Uttar Kannada Zilla Bandi Samajonnati ... vs Union Of India Ministry Of Law Justice ... on 24 November, 2008

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Karnataka High Court

Uttar Kannada Zilla Bandi Samajonnati ... vs Union Of India Ministry Of Law Justice ... on 24 November, 2008

Author: N.Kumar

Bench: N.Kumar

WP 52999 of 2003

: 1 : 
IN THE HIGH COURT 01:' KARNATAKA   "

CIRCUIT BENCH AT DHARWAD  'j M V

DATED 'E'HiS THE 24TH rm? ore Novgmaﬁiii T A; "  

BEFORE}: A. Q
THE HON'BLE MR.'.;psr1CEv"N.KuM.AR.. "  

wrm' PETITION no.sg9§9; 29 03~((§M4Cc:j,

BETWEEN :

1.

Uttar Kannada Zilla  
Samajon1;_ai2i__S&ngh  " 
C/o'I{RiS}§{3ON';=._   
Gumlnti .Cé!1¢seAC?ampus-.«'  V
R¢9msg.ﬁtda%,by  Fits'

 c#t% 

srmsurtxdés 

_ S/o  Savio Loktkar,

"  Aged abéut 20 ycars,
 Eziousg No.

. 53:" 301.

Liaganayaka 'Nada,
. . .Pet'aiom=:r

 s.ucmce' ri,

 s;~5.. x:~.i>;vi.shw%, Adv. absent)

c
----n----_.m.a.

Union of Indm,
Ministty of Law, Juaﬁcc anﬁ
Company Aﬁairs,
New Delhi,
By its Secretary.

State of Kamataka,



WP 52999 of 2003

Dcparttncnt of Social Welfare,
Vidhana Soudha,

Bangalore-560 001,   
By its Secretary. 

3. Commissioner of Census,
In the State of 

4. Dqmty Commissiapcr,  _4 
Uttara Kannada  aj V  A " 

Uttar  ﬁi$¢ri¢t~   %

6. ?£)i1'cct£)'1*T.Qf 
(3ove1*nmctntifof 
 «   
Baﬁg.a£orc--560    .. . Respondents

a»T.veem;%ga Sharma, case and
-Racfaram, ACGSC, Adv for R1 and 2,

V. * V. " Sri,i{,B.Aéhyapak, AGA for R2, 4 and 6,

 V _  Adv {or R1)

7  is am under articles 226 and 227 ofthe

Coﬁstitzztiou ef India praying in direct the respondents

 gimplcmcxzt the Sch&ubd Cmtcs % Schﬁdllkd Tribw

"_ 6211613 (Amendment) Act, 1976 (Am 140.108 91' 1976) as it

 _ fetankis without any vaziaizion and direct tmm to issue
  Caste Certricﬁacates to the community people

"  bc-longing to 'Bandi', caste in Uttar Kannada Dist. Kamatakva
'  ..S'a';ate and ctc.,

This petition coming on ibr hearing, this day, the

4

Court mwc the fa :



WP 52999 of 2003

ORDER

When this petition was befom 35:3'. 17 .07 .2008, then: was no fa;-i even though the matter was m6r\:f:A both in thc morning and Htigvever, one more opportunity the was adjourned, ﬁnally, to E#e:¥1' '»tV1'x';x_i'zV1y, none appcars ror:ncpeﬁﬁ»one¢:;s*7;

rxmsmaagr year 2003. The 1-» petitioner is Uttar _ Samajonnati Sangh. The pctiﬁbner 3:1aV"s' petition for a direction to the to implement the Schedubd Castes and X Orders (Amendment) Act, 1976 (Act H0108 of"'~19?€$}. it stands without any variataloﬁ and direct them ..m_'isu£:*$chedtIlcd Caste €3cmﬁca° "lies ta 'Band? caste 'm Uttar '% a District, Karnataka State; to withdraw the {various = .. issued by the author-iﬁcs ianterprcting the amt:

'Bandi' as 'Bandhi' or 'Baandhi' uuautlwﬁsﬁbr and ikgally; and to dmlare that the endorsement No.SWL--SRI7:02-{)3 WP 52999 ("H2003 :4: dated 13-maoos issued by the Annexurc-X, as contrary to _ = Scheduled Tribes Orders (Amcndri1 en1;¥_-~A¢i, 19;7(§'i§k:t':}I_§$;'%{.l*I3 of 1976) and to quash the and fqf .

3. In spite of ..g:iven, the pctiﬁoners have nofa' this Court to substantiate sought for the afercsaid Vof them is no merit in thc_ petition is dismimed.

salt, Iudge K£x":s* .

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