ;sm:»*§§§s3n5 caniaiséeé §$£:t§e':3?'%$ 33 gr 82 gs'

' Vi';i-?'_VQ§__§.'?'2e gaéé ﬁat. He emsmerated the tbmue sseniitéens

 which the e§ecf§:.3s2 petétien can be eﬁsmissgé as feiigws:

ﬁﬁéi



 

15. On the misjoinder of the  it  

Channabasappa's submission  Secti'on_8{2'of'  'i

does not state that if the declara'to_ry relief' sought,
none else can be made a   that the
respondents 2 to 28 it-:i:r'e._ tpe..rt,i,es.tinnecessarily, they

can be deleted; but on'Ai$i§VV..£heir being made Darties to this petiti'on.¢:"th--is':ADetition cannot be dismissed. it is for the other respondents deletion from the array of the parties. Thei.'4responden't'«i§io.1 need not be concerned with their p.r§esence or "abse_n»ce.

Earned counsel submits that the respondent ' «No.1 in stating that no material particulars of ii_,'.§':;~jcoi"ropt practices are furnished in the election petition. The 'r*espo'n«d.ent No.1 has filed the statement of objections 'f_un.ni--ng into 4? pages meeting every averment and it"*~«A,l"ai'legation in detail. The plea of inadequacy of information wbméssicng en thé reterztian gr deietim;'_:"":sf'_';~--%:+if§*s.§k_ raggondents, wha are the defeateg candidaéég,'""§$vr5.;:;;:s'"

Jayanna am Srinivas argued that £939 :§:§eféaied' §'a§§§§[ii'da'ié3s are: 3539 FEEISESSEFV and prapes'V1p«3_rté§'$':'V. Va:»:.zt_tTii(.é~;'A1.'jE°:a-.«w::é not'- pieced any argument an the r&t_E!;§:{'§!1¥£:'V..§§3r c§'é'i'et§Q;;79f ether respondents with the speééfitj--ré;»fe§%&inééf.'j;z:{Sectim 82(3) cf tha Said Act' 1%' 80:3"? Sriyutﬁ Naragunci and Chann®ia"sT_:ai,r§§§§f§ cf repertad am' unregerted E§:§é!4:'&séVer:§31;"'VAlfgféégfﬁéuld be cmsidered in the <::u.;r_-+::e Q5 1. _§s*2.§:.l~;2evV:jéV_':*;§' QL3éS§Z§Q!'!S faﬁing ﬁt")! my ::f:n.é§:*§eré':i.e§§';f ~ 23;' 'Thév F§':?'%;~;t'f:;:;e3t§§n aha: faiis far my €f3!'¥S§dér8iEQﬁ £3 Vyziéethér §:§§,é-:_ciéfeatéﬁjnasnmréturnaﬁ tazzéédatég ﬁat: ha <_;§.mfa=;§é~:f§ '}a3"$~.th& regmndénts in the €§&£t§€)¥"2 Qetiiém, wharein .§~§1_ef' §ieé;-:$r: petétimer was :20: daim 2 decianratign that he:

:3!" any ethér canasdaze has: beér: dub; eiected? If the ﬁﬁéi f';'=4';'i..:A,!¥v5§S§!(!-I u, EINESH AGGARWAL repertea in (2Q99}1ﬂ 541, has taken the mnsiciered xéew that the sucaegs remrtad in (2ﬁQ9)9 Sec 319, has this tr.» .g;£i§;§;;%¥g2~e:f"vvand hoid:

"59, me positsan is weii séttled. T pétiticm case be summari§y_disr§3i$:§ed if 1':-ﬁt fsmzisb the cagse sf arcti:§::..__§'i:r~gxeféigé' ~21? f£bé~--. é:§vvér zmdér zzhe Czrclé of Civif V_;F_=}§::s:_ec'§;gre. '' * Appxggbriate arders 5:1: exercise };29waérs§V.:ihd§r_:At;:§e_ Code can be passed if the mandéféky fE§afr$;:§£;§ts§__'_&njc§ned by ;S&¢::€c:;? 83 (if .3359 i§f2;ctt'c;1r,:§av?'ai$ the material' facts 5;? :hké%%e:é§:;;>:: mien %%s:¢n¢t:§mp:;ed with 5; T?;e=' _§":ai$ beer: cxjvsfaflfsed by a gaffes :25 fig bf this Cmsrt that 3!; these fags _.wf:f:i: _ Vsré ésséntiaf £9 ciczthe the eiectim ,: §£'if§a.r;§rA. witfi 'vccmpieie cause 9;' actiarz are ' '":3?§:¢f§a§«v%.'§'§€fs" which ???£!S!' be pieaded, and £126 ._ V'f;3§;£$f§:"V'Egi3'_£3:3 C;é' QVEI? a singia material fact ammgnts A£'~:;?':2_ §i§§b§§i§??€é 5f the mandate sf S&C£'5Q§? 83(1,3{a} afg;:g~':+:c:: "

ﬁne i-§z:m'b¥a Sugreme Cﬁzzrt in the $3542 9?

sf a wmrzing candidate shezmid :19: be iéghtiy interfereé with; aiectian petétéen shaii mntain, shaii set farth tifziée 4_ 5:? cszmspi: practicea This Cam: may $i:ri'_k'a £.i}L"£i' ZE'!.§_"'!'_§:' matter' :

in the piaadéng, which may be unAE2eée$5sar§%'_s§gr"»ma§=: 'dé§iay the fair tréai :31' the suéii.

34. Keeping in viéwv:%4'£he1«.{aﬁgyésavizi':3ui:h::2rEt%es,,what is averred in para i:_.,*{'1__5) caf" ti";-é": r§e1:§;i:i.c;>'r2. '§'2;f'j:$§'.v":§> be mnaéderzsﬁ.

The mid Qara:_§'::3§_i€lT:Q£e'._ar;*sj_§:~..fr:i~§mé;§3:

f;;rt5vé%V'bws :45 submit that Z2523 " ,44§f::e:§?::';f;'_'2§ftecf ::orrz.{.9£' practise cf ,;m,t>!i«:avT£':f{.:§;tr r§fVfa_:§<3.'.st$4'£j:9fr2ent ef fact which he knew 'wg1§.%fa;ise.Vai2:§{_'ia??§1d Sta: ibaiiava ta be true, which faiis § :§éiS§hE;;V.th:§'m§£i:iéf'bf gab-section (4) gr Section 123 L' = ﬁﬂtrz At 3 paztziic meetiiég he-Ia? an e iiisggaifatitzi 3:355 sﬁitmr 5:3 Harapanaféaiii, we régpenéeat fwimseff accszsea' mat Size gainers 9?' isfsi, Sbagmngsr ;S;@§?'$ ifmisea' at Qaggavafiéi had " ;§i»"iii?Q'fE£i §~Z$,1?',8: z:m;*&.$ ﬁéfiecteg' mi the swztxerg af fféfaé factgr;-f" fram the gugarcane grczwers far ﬁeve-Egpigzg i'??€* fiifﬁi mags and the Hmfbig ﬁigfa ifmsrf had directed tiéeurzz ts refund the ameunt tax the grszmrerg. 1: was aim afiegeﬁ at the said meetiﬁg that mere Wéfé gésféraf 53:5? dighmzést maigvragftiﬁes 3;':

93% grawéng farmers and by rm: €iE'«.!&5£Li{3!¥'3g §:!:es.>..A'§:§j:23£:¥:§, .Re::$dy's furihar ...i:ai:emer2t is thg.-ti; 3 %?::.:.;{s cengured the Bearrzi cw? Dérecwrg ﬁérezttéd it its ﬂéébmsé thé ftifffge 36' Thus; iihé piein dgeg mt reveai the: the reggavgdaféf"¥'é§'§}E' i*zti}2é'§$;éif'§.«V'§§s iamiied any aiéegaticm 3§a§§'!«S*L*" .re.5,r::&«:t ax? thé irreguiarétgés. Semen :23 (4) .e::af the 3a§:f '~V--AC.:t"_ ,;';*a._:i:>ii:_"ai:§::::~: 5:25' a Statement whéﬁh thé Qéz'*§§m.,be§§%ggé5--._§:is~:--'"Eae £5539: C1!' meg mast béiéévé 13:3 _ b§V.§r;§é,VI<. :;1aé '(§§;'v}--«««;;i;S sf' Ema eéeaiéon getiiém, the ~::*z:§:*3--'.:;r.?:e':*%£:'.§' «:3? axiractéd ﬁgréégabava, tééare ﬁg rm Q? thés €:3:.;:w3's p*a$s§:°§§ ism Qrﬁéf '_';i.§V_r;a&€:§r:§ Eiéard gs': Eﬁéréﬁiﬂirﬁ :2?' ﬁuggawsathé Sazgar désmrgé ma amayuniﬁ i;:::; the farmers; Méraﬁ V. %é§1é§¥§'§§%:§ng gr gusting {$3925 wgrﬁﬁ fzam the S~éCt§!.'3!'§ 4:1? the ° v. ;.%{:é:até_;7:a Ezéaziﬁ mi 5%' Tim aiectim ﬁétiiiéﬁﬁé!" hag ta; state 3 MW he has égme ta knew that am aiiégatszrm made: by the £5?

w the E§Eii't.i€;}E"3 gzetétian and its armzexureg &»'§{QL§§€§. é:%§i:{:$_:i Err rejecisszn ::sf the eigctim §etit§c§}'2? §?:i%§2étbé'r'_i faéim-4:5 is put his: signature and seajf§A_:_i:*: évaﬁé *;:%a ;g e %';-:2-w.i=:"g~~,:

aﬁnexuré éntaéis in tha dismi3§s3.§ csf1the"e:?é§:t§%:>r2 ;:set£t§::>n? 4:. Ir: rm rega%rc§; i;: £0 rszfer :5: the Karraia High mg:mg¢m;%%ji;n:agT%cgs;§%sf §(.!(..!-mHA!~§AD mvﬁ V' "'3;5§5?55"'F<j59k?'??*é%C' if'? Am 197:: KERALA 1613, Er;.i;§aa=-1§é?V§d::'1'&aV$é;~1%?'£'h§'"::::%§a»s 32' the geétitisn wars:

signed aﬁd after vérifézatiarg but the {iT€};'!§E$ 1Véiier4;=_='v!§{'.§:_ é=f:_té'§:?.5éd 32 {ma sapées' It wag héid "§;"?T2$i: s:..§£i:ls;:tv:a--r,si:'§a§ cgmgjiéance wéih Semen 81(3) Q? °é;'E<?§ 9re§%m§;'2ary ::3b}"?:$i:§Qr;$ raiseé being akin _::Q saga, E refuge is: mtum the 93§ECt§§¥"! . .4'_;~:v,.7«.,;}2_:.:_#i;§i;éz§{3 éréithé grmﬁd :3? iheré beérzg rm attestatéan at the 'fgézéﬁ six? 5:12;? sagas that thaey are the trua segmg.

42; The h'r::r2'b§e Supreme Csmrt in the case of 'guys-sgsmznrzaassgg ya HANGKHAMEAN ARE arasasg ﬁgfsi rémrtaed m 5393:) 8 5:: ms, bag mesa? :§f2a §.*1j~'3;'.if:'r£.%A..:%::=€§.r:s*;¥_::3£.

the afﬁdazrii: mt carﬁzaénéng i:i'z& Vé?j.§'!¢§7C3L':i:4§{19j;""£'4':ﬁ§!'é§i',§"3§f:?'_"3t'éiE:§fL'§} Q? the féataryfﬁath Cemm£$siQrfu3r_ is é.:":iy .3 :ura£2%.;:+v:§.;ﬁafei::t§% 43' in its judgms;-sfzﬁin an ;m;.s:.9sg Am m';»~:§:§sﬁ,.g rg;~§:g:a§éL%As::%:L¥%(3.999) 4. sec 3'4, the i~i.en':=§e tha daetréne ex? substantéai e::ef z:urab£e defect;

Thee .re£eyar2i:";§ar$:;vraﬁ§?gé'tifie sé.§'é£"j§§dr;ment are extraated mre§ﬁbe§Gw'":'.A V 'T iréfe arré e:'r3§;?;Aé. {C1 agree with Mr, Saws rim: 'V '$i§$$ V. £22 E';'&*££'§£3!;? gavetitims am pyrgaiy 5:35 mi ":'i:-vi; p.r§<:*e&Q'i;:g:s" 53 :*:::§::é::r}'g:'ss7?;? é§:fjs_:r:':~r$fQm; thére £5 !1?Q rmm far §f?VQ§€.i}'?§ _ §::a§""- i;:::2§3;'fE::g ms Q'£.i%€.:"i'§"_if§$ 9;' .sg;§.§tar§st§a§ r:Qt§p§§§;§::e £35»; ﬁg-:fi0;; 85$'; rsagi Efiiffik Samar:

'~:L}:'g;g'.{;3}"'A§:f 5%: §:::, I: is fm Sara £51: tbs gay :3 Sé ggrge, Efigéw as Tsagtieg' by tim ma sfgﬁstitatim &*f?s::"f;? " afeéésiﬁgig 9? 27353 Smgrf f€fE'i?"{.i*ifi zg shave is gay .if:ss*if

173.; Iigierzf at: rage? ziffze E?f§£§!??€*!'?f 59*' Mr: Siam That:

sparf, m 54;?' f'?'_1§§?Q,. the fegisiatisig infsrii' aggieatg ta:

§::;,.if& zfiéar, :§.5,f?€;,7';E ifgividgs vfgiaiiarég irifg SM:

ciasgé-5 ---- tiwsé vic:ia:i9;:$ whim éntaif» V' " dismmai 9.?' the eiectiarn peti£*ié;?"*;:r§a*er .;S<}é;:f°:i;:;§ 8'5 (1) 92' 1:125 Act fike r3c;n~¢a;33;:}fis3;2e:*é (3) arm' tizsvss viaiatians .§4rh§§¢i2 af:ria .é:'f S&:'.jﬁ'az§vv83V (5) % :33' 5'39 Act, 213, :mn»:campE§§}i::e wftii. £f?'é-'Vi,QfL§§»'§SiG!?S Séﬁtfbfi 33. It 1;; 022;}! ffzg-*¢igé3§:'f§s§¥;3 0f ﬁéti-'for? 81 of {has Act which cab..é;4ttra:t{_£f;é'-- §,§;bi£cati9;? 9f the dactrirse sf simﬂ'a;;;tié!.Vgca§§r::piiiaz§'cEéé' 13%;; eX;t}Q£J'??d'£'Q7 ii? Mggrarkg .;§adhe ::Sh;?5a,fr;3 -ajh$ij_V-C!§,$f?ubbara0 cases.

The c'2'&f¢§i'~..Qf i*y;;;§',a3;fo1si::£.é;§ is Section 83 ::f the A55, :33? E$£f;aiﬁ__fé£;f3¢?" .:.§afi:'V@',-{iicieaft with made? the dagrstrilava. céﬁfaeﬁiiiifji, 9r§_Wt}:é prisrcipfes contained 5;; fﬁae més Q§;*é§f$§£$!'&, This ,5o$i£i93 cig-arty emergaé fr¢s§?é'«£Vf2&'A';3f;éi2fS§§:):: Qf Sectian of 33(1) and .3555) 9f iir'?e;}' A-;:ﬁ7;,. .

_ .A '=47-3%?' _v:;?.Qg%r~--r3;p§:;i9;3, it i$ rm: evéry miner variatian in . gfgxrjiyz-.;ba;§f s:§iz!;e+" a viiai ﬁe-fag: in sggbstance whim gran 'igégéd :9 ' ﬁrmiiizg af ;m:;~§Q;:r:pliance with the péagrisgsgas gr ﬁegtﬁan 3; (3) of the Act with tips ~ r:£?_f?$é§Li&!?{:'€$ anger Sectim 85(1) §§ fﬁiléﬁk Tbs wééght $5' autimrify gig-ariy irzdiqates that 3 ceitais ammmt af ﬂexibiifty is emzisagmi Whife 3;?

" imgermissibie deviaizzbn fray}? the ariginai may éétaii tfze aifsmiﬁsai af 5;; eimtian pgtition £3!?d£f' Section 55(3) 92' the AC2; 55:2 ingignificant varriatias if? the {me

- égﬁf;

and awry arznaxure its me eiecticm petit§§_;j""?§gasi,':;::§V} :2:3a'r' Nztwtanfs signature am sea? but ﬁide to attest every copy r:)f_tha"eié€ticn_.;é;3fii¥én ';aeé tics cogy.

417; The gr§evané&~5 z3vé::fftlfse"*:§;::>:j%+'ver§ﬁcatian cu? the mmpaci: disk iii" 5155;'"'%éQ1:g§sfé§f;-:07 i;:£§" cnnsidereci The abjecticn ejtre? ::3j;f:i:_,€32n1r::"--"_cii§s:£g_$+ not mntaining the 9&t§téQne_rfs... .3%3vi+ir"§f§i:21;:tVi.a::.'.'» -:ié.:s?z1s"~~~;:§n the shcsri: paint sf c;.%z:»r2strucf:% m*.. sf the 333:1! Aci: reads as faiiawﬁ:

V v*ﬁad;:ie Qr éﬂfééxiifﬁ 3:: the pg-titibari _ . «s§?a:iiv§£$¢_:>~.?__signe§' by 5:72 psiifiaser arm? vs;-riﬂed in A . iT:a_':é $3??? £??£f'?§Qf 35: £333 gaetitieps, "

423, :E§é::::'§'én 8352} agsaiiag czrziy is ritéée ssiéeéuia gr : "" ?%s';r2L,s?ze:x;s;*"e §5J§'§§zi?'§ ég E??? §ﬁ'¥:'Q§£'"3¥ ,r';33r't éf aha eigscizim Q£ét§i§§!"3 "V :3A§fs:.f'A"r}bfi:§ 3 ﬁﬁéafﬁéﬁi' whiﬁh £3 prnéuéed as ewﬁsenca cf the 'agaékments G? the ehectéan mtééiasng Thé awermeni: in $2-ragragh Ii: af the eieétien mtitiarz is that a cspy 9? the §§§§'i Liv) '"~ -3 54; '$339 Qbjﬁﬁt 1:»? requiring szer§f§¢at§::_rf;__§f...§:r'?§§i3z§i{ an éiecténﬁ petéticzn is cieariy :6: fix ijﬁé '§?%:3:3«,:9:~_y1::§_:';§i.§t';--*., averménté and the ai§egat§m$br::ade_='i:1_§:%:e ;>e.t'i':§;in_;' §i;_T;és m_ ". discmzrage thae eiestim pe¥_.~it§:3:iés:_"%:'-r:::r:: 'majuigsrég Vfwisd and ifféﬁgﬁéféﬁibié aiiagatksns; AM "x€§ev.;§ed, 3??" pergpeciive, the wrang verifécatéan as the dg,%fé;::;t.Er:V..~+gé:r:'?§ﬁ.aV:§§,ri"ér amisgirm 9? veyifécatsesn are tsi1'V2i>5e-}1:T~}i:§f&a.,£'ad€ éé i%f:*'é'gu§ar§ties and mat §§!'ti'..QEI3i3Z§E3; Aé..V.Vt§ﬁé:$g_ a"ré'--.%i§é:~-- f{§jta§,} infirmétiég they are mrabiaw ﬁne' f;%c§§Varsa§:"'§_irca;rns,tan::es sf the present gases it ;:anr;ét,b+3 héiti "t?§at §;hére is :39 affidavit aupmrténg izhé 533::-:ga§.:§:::r2.c»i' €{i¥;r'?'L§§§ gséctéce as §'"é!f;;.2§rQ!ﬁ by the §:3r"£'_>y§SG in.83i%(*2.} s;c;; J%:.§f £4¥f§é--..$a§d Asa 5§':,'_"'i:'ez':V.aééL:§:§%ér éssue in he ézmgiéered ES whathar the

--.%.T'%&j:i.%%_:;;r3i:é::ar*: §f_ ?-sarmgt gractisé can 33 bagtged mm 3::

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