Karnataka High Court
Sri Srinivasalu Naidu vs Sri G N Narayana Swamy on 17 March, 2010
Author: N.Kumar
Bench: N.Kumar
All art.' r/0.Motl'121Kapa.1li villagc.
Kye.1s2..unbai1i Hobli,
Ba 1'1g211*13Ct Tzxluk.
Koiar I')isI'ri(_*t..
(By Sn' G Papi Re€I(iy. Adv.)
AN I"):
Sri G N .?\Ia1rayz"11'1;»1 Sw2=1my.
Principal Se(:1-<?t421ry. V __
Revem.1 0 {)vp211't men t. , > '
Govemm e 111: of Kar11ataki1-._
Vikasa SoudheL A " V'
If)r.Ambedkar \/eta'-.'l3_i.
Bangga.1(:>rc:~.--56O 001;. }
Sri H R.vS:*§_1'i:'iv21.% ._ _ .
I):-zp u .C <i:1ij'i_ mi .~:;_= i on {:3 r, «-
Kola? I) xjixbti "-})ré':=3--£3";L1_ f.1_\,--.' .
W9 2 '_ I)_ep.;Ti'i:y C ()i1.1.l}f1"iVF3353i()I'1(?1'.
TL.1 r1:iku . )i.sf;1*i Ct ' '
81*!' VPf:4-1l.)l''m.}<é-t~s5 ' _
I"):-: p 1.11. y (_30m_m1' ssi:.n'1e1*,
5 'K9121 1' U}-SAI1V'i'("I .
Shit l<E4';':;.:j1'.E«i}§-:X':.-j'l'-I ayzmi.
'" -- j'I"e.1h':5i'i'c.igi'1*~..
AB:;a}i'1ge1 Taiu k.
¥'{(.>la1i 'I:).i'ie;1'ric"1 .
..A<'.c:usc>d
{By S:-.: \f~;.s Ht-rg,gdt'. A(;}A]
. C ("ma -;ji{ 3' _1_}'aI': 3 ts .
V '_7i'I*ais C.C.C. is fli€;',('.i Lmcier Se(:E:i01'1s 11 and 12 of
_ _ t3f1c%'€§<>1'1te111p1' Ciouri Am, playingg" to punisl": Iht? e1<:<'.used
!'0f=.* Ehi3il' xvillful di,95<:)bcdici1:.:e:: 01' iihc orcler ciextcd
kt/,
19.1.2009pa:is:%c-.*(i in W.P.N(>.13171/2008 vide An 11 exu re ~ F. This C.C.C. ('.()lT1il'}g on for 1'1CE1I'iflg bei'(>r.e=ifizagrge this day. KUMAR J pa$S€'(i the f0lI0wi1'1g: ' L' T' ' Qmi§.i.2m.ELE§ The complainamis llave ;j»i'c.>fc»;*.,:;*i'*e;>j.~:l"'«Tithis'---.<E'<3m',¢mip£ p<:iit.io1"1 c0iT1p1aini1'1g of di&50h._g:(iic%1:'£(:g~+'"of IE"-..:ir"i'rij;V:'.(}_c:'.1' cigeitédi' 19.1.2009 in w.P.Nc).'iiii3V'.i71/zocsiiby Court. Tht"-3 dire(:I1i()1'1 iSSl..l€.'d vii'.}_.V:1"'ht'2 'Seiigi ,(:)'l':'d"'l:'v.l_.'l7f;',.2:lCiS Lmder:
"5. A<:r<:("arding.§1}z.*..__'rIhes«.A .._wi"i"t:. "p_ei:it,ic)n is allowed, '1"-he §i't:s_,p(§nd_¢i1~!'sV._Vzirér dire-.ct.ed to take _V§~.iI11lf!V @'._£ii.';iii'f;E $tc:ps. ' Vt:V(')""" evict tl'1E*. 1l1'1ElT.5H['1{$171SE5»,_{I)b(f'(?-lgl-{)5¥'1_i.E"g_ 6fi,}i1.C land pe(.:i{'ied a_n<:1-- fL:rtih.:{r'-».;i(etid'i1_ I35/'(:0:1dL1c.:ti11g;" SUI'V€:y and pi1Qd'i'\,Vi{ih'V-iiiltié"(<1_$S«iSiaI'"1C(? of the police; if n€(§esS'c1.1fy 'at-11'1('§_ t.a,}{:"'c fL1r1.h(~*.1' steps to misiire . * -thé: c(}1r1I'i1*s't.i{éd ';_)<.)ssessi<>i'1 of the pet_.it.ior}ers. "}v"1:1'i,'T~3V ].')l'()"(V'Y(T«,':'%V,_S:'___"Exhéln be ctomplczted within a ;3?'E'ri($d.A_(>I" 1.i1i1'I'.y days. if not. earlier, from the f1j¢ii:;f'c1i""1.his 01'der. "
E1: that the acrmised did not take up in;ineci.ive1.té"----;at}i'ic>t.'z in purs'sL.2a.nce of the said order. After 5-;ewi(":<;:_":)£~ n(JE'.iLrcr on them in these procreeciings. they issii-sr(i l'"iOI.iC€ to Hie u11az.1t.ho1*ise(i oc(:L1pa.nt..<;; for eviction %/ (iis111is;s€.*d or the i1m.>ri11j1 o1'(:ic=rr Va-1<é211eci. so that the a(":("':.1sc(:I will c<.>1np1y' wi1'i'1 the order. In', 'i:}'.1(')se vircurn s1a1'1(:e-S. we do not see' any jus_t;i'fic;:2:ji~i.(j1i;_.m p1'<.)(..'.@ed f11ri'her in the ma!'.t(>1'. Hc11c:_c=:~~_V--..t_}jpu ¢--Q:111.c#1:1Lp1--~.. p:'<)<"t*<*('li1'1g;§:s are c.Irop1:)0(.i :'c};(*1"\.;*-i.11A;jiv '1.i»Ii:$c=>..1"i'y ~3::he ('om la.z.i1'}a1'1t.s to :13 1"(')a.<.'»i'1-._ t_}1is"A.VC'[('m1'{: é1"iai11 if £11:->_ :;1(':(:L1stfd do 1101: (.t('>111pEy with »E'"iJ._<> i)1'(ICi' aflI_€?I' {Pic i1'1i'.erim order passed \'21<_rz1.t:c>dM"i:1 ':._hc-2;zzvi'()':*£§:aaic.!_ writ pe1i1;ions or disposa} of tijm' 1 % 391/ 5 %%%% 'V JUDGE Sd/' EUDGE