Smt Bhagya Rajshekar Reddy vs State Of Karnataka on 29 January, 2010

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Karnataka High Court

Smt Bhagya Rajshekar Reddy vs State Of Karnataka on 29 January, 2010

Bench: A.N.Venugopala Gowda

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 29"' my GP EANUARY, 

BEFORE

THE HC>N'BLE MR. JUSTICE A.z\1,vAEs\auGcjti>2iV§;'/:§«':»;(j'i;"vr',:m  

.f:'Ll SC . mjmgi. 2 5:2 
MISC.W. NQ_v.'E..»{11/201.0 V    

 

(Lu-,I_.¥'I\_"f_mE-;...E»§J,,'::V   kk

Smt. B§ig:.g;g1a% RajVsEéx3.i<*aV_r"'?2';é:é
Member 0fE'-Zélia ?emC§}ay=a-~{
Bangcsmre Uri;-at, '"

 W/_o';'.,i<:.Raj$he%<3':~£2.eddy,
"R,{'o"; Ka§"é{<0r'1d.rahal£i, %<aramaram
' P03; Sva4r}'a;;v:.:Ar' Road,

A'~-Bangaivof'e.VEa§i,,Taia;i<,

 {By Ai§.SVIE1aasf'n'i<ér'an Sfweity, Adv}

Bangalore' 550 835. 4
   ...PETETiO£\1ER

 1} State of Kamatai<a,

R€iJ%'r;:*S€£"Ii€'d Kw i€S S<:e<;::"<3:zar:,z,
{";>epar"I:men{ of é"<uraE DE33V€lO{jI'1":E3I"1t
And i33s'a£:%E2ay'e3{'}1 Raj,

Védhana Soudha,



Bangalore -- 560 001
Bangaiore City.

2. Regional Commissioner
Bangaiore Division,  Fioor,..~~~ ».
B.iV§.T.C., Building 1
i<.H.Road, Shanthinagara,
Esangalore.  

L1.)

The Director (Panchayath  and 
E><~OffiCio Joint Secretary-,-------- _ 
Department of Ri;.,r_a'i«. De.vei:op"m_e»nVt"u_
and Panchavath Raj} ' "  .. 
Vidhana Soudha, AAAA  _
Banga|or_e.§? S60 f'_'JO1'.' 
4. The Cgiiief«.E$ceCi,.:t%v.e--.,.Qa'.fiCeir,'-«_' 
ZiHa Parujiqya:h;._'4;a'"i' *i'

Eiéngéiio  .ii)'i~s1_irict, _ '
B'aiiga|o.re.''    i '
= = ' ' H.RESPONDENTS

{BySnniﬁ{:Néga§nee,AGPforR1toR3; 8LNALVUaya

STL G Nagaiai

S,/no... Gi,ira;3pa Recidy,
R/a iaie'i"aiooriii, Anekai Ta|:.,ii<,

 V. A E$'C1T_i"ig£EiGi'E?.

E"ﬂiSC(\vAJ1{\&OI1-S2/2010isﬁied under Section 151 of the

' Cocie of Civii §>rot;etiz_:re, praying to permit the petitioner

iiei'eiii to iiiipieasi the i>ro;>ose::i :"€S[3Gii(i{fi'it iierein gag

i'@Si){'iE'"i{'§€fi'iE $30.5 m the above writ petiiiion.



lVlISC.W.l\iO.541/2010

BETWEEN:

Smt. Bhagya Ralshekar Reedy,
Member of Zilia Pam:%rzayat_> .4
Bangalore Urbar, -- 
W/o. §<.Raj$hel<ar Reddy, _
R/o. Kaskonclrahalli, Kararna{am~.._ 
Post, Sarjapur Road;    '
Bangalore East Talul<," '    ,
Bangalore W 568 035. "   A

  '  PeT1T1o:\JER

{By Sri. K . ss1l=a5:§;l§l.a?';;Ve  3:31 e£ty",= 
Ali?

1. State ofVKa'rn'a:aka';.._"'=-- '
Re'p{e3ent~eVd" by its..'Ser;retary,
De;)ar:-rlzment of'RuraliDevelopment

, --:'-mcl Pam;l'1aVy~3t%1"-Raj,

'~?,Vid'l1ana S'oVa.:Vcl_r1a«,.

B*anga!.ore M 560 001

 Bang a..|_oé<e City.

1-»'Reglonel;=Commisssioner

__ Ba~:af;afl:ore Division,  Floor,
..B';':.\{:."§".C', Building

l<vn_l~%'.Road, Shanthinagara,

AA  Bangalore.

DJ 

. The Director {Pan<:lr1ayath Raﬁ and
E><--Officio Eoint Secretary,
Departrnent of Rural Development
and Pancltayath Raj,

Vidnana Soudha,

Bar'1gaio:"e  56%;} {E83,



Sum. C.Padr"nava{hi,
\.f=J,fo. B.Chan<.ira;3pa,
Aged about 42 years,
R/o. Bylapoanapalya,
Madavara Post,
Daganpura Hobh,
Bangaiore East Taiuk.

Mr. K. Ashokam

S/o. Skazman, __ e_ j
Aged about 50 yea"r's,e--. '_ , ,
R/'o. I\$o.174, B?sarat}1'n' 
Hur'1asemasfa'n,_a i-iari'i§'F<oac1,V,f_ - 
Jala Hob!'i,' E'»;an'ga|r._oei E'a'st"Talu.'k; 

Smt. F'c_'irv7:c§¥;_.?':a:1'a--:':»'ra'}7C.  :
'vxﬁo rsmr at ya n.ap.;_3 a , " r -.

Ageci a 56,ye.gar:;._

 £¥>ic}an'a'i=fa--'_ii} _\/i"r'a_g"or'raga:' 905%,

Ba rrg aiuo re '~._ 49; ». ..

S m t. \/ui} a' P :*a bi': a , 

. «  on E5 . V e I': éﬁfi? <5 i: 5: $3 g) a ,
 »'¥}--.e'tJ é'ri3'o:.s'r 553 years,

H10.

'*»_Rro;xanupansvmage,hganrHob»

AnekaiTmQk.

 M r ..~ 5? ajja ;: H a ,
S/o, Dvodcsaéah,

/--'\g.eC§ about 36 yearss,

AA '"a_R/o. Hoaahalii, Goliarapalya,
Hmagadi Main Road, Vishwaneedam Post,

Bangaiore Eaaii Talzsk.

Wr. Sadarrand,

Sfo. H.Masr':irarr"za%ah,

Aged about 50 years,
R/6|F'&Ox2j Taiagatpura village;



Taiagatpura Post, tjttarahalii Hobli,
Bahgaiore South Taiuk,
Bangalore A 560 £362.

11.§Vir. H.$E*E|i6§}D€%,  _ V
S/o. Late Al»-"I.HahLimanthego'w<§a_;_AT*
Aged about 58 years,  
R/o Laxmipura Post,
Dasahpuratiobh, 3
Bangaiore North Taluk.  '

12. Smt. Raina Narasiémihiai iv"iur}*.ii}~,./,   "
W/0. Sri. Narasimha Murt.h\/if '
Ageo abou_i"'3.8 ye:aré,"~.; .'  - 
R/a KLJﬂ":b3'i'i3;~rGC§i.%, "§<engeri "riGVb--!i'," 
Baogaiofe._SAeLrti1"D_i:_t%i--r;t.:3'  .

1  V     Vﬁlmpleading Applicants

(By  He:Ejti'e,"'A§%'xI. §o'r"i'i"hho|eading applicants}

Th_i§ MiSc.._Wu.'5--4it';'..2{}«3;'O is ﬂied under Section 151 of
the Cocie.._V of ::_ivri._ "P1foCeot,ire, orayirig to permit the
ap;3'ii--ca_r1t$ here'i'n"to"oe impleaded  respondents 5 to 
irfathe__i'nterest§'o.fi...§_u.5tiCe and equity.

L   "-.T_hie'jse_'a~--ppiicatiohs; coming on for orciers this day, the
" ._ (Sour{*:7'i«a{ie.:tvhe following:

ORDER

-ﬁearei the iearoeti iormget aooearéog for t£':£~:~ "--..";;x.e_i:Aitiooers, the I'€S;}C}|'1Cj€ﬂtS and the imoieaciirig ..aopIicahts. Sri. Siiashikiran Shetty has no objection to aiiszm the ii'ii§_L>iiE:?€3=';§:i|"E'g;' ﬁetataorts. Considering the nature of lis and the contention raised in the applications seeking impleadmehiii-t,""._the proposed respondents are necessary and ..pi--=oper'<par:ti*'es'.~. Hence, lVlis{:.W.].52/2010 aI'ld_;¥'1§iSC4. Nil}:5'%l"1;i';2'i"}.i'O'_'_iiystarld'5 allowed.

2. Learned counselt'Vtori'r"i1_e|ea'tl..ttiiet: applicants by Carrying out the amie:n'*d.me_nVt i_mi'm_edViately. lirlewis at liberty to file an amended pevtition. it 3, -- "ifhis*:::i-jatte:misiv----r:iotta part~heard matter. Sivnc'e 1a".ai"nV:'s}.tting in the Division Bench arid as tiy)y§;:':*na.tter l'V"€€§..'Lill'€S hearing at the earliest, considering the at vfact tiig§t,_yt'tre issue raised is witli regard to election process "'._tode'm(;_.c_ra.t'i'c'..institution, I deem it appropriate ie, to tli"i*e€;t=§:ti:'e'":iézegistry to list the matter' before the Single V i~ E3ench'"having roster.

5. It could be seen from the ji,Jd§i"¥':El1E that, before the Division Bench, State and other parties had desired that they would file statement of obgections. Hence, the it /_' 4 .Lri" , 57* ' J; .

CC) State and g)ther a£..i{hOi'iE|€S and the imggieatieti respondents shall file their statement of Objections by O1.O2.2Q.1eiC}";"e._V

6. tearneci <:<>imsei for the petit:oner__'t3a se%--Jje----ic[b;--:iTyi~.» of the amended writ petition on.E§.r,i__4Viv§éi§"'§{e%iV€f§}"':a4ite Bipin Hegde, learned aGvOC:'dQt€S.'_ *'Wht3Sé"ii:TiVV§.i::¥V'§;--~E1t§1iivn:g apgalicatioizs have been Eill(Jt'«'f_§§{§._.3I;<;}{'§533;'-A List this matter befer-e_.the"~»..Sing|e'Benin having roster on 82.02.2010Piotr'0E;*i_g3Vi};;}

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