Karnataka High Court
Sri E Ram Mohan Chowdry vs The Registrar General High Court Of ... on 30 June, 2008
Equivalent citations: AIR 2008 KARNATAKA 195, 2009 (1) ALJ (NOC) 95 (KAR.) = AIR 2008 KARNATAKA 195, 2008 (6) AIR KANT HCR 156, 2009 A I H C 47, (2009) 2 KANT LJ 155
in $213 HIGH CGIERII' 0? KARNATAKA. AT
DATED THIS THE sum mar or JIIKE, 2903 I A'
PRESENT 1' H1'
THE Horxmnfi MR. cYmAc Joszri-3;
Arm ,
'TI-IE I-IOWBLI-'J MR. .1133-"rim A.ra,_32i;f.riU'a§3P.§§i.;es..
writ Petition No.83iiQ.
gE'rwEEH:
S13. Ran; M'<;Ll_ia3;j1'i3l1uia:d;5g; vLA
Sfo E. Yeraypa, _ ' . '
Aged about 47 y'<~:a:ff.:>, ' ' é --
R/at Plot No.5,'Saii*a'i11,ALCol£§I;}?',-- ' '
§%agl1avc::1d1"a uCluio11jg_ 3:333: " ' « "
Bcllary 583101,' ' _ ' '
. .. ?e{jtionc1'
(By '{:'{:fi;' : R@§::L;a;1a, Adv. ,)
_ _'1'I:{:; Regis:1";:1z:f €:§t:I1t:.I'al,
" " ..CouI*t"£:f Karnataka,
i3a.iIg.aidI3r:--56O 001.
... Respondent
This Writ Patiiiox; fiimi undtx' AJ'{.i(;lti 2126: of %::;f".£v.~2T C011sL:it:_1Lio1i 0.£'lI1Liia praggiixg L9 quash (ht: 11t;{j,fia:eaiii§}<:._1'=--_ iSSU$(I1 by the 11:-zsponderit visit: faI2n€xt1m--A. Fetition This / . i1av:i11g mm}: 3't3S("}I'Vf::{i for Q1f<_it::.'s',:.A_{,éi11<(i Z mming on for prozxouncement, t'hiS_;d{§;P_', WENL1GF)»PAL1_%, GOWi}fix J, pwm;Lm<;r::d {he folk>wi1zg:
JUD$%Efli_V i~'<:i,ii_iu:1<::3' has i'i§c:§i"'--ii§1i:s7.w1fi_l.; plajyiiig to quas11 {ha-3 11<;{il'ic;ae11.i<)11g"E\E<;)--.§1§Pf§.I;1._7' daixtti. 4?'! Junta, 2008, by ?'£~3_;11t~;*. __.1'~:~:;s;1:(;';11':z'<:*:;'1'iViV.V--. By £316: zsaiiti 11a3i1'i7i(:ai.i<)1__:,___it;"V.,x£faisa,__;;;.<;Li;£'ic§;ii " LE.1;_;1HtV._,V the TH4m"t1}(-; Cilia!' Juesiictz G1' Lia: I?5i:gi.1 '€}{5'eI,i't*-- .. <:.i" Kfllilafd' ka, has bae::{~:1;1 pktased to u:=:3,;_~;r {_11éé1i._, ' ;~sVi:£.&;§I:'igs' bf list: H<211'bit: Jutigets and _.,£.)ivisic:r1}; C&)~:,u'us 9.-3.3; =.¥..11(i C?'Lz'cuit, B(*3IlCh€iS at ijhalwad anti x~g'Vii1: 'cqnzzncllce on '7.'7.'2()O8 and ihai {he ca$t;5'a1"i:5ii1g'."-fI'i3;1i1 [ha Dismltzts I.1aILIt'3d ilitzrtiin, wili ix:
}i{i€i1'd éa.1.}ai.'v<§r:ciTdt:d at £123: m:~3pv::;i.;ivt: Cifllliil 861161163 me pcndiilg cases F1011; Lin: d.i§£1*i<;{:s '{§§:}I}.{§t§1'I3£i(};, will be i;x'a11sft::'md [0 She msp=e<:l;ive CiI'{:i,tii ' ix~:£'ure ?.'?",2008 and Unit; the fiiing of new cases at Lin: Cimuii. Bench wiii be ptiI'I11iL{c::i E9131 7.'}'.'2E.'}08.
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22. Pfitiiifilitil', claixms L0 be a r¢:s:id¢1;i of £3eIia1'y_..é§i'i{i' 'V' have suits and appeais p¢.::1;{.ii;;g in LVi1ef3oLu'Ls 'at .
and in {hrs Hi 1 C{}LiI'L of l{a1:zisai.aka,--:' Ba12~a?ioz%L'}}"--. _ 3: ¢ % % Actzzjrding to him, the €:ifi.'.}I'ti5§:ii(i':Ii4'}(ifi{3€:i5;i{)Ii its {,0 L116 spixéia and ezssttlztrtz 01' LE1:-; V.§§?t:~o§~ga.1 Am, 1956 (for short. 'élzéfii-;:t.f)'--_ % --..<;a1mut be f.(:2I'I'.ii.£)ITi€:)} i1fl1z1*<:aI.icJ1z.i1v; of." and assigxzing 9!" 113:
alI1(3l1I}.LS {.0 _ the Btmczht-:3 c:r<;=:at<-:d mxéifzx' ._ 'Lhc Act, cannot have exclusive j1,t1"i:-;;A<i:5-:%ui:i<z;;'1 1'01" a P1'in<:32.pal or Pc§;:f11za111e;1_§:' Bcu<;h. " siaésd Lhai, bif3.u't:aLiou of juitisdiciiozi _1}_y..a.ivIGE311e11L u1'di::at1'iL:1.s is £116 .I'€3S:p€Cf.iV€ Bc,=1;<;heS" is; iififkslzjgivssibie and Llxai the ju1*isLiici,ioz1 of '§jt3I.1§'3£1 shank} aiways be Upfzrll and should b€:*-4_§§ilE:li. {,0 file li.i.igan£.:s, iI'1't:.5pc:<:{.ivc: uf (ht:
."pV1't::5£':11€;:§: of C3i1"<:m'{. Bt:::1(:ht:s in Uliiil' \/;
3. Kazixaiaka is a big Siam: with 129 ,Di5£.:"ic;.:is populatiml sf i">.'.2'?Z3 €31'urt:5. At Lin: Lime R:-:~u1ga11isa{:ic;11i1i 3956), Baxlgaiam capiia} and the seat. 01" ivhté n disl..em::<-2 be€.wc:t-:1; Banga1<)rt: and I;?.i7t§;;;.i'»{}1ead' <;\:Ia}'Vi<:153<<>I' the N01'111<~:131 Inosi di:s{3"it:l;};__ '?'i&§3 L'".§'.hc: ciisiaixce beiwctin i'3a;1ga1u1*fi ad The distauxxge btiibwfiitill 425 K1115.
This pczopit-3 vi' wart: facing ':§£:i'i0i.iS " vliaving access to jusiict: and E-I.i_gii file d.i55L'::i11{3(:3 betwt-3311 their 3.1'e.g§.s" a..I;d"' the cost and timt: of H,czi(:e: ilmy wem dt:ma11di.11g ::si1~:1EL'3i.';§.5h.;11Tie:1;:I§"~« .Ci,i'(3lJi¥, }34::1;ch of {he High Court in »__'.C-£¥ii$§dt31'i11g {ht-: citzmami. of the: liijgaxll.
c.f_ Nz<)V'1"'£?1::<:1';: Kajimiaka a;n(.i with the approval of 'Q-Livc§*1;u1* of Ka1*11aLa}<.a, a Iiutiiitzaigiun dattazi was itSSlJ.(':d by {he C.§ii.t3fJt1S¥.iCti, High (30u:s"£.
"Ka131aLaka undtzr S('3{3i3{}1i 51{8} of 1.1.1:: Ad, mziifyiizg \ a/..' Lht: Si{.§;iIig&§ 01' judges an-:.i Division C(}l}1'{.&§ mi' the {3m_1r1 ui'1{a111ais».1i~;a, at; I}h.a1'wa.:i :«::11d Guiha2'ga_. '}£ ' also zxoliiitzai ihczxreiz; i.¥.;aE., Lht: (ié:ll.{:_.=:3f .2sit{.i: 1gS vs2'i3§; '{';:::_ ; nezrtified afitzr gtitiing salisfacielfiga C€,)Ii1I11iLi,(iti (:<}I1sLi{.u£ed by 1.11:: <_>§1»':;i§§;::.V_1>£' {fie.3{~i:1;fb1<é":f:J.i3i::I'j Justictz. The C03Ii1niL£€i$? a£'gc:--= .' §*isi.£4:sVA,.:a1;d iIiSp€3{3Li1,lg {ha buiidings <;'{31'1"e_}i3"i;;:;tV{:$§§L .pI'0p4'JS€ <31' €$lablis}1§31g of i,l'1§-3. :¢;,§.':]#-#:Vt::'I11ii»{-8'-E the ;'ep01'Ls. Tht: the Circuii.
B<::11<:ht:t; ai' = was zstazjiczd on 2§.8.2ZU{)6 "'a:1(i4'_ £2. On cumpietiun of Lht: £:a>11s{1'u(';'.jo21. of 111:: "u:;iiicii:ig:s and afi_t~:1' t;:nsLu'in.g :_v1'V1:-::;;«::ss¢{;:1i1:j,x 5i11i3:asi1*ti(:i.u:€@ .i.'9I' iht: .i'u1;{:£.:iu11i:1g of £316:
}€3£3L1I'L 01' the High (;10u1'i., has nzasulvtzzi
-- VV '-., 1}I1 3..6,§{§O8 L£.§:i_;:};i1;111t:i:<_:<:*, the sii,Ling:~3 0}' the J Llnigtzts and .. Di*e:isia>11 (3.'<,:-z;1::'ts 25¢ the Cinzuit I:3¢:11(;l;t::s at Diialwad and on 7.7.2008. Tm: Fun (§3uurLi1a.s also 1'¢::solvc:d
--iiiai, iht: cases arisixig fiom the i)is¥.1"i::t.:s 91" Bagalkut, .B:*:i1a1y, Bezzigaum, Dixaxwad, Gadag, Havtrri, Uiiam E» If (2909) 6 SCC 7 15 £0 COI}L{::1l.(i that, Lhertt is no 3 making the :a1':'a11gc:1;1c::11t:; in Ltarms of the i1n:'.x1.1g1:£::.iL' Ixoliiicaéiuxl.
5. Céifl-'5i(1t}I'§.I1g the <;oI1§.t:n£i{i1;¢s v;'ge(i'"by we v.V1<::a.:%z'iaé1,i_ tiuunsei, the: paint um 12:1;V-:.:em'Lizifivz;sé.€.it:1'.éii,§£311HES :
Wizciliei' this p{ivs{e:;**. £113 *€'"}l'fi;€:':i' dtlsiice under sL1b-Sactinn (£3}...,(>'f. :?;ec.t;im""1vV 51; --.r:-if the Act ixxcludczs ii_1.<:~«.pi3we:§E' '~\\_1 ,: msétabfiisii Bench or Benches at I-such piaca inf p1aCe;s"ahd~"t(> specify the Lr;:11'it:)1'iaE[ j111fiesgi'iCiiQ1i-cfs1;C'h'Cir;:i.ziL B¢mt.:h<:5 and to traxgsfézf p;:mii'11g«. 'C.ase;=;; ta such Circuit; Bengiaes to '7p'ct":1';i«£'-fili: 1g~e:.{" nrsw cases 3.1. 51191:
Circuit If:ien<:iii.»:%$_'§"»% -- '
6. At; . 13Qi;ic§§:j,"*~*§v'iL11 the appmval of the ciyii .¥<.a1.'11atV'e§1_'i<'.'.*'-;:'1¢;,""l;ht~: }~iu11"bk: Ciiici' Justice, High C{):_.1i'i.A_TaiI'M in t~:xc:1'cist: of power u.mit::' Sectioxi Z ' '51(3s} £333. zxotifitsti the siitings of the I~it_m'blt:
" i;}__Lz'<iges émfii Divisimx C,0m'%.:-2. ui' L11:-: High C<)ur¥.; at and Guibarga, by iszsuixlg iht: 1mtj%£.ic:al;i{m 19.1(}.2£}04. Thc: amid 11ui_ifi<:aL"ion was not '{}L11€SliUI1t3(i 2.13,: any p618-{)1} aim. is also 110i. undex' ix /I cizallzmgtt, in this wril. pt-i,Aii}.{;11. 'I'}.1<~: p¢3Li£i{)"I1(tiI' ubjtictitm in that esiablisinsxcxll of the: CiI'L:.L;i!, ta; L116: £t(}1i1Ii1€i}.I(;t:IIIt3I1¥. Of sil.i.i:<1g:s 0:1:-"?";"?';i2i)'_{;i$. to sxazxxincz, Lin: scope of B16: p(}¥§e*tiI't3 m3.dc:1' Stsciiolx 31(3) of Elm which has é:11'iStf.'I}. €01' (:{;;1s%t§§;1'aLi¢}ii'. A ' 2?'. E1; Lhtt cast: ex? Na:'ay:a§.1Vj (supra), Lhc: 11<)£ifi(:ai.:i011 isS:zt.:<i-- ijgig tilgtzxfuzgstititi <1!' Bumba §'Iig,h Couré, iz15¥::xe7.z"L*1§§{§"§3f np0:v§::rAL;I1tie3* Section 51(3) uf the: Ac£:,'VV'$i?iii'i §f;;5iQ;"":g};:;'uvéi1V'V0? the: Go\re}'n<;1* of MaI.zaI'as31ii9a., <11;-e:.:ung »»1,§.=;<: JL1Ligt:s and Eiivisimx Courts of _{_i:.e véi' B9111i)a._y, wil} sit. 31:50 at Wm; z;:fi'é('§§;"'{i'()11.1 August '.27, 1981 for the di$};)_g;i4;a1uG-if§;::;$:;:$«.ai_fAisiz;g (mi. (3? mm Ma2'at.I1w-acia Itrtgion £316 ;'S_{a_{e (sf M-a}aa1'::15l;i1a, wlziuh w-*a:~; :s[:'1_:{:k cinwn tar}; ~ Boxixiizaf' High Couri by iL:i jucigumni dated 1*? 'i2'.v1,9 §'1, was the :~;ubje<:L :11e2,i.Lt;21" of co11:;i.{ic11a{i.0;1. Ex.
10 l11ir:1}.>1*t:§i1,1g $c~:<:£i::I.1 51(3) <3" Lhti .Ac:i, it was iztaid Hzixflzie Supitmti CZ';<)urL ibilows:
"Q5. .... ..ln (}(3IllI"{:i5L,, ti1:;Mp0wt:z"'{1f--.i.i;::"-. Chief Justitze to appoint u13.<:11:;'r' szjb--S_e::tiQn. V ' (if Stictiém 51 of Uh': Act. £1122'-_sii§£i:.._tgs's:;§l"-.l.E'1e': "
-J1.1dges and Bivision Courts of t;¥.1e".{_iigh £31112': * ' for a new S£,a.Le ai; piacttskii-.he1* i.liz;.m ti1e*pia2.::;t:. of the principal seat or tht:L.p»armanc:1t,'~»Bé:n<E}3 is in the Lulquezsiigxlled ¢:i_Q111a;i11V._»_<3i' U:<::« .Ql1i§:'{ Justice, the only crgiieiitioji that he must:
3.51 with the app1'u\}'23.i erf :.Gi}*3t11'i<J:'. It is basically an mtamal mattér to me High Court. i-lg:l1a5'"Ilxi1.";x}w¢3.'_, ;a.t;.if:}.:;a1"i£;;r and jmrisdiction" 'the, ::1ai'te§% bf" vVa}1C§€ati0n 01"
bu:;i11es§s«"<}i'<<_(,i§:§:=.f. I~§;ig_I1__ ;C,<)m"°i.{v¢l '::,h flowa; 110?. only fr::izt_x1 ji1'1.6 ;)r0vi;~:iQn"-- vcorfiajned in sub- 860$-$31.1./.£3)"§).f 3+;;::1_;.V£_i{}1_} 51 bf'--i.(i£¢'f&xc£ bui. i11I_1t:1't::~; in him infithe"1.ve:3,e*>1f1at1_1re of things. The upi1iiu1;-- 9:? -»,C3'1,iT£ti*.TA_J usiitrt: £0 appoilxt 131:: seat at: the E»1ig;'1'w<:'¢*1.;fi::. for a new State at a
1.;-East: £3i}«3's:1%' .Ll1aw.1 {Jig-;;x)§'i11c'ipal scat unt,1c~:1' :sub-- section {3} of' Section 51 of the Act must . '_ €_i;£§:1'c:_f(';1'§: 31(11ix;aj_i3g.p;'evai1 bccaust: it, is £111' Lht: .v11":'mré7" Ccnvenient. liransactioxl of judiciai ' 'E.}llSiI.1{§$5S;.. Tlxzs mm {}bsLa1;i.t-: Clatlfiti (:m1La:int:d
--- Viz: ':;:.1:':c:~gi¥:.s;:{;*'ajir;11;' (3) vi' Secijon 51 giwrzes an " .<2i:eri'iCii}ig f'eff'cct. to the power of the Chief J11sti:::e..,.'~There is no territorial bifizrcatian of 'i:he3_Hi@ Court mereiy because the Chief " _ Justice directs under submectioa {3} at' V Section 51 of the Act that the Judges and 'z_VI§§'ivision Courts shail aiso sit at such other :piac<es as he may, with the approval of the Governor, appoint. It must accordingly be held that them was me territorial \ .4 11 bifixrcafiaa at' the Eambay High Ciourt merely bacatme tha Chief Justice by theju impuwed nnrtificafian issued untiar saiib'-é --.. : ;_. seetinn {3} of Sectizm 51 of tha éireeited' that the Judm-s ygznfl I}i*aii:;i:t:n"*~.:: «. Courts shall aisau sit at Aurraaizgahaai.
éufigas and Diviagicam. Ctxuzias gai :'A:;41'a1T:gabad T. am part ef the same High Caurtas those: "at 2 V me pxiiztgipal seat ai, "_B:,3mhay._ and ihjxzjgi exercise jurisdictian as Jatgiges of-- the _"3_¥':-iigh Cltauri. cf Bumbag; :3; AuI'3¥.i§ab;;;:§. T'I';:::_V(31;it:?%f Justice acted ~~..t'_.i'1er$c<3i';r.=g< t;f'L'his poxifcrs. Wt: 33:: my S§1§)Si.a1i{3't3-iii'. ._Li1a£ {lie imgugxxed n0tificatj9n- _i.$,§':'»*u@ jthé; Chief Justiiiarzz Lzzxdsztr :§u?;i¢${iiC'ii(,i;§ {3)'._<;i %'i.:"';:';*:1; 51 of the As: was a."T;sf;:s:.é}o1d1:'3_'°~a.-1::1a.?w.~'* 'eximfciéc gf Vfpetvcr."
1 _.(:E-j:_ii;;_)iL;:iL2:-i:;_iésiggigjiitzti ¥.;3""u:;) N{3i.iL"i'3;£g :E31;::'*(i<::.:i$i€i{3;:.L4é}f ii-}.:.:""B{';:£uhay High Court in tin:
cast: cf .S:3tiz'-.._Ii§a11_ii._ [}'a;x::r.~§'..'L'v:s C.I.T., B£21nha;.a in Civil " cg? '"i«'Ei5?,v decided :31; duly 22, 1958 mid iidszcisiata :35' the Kt::*ala High Ciomi in the Suhbayya vs Assistaxai {.§4m1*£, 'Kt:na}a, 'I'1'ixrai1t31'u:;;, AIR 1958 the I~££.;11'i3§¢:: SL1§}I'f31i1i3 Cfomi lias {wit} ax; \' 12 "2'?. I11 Mcmickam Piilai case, Lhc: ¥{t-mafia Rig}; Court held that the zmrtariirnent of _th_cf; ' {t:}'1'i{.()I'i£;ll jmé:sd3ls::l.iu1; of the ma;i3:; scat. <11_'---the " "
High Court £31' a. new State is a neaeS&.=z;;r}' 'T''. . c<311cc3mii.a1':E, to the t:5ta11li:§{1:1:ti1'1i.-""£)'I'-.f_":a. V . p€:1":r;1z;1u::11£ Bc~:m:}.1 Lmdc::z' :~s£_133§--sc:{:E,i:3I.i«.
Section 51 of the Act while c'ant:'a;§:in§;._s"u_b-
scasiion (3) with sub--sc:c§_iuz1 (2.), '_i'2;¢.;+s,.fa " . question amst: xvfxethcr iht. _te1I:pora1'y 13¢:iI1£§_§_1*v of Lin: High Com'£.. -sf §.{.x::::'a_§a, Vwil.k1 ii.:§'pI'i1:._:':ipa;i seat. at Ernakulam creat§:€i~ the Cihief' Jusii-1:6 a{ T1*ivaz1d:<'13.:1: :33 <;i'cig:1' issiiztéd under $ub--sec'4::ioI1 (3) .%<;>f'Sec'%:ion"'*:'3;inrdflzhe Act was not iht: iéijgh (30:31 %{t;1'z;I:~;gj~ai";;i the Judges and Bivisium. Ccgixtts ; sitting at 'I'1*ivand1'u11;.. «wtif,z'e §_pI'§;:{fi~S6if»z' i_I1..V____{._l"n: same pasition 3;; l,I1_1a:":_g€:_w_:=; aired :[}.ivi.;3i:jn Courts sitting in [he asciirtsixzsti v(3{ii,13'!.--:"Li§;-)1__f1:;:31" E116: High Court".
at its pfir:<j:;;aE_;.,S::eat in other ve'0I'cis;:i£:u11i;$i';iié3I; was Viilal. {Em Judges and ::DivisiQ:1".%:Z'-§i~t:rt:a._TSitting at Trivandnun <:uuid'g311E;v il§a1"'.E:1Ii(}."£_iiti}}(}S€ of :su<:h as were dimctittd ft? be' posted befcrs them "by the Clxitif Ju:¥;£ictt . E-ut."v_1;t)" Imw (2125:: couizi be i11;g{i{f:1§_.6:<1 ihézm. ikiamaiz !\3a:_ya:', J. {as he Lhcn xxaasi} sgpeaaking '.f7c§2""'ti1e Court held that the V , '}".Ifiva.:1c§:'u:ii--..Bcmch was 1:01 {ht-3 High cm11'i. of _ 'K<:fés:'J.§i'4._§i11Ci~».?Zi"g€, J11-clges and Division Courts " .si:.:,§ng%::m1%:ya1;{1:~uu; couiti litial' anti dispose of__on1j§,»»i .5135}; cases as may be assigxmci to them. respect, we are of the opinion that"3;1z&-: view expressed by Chagla, c.J. in i'.fa1y'i Dana case, is tn be preferred.
Cfzafigia, C.J. rightiy absexrves that the Juriges anfi Bivisian Ccmrts at as temporary Bench esstabiished mzdar sub-section (3) of ' V' "Secticn 51 of the Act function as Juciges \ /.
\ 15 Comi art: {.0 be <;u:s1s{,itu'Le:<.i, whicij jlliiigti has to ail" aiemt:
mid which c:a.s::s he: (52511 ami is 1'c:qu.i1't~::i {.0 ,h.e:a3.' and aiso as to whi<;'i.1 ju(igt~;:s shaii ¢.:Lm:si.iin£'.t: a ¥)iyi.$ic;:_ 1~.V_ Bt:11:.:l1 and what. work must: B@m:h<:$ si1al}3V__d'O'.' ti)§,(:1}'Cit5t: of {.136 mid prt::1'ogai..iv<:_, 1"i.gi;M{.»V.az'1<.1 ;:_)é)¥.v't:i?.;j' iffliti Chief Jusiice u£' ijze: High €Jou:rL'-._:>i'::~'.fs;z§:1ia:A_iz;:3;§é;1 dimctcd that. (.'.é:l5€5 alisixig f.'ZI'01i'3 htiard and altzcided by fig; Ju<ig<f:_:_§: e:1.i a C.i1'(:L1:ii. }3(:1:<;l.1, ii. traxaxlcfif'--£:£;:ri-:3'? or iiiegai.
'I'hc::;':: is Iluihing _=§=1i§;1.:g:Aii.i" "new {:i:1StiS a;v.i:~si11g .Ei.*e;.::m :_ Eiiexi 2.1. the art: to be ilxzani and citicidépi by 1g ai, £3132, (.3i1'{::,1ii. i:%t::t3(:.h. fiat}; an a1"i'si1zgtM:2m»:1'1.£_. 71::-' f::qf..'L'aci.15:i11isi3'aE.j.v:-3 <:0m:t:nit:m:t:
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