Karnataka High Court
Sri M A Parthasarathy S/O Late M A ... vs The Spl Deputy Commissioner Bangalore ... on 17 February, 2009
Equivalent citations: 2009 (5) AIR KAR R 7
Author: N.Kumar
Bench: N.Kumar
.......A,...V_»..a- -u-uumuunru-\ I-nun LUURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKH HIGH COHILI
II'TEE HIGH CORT 0! IhklH!fiI3.HT Il§GfiL¢fl¢;
DATED THIS THE 1?" may 03 EEsRUAnzg§@6§;fl*;f_
BEFORE
TEE Hos'nLE:um.JusrI¢E ;aj:nniaH*H'f.'*~
WRIT PETITIQN No-491;2db?faM-KL£:»w_H}
BETWEEN:
SR1 M A PARTHmsA£3T3y,. 2'»"
5/0 LATE H A SRINEASEE;
AGED 32 YEARS ,m~_< V,a% '. *;
are Do0R4§Q;1,;12Tgsc3@s3,">
Kmv EXTENSIflfi.Hp 1 %-%' "W"
smmmmwwmmg _,--__
BANGALo3Er36a0a0.*<'H"' ...FETITIONER
_:BEgs3i_Aa§£_RflmAa, Anv,
"'Eoa,m{s_;aw:ERs INC}
ARE
.H_ 1,¢3E_SDL nE§U:x-c0mMz5sIaNER
.VEANGALcaE nxsrazcr
','BAN3ALGRE"5eoae1
2.THE KfiR¥ATAKa LGKAEUKTHA
M,s,2u1Ln1NGs
H VIQHANA VEEDHI
"nTBANGALoRE~01
'H*V'REERESENTED BY ITS REGISTRAR
'3 §§TfiE STATE or KARNETAKA
--TREFRESENTED BY ITS
PRINCIPAL SECRETARY
REVENUE DE9ARIMENT
M.S.BUILBINGS.
VIDHANA VEEDHI
BANGALORE*550G01
--- -..-- -uu-'cur: uuwan maintain! VI I'Il"|l\I¥l"lIf'II\lI I'II\3'I"'I \-I\"JKl 'Jr
such a towering pexsanality zzzf quite
public-p rc:-file and reput atiozi, 2101-:1j_§_§~ .' H
high afficas and positions.
demise; the fomer
pouring on him, as alsegogx they gsatitifizgzz-sir, {asi
avalanche of aiifiazis ,
vi t1113'*3 rative ref i " « , _ hc=iVQ:;1:<.:~us-
at at cements , tfrguchiiig .;;:xi.:i rcxfi la ,
integrity i i _ " -3;-1':"~:i his father,
the dacaasigfi an him.
The. {was a Chairman of the
Urban ArEa.4_ViiC.<3{Vfi:ni's!sir::;i:, a Member of Lalbagh
..v..fI'rus»»t5--,,. v&'Mem}ié'r.V;'>__fi_»the Internati-canal Unien szsf
v"._C'c>i§?$3nr§t»i'a.zi"'Of Nature and Ratural Reaources,
au Hémbaifi' U N University, Tokyo, Japan,
)5: trwietée ivnzif the World-wide Fcunciatiezsn Nature
and a recipient air' the Global 500
He haa been residing in the prmpexzty
quastian. In fact, petiticznerr am: his
father had to file several writ petitions
befc-re thia Court making Lohayuktha at party
to thcsse proceedings seeking protectican to
V
--- -. - wig.' .-- -..-.. .. um um. . . WW1' W 'Ir an. 1' - urnu Ir\Ir\I\r'I a nun I \a\lIIl\l Ur lu'Il\I'l'u.l"|l\l'\ l'lI|!fI DIJUKI Ur KHKNHIAKA NEG"
the Eangalcare Mahanagarapalika, the
Eseputy Cirrzmaiss issue: of Bangalore __
District and the Secretary,
Ecology. Bangalore
petitioner and his 'mamhe335V.V»:
encroached upen as part and
thus have ruisusé3;;i_"':.. and
therefcare the action
on the Officxi-é:p'?"; for this
injusticxef father was
made " complaint. The
LoIayuk;:i'@L" and submitted a
report , Q21 u.'L"."..,.vA1'{}»;"2(3f)5 .'.produCed at Anne-xure*F.
= i-'i'a_$§é:.~riéjA::di:9<:i ai;Vii"éVthe Government csfficials.
recorded findings against. the
" father in respect sf their
z the property in dispute. Tha
VA and his father are defamed,
any justificaticn and behind their
" ~ bac3:. He has alleged legal malafides against
the Lcakayuktha. In the said repart, a
direction 313 issued to the authoritiea to
"'*" '''''''''I''''' ''7' *"'1"""\|-|"'|'\l'| Vll\J'll |u\I|JI\' \J'l I\I"\I'\I'.9'\Il"'¥iI'$,!"\ I"H!'kJ'I"I '..\J\J!\F 'LJF T\:P'lI'\!'I'|lI'\!\l"| '!l\J'll \nv'-ll-ll
an
tharah land of the SanJr.ay' 5 Tan]: .
Conaequently, any documents of alienationa of
313 Acres 33 Guntas ofi Sazxkeyfis Tank'sV.VVi'9if._V'
Kharab Land including those of the
of Sale Deeds Ex.c~34 and c.41, hac§§§'$be i
initio void. "'
" Hence, the
Spread Area, its ivlaiztgxr II'ei1;"Las~,;i§ its
fore-bed and its 'gould not
have been V'cS§:l'VV'V'-es; private
party, aven"fiy_£§§ s£g§¢_¢§#§:nmnnt. If that
be so. the ?%i§&te'§§%5?*li£e the erstwhile
Maharajyéydf not have and did
nest title or interest in
-"vt:_1_1o as well as, its water
.V*ap:r:.é'ad_"a£'e§;:"---its water: receiving Hallaa or
its? tank' 'ifjaiéé-bad, including its catchment
iairea, 12.a;r:E;_f1o right to alienate any pcztion of
* _thé land of 313 Acres 33 Guntas in sy.No.2 at
Vilas Village, including the 2 Acres
'Gunta of Water Spread Area of Sankara
Tank, 2 Acres of Watar receiving Itlmarah Halls
\\/i
:_._..,:. .,_..._ _,_.. -........_.,,,.....-;..... ...._..-.u up. III-IrusIrI!rIlIl'I' nnrn uwvw-I- IwI"'lU1lu"ll'lifl|l\i| I"|ltl'fI"I UUJUKFCFF KARNATAK& ' HIGH
30
rastaring the Waste 9391: level of San]my's T _
Tank, in their efforts to grab the
Sanitejfla Tank's Water Spread A2:-ea, fzhe
Hallas and the epen area caf
Tank Bed lying on tlm Tank"s:' -1;':§3r1:'V1i.3v_'1".?i:1
to partisans caf which areas, wat;é';; of
Tank ccaulcl be spread
Survey Map, when thag 'I'anI§:_'.'_ *%ii£%.;if£5Iv?v~iVéval
has bean reatorec1.?._'fi
11. I-Iencsaw of the
La-kayutts. or sub-issue
is, that 2-1'Léfl_V."'«';§:eenivasan or: his legal
x1fzi%'pzes__$'avnt family members have ncat
'-_is1::<v:v<:a;e}::?;¢'=, a'~ in unduly influencing or
Carmnissioner of Bangalore
Palike car the Special Deputy
cf Bangalore Urban District,
restoration work taken by the
'V ' ~. p " " gal are Mahanagara Palika , involving
reatoratimn of Waste Weir ef the Sa111:ey'a
Tank needed t:r.::- impound the required quantity
»/
- " '*""" ""-'"' *'V'A'!"<!_ VI' |\-Hiflfliflflfl HIGH COURT OF KARNA-W5KA HIGH COURT OF KARNATAKA HIGH COURT OF KAHIATAKA HIGH COU
the remaining extent sf land. Therefore ftizze
A133:-z Court has put ita seal tax: the
the petitioner' s father .
preliminary notification _
notification is pJ:c;s:I_uce«:§i'..A:"--._baf§r.a'A'" Q' V
Lokayulzta, without
happened to those '~.§.cqéiii'Q§i'ti s:;§i'.. pz;{>tée§inga,
the Lokayukta has '#a§§£fi$$ sfiiifiinding that
petitioner' B; Sccsntxzazy 'cc:
the findifig:§§%§tdé§x}%fitti§ Caurt and the
17. inithéicf the aforesaid facts
iirivai"am.fitéa,ntions, the quasticsns that
"_az,*i'rs»-.-:3' f.<;«r, mpiiaideraticn is:
the Lolcayuktha under the Act
V the juxzisdiction to investigate
and hold an enquiry in respect af
dispute regarding immmvable pxmperty
belonging tc private citizens?
(bi Whether the preceedinga initiated by
the Deputy Cornmiasioner i on the
Tn¢§gnifj£he"5
I1 LJUUKI UP IUKKNAKAKA HIGH KAKNATAKA HIGH CUUKT U!' HAHN}-"KIA HIGH EUUKI Ul" EAKNAIAIKA mun QUUIII Ur l\Mll.l'u-\!HI\H rllun uvun
"'3. latter: which 11:} he
invastigated by the Lakayukta and.
an "Pi-lokflfultta.-E1) Subjegt
the preczviaitvns of this act, the
Lekayukta may investigate
action which is taken v.by~.<«>r wi4th.."
the genexzal car specific :...aiz>f;p1':_c}#*a.'3.--.. '
»::«f.*- _
(1: the cnie'%:._§:.i_nisitsa: .
£11: a Hiniisitiér at a*
Sec:;_e~°l;ar':?: " H M
(iii) 3-'5. 3-§am2:.ér'*~<$£ ".fcIheéVv.Vii£_tate
v V. « ~ "
giy}»v "other _13uhli'c"""sez:vant
" ""b?3__ing.jT*«-._a"-.. servant
rgof a ":.~;.ms;s iiatifiad by
_ "i;he"'-.S'tatg""'s'.%ac:$vernment in
I .«.._<";c:-n:e.u'1-tatian with the
_ I '«i:*:>k'a}fi:1;t.a in this
}'.'s=.:-1_'}1a'3;§_,'"
:f;n~ _ _<';'a'Ise V' where a. cozrxplaint
i:nv-;;'3.x{ing grievance 91: an
I 'allagation is made in respect cf
'~."suehVacticn.
Ii'i--"fi3)VA'i1=VVi5ubject to the pzcaviaions
A'--~.._of_>f:};ii}=s Act, an Upa-lokayukta may
igw-aistigata» any action which is
taken by :33: with the general cur
I ;"'«s3'pecific approval of, any public:
" servant net being the Chief
Minister, Minister, Mamba: af the
Legislature, Secretary or other
public servant xeferred ta in sub-
sactien (1), in any case where a
complaint involving a grievance car
an allegaticzn is made in respect of
such action or auah action can be
or could have been, in the opinicm
anrunuvrur-u\:-I In\.7ll \.s\JIJl\| \JI"' !\.F|l\iVM'~\lI*&E\.H l"lI\J'FT \u\JlJI"€' Kl!" l\I'\KI'l-\II\f\.l-\ l'H\'I'I K-KJIJ
40
these definitions in order to find out the
jurisdiction of the Lokayukta and
Upalokayukta for the; purpose W
investigation .
20. The Act definesg""'".upt.ic:E:AT.'V:V'i;¥i<i§:r 2
Section 2(1) which reads as
""aat;ian" meana '~~._¢dm;ix:ist.;faV_t:.i~§?é"
action taken shy wg_3_f'».,_pfV_v décififiqgf;
recomzendatian in any
other manner .anTa'! 'ifi'fi1u_;g§s$\":.q.,fzillful
fa1.Zura_ of find .511
to such
actio::n__ "ba '§V canstruad
.
fl?2arefo.Ea_," .£>ot!;; -.éi:1t_;£-:§'i§'<".E:nd inaction could be the gubjecui: .. ;nat"te}: bf invueastigation by the "E'1..V'§Lj-jcéztifislaint may be a grievance or an ' a.lle§.=:..t§.913..V." Tha word "allegation" is calm:
under the Act under Section. 2(2) reads as under : -
".2 {2} Muagatian" in relation to a public servant: means any \x/ affirmation that such public:
servant.-
faj has abused his pmsition public servant ta obta¢;i2»fi '1A.*a_y'--4' or favour to himself "«;:z*7 _ "fic> 'az f;-_;§ other person :3: ts': '*;:_a':.:_gae undue 02: hardship to any otfief ;_:era'cm_V§""
{D} was actu&vt"é.%-E5' _i:_':« 2.j_pthé"-.VLj5!.f£¢harge of his f2.;:2cti«:2:1_$' :aatéc:!é"~:..';;:2séblic aervanf; pé:rs§o.té.a.E*.. or izgpro,;;e5:" «4 91:». ~ c:;:r_u,;g:¥ £3. _ net": area ; {cf} """ "i;a. 1vf ccwrruption, fa"va.::'-".z" tieixse;-».L r:»s2§€2_fi}i«ém', or lack of integglty 'capacity as such pub; .1: e 'V $.23: van tv; 55::
_(¢;ij,__"~.?;a_aéi"failed to act: in accardance narms of integrity and which augrht to be rauomd 1:>y_;:ub1ic: servants of the class to AA he belcngs. "
22. " " has been defined under:
I1 LUUKI U!' IKAXNAIAKA HIGH KAKNATAKA HIGH COURT OF KKKNRTAKA HIGH CUUKI U!' KAKNAIAKA I'!iUI'! BUNK! UI' EAKNHIHIKA l"llIIl"I LUV! Sactian 2(8) meaning a claim by a person that he sustained injustice or undue hardship in consequence of malacfluinistratian. x/
-us:-1-nu:-nu-q---.. -.-V... --w--.-. --.. -.-.-. --- -.-.--- --- 1 HUUKI Ur I\l'9aI§i'WJ1"kM'*H'\.l"'| rn-an vvvng ya nu-unuu-u-nu-1 auwu u.-'awn. v.
23. Wlhladninistzatinn" ia also»-de£ifi§d under Section 2(1) meaning, action takefi fir * ~ puzparting to have been taken in the éxérdisg of administrative functiafis 71$: any :§a§giC where, -
{a)such aatiwn gr thamfifiministfatzwé procedure £u§Tp:&cfi;@§g §aqarn1ng such gctianw 1i5 fynréééafiable, unjuatp Qpp£eas£ve E: fimfifqperly di&Cféfl3fi%§G{E;xQ£ :U _ flbfgfierg fig? bgefi wiigffifi negligence a;or 1ufldgéQ £§lfiy _ifiW taking such a¢:i¢n:' ¢:°uWEfi§~ adfiinistrative pE@¢édufQ dv:;wactice govarning 'V$uah'agtion'invcives undue delay. $_ 2é;fLifi&L_af0zaaaid definitians make it cléa; that ifi SO far a3 a camplaint invalving ' * &Agriévahce is ccncerned, it is a grievance " é£*afi individual who is aariausly affacted by 'Z 2@fl€ administrative action taken by way of « dacision, recamendation, er finding or in any other manner and includes willful failure or omissian to act. On account of auch¥V////
- --- ---- v-- --- ----i- -- III("l 'llIIJll \u\IIIl\' NI9 l\f'1P\I'l"|I.l"II\I"' IIZEHWI \a\.I!uJI'\' IJI l\I'II'\I'J'IIl"lI\l" "ll\VIl &\I\l 48 able to furnish information or produce documents relevant to the investigation to furnish any such information or produce".
uch document. They have been c:c>nfer:;_c;;¢ti"'«':cijfifi....1'.::i15 the power of a Civil Cc-urt suit under the Code of Civil iifiésduth in tfii, ? matter of summoning efiorcifig. :t1'i;e.u"
attendance of any person on cath; requiring prvciélxivction of any document; 'AA?:%i*§gfi.:i'§t1ance on affidavits are set out in iii. It is after the 12 13:-avidea for cf Lokayukta which reads, as unéiz;-.r;
ii#12;«.% __._lopo.I:ts' at Lahynttu, If, after invaatigation A'--pf v_van%?4i'.v'§at1on involving 4 grievance V hatsigbean made, the Lokayukta our an "*~Qp4iokayukt4 is satisfied that V' shah acticm has resulted in injustice or undue hardship to the czmnplainant or to any other pexson, the fiokayukta or an Upalokayukta .-v-u;aup¢_........u--=.-...-- 1--. ._.-um'... u-...--.- um... Is=I--\nr\d-\IIna-s- 'rs I'Il'Il'II"IU'Il'l'II'II'-I -...n 50 within trwaa months of the date or receipt of the report, intimate or cause to be intimated to the Iiokayukta or the Upalokayukta and action taken or proposed to taken on the basis of the report:.7.__:
{5} If the Lokayu.kf:a--.4é<:§zj'W§Z1n«éé.'4 Upal aicayukta is set ti sfied wi . . action taken or pzppo.§a_d= toiV.7z2a:' 1 taken on his reca3zn§éndat1ons~.if'_=ai'g findings rafaszpred "-~...Lf.n "sub-V-_x§ sections (1; "ai:;dA shall close thepasa to the and ''t};g 511.» ie:'i;';::_' authority is not so a¢¥tiafiéE£_--vV _-cnnaiders that désé -a;<:'>='» he may make a apeciaif repo_rE._ the case to the ,,4gé§nvemar""~.._VgndV also inform the awiihority csoncarned and V 'Vt.P:{é«..:§:éi:pi';,inant. A 'The La}-cayukta shall present 4!. aonsalidnted rapczrt on V n the?' parfomanoa at his functions V' fgznd that of the Upalnkayukta under this act: to the Gnvarnor (7) On receipt cf the spacial report under sub-zsecti-an {5} ; or I"! \..\J\Jl\I Vull' I\l"u\I'Ir'\lr'I»I\-1'"! III!-'Ii: \_\JIJI\_l.\II a\ru\|'rur\u.r-v -unu-u say... 9. ,_,i", ',..",."
6'1» ramarkzs neither the erstwhile Haharaja of Hyaoze no.1: the petitioner': father were alive. The remarks made by him against are defarctat:-:>rY: and they af£ect'_;"""t'11:..§_§L:fii1' reputation .
38. In fact this Cour§'~_:.Abg. d to ctcnaidex the right Va:f_f:'~-.;ep1i1:at:L.gn.: Vtfie case of rmnssanz Ell autumn, {£991 (3) 3;:
50.5J'whara it _ my * 2 é man is a the men life. It is d naturafléé pf' right of a man.
facég-. _f:h1e nhnle exercise which a 'vnndentakés in life is to L -fame, name and reputation.
which a man occupies in '~1.z.f*e' permanent. Therefore, bétjéean the removal of the man from mat office and damage to his naputation what he is afraid of is danaga to the reputation. office dares not last but reputatian is permanent. In fact, the reputation V 'v«.w|n'prH$OI<l -In-u :\r'nI\§-vl'It!'Il'\cl*\.,_.ffl'W!"'|- ' .!..''','..I_ 'I-'._''''''__ yr t'._""_'._"'_'~" ' _. __ 65' matter: of serious concern. It is not a conduct worthy of emulation by others. In the circumstances of the case, it gives' impzceaaion that he has abused his settle pa:-scnal scores. L¢kayuEt1:ia.VVV:~A--i.:1fiasi' overstepped his limits. It [is Abuse of Power.
40. It was the Lokayukta that,' to go into and his fiatheifjyii act matter of these tha'._"Vi;s'éi:itioner is not a party Vito': = fhaw»:-v_é.aid;_:':"'-invaatigation, by the rap-:n:_f_:_V hisa""1j'ight A;'L_sV"'in no: way affected and, ' '"i:1iei=aCfc:i-ra,"i--y. he "t:'a'xVmot have any grievance afilegport. The damage that has been report is not only to the title the.,V__A'prope:ty of the petitioner but thfi is done ta their raputaticn which is 'vi.../Qjgliblly uncalled for. In fact as the material you record diaclasas, the said report has Ia'.-
ll uxrvuu V: urn'-1:-uurnnu-u -n-.7-u ~uw.ru.vau- -an au--uuwuu-xuw-w 'rec acquire any title under the two sale dee-des, pet.1'ti<:mer's father fraudulently czbtainad the sale deeds from the Peraonal Secretazj"""
of the erstwhile .Mahax-aja, L. the petitions;-rs rams?
the documsnta; x-l';'-fl_;§?.I'.'.'.l:('I-V'€_'f!J 5:¢'Jf documents and pa-t1't';;V;i'sw;;;§iu*.a.;f other family haffefl ti tlg 91 the: wa.¢§e.r ""'s.',.a..'~.'.£':§sz;v----"Va':!eec:£ or this prcparty is =2 P?'¢Pé§?~'§'r and alli the_ in mqoect "cf _ t1-Q' to the propexfiy' gs .VwaLI' a.:2 ' t}1e extracts .§.;§_,=-.~,5E""'%:'.?,§~.A__'~?-atHW£5ut above are , and ccnsequmtly quashed.
mi;
all defamatory and d3.a§{:e:--:.*aiging remarks made against _4't.l:*:&:petit1¢>ner, his Late fathm-, n/ Isl! I 'mutan-
"'"""""'" ' ""-"'1 \-WU"?! «yr rs.A«NAIAI\u mu!-i Luuki Ur KAKNAIAIUI rllurl LUUKI ur nnmvu-umu-. . . '15' and erstwhile Maharaja at Mysore are hereby expmged.
(iv) The direction issued in para 16"
the impugned report: is__;"""e£2;_s§:_V'1' quashed.
{V} Noticze issued as hereby qudshaci.-..__