Karnataka High Court
H S Gopalakrishna vs The President Karnataka State Judicial ... on 3 July, 2009
Bench: Ram Mohan Reddy, A.S.Bopanna
In THE men max? 01? KARNATAKA AT
DATED nus THE 3*-6 DAY 0:? JULY 2009 :1 --A "' '
PRESENT
THE i-I()H'BI..E MR.J{IS"I'ICE
THE I-!0N"BLE MR.JII3'i';§3E:A,.u§.B{5PAH ! iA
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AGED 55 YEARS, R,E*m<E1)'-CHIEF -
V AD3\AIESf4!.§3'I'RA'I'IVE OF-FIVCER., MEMBER
'K.§RNfiTAI§i§. STATE JUDICIAL DEPT. EMPLGYEES
HOUSE BUil.I3=E4N"C3VCO~OP. SOCIETY L'I'IL).,
-{By srii '.'§ F€.N1§GARAJA,ADVK}
'Pe§EI5a!BE'¥g'SH_1P .NQ:e::3, DOOR No.2/143,
"G015?-RfESH;%I'€KARf',v VSHANPINAGAR, GULBARGA
?E"I'ETIONER
"'s*fATE or KLARNATAKA
; REP BY ITS CREEF SECRETARY
[ VIDHANA SOUIDHA, DRAMBEDKAR VEEDHI
EEANGALOFEE-560 O01
' 2 THE PRINCEPAL SECRETARY Ti} STATE GOV'I'.,
UK
W? KO. 1513112006
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SMTT N SANDHYA W/O SR1 sIIe1::>i~IARA~ ~
AGED ABOUT 35 YEARS
NQ.10, 'am, SANTHQSHANAGARA "
ATTUR LAYOUT, YELAHANKA T
BANGALORE-560 065 " _ ,
WORKING AS 8.1135. 8*»! CITY CIVIL comm . _
BANGALORE " PETi"f'iQNER
(By Sri: Y N NAGARAJA, A'QiJ:}
AND : _ _ V .
1 STATE QB';-_}(A1§if\iAfI'Ai{A izép BY yrs £:H'1}§::«* SECRETARY
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DEPAF{'TMEN'T"OF' Ci}-VGPERATEON
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f§A'i\3§':ALORE556O 001
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4 ' _ §{ARNAfFAEiA STATE JUDECIAL EMPLOYEES'
"§{OUSEv$UiLDING CO-OF'. SGCEEITY LTD",
P§L?)W3A.T JUDICIAL LAYOUT AT JAKKUR
' x T YELAHANKA, BANGALORE
' BY I'I'$:§ VICE--PFEESIDEN'I'
-- KARNATAKA STATE JUDECIAL EMPLOY ass'
HOUSE BUILDENG C'.O~OP'. SOCKEETY LTD,
NGW AT' JUDICIAL IAYQUT AT' JAKKUR
YELAHANKA, BANGALORE
REP. BY ITS PRESIDENT
M
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1*-3
THE PRINCEPAL SECRETARY TO STATE GOVT
QEPARTMEI'-F1' OF' CO--OPERAT'E(}N,
fv§.S.BUZLDiNG, DR, AMBEDKAR VEEDHI
BANGALORE 360 001
3 THE REGESTRAR OF C0425? s<::»cr1mEs
NO' 3, ALI ASKAR ROAD,
BANGALORE 550 003, ._
4 KARNATAKA STATE JUBECEAL E;};§¢P:_.0':*E:é:S'TJ». ' ' V
HOUSE Buxmzwc; coop SOCIETY__L'FD_, ' - ~
NOW AT JUDICIAL LAYOUTTAT JAKKLJR, ' ' A
YELAHANKA, BANGALORE.
5 KARNATAKA S'§'A'I'E JUDICIIKL.E'MPi.;QYEE*S"
HOUSE gumnzwe C€)».QP. $00131?' V 'E-'[3,,
NOW AT' JUDICIAL m¥r;:uT'._A*::_JAK;:U1§,'%
YELAHANKA, BANGALORE: L . . V
REPRESENTED BY i'I."S. .PRESfDENT, ~ '
5 KA;2--r¢mfAKA s'i*2*;:>§"~; JI,mzc:AL~E:.z£PmYEE=s
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NOW AT ;r:_II:>:«':iA_L% L.AY§j)UT psi' JAKKUE2,
¥aL;~.HA«Nm, B{a3§&GALQ¥€~§§
REPRESENTEE gain'-S SECRETARY,
" , RESPGNSENTS
- , (By S2-'iégSUBR£;MAI'§fYA.JQIS, :31: COUNSEL FOR R
A Smt: MC NAQASHREE, ASA FOR' R1~3)
V T_*mIvs«..§sJ§2t*£?._PETrTI0N ES FILED UNDER ARTICLES 226 85
223? (:42?*I'1%:§I3:"_~v.r.:<)Ns>*1'1'I'UT1oN 0? INIZEIA, WITH A PRAYER TO:
CALL, F::>R THEATVENTERE RECORDS i¢2z:L.<'mNG T0 ALL, THE
ALLm'2v:E1s;%:*'§»5A:DE so FAR EN REGARD TO VARIOUS TYPES OF'
'MEMBERS Li,\¥C£.,UDENG IF ANY FALSE AFFEDAVITS SEEBMITYEB
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' ';'L:~:1En2~.4.RIaHTs FROM mm zwcgpnom 0;? 'FEE so<::m'"y
ENCI1L..IJBl'NQ THE LATEST SITES ALLOTMENF RELATING TO THE
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__2ND 'PHASE ifi. AT TALAGHATTAPURA -- MALLASANDRA
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EETWEEN :
*5 K MADHU mo, RETERED SHERESTEQAE
AGED men? 73 YEARS
MEMBER 01$ KARNATAKA gram:
JUBECIAL 139%'. EMPLOYEES
HOUSE BUILDING C0~OPERATIVE
SGCEETY zrm, Mamamsuz? NO. 488,
R/AT 1830.680, 57TH cmss MTH MAIN J _
zsr STAGE, KUMARASWAMY LAYOUT '
BANGALORE - 560 ms f?E'*:?:f:*:{>i'v'§::2:'[f-..,_ :;
(By Sri: T RAJARAM, ADV.)
AND :
1 STATE OF KARNATAKEQ __ I
REPBY . fi:i§I:i»:;2 sEC'§E'?AR'5w--
VEZDHANA "sQ'u_pHA, -DRAMBEGKAR vggmiz
BA';3:GaLoRE '.:'am 0:: 1* ~ '
2 THE 'R'EfG1%s'rR2xR "L23? :: '<:g.Op S{}CiETIES
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f ~ _H£}.L}E§E'B_E}'i£_,DiNG C04)? SOCiE'FY L'I"}D.,
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A _ YE:LAs§.m:~12{:A, BANGALORE
g 4 §<13xRN.{£'I'A§{A STESTE JUDICJAL EMPLOYEES
x T HOUSE BUILDiNC': CQ--OPERATIVE SOCJETY LTD.,
V V L'§*?.\I§§§3'"I'. BY {TS SECRETARY
" NOW XI' JUDICEAL i.AY€3U'I' AT JAKKUR
YELAHANKA, BANC}ALORE~ 560 O0} RESPONDENTS
V'(EyTSmt: M C NAGASHREE, ASA FOR RE-3~ SrE:8 ANELKUMAR 85
Sri:'? M MAHADEVASWAMY, ADVS. FOR R4}
"ms wax'? PETYFZON iS FILED UNDER ARTECLES.
22? 9? THE C{}NSTiTU'i'ION 0:? INif)iA, WITH A PR£sTfER~«..'_':'--Q:"
CALL FOR THE ENTIRE RECORDS RELATENG T0-'..ALL.-§THE'A . '
ALLOTMENF MADE'. SO FAR IN REGARD TO VAREO¥..!S_T?.E'ESV'C)._F
MEMBERS INCLUDING IF' ANY FALSE AFFi'{}AVI'I'?=3 SU}E:3Z¥{i§'I"I'i*';£§wV
THERETO SEEKING THE SITES, THE ME:'T}{O['}Oi--,«CP-'RY: '
THEIR RIG-HTS FROM THE iNCEPTIO"N if)P"~'TH'E2 "S§(3fflIETE""fA
INCLUDING THE LATEST SITES AL£.x{7{'MEi=E'F 'FEELRTINGA TO
2ND PHASE i.e., THA1,PxGHAT'FA'¥.'LfRA MA:;LA5A.a:~_;DRA
(SHIVANAC:AR},ETC.,
WP No. 1761912007
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" ('B33 Sri: SUBRAMANYA 3013, Sr. COUNSEL FOR
M/S M szvapm 85 ASSOCEATES, ADVs}
Tms WRIT PETITION IS FILED UNDER A:2T1c1;ES_A';*.é;5".1z;{'
227 OF THE CONSTITUTION <39' INDIA, WITH A E-';i:AY,E§ev._"m;'--T ~
CALL FOR THE EN"I'iRE 22009133 RELATING ALL» 'zm:-.
ALLOTMENT MADE SO FAR IN REGARD TO VARiC)"US-.fl'?¥'E-Sj'Q§'x.
MEMBERS iNCLUE)I1'~E(} IF' ANY FALSE P;AF'F1'§;)A«V1TS.;Si.IE3M§T'I'E3'.;D
THERETO SEEKING THE SITES, THE N§AET}%{-GEOLOGY A-;:><;:I»%*-1;fg.r3»:;vT A
THEIR RIGHTS FROM THE INGEP'l"i'C)N'--.OF' THE '~~f:'>0.CiE¥i'f'Y '
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BAPOOJINAGAR E3AN(fi¥§.'L.O'RE"26 PETITIONER
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AND : V
1 smme: op' K;:.1é N;§TAi:A
R~ER.._%B*::_THE CHE-E? 'SECRE'I'AR'{
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' :3 .A T KAWAAKA STATE JUDICIAL EMPLOYEES
V HQUSE BUELDINC3': CO~OP SGCIETY L'I'D.,
" «._f*-_{GW AT JUDICIAL EAYOUT'
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3 YELAHANKA BANGALORE 65
REP. BY ITS SECRETARY REESPONBENTS
" " {By Sri: s ANILKUMAR 85 'F N MAHADEVASWAMY FOR R3, ADVS
Smt: M C NSRGASPEREE, ASA FOR R1-2)
15
TEES WRIT PETITION IS FELED UNDER ARTICLES 296 326
22'? OF' THE CQNSFITUTION OF INDIA, WITH A PRAYElF:',_'E'f}:
DIRECT THE RESPONDENTS TO CGNSIDER THE LE'1*E?E:i?_fm".-- _
5.7.2004 ANS 16.3.2006 AT AN}-(T-G, 1»;-1, AND Ti:£«'€.:.4L§?I«_(§Aj'i, "
NGTICE D. 30.10.2606 VIBE ANX-J-«X; DIR--E_cT'''--..''§HE-'~..._T .
RESPONDENTS TO EXECUTE AND REGISTER THE"-ABSGVLUTE
SALE DEED IN RESPECT OF' THE SETE NO. 3.'O§2,_}3E}I3'IC'iAL
LAYOUT, BANGALORE IN FAVOUR OF FET§'FZOE'§ ._
WP No. 121913003
BETWEEN :
GURURAJRAO DEVIPUR
ASSiS'3"AN'I' REGESTRAR {RE*TD) A
MAYO HALL coum", AGE 6? YEARS, , V , " _
412, 1213 CROSS, H S'I'ACzE, " * * =
WEST OF CHORD ROAD, , V' ..
MAHALAXMIPURAM;BaNG§1LO§i'E. I PE'FI'{'EONEF?
{By Sri : <;'§U--R.I_§§':*..._i I<':t;;..KAE2.N:.,'Aaiv
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1 STATE OF KARNATAKA
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JUQICIAL EMPLOY EH8 HOUSE
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REPBY ITS ADMINISTRATOR, N03?/2,
H FLOOR, SURYA CHAMBER, I MAIN,
SESHADRIPURAM, BANGALOREQG.
RESPGNDENTS
M
11
{By Sri: SUBRAMANYA JOIS, Sr. COUNSEL FOR
Sri: M SIVAPPA 55 ASSOCIATES FOR R4
Smt: M C NAGASHREE, AGA FOR F.'1~2)
THIS WRIT PETITEON IS FILEE) UNDER' ARTE'-.LES"226 85
22'? OF' THE CONSTITUWON (BF INDEA, WITH_§':"»PRP.YE'R TO.
CALL FOR THE RECOREDS REL.2'£'FH'5C} N Am, 'T-.H;E1
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(By Sri: C IAKSHMINARAYANA RAG, ADV.) L
«L
AND:
1 THE SECRETARY KABENATAKA
STATE JUDICIAL DEPARTMENT
EMPLOYEES HOUSiNG BUILDING
CO~OP SOCIETY LTD
NOW ADMINISTRATOR D R 1
NO '?-«A, KIND FLOOR, SURYA BULDG
EST MAIN ROAD, SESHADFEIPURAM
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2 THE STATE 0}?' KARNATAKA
REP BY ITS CRIEF' SECRETARY
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Sri: SUBRAMANYA JOIS', Sr. AC;C)L}.I'i€3EL« mrz»; '
M/S M sxvapm 55 ASSOCIATES,' P=.:>:a>__.;2_ 1"; _
THIS WENT PS'?3T£QN"~VFS"'£?'ILEi3 UNDER ARTICLES 226 85
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30 X 40 OF"--4.vTALVGi*IA'1'I'Ai9'JRA 2ND STAGE, SHIVANGAR,
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H S Gt2.PAz.,Ai«;R}é3HNA $20. SUB!-3?: RAG
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._ .BAAI'V'3GALORE -- 61 PETETIONER
V' "-{B9 Sri: Y N NAGARMA, Ami.)
AND :
3. THE PRESIQENT KARNATAKA
STATE JUDECIAL DEPARTMENT
EMPLOYERS HOUSE BUILDING
CO»OPER1's'I'IVE SOCIET Y LTD
HIGH COURT ESUILIENG
BANGALORE -31
2 SECRETARY KARNATAKA s%1:m'E
JUDiC1ALDEPAR'I'MEN'F ' _
EM PLOYERS HOUSE BUILDINQ3'
c;-<3 OPERATIVE SOCIETY LTD '
HIGH c0uRTBL,I1Lm»N;;
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AT 'I'ALAGA'PTf'APURA EX'E'EN--SI{3N /JEJDICIAL LAYOUT, 21:11:)
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..._"AND;:
u 1" STATE OF KARNATAKA REP BY ITS CHIEF' SECY
VIDHANA SGUDHA, DR: AMBESKAR VEEDHI
BANGALGRE 569 801 M
2 THE PRENCIPAL SECRETARY TO STATE GOVT
DEPARTMENT OF' CO~OPERA'I'ION,
MSBUELDENG, BR. AMBEDKAR VEEDHI
BANGALORE 560 (301
3 THE REGISTRAR OF (304)? SOCIETIES
N01, ALI ASKAR ROAD,
BANGALORE 560 001
4 KARNATAKA STATE JUDICIAL EMPECf1"E'iES
HOUSE BUILBING CO-OP SOCIETY L'I'TD,,T '
NOW AT JUDICIAL LAYQUT AT JAE-.iI<lU--E?,'
YELAHANKA, BANGALORE; _
5 KARNATAKA STATE JUDICIAL__EP.{fPLQ¥EE'8"«
HOUSE BUELDING £:¢3-.011: s<3c1*r;f1*: 1j;:.':_>., '
NOW' A'? JUDICIAL u:.;y'¢UT'AT;;AKz~:ju..R,'~% _
YELAHANKA, BANGALORE ' _ _ " .
. REPRESENTED BY rTs_EREs1D3NT,~' ;V ..
5 KARNAf1'A:<.A s*%*A"':*F' J,.UmC:AL EMPLKJJYEES
HoUsE:13_U:1.D1N_G <:;o;2f>~:>. socxmv rm,
N:::+wL AT JUDECIAI. LAYOUT AT JAKKUR,
.33, LAHA NKA BA1$;§}g~_LoRE
" ~REF.;Ev'3E1S'E.NTE£) BY ITS SECRETARY,
V V. . RESPQNDENTS
(533: 8-23': .sUB'RAM.emsYA JOIS, Sr. CGUNSEL FOR
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€_iALL _F'OR* THE ENTERE RECOREBS RELATING TO ALL THE
.___"ALLC3'I'l\rIEN'F MADE SO FAR IN REGARD TO VARIOUS TVPES OF'
.4 'MEMBERS INCLUDING IF' AN? FALSE AFFIDAVITS SUBMETTED
"T,'HERETO SEEKING THE SITES, THE METHODOLOGY ADOPTEQ
«"I'HE1R RIGHTS FRQM THE INCEPTION OF THE SOCIETY
INCLUDING THE LATEST SETES ALLUPMENT RELATING TO THE
M
2M) ?I~{ASE i.e., AT TALAGHATFAPURA MALLAss,r§'Q:e5
[SE~¥IVANAGARA}; E:'I'C.,
W? No. 770,{200"7
BETWEEN :
SM'? M S GAYATHRE DEVI
W/O SR} 8 V 3 PRASAD
AGED ABOUT 37' YRS
'm=1s':', Ci'I'Y cmx, comm' " V V _ "
MAYO HALL UNIT, BANGALORE 1 " . f.."*DE§T11*;QNER
(By Sri: M L DAYANANDA ;<Uzy1Ai2,=A'bv;.§'j'
AND :
THE PRESIDENT ;KA12}5mTA§::A 2: A
STATE JUDIC1A§.§;--..E1~.«§?;,£)YEES .
HOUSE'. 3UiL{3'1NC3..t:Q4<:>? SCFCQ;-§1T'§'..1g3'D';V,,
HIGH COURT B2:IV1L»D:':gg3 - ' ~
BANGALOI%'i3}"T1 --. _ A " . RESPONDENT
(By Sri: sU'BRAMAr§:Y»AVJ%:':s,"'S:{f COUNSEL FOR
M/S M SIVAPPA V8s'ASi§OiZ1.I'ATES, £Ui)Vs)
" T.i;Iss"%wR1f1' PE'141*i*:'{')i~§ IS FILED UNDER ARTICLES 226 85
=.22':'«" '55)? THE. C4O';¥STi'I'U'1'ION op INDIA, WITH A PRAYER TO:
:*:Rv§:¢,_'£*'TH~z:« R§:;3Po~:~:DENT TO ALLOT A SITE MEASURING 30* X
5o"A'I*.TALGHA%1*m§<A LAYOUT, F'O§MED BY THE RESPONDENT'
SOCIETY,
~ mg. 1£34gf:!'g2o07
g:«if;*x;¢ p:}£}N :
PJAHAGIRDAR S/O LATE P 9: JAHAGIRDAR
, '(m<.:--*i'IeI<':T AND SJ (RE'I'}:3}
A "AGED 52 YEARS, R/'A'? NO, 35
" "BALAJI NIVAS', 13'? FLQOR, 2ND CROSS
ORDER
Sinm cammon questions of law and faCf,S"--§'i'mf""-T ' decision making, with the congenté Aoffl t;llé'*--VIf£<:afix:{3:i V counsel for the parties, the tagether, finally heard and» cgf common order.
2. The Itfiafs in all..,f:_hes{é. '--z':%;:'e identical. The petitiongfs "to. iiiémbers of the Responc?l£:n§§§{a§?;;a§$;l§a--Stzl§e Jficlllcial Employees Rouse Building A'C§>¥0pe1'alti§i¢-- Ltd for short 'Society', registe;1*edl uI'l€1er'AVt311e Kazlzataka (30--0perat:ive Societies *sl1oI'£ ;A£:t', aggieved by the failure to aliut Si'f¢§l._[-.'i:i .l'.l'Vfa%.r9ur, ix} the layaut formed by the _'SecieTty' ,._ja7;&d,«:"" an the common allegation that sitcs H 4.4"*all0ttcfd ltd. members were Without mgard £0 their in the membersllip, While irregular allotments ll --:'_4:w'er€ made to members far below in the list sf members, 3 Alas also allotments made to judges ef this Court, have M imraked the extra~orciiI1ary writ ju1:'isdict:£onW foliowing reliefs:
I) "(fail for the entire reaarcis' ':*¢e?Icztz:7r;g Vfi'ze ' zzliotmerzt made 39 far Vin ;&¢g,2~#ird'[['Io"' :
iypes of naembersr éf .
eyffidavits submitted ' ':}§,éreto the methodolqgy ri§;}iIs~fr0:i§t the inception of the latest sites aliofment gifme ie. a! (Sféfifiermgaraj;
ii) Ié§sueJri19_,*79r a writ in the " 0} fither appmpriate "order; or Grders, so that the Society to consider and _ issme ' necessafy'. allcztment cf site to the 'V L'pefitic;rie*r. V£}'_if_1'5.f'i,{£f' in the 131 stage er in the 2'"
' at Talaghattapuraxfiailasandra.
3 -- within :1 forfnighfs time firom fu=};fi:=o}I * 'A "I'he Writ petitions are oppcsed by filing 'gtatefmefit sf obgecuons dated 22.9.2002 and additional 'gfiatéinent of objections dated 1 1.3.2009 interaiia M subsiantial eompfiamee of {he said orders, that materiak coliated requires eonsideratien. The learned eouneel further contends that due to anemafies and ser?i:hi5:1.s irregularities in the matter of allotment of sitee«~~se_;;3.ee' "
the petitioners, being the eldest members of > have been denied allotments, ii;§ei4ife1fe'1:r;e:_':e exercise ef extraordinary writ.ju_risdjt-1;i0n.
7. indisputaifiy the znefixbere of the responde1"1'£«ae.V.;;d3ji€r:§ie: "ed+~eperzitii2'e' iseeiety. There can be no disp1;ite" $ing1e Judge whe heard these petiiieizs specially listed before us, " iseeueci 'i0"----the society te place all} reievarzi:
the state 0:" afiairs of the Seciety, was with.
AA 'Undoubtedly in a writ proceeding, existing 5:' petitioners are executed, Whiie no enquiry iies T whether a party has a right. It is apparent from '4 {he relative positions taken by the parties in their N respective, memoranduix; of Writ Peti£ion_;"'a1i(i'_~ _ counter statement, that there is c0nsidera.§}2,. _?i'i*iu$Vp2.:1:te.Ai1"3 " ~ .. 'V regard to the material facts and such a nature which adjudicated in the writ I?'etitic>'¥js;.;"v: I¥; is which it seems to us is aéjudication under the Act, we i}'1¥;€}T'fCI'€t in these m8.tters_{
9. A _c{>¥Voi*:iVi«1_1_a::e '1'Z)_ii:*21:3zmi Bench of this Court in the case . Whilé fiealing with the ailegatgofxs. of ifiegiflar §3lIo'un€nt -:31' sites to members of heid mus:
settled law that even tfmugh the e',4,é,';£'.'1',.3?§1'3.,V€3';2;3"1XS made otmirary to the Bye-laws, this .. , Qeufi .. oetzrmoi exercise the jurisdiciiera under v _jij':i:Iic}e 226 of the Cerzstitutiem crf Inciia as no writ will lie against a Co-opera£ive Secietgg. Even { otherwise, if twc: views are possible on the crmstructiorz of Ciausg :7 cf the Bye--c'aws, it is only for the guidance of the omaperazive Societies and M 24 it is not a law so that thfs Court can set aside the aliotrnent made tag} the Judges, "
10. Y3: anofliler ce--o:rdina£e Sivisian Bench of Court in MURUGAYYNS Cass supra, having A4 Section "70 of the Mysore Co~operative "
thus:
"A complaint by two £rj",_a' sodety against the society mggmbeir that the imuses w}a{§_rf:._sh(3i¢Ic;? _}been aliotted to fiqaen '-cziloiited to that other :'$ :;3.d;i$pu£evVfa;!tiz:g.'within Section 70 of the/z3'??.*w. "
.; :'I'he in Gurcharan SiI:gh's case r:s};5s;éi?;re{1"tI:_:1'2.i$§:~.:
.' A _« counsei for the appellani submitted iigféiénce to 3 seven-Judge Bench judgment cf .. this in Pracieega Kama: Bis-nwas V. Indian . _:§ig.t:tute of Chemical Biology ma: the Writ gaatition is' maixatainablri. By the said judgmani, the 'T decisian of the Constitution Bench in the Cast: of Sabhajit Tewaxy V. Union of Enciia was overruled, Tha Coflstitutian Bench judgment in the case of UK T25 Ajay Hasia V. Khajiicl Mujib Sehravaxdi was explained and multipie tcsts for whether 3 parficuiar cerporation or hody --' j"
meld 3:0 be inciudcd within thfi dcfinifiongf ._ V undfir Article 12 of the Cents?-v;'iJtutidx:,_ "*2§fc':Ir, . down. it was inter alia held as fc13}l§)x€;;.'_$.[ S I V "40. The piciure that uiiiingtely 'e:2;?u--:rge:9'v:fS ihai the tests fomuIatédV:._"in Ajqy._}{€zs§i:z case are not cg 32%' 'st;
that if :1 body them it must, eat; hyp0the:~:§_t','--V.bé--_ ---iii) be a State ihe _('£,-"'71" 32.
The; "qi¢e;§i§a--.%;. c.--::_s-2" ~wouId be V¥§z)m'uIafive facts " is flnazwcialiy, = afivzinistratively ' = s_iomf}mtgd'i§y finder the centre! cf the :_G9vefnméfiI;' ***** Such mnirof must be » to the body in question and X "pervasivez If this is found then am is a State within mtieie :2. On ., iifge Verifier harisi when 3119 ccmiroi is mweiy vvfegulczfory whether under Statute or otherwise, it weuid mgr: $erz:e is make the body a State, "
' Et appears ihat the: basic: factual aspects were not jpiaceé before the High Court to clezterrxnine the M 26 question Whether {he resgmndent Society "State" Within the mtzaniflg of Article: 12 'pi? "
Constitution. In View of the afiaresaid, we*'fcvé{:t1fiét:: = V it would be appropriate for examine the question regarding {he :L§§éi§ii1taii12§..bi1ity "
in the background of Wl{ai«-.._Vhas"'ime£:nV Pradeep Kumar case. pa1'{:ié'S-_ permitted to place V xngateriaié éiippori «c')f""3}1"éir respective stands in "tlfis. u the matter is pending since 1995 v.i11§;}=§§Ix:{es""t¥iié:":»£j_uéistioz1 of icgality or of: 'ié.I:'IHifié1fi(?RV fiewices of the appgtliéttat, .';Vwt3'-'.'1..:i£_1&_ ;'b:;e in ::t.i:c_ interest of the parfies of as early as prac,§i:iczflb'1é', .5'vp:¢f;éfifa§3<1j*'v..'@vithir:Wfour months fimm the éfaté < )f fI3{S{%7§L;;;f,5il< pf Qiir.§:.t1er." InxBHA_V% I§RA S I SK NIYAMI'l'}~iA' 5 the Apex Court; having considemd ali "pronouncements which have a bearing V V on it§":ier;i:$i:;:i§ making, accfipted the contention that tile:
H H K .jP_§:tiii"e;n filed against 1:116 C0~9pera2:iv<3 Sugar factory .'_ 1fegi.:s; 1iei;ecZ under the 'Act', is not maintainabie as it is T State failing within the defixiition of State under Eérticlcz 12 of the Consiituijon of India. 28 flied by the President 0:' the respoz1de11t-Society "
that. the society would afloi sites to T' -- maintaining seI3io::tity as the sole cIj§{e1'i§,' «.iri_jti¥1.;¢ V},.:.a=1;.%;(V;':,.§i' 'V j_ at I-Iejjaia after obtaining necessazy "'slearax};Cr:V" "
approval of the authorities. the aifidavit, ii: is further dirééifors of
the respondent society, e§s:I:<%:;r 1& Lhcifr express 7coz1se:1t to the averments tL':?:<~: {ff '~F"éesident. The iearned senioi "feS§p<§i1dent society by way of c;'a1'ii_icé:'t;i:3z1..V_ :3ub«.,r:n 'i1:_s3 that what is meant by senioray ofihé Hate of enrollment of the members," irrespecffivé of whethfir or not the member V. eiingunt as an advancxe or obtained refund sf £316'-T'adva2.1fit2e, veéafljer paid, 0:" has a deposit with the V V$:_'}Ci€ty ;' as;.. critegria for allctment ef sites, to the '@§:37.$':;i1:?.g fiiembem, ezlroiied immr::diate1§,s' };::r°ior* to %f§A<:pt«-$13475: 200$. % N
15. Having regard to the avermentg..__"§;fi':'._'iiixfi"
statement of objections, £116 afiidavit <31' filed today into cotxrt. and £116; 'O17 learrxcd senior counsei, we have 13:.) '1'easo:1.v--"--'t£> bE:liE:vé that the respondeI3t«society""w:i§1i r1o1: ~a<:ii1c€re ':§€o its commitment. I I The Wm $§¢§'~itio§1s g are .V3f_1 @izitah1ab1e and accordingly subject to the observati(§iis"T.;§i;
f,k«qudge & hégg