M/S Shanthiniketan Housing Foundation vs Brig (Retd) J N Devaiah on 19 June, 2009

[Cites 15, Cited by 19]

Karnataka High Court

M/S Shanthiniketan Housing Foundation vs Brig (Retd) J N Devaiah on 19 June, 2009

Author: N.Kumar

Bench: N.Kumar

   

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.«  "  "i"z3igW$*¥£Pdtiticniaﬁ1eci under ﬂnﬁclaa 226 and 227 cf
  thé'-Ccnaﬁxuﬁan sf India, praying ta suite ciawn the sub
 $.eu1:;ﬁx£:vna'f2] a.n:1[3'] e::fBecti:n2'7 ofﬁzeﬁanmxmafrotacmn an

 _   mé vuié as per Amexum-I3, in 3;; far as
 peﬁﬁ.dnm'£saancamed.



   

ﬁﬂlﬁﬂwf ﬁF l€ARNATA%ﬁ Wﬁiﬂl $033?  K&.%N&T1M(A HRGW ﬁﬂﬁlm"  :sr«.i«'i%.?%%NﬁTﬁWﬁ Him-*¥ CGUWI" OF KRRNATAKA HSGH COU§T OF i(ARN&TAKA WGH COUR"

mm 

maunmi     
'Rapream:xtaé.'$::yE5acrn&a1:rta:r'Ges%ar::1t
  ?'..'£t-ail Supplim

 v   ..... <4

  'V ', V' :' » ﬁé!_£put¢


nt~\aI.wa'-~ 6  1:

  _ Re;:raamz3ad}?s§ia Pnaeidan:

  '-««-'ﬁijaﬂbanaﬁattarﬂolony

fﬂystihnﬁnda ICnmar,A5G«fcarR1;
ﬂarxciliaasa-as semeﬂ

hi/%



 

J"
2%.:
£3
Im
a
3
Q

3   an-finzila'

3?f'i:1a%m %»mm ammmmﬂammmm imam uumu Ur muwnznm mun «Mum my IQMMVEAIAIEA r-ms:-a  %;;§%"" Mmmmmm HIGH cmwm

2%

Thig 'Writ Pe1:i'£:'£uI1 is ﬁled under Artitzim 326%  227 (If
the Constitution cf Inﬁa, prajnitzg to strike ::£:m:=m,_t.-hya sub-
section: {2} am1[3} of Section 2''? of the caaaaumaryr -  as
uncaensmuﬂanal mﬁwid as parhanexum-Q;  "     A 

mg' @m Ho. mi?ggo67,L'4§--'e'£tﬂ"'"J?  .:   
BE'I'WE131'i':    

I  %--up. V V _ V
Head 0ﬁca,Ba::1k Rodi: ' " ~
Ilhax-wad       
Rspr%ex1tedhy'its Galaral.

Sri $ xa.E% 
Dhmmii  '~  T. %

V{I:"s3   M. Kharmuzr, Asivtzxzate}

Rﬁyriai' by Seeraaxy ta Gevawexit
'4 ..  Dagmmmt 5fFoeci mé ﬁisdi Suppliea
.. «ﬁner Beﬁi

"   The Consumer Ibiaputa

Redresaal District Fbrxun
Ibharwatl
Rep:-%d ﬂy its Prveaiderzt

3 His. Rajeshwa-3'. ﬁddﬁ

Elva £43; CITE Czrlany 



QKTJUR? 0?' KARNA'E'M(A MEG»?-§ C032?  WRWAWKA 541$?-i CWUW"  %'%i,.é'm%ﬁ'W:§(A WGH COURT 0F Kﬁ§NA'TM(A HIGH COURT OF ﬁ(ARNA"°F&KA HEGH cmm"

Dhaxwad-4 

Sari we Budihal, Axivac-ate far 'ﬁgs;   

Tm Writ Pertitian is ma%%um1e;~13gaa:.§'2ia%kan&T227 ;vs+ V

the Constimtion of man. pregiagtn   the '--sub«
Sections (:2) and {3} of .27 cf the  as
uncunstimtinnnl and "void   "

 = ti o. 07  % H...-ggm
BETWEEN:    
: smm..  
   

Re1==r%*»'~~3=:r"¥i.itL-2  A
Sri 8 - . , --gz1kard' 
om: Incharga .céau¢zsgI  %
 to-up 

Dharwad  . _

 V'   '£'.;.a-09  Ltd. ,
 Eiml eﬁ'm%%  
 }sam: saws   *  

D _ V%    
  kiidamohan Bl. mamnxr, Aﬁvocatel

 fﬁaﬁmenofmﬁa

 " ﬁaprmwdbysametarytoﬁovammt
  nfﬁooé and Civﬂ Suppima
 Hawﬂsﬁhi

The caxnsnmiaar Ilispvute



Departxnent of Feed and Civil ﬁzzppﬁea
Kw Dﬁi

2 The Cnmumm' Dispute
Red:-amal District Fm-um
Reprﬁwd by its ' "
Assistant Regktrax mm  1 ..
Aaadntant Acmﬁaiawatfw (}iﬁceir,_

3 mmmmm    
Ow: Adwcsm'  
Rio Rem1ka1iﬁvt€.s_' 
Mémﬁyﬁ Hagan'  V , _

  :f,$ri'J RBns&5'ha1,A&:ocabafor R3;
 ****  . _ ' . '*f:,  "rﬁespaoiitxizztt-.'3 saved]

  Writ" me. under Articles 225 and 227 at'
the 'ef  praying ta strﬂca dawn the sub-
_{2}.an<':1_ [t';i'}_ :53. 2'? of this Gnnsumu Fmtectitm an
 mid wait} as per Annmrurmb.

   

 

  Sri Vijaymanéj'?
 ' 81' :3 F ii} Shanhhag
__  4A@about*-"555 years
" "    oi'--- '
 ' ﬁxfiﬁaiiiﬁaﬁarﬁhakaaé.
"an,-ga;r.--.,37? 4&1 ...Belit:£ua-er

{By ﬁri Di%h L! Kuikami, Adwurmte)

-------------

I 33111:. K V' Nirmala.
Sri 1&3 Eats:-prism
"Rm: 129 Balaji Em ma 

mum ﬁF %&RN&"W.KA HWH ﬁﬂwﬂﬁ'. $5 WWNA'?'&K& MGM ﬁﬂiﬁiéia  i%'ZARNA'i"ﬁKﬂ. H163"? COURT OF KﬁRNA?AKA HWH COURT-' OF iCAﬁNAT&Kﬁ WGH CQUR1



Act 12 unconsﬁmtiunal ma void as pm Annmizat-9-D, in so far

Writ 'timlio. 34 'inf O (3 ~30
BETWEEE:

*$w~§"§§%§ WV mmmmmammm nmvm mwwm

Ha:-ish

S} at Iﬁammji Lmiaya
Age 52 ymra

Ow: 'B-mulch 195.33%

Vardhamm Ccroperatfve Em}: Lt-1.,  * "   -  
Gadag '     

(By Sri Basavaxaj R    _

L%ci»~n$aap;a:xes%     %
'ﬂew     

_; "5-fs3a%':1a;_axnraa:Ii'n1anqut
'   .... 

U 3% &::"£1§:f._ 
 ,.__'i%'J?','-:3-"Nm*aa.is'1mhaKa1;mwur
.. Aga$93rem*a

Gaégg-5»

4 ﬁmt. Elma
13/as HMa££mm 
Ag: 62 years
 C&de
Gating-5 mﬁesparaﬂmta

(Byﬁ-:iﬁ:1izndsK11max,AS{3for121;
S:ri$PKu.%u°z3:5§Advocatefm? mm 4} 

-r;»,.§i%.%§§'~£f%'E'%K%. MWM mmm jmiﬁamﬁwnmeaa mum uumxa Ur naaammmzsn ma.-rm mwmm wr nwmwmanmw. mm-:~s 

    

3
Q

as peﬁﬁanara are mmcwnead.   



This Wﬁt Petiticrn in ﬁled. under Atticiea $26: 22'? of
the Conaﬁtutiw. vi' hnﬁn, praying ta atrike dmmv~.gi:b--'aauti:ms
Qaanﬂﬁhofaectianﬁ'?
uncanaﬁiutincnal md vuié. an tar petitzinnm is-'c:nn§e:é:fxed';v _  

 

Tulunnéa Fisnazzzca  '  '
1'u.I1madu Towers, Courl:Rug:ii~V.._ " V _   
Udupi--5'?6 101  A %
8ril'iPraha1aﬂBa31a1"'w~._  _   ,  ...Paﬁt;icna*

   

 Hwﬁéihiv  >
_ 'Ré;:re':saentaéA'i'm aacaraary
 "  oi'Faad as Supplies
"   
 .3 3*«§"ﬂ%
 ' -2..  §Ci9.'ﬁ-- 553 901

 

 ﬂhémwad --- 589 004

 x VT 1 2  Deputy Gmmiaaianer

Uﬂupi Bﬁatrict
Udupi -~ .576 131

 5 'i'he'3.'ahmZdscr

SOME? OF KAﬂN&"§'A%(Tﬁ Wﬁﬁ Cﬁiﬁﬁg'.  Kﬁ.&Nﬁ'"FﬁKﬁ Hiﬁﬁ  Q? Wﬁ£RWN¥'ﬁKA WEN COUQ? Q? KARNATAKA H535-i COURT?" G52' mmmmm HEGH cmmw

Udugé. Biatriat
zmupi -- 5% 19 I

I5 Gumxaﬁﬂadhmmnaaﬁnﬂmmni _ __
Ageaﬁﬁymcrs V



    

E
3
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3
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3

 

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»;-"~' 'E"{£?m€'@%[$"ﬁa.i%§% Wﬁm COKME £M%fMﬂeKNA'!AaA Haum LUUKE KM' mnmmmmxm 2-mam vuwwm ur nmnwmsnrm .. . .

Rio E. R0. LIG 453 
5"! Main, Hubli -- 586 025 

{By Sri B :1 m  ' , cc3»sc1'£:;}§ R1~§   
aria Prams, <31: ta: R2 to  V - . '
S:-E UR Bzxdihal, ,   _

This Writ mm is  2'efama;2'2*:«  L

the Ciunatitution at lnﬂia, prayin1g__t£:'.quanhf;hs»m'&er"eia'i»a;l 6-
10-2004 panned in Executicxa-.fPaI:itio:1 {&'q.5?{tha ﬁle at'
the Eﬁstxict Conaumm    Dhnweui
Videﬁnnearma-13.   "  E
 ;r.gL 2 

amwmzrz:  V     

Thaﬁaaratha Cogegam-a.;_j' __.&n.k_I1:d_Y.,  
Byits   ,   
A@e46¥w'é  "   

Hubﬁ     . .

    mgsgi  Advocate]

     ..... 

 %  1:.-mm jxﬁnxm

"3ecretar_*§--tv& 

Efa Gadagﬁetageri - - 
(By Erin:-m:§x1daKu::mr,ASGfacr R1)
ix/4



nm Writ Fatiiian is ﬁend under Articlw 226g'¢ind 222'?' at"
the Conatitutitm. (vi India, praying to strike dcrvr'3:1~.;u};+swtiens
(2) and (3) mt' Section 2? at' the Caasuma  as
unconstituﬁnazml nxdarﬁé, it: so ﬁn' it r¢1a.t¢s__t.z§ 

 

This .Ir!§amti1a Gowpwatﬁva Bank Ltzct, f;
Raga. OfEcalﬁ.;:r;a&11a;Ge&1i'--   
Biubii-580 O2(_3'j- -_  V,   

Dist. Dhmwad  * * = '

The ;&[a1j§::t£;.r1.<2q-£1p£ra1:ii.a¢ Ltd. ,
V*é*¥*#3*&¢» Dist:  %

Tlnkfazrabha  Ltd,

Wﬂ. 03:11:51:   ' '

man» 53:3; 620 ~  *    

131$, Ikhaxwﬁaé." _ ' _  " _  ...P6titinn&'s

Satménftarytu' v 

4' §' '  ofFwdﬁ.rd
* Cizgriauppﬁes
" «  «tn

 "ﬂgezﬂ ya:-s
 R]oH'%1I:te3m;am5%und

353?"? Q? %ﬁW'§&?A.Kﬂ Hiﬁﬂ ﬁQE¢§§§T"§f.ﬁ% §U$KNATAKﬁ Hﬁwk %ti§C%'§'"é>§.§Wi' @933 KKWNRTKKA HEGH C0l.§R"i" OF KARNAYAKA H§GH C01??? Q? Kﬂﬂﬁﬁfﬂﬁﬂ Hiﬁﬂ COUW

 Ha§r
%md:h
mwd 



:~:~:mw mmm Ur mxMA:Am 9-mm uuuxl

 

"' 3  31;}? wmwnimmm WGH z.i;mm's £3.15 %.ﬂKNAlﬂE.A I-imrm MUMKE Mr mmutmmmam Mihwﬂ muuxs ur Mmwmsmm

31

[By Sri c 3-" {3'iridhsr,1&dveca1:e for R2) 

This Writ Peﬁﬁm is ﬂed under Artic1ea_...Q.'Q€:5.:'.3.2'Z at'
tfw Ccmstimﬁan of India, praying to strike  aizﬁf-aaétiaa (2)
anti (3) af Smt-Ema. 2'? aﬁ the Czmsumaa-.r T9;-otgjctinax  as

unxsanstinﬁcianal and xraid,   

pet'11:i.a,nars.

mgmtm Hg. szﬁﬁ-3.9..07 [§H~<...<..1.'1 "'§.7;  . . " 
BETWEEH: A '   A k X

'I'11eMan.@ (HG)     
The Marstha Co-<:;pr34:;*?a:1:L'w ._Bmk'~Li:€{- 5" ~-.

I  Th? Uiiiﬁ!-'Wf._ '
 by its. 
 'ﬁe 


"   _ Hem Dairi----«-£1

   Ema
 ﬁt) years
,. 2.1?! 0 ﬂea: 81:. Blanche! Schwl
Hubli.

".3? sm. mamm' mm

Age: 65 yam.-s

Scan: Sm-vies:

R19 Hm: St. Maaché Schoal

Kmirwmur

ﬁubli mﬁugonﬁerxts



This 'Wﬂt Petitizm. in $051 uzldm futiclm 226: 327 of
the Conatituﬁan of hleﬁu, praying to atriiw daw2;:._}In1b~$actic;n
(2) anti [3] of Secﬁnn 2'? of the Censumm  as
uxmmxﬁlmxﬁmaai mxivmii, in so 153:  

 

1 ThaAm3nw;at:atar;co~opms-pktzzm  
mmuRmiC Hams. "
ﬁahakaxiﬁank Niymita
 %um§
Stat'1unRoacI,Hub1i  5 _  
Rsp.byit'st1aaA&mi1ﬂaua:;;nt;.  if; " '
Agaﬁﬁyaars 3   2;  " 
Ow  £?mi'A;j  ~ V

2 Kittur1§vm£{;t;nqV-:mA' am'i ﬁ '£§.'3i§;&hﬂ&  
 ~ %
   
8tu&:nRo&d.£Iubii--  &  %
Rs1=:bY_it:e    '
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0w»%   

   

100 

  -J R B£m::<ire,Adv%)

    arrnm
'  R by$mm§m t

    a:fFw<!and

    Qiaiiﬁuppliﬁ

' = Huw£)&:'

2 The Consumer Sispute

393%? G? Kﬁﬂiﬁiﬁﬁﬁﬁﬁﬂ MGM  KARNKTAV-K  XWUWT @F %&ﬂNﬁ&"I'ﬁcKA WGW CCJURT OF KARNATAKA HIGH COURT' OF KARNAYAKA WGF-i COUR1

Reé:x% 3233.512:-ict Fosram 
Dhauwati \&//



&"§%.;*5§"% mm!" U?" Eﬂﬁﬁﬂiﬂﬂﬁ H3697?! UUUKI

 

 W" wwwmmm WEQW mmm' m.':m.mmAma<A l'§ﬁ€.;i-M Luv!!! U!" MLMMNMIMRR rm.-an Manx: ur nmummmru-~*<-.

Rep. by its Aasiatant. Regatta
Cum Asst. Administreﬁva Gﬁtm

3 Smt. Eramila Davis Kandgal
Age (SI ya:-3
(Dec: Notknawn
Hfttalmani Bmpaund ;
Kalamudﬁ Dharwad_---'Iv'   

{By Sri Arwind.'~.':Kumax'",  ft':§  3
Sn' H Pmsad, <31? £i:r'R3; :
ax-1  for min

This Wﬁt   226 and 22'? at'
the Constitution oflsaéia, 'pa-e:.y1'n'g. tcaiegizriize dawn the anh-
svactian (2)  (3)) .27..'<1;£_tha":%nsumar Prntectima Act
as    a=s.a"p7e2'~?mnea:ure-C, in so 12:: as

   -C0
Shri    " Kati,  a1'tnga_     

$31.3 $u}3b£;3:_a.ya.Bh§3: 
'ahaut 

 

«  ._  :s::is.vu1-zmim amnsymiwcuq

an-«Alan:-3-II----.A

x  W33 1. E 3 m 'I

Canaumw Ewe Redr%
Fzmzm
Repmmtw hyim Rai

3  £ R'
Sfa Chanda Bianiyani
Agaﬁ amut 40 years
Nmkaje Baum, n  Post
summanm, 9.3:. 



 . A

Sri Vmugirpsl 11.5.

5;' o H. Subramanya Bhai:
Aged ahaut 23 year:

R/an Ma-adakallu Hausa

Fast
8um'a'T'ahzk, ELK. I _

Sari Krishna Nayak

Si 0 Venkappa Kayak.

Age-:1 ab-nut 54 years' _ 

Rip Manama Hmzaa  "
Balthangady    

Pa:-anmeuhwari " $ 

Wfamﬁxubr A -»   'V 

  
R}:)V?§Vlor;.z£:?:%'}1111*i;:use4_  " 
 

 V

 EHO 

 

~   °3f:> 
 ahaut 41) years

*R;'«<:§%at¥1 E:4::1ﬁHns1ue

*  "»--.§;sn:
 Past as Vwage
 _D;K. Di.stx:mt

 'K. Kashnvu

203?'? G? §(AﬂNAT&%A WQH $®URT&f.$5§"_'; KARNATKW  ﬂﬁwm" 3? WAWNA°?&Kﬁ\ HEGW QOURT 0? KﬁRNA'E'ﬁKA REG?-i COURT OF K&RWA'¥"AK& WGH C£0iJR'§

SI 0 E Krishna
Agata abaut $5 years
Iiebbarhmil Hausa
Hear Xaliere

Puttm: 'Tahxk, ILK.

3!, Sumammyaﬁha
$13 Kmha:*mEha.t

Aﬁahmniiﬁﬁg-aura



§
3
3
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3
2
2
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2
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1.2
3
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3
3
3
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 W? WXWAYAW WWTW mwmm Aw:«:AammNAmnA rzmn huuna UR' akmmmﬁamam nmvn uuunu ur mmwmgz

3.9

11

m»

R} :2 Mtmdakaﬂu ﬂange
Bumalnﬁa. Put
Eulfia 'I"a1uIc;, £3.16.

&:i Deelmyya Gawain
3/ :1 Veauppa Gawain
Aged about 35 years
Anthimar Hausa

Pommﬁayyur

Bwmmwmmmmmx,

E C: Kewthi
Sin HIE 8I1a.rfm.*;_ 
35% aburut  

hmtanthabettn Hoiise%~-- *  V V

mugﬂ$mmm&a 
 mwmm@mmgML
 ram,  

   :

°3,3a 

  aﬁmxt 55 years

..  Rfg Esqzzaaiakallu Rouse

Post

 *%ﬁgnmgnx.

 M

  S ﬁhyam Bhm.

" _ 7~$;'v:: Parmneahwura. 3116.1:

15

 Pmciaboutéﬁyaars

Efaradi
Puttur '§.'a}':uk, D31.

Hrs. Gaeztha 3. Ella:
Win 3. Ehymsn Him:
Aged sham: 30 years
Rfat '"m1ug'nl':m."
Haraﬁ

Puttur Tahzk, 9.1';



ilﬁiim" $3? mmmmm HEQH ﬁﬂiﬁwi'.  Kﬂa&Nﬁ"§2%§%'€.z»'l%.. Evﬁﬁﬁ-i CQQJW" ﬁﬁ' E€ARNﬂ"?'M(& MEG" COUW" OF !(ﬁRNATAKA HIQH Cﬁiim' Q?' %a%RWﬂ«'°§'ﬂ§€A HIGH CGRER?

Am 68 yams
ﬁlm: £-'e:n.sionerr

my Writ Pattltizm is mac: éineieg 22:5 mm at

the Connﬁztmian of mm; 'p:tayiz1ig.. to Vstxrilnég the  -

aamﬁmn (:2) and (31 cf 3ac'I:t"~:u1'=3'? of 'S:-he'£§¢;_usi2.mé:r Pmtacﬁean
Act as umonatimtional md _aa_vp$x' 

BETWEEN:     

1

L£1sa'Pf€m§im:   h 'V

A   '9  11*  at
Bil, Blank 'A3 ,  Phat

  Apmm-am
   my 

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 ".Ria;prVaa«Im:&;§!e:i W,

31,'iPect'z:wai"'  as.
Asa as: ya'a1*s7--. A %

' " ,3fs:: 1.'a*i::¢"3V. Fernamdes
~  345139," Ans.-' ea

 fﬁamp
  - 375 £101

 

?éI;'i_P.éraixm1 .3. Fernaném
 Pngaﬁﬁ yms
.. ﬂﬂfn late 8 Fmnaniaa
 14-139, lﬁilaw

Eammkatta.
Ha.ng% -- .5'?'5 $61

am. Emﬁldn Fmmdw

Wis; 31'': Fweﬁwi-.1 Fanmdea

A3852 yam

14.239, mlaw

ﬂammkatta

 ~57$ (X32 W



Comumw Iliaputeu Radxwsul Fcmnn,  ail
fuxthm* pmcaadingu ﬁsiehmiexxure-PL.  

 

1 Thehtixninistratocrftio-op  M, «.
Kittur Rani Chamxammg.   
Ba13;a1:ari?Ban1c'Riya:nita£"»._  '   A
Mmi  Squamy 
8taﬁon1?.oa:3.,Ea;£b}i  -- f 
E89. by it': t.he:--.At¥mi15ﬁ!t::awri  
cm rm     

 

2 %Ki:;t'u.xr   «
 
*   
Rap; by its Mmagw
., Suﬁ;  
 ..  Lﬂnfmvaxnmzawwaﬁarnal
  V'  #3 
V'  T.   ...Patit:'um.&s

mam' W mmmmm Mm-é mmjii W mwmwm, §~%§£§W COW? W Wsmmmcm W36" COW?' 0? MRNAVAM Hm-'E WW? W mwmﬁm MW COW

   
   

[By3r'i Jﬁﬂamrmadwcmaj

 'I'i1sUni<marfIz1£n

R w&em$mm t
 ﬁ%dmdﬁﬂSumHm

Hear 1I)&i

2 Kumazri Vijalasmxic. Chan':
Age #8 gang
(Tim: House H31-:3. \'\\//'



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ZWMW £3? WWNAIMKA WHEN &;mm'£ uaé KMKNAWMA mam mumma my mﬁmmmmm nmn uwum wr  ..

I11

Rio GIG SA}. Ghatxﬁ
3*' Grass, Sﬁvananda Nagar
Hubii -- 58:3 {:25  ' 

 

Tm Writ; I-'etition is ﬂed £:.aée:A&mu'§3au§%%22s ';=§::.a."%*.*a:a7 or

than Constimtion cf Izndiay  w Vat:riCVk'6C_j the rub-
seoﬁcaza I3] and (3) 9f =27 of ';T:3:a'v€.',{ix1s2:m%¢:' Prmadﬁon
Act as unmnstimtienal amdvdiél eta pa' Armumfwc in so far an
Pﬁtiﬁoneria wnoﬁﬂﬁﬁ.  =    

M mm Ea. me:gm»;E»-m%'&j.AgAA,gg,%%

amt. Jayashrﬂ   % 

W) as Vmikaizésli 'I~"i--&bi'I'::{'j*.---     A
U3  "  
C0*9Pe:=m'v~a.Ba:1%:*     %
Hauaomca   
Huhii  .   ,' 

'Diat.Ehis:;rwm}i    ...Fe'ti'cionm'

 fBj?$?}rw;.I€3.R. Bsmuzr M: s Pme:r,h.ti%mea1:a§)

% ~ ®.....1iFii¥=:['%%  T 
" . H  V fiiiion aflnéaa'

  by in
,. 7..$m*eta;ry ts:  em'.
 'Departm.ernt ofFaad and
Civil Suypiiae
Km IT)%i - O1

 2 Smt. Yaﬂqpaa

W] o ".  Pawn

Rfﬁ K13. l35[E, 2"' Grass,

Aéarsh Hagar

opp: Rmpa liparmaants

Huhﬁ -580 932 ...Bmpanée1:ti:s

Xw



ﬁﬁﬁﬁm" £3? §€AR%&"%'&§€ﬁ% HSGH CQUE?'  ﬁéwréwi CQUWY ﬁii WRNKYAKA 3*-HGH COURT OF KKRNATAKA H§$H COUR? OF KRRWAVAKA WGH Cﬁﬁﬁ

Bufbli

mu %n:zwa¢i, %%%%    

ARI):

1 

£5

{E}? Eri Arvinds. Kumax, A50 for R1; 
Srzi VR Hudhihai, Advocate fer R23.» _ 

'rm Writ Paﬁﬁm 5» ma unaer mm"   --' §:'é' of
the Comstituﬁan at maﬁa, praying to st:-51:12? 'a&_qwn<su'¢:-Tsg¢:ﬁ.ma
(2) and [3] of Section, 2'? at' th1':f...§3au:xau:ﬁ'a*' 

Unnanstituﬁrmai ma wmixi. In ac;"fm-"it txﬁﬁcgeg 

   

8 EN:  k 
amt. Jayaahri  ~_
W[a¥eml:ateahHa.bib   

The Sahaa:q_§1zj1.Sas;p,   

    4'   

  ' 

{By 3:»; mi. :3au." ~mfj  ﬁﬁispawar, Advocateﬂ %

'I'h:I1ﬁ;'i§{:11~s>fVV

 ~ ..... 

" « .}'I?»;,"'.§: Lismazzm Fawar

R;?_oT%'d.135[B, 2="5«(§msa,Atiarah Helga'
' Gym: Rocpa A 

'T  * mm - 586 632

...Ea.ga::a.d&

(By Sriarwrindnﬁumar, Asﬂihr R1;
Erik' B: Budhihal, Asivacaefet R2}

ht/M



'IE5 Writ Petition is ﬁled nnda Articla 22f9 &2:1d 22'? cf
the Constituiiczt «of India, praying to strike dawn'~.5i:b+~aections
(2) and (3) of Section 2'? of the Cansumex  ﬁqt. As
Uncanatitutianai mdmrid, in so 13:: itrdateain 

 

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E31

amt. Jayanhri

Wlavemkateshliahib 

'I'haBa}1arQ5un$eva1(i;P1ya::r1  " '

Go-opwaﬁwﬂank H   

Headoﬁne V   '

Dist.  V    =   ,,,Fuﬁt§,aﬁgf

 

   'gr 3 Pmax.Mvam.es)

1  Uni92i..§fIﬁ§_i§«. 

. ., $ec1*a_tary.ta 
..   G43 Fwd and
'  5uppIi&
_ .§--.«_agsir-I3&i --~ :33.

~_ "  " ﬁzxgtgfénrunataaa
' _ ,V.!v"} _::AI.saxm&a Pawn:
'  Ric No. 13518, 2" Cross:
" V 'Adarsh ﬂags:

Opp: Rwy: Apartments
Huhﬁ -- 585 £332 ...Respm:1:iams

{ByS::iArvin&aI(um.ar,1§5Gt2:1-RI;
Sari V R Bud.-hihat, Adwcalte fa R2]
'1'3m?a'¥IiritT?etit3am§sﬂ.-aiundm.-A1rtie1es22&and227 d
the Cmtittxtiau cf India, praying ta strike down sub-Sexztim
{2)a.ndf3)r::fSact1'nn2'f ofthccansuma Pratmi:£anAm:as
un::aaa.sﬁtntiann1aun.dsmi.d.3mm£m*itr&atamth_epet:'tia%.

$1/%

I£%m'¥' KW amﬁmmmmm Mmiﬁ %.';£)uK! U&jﬁAalNAlA!£A rm;-m LUMK5 my Mwmmummm I-mam u.,m=m mgw  .\



3":
2%

 

Reguitmed Oﬁcest 

Euh1i--21 
Rfbythe Swami Managmf 7
Sr1'KVMa1:.rv:Z  

2 Thaﬂrya Vmhhjra Co-op. 
Raga. Gﬁca a.t1'§.omr..  -  
£IubIi~--:2I '  

Ribs: the Chairmma   
 '

A33. 50 yegztﬁ 

Read.  .  
Huhlia-$3.13.   
R/Lbyche"ﬁana>a%-3  
Branehsubngsh'aoa¢   %
nmmuyz      

 mysﬁgxm,mmm

3   

.. . Petitioners

  . _  1 ...... ..
 1% Ti;:¢Uni9ﬁ--ofIn§:a
  " V , xa;1;_«;._;':m Sgcifztmytn the
'Baw51Z>%i

,ﬁ;;*é"&%€sQ. E"-iiﬁﬁ QQRWT 0? MWNKTAKK HSGH COURT OF KARNATAKA WGH cmm" 63$ %%ﬂNﬁ."F&K& Hiﬁivi  

   

'   1}istz'£::tFsrum, Dha.rw£
 "i)ist.I}3as.zwad
I Rapr%ed byﬁagiatzw

V   ';3 amt.  P.¥mm@'
' ' Agad 55 tears
Om: Hmxsahald

R]atAd§om, 

imam" QF %£3'6.%Nﬁa"W%& MGM €Z$3.m'!{'. $73? 

1 Tlieﬁrynveishaya Camp.  "    '

I3h$'W'ﬁi&'*58GQQ1 



3mm? Q? MRNAEAM mam £2&M3¥t'! 0§{KAKNAlm§& mmm mmm aw Kﬂﬂmﬂlﬂﬁﬂ rmgm uuum WM wmwmmma Hmara-1 (gamma (.3? KMKMMTAKA Him"! COUR1

4 Ha. Jayalaxtni P. Yetnddgau'

Aged 36 years.

Gee: Part Time Lee-£11131:

R) at Adlai Uni

Mansafwarpath     
Dim-was:---5.sn:e3o1 " 

5 8mt. VYm$gmi 
Ageiﬁfyaars   
Ow: Hmsehola
Rfatﬁdkiﬁni
Bhazwad-58€)_(}31 ;  V. " ' ...ReapomIvmtn

{By   R1;
_ . '.s«5._v 2:' Budl1iha1;..'&<.1vuc:ate for a3--5;
2  V .  gavw

T115;   ﬂied ixnder Artinlm 236 and 227 of
tha.»£';xzI1ati*tn'd611»~of'3ni§ia, praying to strike down sub-section
[2] a_a.:a<i [3}'?'~:.-f_a8'éag:ti::;i"~«2? of thee Consume: Pratecﬁan Act, as
uncwnstimfricnﬁl at: far as peﬁﬁmer euncaned.

mmm' &  Q E 9,.m:2:&o?,,_;;,:§;'g_@m
wﬁfwmm: ,   " ~  _
S/a &Ra§ra_k.' _.

 a}a£:mii'   "
aﬁlnkoaci   % 
  %:.ra%u;;;: m 5?'6 1:24 Hfeﬁﬁcnee'
"    {By an (3. E  sham,aamm;

  3riTh.omaa Iysanza

819 ?m:: D' smug __
B 3 Hand Hausa }_\/



Bmtai-mi Pest
Udupi Taluka & Dist
$551 --~ 37% 1 15

2 Unﬁonailndia
Repr%edhytha$em*a*.g;fy»
To Department o1'Iawam'i 
'Farlimnentnryaﬁairs 
New Daﬁzi I16 (101    V ;;,RQs;:!QndEmtn _ >

T@ Wfrit   t'.iI1II§4"l.1"  V396 and 237 of
the Comﬁmﬁon 6£?a:3.d3;a, pra3;i13g'~-tg2,,Aciec1are that. 'Elan provisions
of Sactiaa 2"?(l)('2}  Pratectian Act,
1986 is   Vi§ csf '$1135  of India and
st:-ﬁre dawn  '   '  '

 

  . "ihhaﬁﬂle
Age: abaut   " 
Occ:B'u§i:£:.=5nsL';6.n.  

..3fg] a..'A K Ixisiuatﬁesa Employem

 ,ﬁausz.ﬂ§ Pmj,e&t.. _____ _.
. ' ﬁfgtimﬁ Road
  ~ V'   

mum ﬂ?' mmmmm Hﬁﬁﬁ ﬁﬂﬁﬁﬁ'?  %*T:;:é£?~;'£é.i%%ﬂ'%"ﬁ%ﬁ. WW?" CUKFW" OF WARNATAKK H5654 COURT OF MRNATAKA Hiﬁﬁ CQUW' {W WRRN&'%"N('A WGW 
...~g

_ .'   mi H S Rawavezadra Prnsati, Admcata]

"F119 'ﬁnicn of Inﬂﬁa.

Rap:-was-::I by 1% ﬁearatmy
%-mmt at Entiia '

Deparuuwt :31' Fwd as Ifliivﬂ 3129935
Hm ﬂeiézi

2 State af Karzxamka
Reprﬁented by Saeramy 



F4" §\ﬂ%§'5;TIVﬂ#%§1"hN.J"*?:\ NEWB %s\JUKl Q2?' WMREIMIMNIQ I"'llWl"l hymns

I€%%}%"¥ 3? mmxmmm MGR QQWKE QE_!£&£NAIﬁ!<.A Mm" hﬁwﬁg my awmmmamma. mun MEJWWS' am

4'?

Dapartmmt zrf Food 45 Civil
Euppliau

M 3 Buﬂding

Bangalae.-e» 1

3 Scrzi Ssmbaji Mallara  ;
Rh: Tu1e}ahh.am:ﬁ '1'emp1r3'lﬁI&:« é_ 
Hubli I V'

4 The Gommiaaiana  

Ravanagm  -   
Hubii-Dharwaci     ...Raa-pondmts

_   Pxagsad,  and R4;
H     R3)

Thia   ﬁled ilndw Articles 236 and 32'? of
tE1e.!.'§<3:2:!§1;it11u'6i2;,.afIz1;§;iaa,  ta quash the crrder paused by
t§}1z_ '9harw§;i _I}in;ui¢t"~ACurnw.1mem "Disputes Redresaal Forum,
Dhﬁxwad. VIu';'?a'§cs@cuti£§31VV'I'etitE011 Nanlﬁlfﬁflé datw II-5-2007
in ctmtzplaint Kai 3%} *3{3__f3'{: ﬁda Annmmre-B.

'iifrit Patitiggm ya. :33 9_1"c$f  gagaom
  I  z ' '.. . . . . . .. Q

  z:a4opmnk 1:41.,
fraud Obﬁge,  

i  _ . 

R:;:;1rrwen"itavc1  Gmeml Mia'

-4  ~   Kcmappa Kalabauhetty
4.  grgwaru'
  4'21 Chwge-Ciweral Mani
  Cmupﬁemls
--  Q;h}a1@ad ... Petitionw

(By &'i Madamohan kl Iianrnur, Adwcﬁe}
R///..



1 The Unian ofinﬁn

Repmaented by swan.-ry ta Gem-nmg  'A  if: {T   .

Department: :2: Food and
ﬁlial' ' Suppﬁa
Haw ﬁﬁi

2 ﬁhri 8-ad.aa}:n'va.
Sic Yaﬂappa Havwi
Age: E95301-
Ckm: not mew}:
Rfovixaktamath Gum V 

(By an-i:a%      '  * 33:3' am  
S:-i v%::;:%  ram)»

This Wﬁt  1iiaamumiararu'c3ea 225 and 227 of
this Cona'£itutia:u~  tf:;,.._a.trme rim the tub»
saclfnna (2) and (3) "c;f..8._e:;!iu2:._'£1? uf the Cenwmm" Pxvtectiam,
Act as unconsltituticézxai'   'pa: Amara-I) in an ﬁt:
pdztimzzeer in mnganaé. ' ..   " 

  4:j'R§ 
 é   A.  11111 
1     "

i£f{iu..§;enka""  rim;
539.50 Fwﬁ 1. 

 L we  C%a'asu*a1vHan@"'

   Saghasrnjxm am
V' W   }:§a.?.3{a:n Céa-cpuatitre Bank
 '* i:"I9at:I'f€J'ﬁw
- i3_.1:£'t'x'i'1

V'   D1?;at.ﬂhazwa.ci

303%" Q? WRNATAKK i'§%G§'§ COVE"?  $5'-il$%%NA'?ﬁKA HEGW Cﬁﬁfﬁ?' 0? Wﬁ@iWﬁ'YAKA Hit?-H COURT OF KMENAYAKA MGM CQWRT Q? KARNATAKA i°i§€;;¥§§*§ €.Z€7;,}%§ﬁ5&";

$15 Ekmrthaaa

Age 54 yea:

munch Bang

The sahasrﬂélm seam -



¥mé'9.C" Rﬂﬂiﬂﬂﬂmimhkﬁ FEQKJFT WWWWE Nd"? W.é"'Q!\WI:?"|i.9"'&K\ﬂ'%. I"}%l\iH9I'l MWWMI

  ' k;3Efti§.*.tm:: %

Iﬁwﬂ? Q? %WNM;WA Hiﬁﬁ COUﬁ"§'_Q."3_KAKNATA!EM MEMM mmém M?' ﬁmmmmtmxn mama 

Kalym {ﬁr}-cpetaﬁve Bank
Brmh Gﬁue

(By 8158 R Eacmzr, 

1 Theﬁniun oﬂndia
Rspreaemadbyita
ﬁecretanrtu Go-raw
 t ofFo-ad 
Civilﬁuppliea ----.. _ " ~
Nm?D&1i-~0i

2 Srim1rux1ﬁh.f  

R} o    

  R1;
 _  saved]

  wag pea§s.m;is gig: under mm 225 ma 227 at
 Ind§aL;}§a'a}ﬁng ta mﬂze (1% sub-Sacﬁcms
(2} amd~{3)  2'? of tha Cansumex Protection Act as

  in as far as petitiaue.-rs Rod and 2

 are   

     

'. 

 am &&    %%

   --  Prw.uc»e Market

 i } 4%  ' gujmaxhy
 Dist. Bidet - 585 401 

{By 3:11:12, Anupama HQ-dc, Aaavmate}



 
 

amm" aw *   
Q "MWWM WW mWf%:_.  mmmmm WW COW? W MRNATAKA HIGH mum" OF KAtmAmm WW mm'? M MWAWM 

I Visixwamath

B} o Hadolayya Vaﬁae
Agnd ahcmt 59 yaara
Dee: Easiness

Rfa Kama! Hagar

Tq. Auxmi

Diat. Eider -- 585 461 .

2 nirectm o£Agicu1uu-ek5:e&k@=, 
Eark$'I11gBspam'mmt   " 
Ho.16_.1o=hmae:;.._ - f 
Rajhhma'a11Roar£. f _ p   
Bwgelose-saoorzig  

 ﬂ     9
   Articles 226 and 22*: at
the Cunstigxzﬁxm (sf  quash the ordw dated 14--
12-26635 pgisfuadﬁzgr thy'-Di£:ric£t..C0naumu  Raeirassal
Forum,    [Viﬂe 

..,B_E_T.L'°"E "'_"""""""""""""""'-ﬂ  - 
  .   _____ 

E1: m  Hg   ggcom

V ' '$1 :21: i§'a::m;§.*ann Read:
A   "eI;:autA.3§.yaa2-5
~. hag':  Finance Gatpmatfuxn (E
' K1-iahrm Kgipa Gcmmpia

§%3:ﬁ1' sA$'\r"5i'6$ Bus Siam!
Udﬁpi  5?5 I9 I

  AA 

[By 8115, Kinlznraﬂizettyaﬂvtxzaxaj

AHI3:

4owuc---n-------

1 Ti:u:U-zrixm. at" Imiin

$1-tzvmt af Pmrﬂmwnryaﬁeixaa ,4
Pasﬁiawt Hausa \\\/



fmﬂﬁmf Q? Kﬂ%N%YAKA'"HE€5'N"'CW'UK"?'Q§j'l§RRNﬁi!?ME§A WEWH Q-m'i.'.¥UK'!"WE' nAmVanmmm- l1i%#?R"%%%a.V?%;$'m§"%ﬂ-W-'mﬂnHM§MNM -nwan- new-um-u vr-nnnwn-I-Mun-nlwn-wvunt

'51

NW Bﬁhi l 10 031
Reyraaeated by £123 Sam-stat?

{Jtiupi ﬂiatrict Ccsnsuzner Disputm
Radrmaal Faamm

Udupi I}£str£nrt

Udupi -- 5%: 10 1

Rep:-ﬁed by its Rm5.sm*m'

B snayak   
3} o1s.teB"'*Jigeah Rayak 
Aw about 65 years  .
Henna '£'lo.7»9«-- 367 V ..  V
Harishehandra ﬁliarg   ;  V,  _
uaupi -- 575 10: " 
[BY   R55 9<'-'1"':'F~'ii

This writ   ﬁ§a ~¢;¢aez  226 am: 2:27 01'

the   maﬁa' aﬁde the impugned
order  5~--_1{§~¥%0(}"?.Vpa.§'aa:1 by reup:>ndmt--'3 Forum in
ﬁxocuﬁcn   ﬁé-i:i:_e Annmurwﬁ.

 

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1  _Co«-up mm}: mm,
 A' ;aq.;ga.,'<.::&:ee.(_ 
~. Ezmii  ,-*2 1

 by its
Gﬁmmal Hang

 '_ ,iﬁI'}._'«s Hubli

 Arya. Vajshya. cwp amkLu1.,
" Rad. Ctﬁce

E05112' Hahlzi "-2 1
Repreamtad by its
Chairman

L'M//



 H.EmMmr

Agedahmzt 4:? years
R} C: Hubﬁ

3 Anna Vaishya Co-op Bank Ltd,
Bunch Suhhaah Road

Iﬁxarwaci-3 

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my sri Hﬁammi    % 

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*   ggaam oni

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ZQFHRY Q? Kﬁmkéﬁffﬂﬂﬁ MGM  %'$l.é'WN&"§'°&%& WKQW KQUWT $5 KKRNATKKA HSGH COUW? GP KAKNATAKA HWR QWWRT OF %(ﬁ.§Nﬁ"¥'ﬂK&"3'¢k  @;:mm

at

Rfe Aniki cm? 13/



 

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ZEBUM" Q?' Wﬁﬂﬂﬂfﬁiﬁﬂk HEGM £I.ZOUK"I A1355 Mm»/mmmg PHMM umwm aw mmtmmzasmm mmzzw 

Mangalwarpet
Dharwa.¢:1- 1

7' ? wa Ishwarappa
Yandiga-i
8 Shijtevva P ppa
Yendigmi
9 Vijayakumm  _V

10 Panohalingappahhwaragya  

Anr;mamoni     '

Bhmwad-1 H i£:~'_ _     '*..;}E£<.:~.%panAm3:ta

 s%ﬁAmaa  rm: 21;
am: v%123uaba%m1, A¢wca:¢£a:*a3--5,. 3-10:.

This Wﬁt i;s..jﬁ1éd.«__ﬁn.§tu: Axrﬁelm 5226 and 2?'? cf
cm C1onst1'tut:z'«rm"ef I:;.dia,_ prsg;yz'.z;g1:e: strike dawn aub-sacﬁm [2]
5131(3)  2'?'-:2'? tfme"'Ga1:.sume: Pratectimx Act, as;
  in se in: an pertiﬁrznms we
 . I  .. _____ ..

 

gggi 3%  5;. Q  -ggj   

 " _€;'-8.y_.aars'"
  5__ S{_:)"i¢ttvs; 
 'E'¢b_E"£'-._-Prasiﬁem:
 Bias Hahafla ﬂange Buiiding

C.d-aparatiwe Seéay Ltci. ,

   ---~ 62 

(By 31*}. E B Narayana, Aﬁvncate)

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kA "" »_ﬂ'3?'?er:rrér¥j :12 

%ﬁW;N&?'ﬁ%W« HIGH Cﬂﬁiﬂ"? 0? WRNATAKA H3654 COURT 0F KKRNATAKA §*E%£é§'r§*~ﬁ (mum Q? Kmkmmﬁamm:-:a

1 Unian af india

Reprwated by the Se:c:retm*y
The Deparmmt aflaw and
Parliamentary Aﬁaairs
Paarﬁammt Ehavan

New Delhi 110 601

2 Smt. Lingia
133:9 Ketriyappa
ﬂu. I7, Hcxrth Gnkazim £11' Stag
Vaniviiaa Hohalln   ;  ~,  
E5?3¥3z'¢~UQ   

(By Sri 6. ; ' & far Rm 
as ska%ags:i,k.e.g»~mxgra¢ mg L 

Thzia Writ Patitit.;n*.i:a:'«_ ﬁlat§ '12.;1ti€:r:'._4F§r*ticléc,Is 225 and 227 of
the Co11.sﬁtu'm'o.11v<:i"';E*.1di'é:,  f£:>&:._   the proviuivns
of ﬁwlaaiun 2'7( 1} {Q}  (3')7gof  Cemnumar Proiteeftion Act
1966 is Vielaﬁvifs. ofﬁL1"tic1e.:'1s§c:E thgé' af Inﬁia and
atriba draw that a»a.f;16, a0&'ésL?s.;$Via»1:itiacr3:*£:au* in cont.-arnazi.

 

ELM...'  Hm 195-824
     ..... 

'gngea as yak-a;;«

 late   

 E1:-Pr A

 --   ﬁohaﬁﬁ Home Building

C:::§4u;eiea+atis:a._ ﬁeréiaty Ltd. ,
_ ..;Petitiomn:'
 " " {B3r&xiﬁB1iara:,rana,A&sraeate]

1 Union af Incﬁa
Reprﬁed by thsﬁetzretméy
The Departnaani ail.-aw and

?£  Aﬁhifs  '



Ho.15[B, Lakuanjm mm Read j ?
Iﬁizmﬂ  _ 
Lﬁyaaare  3
(By Sri c. Shnnhfkanth, case £:;xj§;;€ **  } 2 
aria 3 Ravi,»  4- _

rm Writ ?et1'tian £3 zaea kzéagggjaiav at 

tha Cmmtitution ofindia, prayhzgto  
oi' Section 2'?[ 11(2) an& (3)  the  Ami; .1986
is 1.';'.t:1& of Article 14 cf   and strike
down tha aama, at: far as pati'I;i~:w;1ezruixs cc'w3u'nad.f;

 

2 ='I'h.-5  " 

Ha&,:i_('}ﬁc:-5  

'~Bm:xk'Raa:i V

-~.I)Isg1-wad 00 1 ...Peﬁti-mars

    [By $5. Vinad 3. Pamrm*,Advn¢a1:e;

1 "  Union of India

mmm Q? mmmmm MGM  ﬂﬁ mawmm Wﬁi-i cmm" Q? KKRNATAM HIGH COUM" OF Kﬁﬂﬁi'-\'m.KA HEGH COURT OF KﬁRNﬂ"%"5§mf:a Wiﬁﬁ ¢;.'('}UR"%

 Rap. by Sacretazytu ﬁaumnmmt

Bepmmt at' Fwd ma Civil ﬁuppﬁw
ﬂew Dem':

2 The mistricrt (Imaumm
Iﬁiaputm Razkwsal Faamm
Ilhmwad

R333» by RaB3at;:ax 



 awwwm ur NMMKWMJMRM nuwn wwwau wr l\§"'I»l'll1r!"|Il'"I.l\l'% naval: wvwn:

IQWW7 Q? K&RNA1'ﬁaKA HEGH COUR'§i_QE:i%RNA§AI&A mum MMUKI Ur mnwnanmm 

3 Hahadmpa

S19 Arxéaneppa Maclnur
Age: Esjotr

Gm: Sendca

3: Path

Dhaurwari - 5&9 00%

mg Writ Pertitixun in ﬁ1§aM%unde¢k%Ar:i§Ieukk'k:2é6n5mi 52:2? cf
tha Cicnxtitution of Intﬁa, p::aL3r;h1aut.o   sub-aaznion

(2) and (3) of Sarstion 2?' of Censumﬁ-'~APmtection Act as
zmconatitutzional  «pm;;%:ior:"2,§af_ devneerrnad only.

gm'  ' Ra.8118 a.rVg0%ﬂj ,§g.C-E  1' 
EEIWEEN:     

I

3170 K  '  1::;,  " V
Agw&hout3$'::,*?¢a1s  .4 
R{OfKaf~'$Eﬁét1  VA   h'
 TJ,K.~ _ 

" 'V V'     H ' ..... .. 'V
1 8/Ma Skywsﬁhnt
 h'%c&uhout'34 

Kahaka Villﬁae '

  L Eiwmm yawzm
 *.ﬁF'1£tt1r'1' a1*::1k,I}.I(.

  axwma am
 " Sjga Smkwanarayamaﬁhsdz
  ahaut '?'2 years

Rfaf Kmdslakw Hana

V Hmage Ezat &'t.¥§Bagc

Pu1:'¥:L1r Tahzk, H.362.



 mnmm HiGH @@%JWT 3? KKRNATAKA HIGH COURT OF KARNﬁ.T'ﬁKA MGM COURT OF KﬁﬁN&'§'§é;;§%i1a% MEQH C01}?

 

ﬁﬁﬁﬁﬁ? WP mmmmm   

4 Sumatm 3 Bhat
W] cs Shyetznaﬂhax
Aﬁd about 65 years
R} of Kmﬁ.  ﬂaunt:

Pansje Past & Village
Puttur Tahlk, 13$.

;Bgs¢1a.vms.wajimsneuy,A;:w¢a:gTVjTV   

ARI}:

I Dahﬁa Kannada Diatzitt
Czmaumer Dispute Reﬁtaasesi. Z
Repreaexrtedbyits Ragktrax V V

2 Suit. Saraswathi I{.$..: V 
Win 8  f;,.-V --.
Agedabautﬁoy " i"-J  V  
R19.Bae&i?::uajai1.;}1§V1;1ae " ' 
Behind LfC_.C3iﬁ{38VV'«. " V "
",Pu'm;1r Takuk  
DEE. Diatriei; '-- V

3 8 Prathima  V
B}o B   w-
 &5ﬁ'%1t W Emits"  . .
I-'VRVf'aBee&'m":ﬁa1L1}Icuaef' """ 

B_eb_{:;1d, L1'-1.': {I-'ff,'1i':::,a-*~. ,

 V -   

45   S Ptavam. 'V VKam~ 
~ ~  53*: 8 
% I ' shank 3% ram

   7;£l}'«¢?§3e%,aja}u}1st3una

V  BIC Ciﬁaa

5 Praamna Kumari
Dim S K1-ishmnayya
Agﬁ shunt 13 years
R10 Baezﬁmajsiu Kaunas



UWFQI WVWWW!

     Mliﬁﬁ LEJUKE E32' hﬂKNM!ﬁ%m§¢€. -1?':2'?a.::M"% knkﬁwﬁn wr mwxmxﬁmamnm rrasmwn wwwnu we !\ar"I!I\n'$rIlr'u*a.a-n an

B&i11ci LEG Gﬁca
Puttur 'Yah1k,
I).K. Dishict

6 Unimafzndia
Rep.by'1t.aEacret.axym 
Pm Aﬁ&s
Pasﬁammﬁﬁhavan V
Nanr£3alI1i IR} Gt}!  

7 smeorxarnataka  
RmewuW11®'~i% %crex.%;'? 
To £)eparm1eHi;.._of£.a\1v   
anAPm-iiammtary _   
 '  

   ﬁléd glndw Axﬁcleu 226 and 237 of
 cit  to quail: the anti:-e
prctv:;eech'_11ga.é'._i'2.:Ic1_AVE:n;1at:~.,:4V1:i«t,:;:1  No.1.EP R0. 1522/' 2ﬁ0'7, 9} E?
No. '2-23;'20'£_W,,' .33, E',P%'=.!}i__'6; {$112067 anti 4] E? No. 12512007',
panding"¥2a'o:a't.ha 'H-:_sf;:*3izdam1t~I, as pear Ansnaxura-A to A3

 ._ A

 

K_'i'he hﬁeratha Ea-cop mnk Ltd.,

Rap;-'by  Branch Manﬁ

 'A  olamnamlae Jaﬁav

 ._ Aged aburut 45 y-mare
"Kant: 23* Gram:

Huhli - 58{}i}2£}
Biat. Iahwad  Patizcim

[By Ea-i Suryamaragan 35.8., Adwcate)
'M/H



   
    

...\a:P%§'Wa Wﬁﬁ ﬁﬂiﬁﬂ
%

1 Thsﬂnian nfmdia

Represaented by

Secretary ta Gaveznmem

Departw eflﬁacci and 
Civil Suppliaa  
Hm Déihi

2 Bhhnnmaw. Tukaramaaaléiaisin 
Age 7?' yen":
C)ocu:'Bua&:1m$
Rfoﬁetagwi
Dist. Gadag  *..,.;'».;eeqpmgants

(B35!-'i-'WWW' {A  £or%%TR%z:   

This Writ Emma §;§_ﬁ£a&_V  225 and 22*: of
the Canmgituﬁssn 45.9.' .I11"¢ia,  to at.n'1::e down the sub-
aaatisna .{2'}g_an6'.i:;.!_3} mi' ~$_a£:tia12....2'"? of the Gtmsumer Protmthn
Acts;  wiﬁ in so far as presmct pewonu
iaadncéaiwd. "  %    '

 

. R} _  Funan-car
" " T.  ,$;'».ri%'1agti:uVa.su&e9n Rae
 £_.gg_e&.§ﬁ§out 65 year:
_'§9&21uEhxvagnH"
  - 574 154, D.K.

u .3  H. ﬁrmiw Baikal
 3ft: late Nﬁemdaa Balial

Agni abmxt '?2 years
"ﬁfyasa. 33%"

Tcmple Rand

Amhalpady - 5'?'& 1:33
Udupi mstrict

Wm-W'i°@f'i" WWMMA WW WW7 W "ARN*WAKA me:-5 cowr or mwmzam WGH mum W mm

 
 
   

 

3 E, Vasuciasm Smaga.
Sm {ate B Krishna Sammy:

ﬁmm" Q? mmmmm éx  ¢ 



nrsmnvsnarumru larval wwwwma

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mm' Q? K&RNAWi§(!3. Mﬁﬁﬁ ﬂ@§§R"¥j{3ﬁ._%ﬁRNMh'¥AKA ﬂﬁﬁvﬁ mumu WE' ﬂ.MKNﬁ&,E;:'=?§ 

Agnd abzmt 66 yam':
"'Anug*aha" Bhagrmagar
Sari M M? Temple Rand
Eai1cm:r,Ud11p§. --- 5'36 1&1

S10 Iata K Krishtsw. Bins: 

Ages} about '3 1 years _ T ..  
H°.N'o.12/I5, Near Kana3:1q1'Tm:;_:1s
Euittpaﬂy Village & 336%; '
Via; ffdfﬁvwa    .    
'Uéupi - $76134 " " ._...'P8t'1i;i0I:tﬂ'!

{BY     

   "

 
 

'Pat1*a:saa«VF*ost'«.. f

'B$*{31aﬂg--Eﬁ§*"« T5-3331* 

=w;*n« 3 rs: véhkataxaamana
 .a__}:cmt 7i) yang:
 »£t;iai:n._:'s Nfvus

' 'ﬁaﬁgfme Past

.~ Béiiizangady Taluk

 _I}'."E..

V  ﬁubramanya B If

Sfa B N Vmkatxraazaana
Aw ahaut 47 years
Krishna. Rivas

Pattame Post

Via: Knkknda
B y Taiuk
'ELK.



  
 

 WGH C013?

 

§
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 mw;fW_:% mwmrrnm mm warm' or KARNAYAKA Hm; mum W immmiém mm: mm": 6F 

 E K

81:: .3 H Vmkmmmana
Aged ahcsut 45 years
K:-1331311.: Hi-was

Paamne Fest

Via Koldcada

B Tw$
ILK.

Va-rlyadnﬁ Bhamuﬁhat
Sf 49 V  Bhm
Agar} about 21 years
Reai&g at PL-wthi

Fame 'kﬂageé Put
Bantwui Tahzk

31%.

G

 '    »
 stir. Ema 
HQ' H   _ .

 _ , '$313 ms Bhaem.:( m:§'t
 . & '»A'@ex£V.aI:za:,xt <59 
 &I,Praga1h'1Vadyar1ngayu

V   Farr3..@§Fa§tT_&:..Vmage

._  

Uni}.-.afInd1a'

A. ;  Byits sacratamr

 dQamums'Mﬁm

 imam

Stmafﬁmnataka
Repﬁad byits Secemtazy
Bsapt. afﬁaenme

Eﬁdhnnn Saudhn

kgnlorewﬁﬁﬂ 1301 ...Rmpa¢1dmta



- any-1-uwuuruuu-nus-1 a us an a I- up way an -

;mﬁm"§' 6% mRNA?AKA' 'H§GH'§GUKT  ¥§!'."'.._!§'ﬂ.'RNMTMﬂ'A' MM?" '5..A:.'?UIt'E' '\.e?I" !'¢.:I*=!.m%'%:a;.*:'«='<2.s.%-;z<«'%*-K-=*2%=»;,sa»'w mawn-wwwug. gm", "m"",,.,,.,nn , _.,,,,. . "W .,,,,.,M 'H

{By Sri Narmdra Praaad, GP for R9)

Thzs' Writ Pestitian is and under Art1c3»es' A%.;2.%é4':$;V%[e;;:q§%2>g*r of
the Consﬁmtixm cf India, pragﬁag to  
orders datad 28-5-2008 passed in EP Nns."~1§59f:'36, I?G/G13,

171305, 1'?Q}06, 11;s:3*z, 12mm  lagtﬁbthe
mum Ccmmma: Disputm Retiresssi  téric 

}s:mezsn.1re~--B 'ta K.

mg' mg §a.a5o4g:g'c¥o {&;i§_u_..EV%  
BETWEEN:     

limmchaitariﬁl     
& Gidﬁgeffomaa       _
Ho.1ﬁ1,Ha1.'an;;mn1 ---  ' V ca  .. 
Ham Bmaasmxraﬁ R.g_1'1away~{3gte..VL'~_V. ~ ~ "
Ba;€18a1m'e-i-  'L  =   

 8  .

 H  '   Prasad, Adm-cam]

1. -- ', Units; at'. 
..   eéf Fwd and Civil Supplim
.  9%.. _____ 
,  by its Sacxratary

_  31' mod, cm Supplies
 A  Cmsumm Aﬂkirs
'~ _ ':.§£u1t:i.stc:reyadBu.i1djng
 Bﬁaiara --- 560 031
Ria;°.rr%ad by in Sametm



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gwwma Ur" emawpamma mmvw swwwm war' ﬂﬂﬁmﬂﬁﬂmm mmwm mwwma ma' 

Cicnmzmar 155%':
RI 8 Buiiciing
Dr. B R Anzibeakmr Veaeﬁi

Bangalore --~ 5513 0:31
Th: Umitm nf India

Rep. by its swam;-y ta  "  V' '

Deparmexrl". bf Fund a. 
Civil Supplies

"Raw Dﬁi

The Cnnmmm  
Manaﬁgngu 575 0:33    "

Reprwmmsd     

    
U&;;pi;  V

    "ct



m»»g.E?§ wmzmm §-WGH CGUK"

Karkala Vﬂlage
'J dupi. Diatrist

   
 

3 8:5 Rmnah M

Father Name mat Imxnwu

His. Bhnskm-Jewaﬁara : * ._ 

No.11, Pata1%&'I'anp1e._Ra.<_V1& .. 

Naarﬁ Vﬁhxrﬁung Heme ' "

Bmginarsw 566964  "  . 

{By  m 'G? 1=m{ my  

This Writ   225 and 32'?' ef
the cowxstiimztizm.  'ya-g;3ri§:1"g teijiald that naiﬁnatiaa
dated 26-Bgﬂma isigued E33»  af Kamntaka as
invalid   agmaae  :m4f;._1'i:t  with the parent
 §..g.;=-'.53:gs:tiasgs..._2'?(V2'j-'  Pmteczizixm Act. 1986
and in  ;'§ad¥1ad produced at Annexure-E' in
reapautvai tha  " 

BE1w;e:m;   

  ilasrparatiem. Ltc1.,
V'  Hadxxgitatgagsatcrea Ciﬁice
 ';r§t_ Eiouse
 .  5%.-V104
U ﬁndregxzfgséamd hmﬁn. by in
M1; L'.«._N. Ran ...Pat;it;£e:msu:'

 {By 3:1 K H Pmvaazn Kumar &A..sa::-ctisztaa, Advooatm]

 A133:
1 8% sfﬁmmmka
Rep:-mmlmd by its swam
Dept. afF'ood as Civil Supplies
Consumer Aﬁaim
3: 3 Buﬂam L=\//

as
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'3.~:'»'?s,5%7%!§;.;ﬂ MEG-3% lwﬁlléki U? RMRNAEHRH HEUH LAJUIH UH' BRKNKIHEA THE??? LUMKI

Err. B R amwketr Veedhi
Bmgalare -- 360 091

Theﬂnian afixxdia
Rep. byita Secretary ta Gmammmeni:

em (if Fnmi as  _ y "  = if»   '

Supplia, New Delhi

This Gonmmam Eisplztﬁ
Re§reasa1Ftm:m  

1§£aéia1Bai1 Alangallorre -4'F;?'$u€:D1?: " H
Rapreaented §§".jm R¢.g'ihE2.' ae_~ "~

The District    

Exispruteag .R.:=.~.&ws;a1'  p  1, ~ 
irdupi, «A _ sq tegi  

  
 Forr1r#£;_.'E1_aa§an  

  

A7-5 ivicmm   %

$*ja'ENaga1f&§ "  «
A3644') " . 

-- . 8taIl'1*Io.§+,i1ar'-Stimt

tnhmu:azt,h..e1a¢ 3374 2 15

   1  ..... ..

é  --  % Peajari
'%}_{s__1£.3:£: 'Koasappa Faogari

 abaut 4-2 years

'  Krupa ,Ambae.1iPnst
" _ Iiatapadiw 574 I05
Vuﬁupi

Zﬁﬁﬁ? OF KAKNAYAM i-MGM aaummi immmmmm mam mama my 

Ilmrguprasad

Efa Hamyaya

Agmi 30 ymrs
Behind Saanséai Kate
95*' (Tires:

K R Puram, I-iassam



iiﬁiﬁﬁi'? £3? %ﬁ%RN£'%'a"E"Lz°M{& MGR C0133? KARNATAKA HIGH COURT OF KARNATAKA HIGH CQUIW 0? KﬁaﬂNA'?AKA i-"HG?-8 CQUW?  §ﬁ@KRNA"%"A5€& HIGH COUR'

1G

21

Smt. Vaniztha

WI 9 Burga Prams}
Aged 23 years
Béinﬁ Sandal Kate
9%» crass, K R Pzzlram
Hanan

niaatex Rahhﬁh
81:: Guruprasarl _
Aged 16 years * 

aaprmma. by big rat.  

Behind ﬁmdai Eats

'91?' C':ross,E   

Haaaan

mam    '

3/9 Gmfnpregad V 
    %

  

aax;a.a)5:m,a     «

  %a¢kT%c:ro.s;:J£% k%Hu~m  

   « amt; E L&is::h§'s:T%iiaa

W1 (3 E Bamet 
Aged _3=s-V yam.-s '

' 'V "R} at ﬂaky; Pant

 n   'rm Writ Pwﬁtion is ﬂed undezrﬁrtislea 2:26 and 2:3'? -5!'
  the (§unsﬁ2:1xﬁ::n cf Incﬁs, praying to hold that, nuﬁcaﬁam
  20~9-2365, iaaued by  &t nf Kaxnataka ax
iimmﬁdséncathsxmneisnatineonformitywiththsparazt
 t is", Section SW2} af Consumer Prataeﬁaexsa Act, 1936
amiia Equal, sea and inapsermve ptachzced at Annazura-J in
mapmt afthn petitfzma.

 Sm ..... Mamv ,
  RX.
  {By&'iR.1'~&'aaox1,GPfor 121-,

...Ra.pmdma

S-ri Shmkargcmd, Adwcxta fm' R2;
&'i 3 Nﬁémnrﬁh ﬁlwtty, Aévocate for R6}

1531 ﬂame Writ ?e'titimas gaming an fm cxzréws this éay, the
Qzmzrt made the following

is/



ORDER

§ 3 3 L) x § 3:

W 53 E In aii thaw W:-it Penman; the paiatzzenea-agagﬁ-af the consﬁtuiéanal validity of Becticzn 2'?'(fc.'-'}':a.1'Vz2:':A."{V:. me Coxuumvmr Frobectiaa: Act, to as 'the Act') ax wail as $1316 'A and mate casnsumm them. Therefore, an takm up for cenaideraticn this cammon arder. Hcmrevsar, contrtmtians, than facts %m;2'eas mat! the smxmmt of 2005 by ﬁne Unim of mm "ting: as the atartﬁt. of ahjectixms in all out an under.

A'£;"..1';'év'f1':r'a«s:v'---..--"?--.-*-Exam' is & regaimeﬁ parmaahip ﬁrm. 11: is in % of ma devdopmmt and mnatmceam. The " am am ageemmt with the ma mama ﬁn- ' sf iami taming 8y. 1%. 43% md 23% au: 6"' E \I."\?. mm, mmgfa mhana. myaom, on 29.7.2oa2.

"£A"Aim peﬁﬁanm aim amtmaci into m wtaemmt with the resyondmza en. 32.4.2904 far aadm5mg, timraloping ma eampleﬁum af Hi-I.at1c1 Park apartmma at name. Accatcfmg tn the petitimer the consfxzmﬁan was ccszcnpletead 5:1 at'.-corﬁsnw with the aywmmt anti passe-smiaa was aim handari aver ta ix//' zzzwm W msga mm mwif. am? mmnmm HWH mum M KARNATAKA WW mum ow KMNATAKA Hum ccamzg' :'QUR?'@F'WA%Nﬁ1'%Kﬁ.' §'§§ﬁ53"§ CﬂURj:'%§.K%RNATMKA' NW;i§1"'Ui;?'UK! '$».«¥'?"' m%%mM2mnn'-ntwn I..;u'u!tI'\'.-Jr i\.MKI'¢HInnH- nlur:-nevus:--ur-nnnnmunnn-nnwn-uwwmw the respmdemta. '1"hmaafcm;, the pemonw called upon the remondmta tn coopwate withhim in =t:rd.m= to macut§'T'§_h3 a1a dead. The ramponcients failavd ta pay the balame 43,316] - andregiata the saledeed.

3. ma reaprmdmxs ﬁled 1%.

the magma' cmxm pg off' deﬁciency cf swvice anithe by an arm datad 17.5.2c:oV6'. 7 J Appeal Ha. 150412906 befofra the aw-.§-- (3mnmim.. ' } _ 5&1: was ﬁapoaavd at' by an 'flit: zespommta were ' was éirectad to mzecufga tag two mmhs after the raoqm Resp-tmdazts paid the amarunt «ﬁne putitizrna by 131$' Iettm dated % ?.k¢;2ém%'i::i:ma¢ad ﬁempmm that em 133.2%? the an}: A Axtiaeraquest of the re-spondaanta a ﬁiiﬁ '1~':*'1*3'%3~'f 3'a%§f the safe aim was also sent, Lot sf cqr:ea;p:es£idm.z:as ensued 5% tbs In fact the V aiwmade anoﬂmtapay hack the amuzuntttxths VA iftzhey are n& m taﬁgthe apartmmt...

'I'h¢caaeafthepat5ﬁmi;sth.a:,hchaaskeady%ﬁedsa1;e daedsmmapwtﬁthamaéamﬁyofthepurchamrs. WI-gm tfﬁwstaodthnathermpcmdmiaﬁiadam kemﬁm Aypliwﬁnn fur a diractiun ts) prewide the Ehjﬁ menﬁmed in the said azcsplicaticrn, in gay éamages and fur éetanﬁonx reaptmcimta until he has wmpliad with the ort.fl$';I;«' C and far of ﬁne. Reﬁne. ' an the said Execuﬁam;

pctitiamrr entereé appmmame was wag pmsted for objection; ' the follawing ordﬁ cameta be' ._ "am Pm: an 2s.z2.2a9 'f to oornpiy hut natthzng' i:.;.§?z afwsrdm g;.;W;¢ agum: aim. as as a mamas asp is raw gm: meangpzy the arder, mm mm mmhie by gzesaadv by the $35.51 was, the pmnn' ' m' pa.-émreé

-- Sectinzrx. 2*?-R ai tha Act bﬁore the Kazrnmka Eiaputas Radraesai Cnmmzﬁ iezm The said V. mam 2:9 be dimisaad an §.§.3(){'J3. Tﬁarafam, the has pedaa-aci this ﬁfrit ?Bﬁﬁﬁ$X a the cxxnsﬁmtinmzd af Seacﬁm 2'?'(Q} and (3) cf the Qammmar [,1/.

3mm' 0%': Kﬁﬁwﬁamtﬁﬁ WGH €OURf"if'. ﬁn? KKRNATAKA Hlﬁﬁ COURT Q? %ﬁRNA"f'A.Kﬂ HIGH €€I3%£§%i;'§= K7&¥&NA"fM€ﬁa HEGH CQEMET QF KARNATAKA HEGH COURE wan mmwwmwmuu 'W Promcﬁmz Act, 1936 as mended by Act 6372002 mad for setting asitie the impumed ardu-a.

5. The Unitm of Inclzia has ﬁled gr ebjactiuna. It is ccmtmﬂed thstv53aa..'~*.:,is:g1. :;4*E'i§"

the czmsumar jmiacﬁclzim 'A ':

ordinary me! the tszrdy VA ' sf Smﬁan 27 pwhapa the only be 5 pap=ar--tigm' lacking is one at' the ram prmriaians "fine pt-1:331 sanction cf £mpr1sc2ns..':' pruvidad for rum» 1'i*;e.;V'caa1sum.ug' Caurm. Sectim 2'? ' e strand-5' man but is nniy a $«M§%NM%MhJ% WEMVM MWUWE WT nmmninimmm l'}I\c2WB wwwna um zuwumwumammwm rile mah§a§1ug;v sf an pain cmwmch the gram of are to be ccmxaﬁeé with earyediﬁnualy.

" A Act mitviaages the manna' and caamplaint. The: pmeeéaure cotfxﬁeé. in X %:m to he ahaerwd almngwith the psintrlplca of natural § 3 .3 ".3 $ § K ﬂ E 2 _ ; L ju§.ti§a. For ample, while dasfnzg with an Executiun iﬁﬁm" Q? KARN.&'£'AKﬁe. Mﬁﬁ V' V' the wncemad ﬁorum in required to give an natica be that uppmiiza §3E!'!'."}" 'cu ﬁle £13 reply err czbjactiona. Upun racaipt aazf abjecticsmkeply it Ema ta amminetim ﬂacts ané wmmumcm affhecaseaaﬁyraceeémpassanmémngn-axédedfwin Secﬁon Q7 sfthaﬁmt. In ﬂeet, the mnsume: Caurta abserve than prinnipie cf atltﬁ altwum patterns: (:10 man 311311 be condamnad uuhzaard). Thus an W of is $931 ts: the apposite party beftrra a. panel 2*: afthe Act is pasaad by the Eazecuting dafaults in empumme wiﬂa thotlgh the mviaima orsgaﬁon 3': yat. folluwitxg tha pz"mLciplﬁs::€:f !:1:1aa mxacuuaag Ccurt an 1;: me Eiefévuiting puty to ﬁle its obj acuam;rep1§?.;¢V%zixaa me this reqt1irmeu;:.'i§aV&g gmacaads to pass cu-der ' . various pxmz-crunczmtsma (If the prtmaahxre ﬁzz' disposal af axecuﬂan % Qamaaouun 27 faﬂawﬁmg the principlaa cf natural A ' hmg aim:-ﬂ by tha Cmasumat Cam-ts. In

- csréas] é-.:mc:1::wn' ' 3 passed By the swam: are mm on the sum cmissiom met A " = Fumm in 1:11:15 czmmzcy, unless athawiae that arms in anal: ' '"a;la;iéa by the; Stagaram.-3 Cigars. it. may 'as mbmitbati here that the Consumex' Cauzta are faﬂowﬁmg tha prozzadum ax» laid down. by%£KWmnﬁ$ ﬁan. Theyrgertnttmpmcaﬁxneiaiaé «am By the Haitians! Cacnxsumm' niagutm Rﬁresaai '*'$%%."§%K.& W334 Cﬁﬂfé? K&RNA'?'ﬁlKA HIGH €093? OF K&f€NA"§'aﬁKﬂ HEGH COUW" Q? KﬂRNA'§"!3k§(ﬁa Hiﬁﬁ G?' mwmmm WGH Cﬂﬁﬂ C; I 5 w H: I B as a D in R I t F [kit £§ we % 3 § E3 M/"

M-mmmmm nmm cumu my EMKNATAKA I-um-I CQURT OF MRMAXAM Hﬁﬁm amaze '74 lIt1.55i1992 and may have mtracted the rakavaxn: porﬁurn wiﬁnh raw: as undw : ~ 'yactimisw hetaicen maersecmnz?' qr' soughtto bepﬁdagaim azmawmdmsexpzmw .

aefuea:agamacm.sm£smcrwawgaaordier§;'%_ wM£rrwmm1 af any '3'. '1'1:ﬁs Courts in the caumy .'§ft1£:%§;manab1a omwtuniy fat mi the aama iv. in or 11:16 cm Ia-ma-um maicﬁmmx ﬁrearm, an the czétz or the c.z~.Pc m not utrictiy Courts are gtﬁdedhy the pnnmplm' ' an abjwﬁw to pamvitie aimpla. V _ ' ~,»xpaf"' ﬁi' 'nus disposal ta the cansumet ' summary 'trials {:9 mast the alqiectiveef the M * ﬁat, mama mactadbythe Pa:I1',nm.m.t of é :

MWWKE WW" NJ&KNM§MWM WEUW wammz ,..W?_R"' mmmmmaﬂmm Niwﬂ %uW"':'ag??=*;§f

8. Aﬁaﬁﬁémmt Act 62 :3! 25092 the posmxmwas 6% by the Elatimal C whm sub-seczéxm {2} Q7/_ and (3) of aexrtzion 2? were introduced on the procadum to be adoptad far daaﬂwith ceases undm 89::-tivm 27.

'»$'m'::mi:t¢2:t(I}cm.e.~ate.st:o dﬂiculry. Power of Jtﬁt."-'3 T. ma: ofofaiws masgrme ﬁm porlicm of p,..,¢.m;* ﬂ mw mma[m the ('Jade of cmntmz the power :71' ﬁns! class.

fhese gmseys. aanjénad and we fﬁﬁx mutt 03' was .1ud£asat in the code pyummvzgs wwrer the like my other Jucﬂcial ;;:2w:"§" Q?" iiiﬁﬁﬁﬁfﬁﬁﬂ W6?-E CQEEE aftfw mad Secﬁzm, it has = X :e%p:ac.éa.:zgs&::uae:rsazofvwe_a&wm aspmsasad _ " Subamﬁm [3] yrovides that arﬁacacan may 'be mieé V mé that wmzld mam an prmzided by the Coda of e /I - a F % » Prwaduxez".

IQ. 'I"b.e.v::ﬁm-a, 53 was e that Sacﬁncu 2'? £2 ~;=ml%é1Na%"f&K& Héﬂﬂ COU£'7§"€."3_F %&%ﬂNA"¥"ﬂE(& Hiﬁﬁ CQURT 3F KARMWWLKR WGH cmm" 5? KﬁRNA.TAKA §~%W§i-;<i- neﬁhcr neat xmixi, mbiﬁwy mﬁ unguidea, éﬁ 3 Q Q} "E5 failing ta prcviée any praceduxe in mmcuticm elf mam. Thweimﬁ, may wright far ﬁiamJ'.m1 at" the Writ

11. The yrincipal contmﬁan urged af suhaectinm (2) and (3) af .2'? the pmviac ta the Seating. 3'? "

Ema}: of this f3:'§.1ev-%$:£.m.-_ Unirm af Inéia and Qthers (£3 L3 54 me that ﬁktﬁcia 131 sf' 'I:aq_nt-empiatm yroczachzre mmbiiahad 1aw,:.v¢1*g§;s1; 1341* starting sf paroaeﬁtprg ﬁx axzcarciance with the ﬂ was caz1t.wd$ that fJP,V"V.?V'" af the Act (16 mt $231 with ﬁat am this t:m:tt::'a3:*y, tha . ate cf Firm $19.38 is mcnftxred an tha .' V. CmLm1'5m".c:n and Hadxi $mm3'sa1'am aﬁmee ut}.&a' the Act anﬁ me": far the parieé. A :i3'.h:e cammmement -ﬂ' the trial md thus t1:ﬁ3 new E :3: ii?

%..,:= E E Q 2 % § IL:

we § ass?

L3 2 § 1:

E E Z X E In 3 E' 2 .3 J 2 2 2 E S Q E $ 5 hr 3 § 3 § 3 2 § 2 E § :3 E ¥ E V 'A j aim} ia uncwﬁtutisnaﬁ, ﬁwandlyg it wax mntmdad that auhvwcﬁnn £3) prmridw that 331 eﬁencea unéw this Act may be uieé. summarily. i-ioweaw, what is we nature af summary gxacadure ia mt stiptzlatﬁ near my rula am ﬁamesi sup%u1a$@ the summary grmeéxnei Thaﬁmreg tha ﬁﬁé yrmaisim :13 wgue mé $9 net mwwm; WV W§%«?.€L$""=M'7&¥J%N!\ NEW" %WU§%'% ,.

saﬁsfy the requmsmant af procedure prﬁibad by law under Article 30 md 21 of tha Ccrnstitntaioxl.

Tlairdly, it was acrzxteszztlad that tha be éammv 0? K.&ﬁW.M"ﬁ.Kﬁ. HEGH Cﬁlﬁﬁ tmwee yawn. Uném the 'a§f_ a prézrson mannot be amalagi' _§. yamﬁ by follczwvim a the ﬁzrmicl ammded pra-gmm it. violatm Articlas was é the effect 9: ﬁg.-ma liberty. 2 cam-mt baa dune prmmm established by 1m and tha by law cit: not saﬁﬂy this 'zhqesm-a, sub-soc'£:im1a :2; and (3) of quashati as unmstmz.' 1:103:31."

12. the questim that arise £01' canaidetntiamn. mm-se% :2; and 1:3; afsam: 2? cf the r Pnoiecﬁm Act, .1986 wouid conwtute, 'inmdzuve ﬁﬁsined by smr'; as dwmderA:ti€:ie21ofth9 ?"

av E ¢ 2 3 § 3 E 3 9 § E S 2 Z 3 § 3 3"' c U

3.'.

Q I 3 3 3 % § V:

35:.

§'i3"* 3 v Q 9 § $ £ § § 2 % §3 § Q impaaed under Section 52?(1} is ' shall 1161'. 'ha ia-as than we 't--:.; j i;.;€.}UR'E WE" amammmma mam muum 7&3?' ﬁmmmﬂamaam mamm <a,»=r=,4§m;§m Wm Mammmammw Maura umwuna ur nmnmnlnnm rum?! Luuxa ur akmxmmaﬂmﬁa mam-a mums

13. T113 Cunsﬁmﬁannl vulixiity 9f the Camumm Prutectian Act, 1'9-551. hm-&:mfter referred ta as was up hetci by the Sup:-mm mm 'm the GP xmxaraxa vs. mawaaamrm v::9~ can somvnnn mi, felt 11e:::.eaa'ty of whwe for the purport liati baaconm fﬂusmy. In' Act, a consumer is eathtiﬁ directiy as a ream:

whmeof' pawerfui buaixmm hnuse magiie cf the said statue, quasi» Maia: craattsd at the Diawict, State and mabla a ¢nn.suma' to vmlae hit _ whme justine: can be done without ' .:. ';:t;y* wrangiaa ma hypautechnricafaizias. ﬁne of the " . H mﬁd Act is ta pmvide mmntznxm tn cansuma Thea-ﬁareg indydmt autharitim have Been The ma; ﬁ the pa.-rufaa have adaqtxately been by prr:vai&.g an alternative syntax: sf wmumm jurisziiction. ﬁn summary trial, they are required to arrism at a mcluainn baud an raasarm. Evm what). q dama3u,theyarerequireAtomakeanattmpttnservatb;s was of _iz1.s1':ice ﬁmﬁng mt only at recamyvwxing the m&'v5ﬂua2 by but also to bring about a quaf£i$atiwe change in the attitude of the Iervéne przzrviclaa. Aasimznmt at masons aamiué.-as or ad; rate tha chanm cf nhiwminus and the Forums created under the Act can tat the carrec1:1ms_1; 3eetio-n 25 of mm prmrixim foe mrmmagg Forum, the State Commission or V Only in me weazxt of its mbmy to it, the? gaia can he executed thraugh tha Lkgcal whose jurisdiction the pmum of 1:119 Act also ccmﬁera and the G ' ta is akin to Order 39 Rule: " an the prcruiaionn of :§e%«c¢§a1:a:ﬁ§£.'A or swam 51 rand with Grier 22 mxela? {sf Pracseciurs. it was held tha\}.«-$'a§'ﬁen._':$3'5 canjuztmtion with Secision 2?. mmxmmm Hiﬁﬂ KARNATAKA HEGH COURT OF KKRWATAKA WSW COUWT OF KARNATAKR %"§%éi3»f§<«§ €L1&3UW$' W? ¥(Z&ﬁN&TﬂKﬁ MGM COUR inﬂbputahly can cream a. tribunal and " 's'n§y T1:.ﬁ.§nn~:mmp1ianee :21' its cram ma-ulti be Wm' 'magi; W of §1:ap:'isna:man.t at ﬁne, whack' can be in othar mode cf 2.-accvwy.

24. It aim ﬁnthw huaié um, it is we}; sattleri that the ﬁ ﬁm aftha smmmkthatwum am m'Zl::una}.s must he had to pass-cm pawu ta exacutc their awn an-dar. It is 3159 w& amine} that a atatutary Tribunal £1/4 which has been ccnfwreuﬁ with the pawn' ix: atijudicate a ciispute and pass nawuawy <:rt?m' has also to implement its cram'. Farms, the Act which zgsa.' Cede, cum thzmgh it has mt men an.-dc-r to make its main eﬁeartixae.

15. Hewwea-..,. 14,5 wnntituﬁcnal validity oftha pm-.::s§L inf bdbre rm Caurt on which provides fur impasi::1§En" en» ﬁne withdut providing is vioinﬁve of M 3 D U £ Q 2 g S 73 Z & § In 3 § 5 § J 1'.' § 2 § 5 5 2 K 5 la 3 § 3 3 .3 E § E g E Q 2 £ g & 3 §

16. reauiuu undu:

ﬁg.-3 _ 'imam a trade: 2:}: q, perms: ér emits ﬁe mmptg with my ﬂy the ,£isﬁ::t Fawn; the ﬁeﬁe é tiw mam: mmugwsm; as the be; such ﬁnder er peerw am"

shall he pwwaaaze with ..,£ ﬁra term wtw: smanac he teas znmme mu» m whichrmzy eactendta tam Vya:zIs,a:r"wﬁ'hji?wwfa3z;h$'ia£Z:m beiassthzaxvx la,/"

Lé§...3%.EK% UV RMKNMEMWM WWWM amwwm ,?¥e»,",K' RRKNRRRRR NE?

he deuwnad to have emafm-red 81 {we thai nq3% but whizzh rrxaywmd to £evt£mmdwvaes,arwt£.*:ba¢1:: T crarruntsstm er the mane:

d ofcmy semi ef 'a_rﬁrne,"s:r wedﬁedﬁizizfs

17. in the cans of in. aramesmpmea in went into tbs vitae ufthe of Articles "20 and 21 hddas h ** 4;..;~g_:.%V,f.f,¢.&.[we are ofthe qpmm am mt: be minted ofaw caﬁﬁanoe 'V ' aflcuv inﬂame at the was " af aftfx act ciharﬁ as an ﬁns Ewm d uncigar AA Amb&29afﬂw sﬂm V' Mfow a» want of harm, wiﬁch xmwtsmwaﬁwiormuﬁngofprnmewtgs sf crimmczi ﬂat:4':"a' hams a war: in am:-mum with the gramme p:wcr£bed in the stamzte, 1:21:86}: awn the oﬁhtae and r3 dﬂm . wwm¢ trial would "nutmeg to ﬁpafwaésiczm of the Ea €.,W'-V %&ﬁ.W%§?&K5\. HUGH C0%J§E_'¥"'0 3? WRNETAM HIGH COURV ﬂ? KﬂRNATM(ﬁ Wﬁﬂ QOUWT QF KARNATﬁ«W?a §'%§%l§§~§ KUEIW' Q? %ﬁRNA'FAKﬁ i-HG?-i COIN §;'.'€.)E.!Xi' £3!" mawmasazm 'ﬂE'E.§H'%L§£«§m¥%!K'§,.t!F"%ﬂRNR'ER%A WWW -mm-mug Mr-ummmm-mt.A-nmn L.;U%'J'Kl"'Uf"I§;AKNA'iAl(A I'1t'(a'Iﬂ'{.'i."{;2UR'I '-OF'KARNm'Mm "ﬂaw!-Qmm persmzaitihenyofuperwzwﬁhinﬂae mwmufAmw21afm Artteie .22 pm a zwamz xmazme ma: benazzr . % wwuazrhe _g2fAk£i;;£é21 % :9 mm: the law at ﬂ perm win he means or a person

3. ,.

ta impose a serum cg' 2:: was ofthe Cavﬁﬂaaz, ms «:7'sa.r:aei.sI£a.I:£ett3hs.*wuck$'b¢ing w 113$-ikingofthepm:n'm £os.S1eci£mt2?oftheA::tw:3ti£drIot,kawe*t!ei; mtéarﬂwwmEmww1 M Wwcmnmmsmwwmmwgrwéws thepenamr,wea:veaft?:eop£r:£unt?:atsuch eﬁkrace has to I39 ska}! with, tried cmd mm&d& Mmﬂmpmﬁ§ww ofﬁwmdeafﬁidndﬁmawaa"

and (3) ofﬁection 2'?' ofthgahst.

19. The ma afmmxd' *' 4.12 is to be Eons).

a.-5'%azr1a.i' in $3Vaf Ara'-Q the pmxdae wlach was " wiwn as has been hm mtmducw whiz;-I: mm or :32.-

or ' as have tfwpawer of an _ Gassﬁar the trial of iiye Hiliwid Rzamm at the ﬁtate zamzaz aonmum as ﬂue he, an wmm the powers am an mwa, shat: be damage! ta be a Judkriaf afﬂw mm aass oftha crude. tme a have mm mm egtsm wt;

Q? mmwmm WGH €Q%.3Qf§""®_F KKWNATAW Hiﬁi-i COURT 05" WRNAYAKR WGH COUWE" 0? i(ﬁRNﬁ£ﬁ'£§%i§g'5%s §»~§é€§ﬁ*i CQURT 0? KAﬁNA"i'"M(A MGR COUR A& 1-3. Thu asfoxwd judmmt ufthia Cmzrtwas chﬂmr.-ad j by the State of b$me tha Supreme Courtﬁm the of sugars er xaxxazrgxa vs. PARKE? sums ozmm rammed m n' 3006} car 6 pemu-my af the appeal bma tha Parliament ammdad Saetinen 2*? ﬁﬁrici Iihmmarthe ﬂag arﬁm Naioml %miav:, as the case mg! ba;--m whim the powers cm! :39 <:m;én~ect, ._ deemedta be a dcmﬁr ifwyﬁ efifw A Prneechure, 1929. « I AL rs! #1 ass":-ms W tried

21. A' that the :1-bjeat at' the :29 unérm' the Act and aim:

prmiée ﬁat ;t11a_ such oﬂmce being prmaad. Itizifa t}3qa.t it is not 9. name p-unity impaaed on ﬁemm in a case. A txfasiesr, gzersém a camplﬂnnt is mde 5:1' the if he £39313. am wits ta campiy with any eﬁiathariﬁas mamticned. thmain, auch mndm %'L'kg;~ ,.__"§:.A«:""W»§iﬁmm' 1.2, shall be 1:rum'aI3.abia wr£1:1' for at tam which 531.331 not be Essa than me ' wmah" may mtmd ta three. years, at with $3 winch"

ha 1&9 than tw-1:: thowntl raga}: but winch' may % mm ta tan thausmd mpm, G1?' with ma. rm-awe. ma V' the: cmylainmt mad. the reapandmt in a ccmplaingﬁ' they fail CIQURT OF KAﬁNﬁI'i'AKA H361-E KARNATAEWA WGW ¥$@i.§R"§' 43? WAKNAYAKA MGM C§Z?%.§iEs?';"§' Q? KARNA'W.KA HSGH COURT 0? KAﬂNATAKA H598 COUR crarmitatr: wmplywiththe e3*&a*,theym~asa5dtc;haw E'/,.

commitxed aﬁmca anew' this prvvision. Qnca the eﬁenoe is held ts: be pruwd, the: aut?.'10ritiau und-aw the said have no discretion ascept to smtmw such a pm-ggrx--Egg': or turn net lms tham mm msmth at ﬁne Howe.-an-, the riiwretian is matter nf uppex limit of which may mntmzi to gﬁak up to Ra.10,00D. magma, proviaium baa clearly set cut when 'gm 3:: prosecuted for offence. anal maﬁmum mm: evmn aﬁmne is prmmcl.

provisiasn is not unda in the virus at subsecnfm (:2) mg: zafcsx swan} agtha Act.

2 3 3

a 2 E 2 § § z 3 ﬁ § La § 3% 3 § J :

E 2:

E E as a K § ha 3» § 3 3 3 :

E 2 E E § E Q § 3».

§ § § 3 J E ' " K {2} starts with a non-ahstame clause. It " Pia' ta noting that suah a nanabstaxxte amuse is in su1a-ma.cm (1) not in st.x'b~seet£o:n (.3) and it is ' AA only to aubamﬁm (2). Thaaa-ﬁaze, it is necessary ta Lsﬁa cut the meanmg ané this purpose of iu'£:ro:h:.c:ing this nv;r3.~ obstamta clause.

23. Sezztima 6 9f the {Ends of ilriminal Procedure: 1973, ﬁn' short. ha-ﬂzaﬁer rdfcrrezita as "the mantis" éeﬁm ttiaasun k/ mum' mi mmmmm Wm»; mmmmﬁ Q15 mmwAm.:%.:.g>%: 2.

of ilriminal Cvaurts. It gmividea, beaidaa High Cami; and tha semis aonstituted unﬁem any law, artherr that: thwe ahnﬂ be, in every State, 'Elm foﬁawing Courtsgnamﬂyp __ ._ A _

ii) (hurts of Sesaians;

{ii} Judmai' ' Mags' tram ﬁrst §:i;a.§3' m -- ' Ju&c»iaI and 24, Caux.-is md the aﬁe men' am the sale af 3:121:21' an al Pr 5" V. State G%%% at' the Emma}; _ " '_Ccamw V' such clam of 61% ' (imam 3,; '£A'.i141a»ir?-'»'=:i:'r<::1«sa, Thmefnra, in cram tn vast mm sian, this mm sf Juﬁicia}. Hlaﬁatra. , ' fali unﬁa Sectian 5 sf the (3363,, it hecame % * Pazrlinmmi tacstaie, % .;;m% xsinthe Gacie of Gnmmal' " Pmwcizxra, ms, tbs mm-ac:

AA ' tha Stain Cammissiam tn' ma Yéamnhnal Iﬁmmxuxisn, as :?1:eas.wmay:m, shﬁ Izgemthe gmw of-.}udim'al augments sf azmam Q?' MWMAIAKA Haﬁﬁﬁﬂ-1m'"§jmg% %MﬁNAIM!§A'!'ﬂ'!E.°.irH uuum ur ImKnimn!u\'I-awn uuuln UP'RMKNM'lMRM mun -uwmu (Jr mxnnlnm z-M-gm yuan"

E Class, fat triai af cﬁmee uxxdm' the Act, Thwafwa, by virtue sf 'mm-aﬂactizazn sf thia nan-aﬁamnte cimxsa, thme three a.nthm'itim amﬁitutaﬁ undw this act are cwsfmreé with the paawa-3 af Juafcmi -,;.?;:;

oﬂmuas. Aftw cvnstituting thma three authvritiw under the Act as Criminal Cﬁtuﬁ, the Parliammt further made it by the Latte.1:' part of su¥3~aec1;ia11 [2] of Section 2? that an A' canfermmxt of pmver, the Distrim: Faanzm or cﬁasiom w the Nations} izmmisﬁnn ' Wham the pawws are so conferred, :3"

Judit.:i.a1 Magistrate of the First Class 'the ' Code of Criminal Frecadura, 19%.. aﬁihoriﬁim cunaﬁtuzed under the Act, class of cum' mm' Cauxts dawned to 'be Juciiciai ﬂag pravisians of the Cadc and cf Judicial L{ag'xtra.te 0:51 (3:3iga'ls4'fo:* n 5; =1 as under the Act. EQWKY W?' wwmmrmm Mam %§,;mUm r:..3.;1% m%KmMtEﬁ:~%.;% Mime? témwuna Mr Iwmmﬁimmm nun-2 vuuum ur mmmmnamnn. rmam mwmﬁs um" Rﬁﬂﬁwﬁﬁﬁmhﬁ mama humm:

2-5. )Ex1"a9 £3] sfthe Am is émcuned, it ~ an $3323 under thﬁ Act may he a.,*" :5-am' V prﬁci-§hmg' 5. pravazeﬁure few trial' at' Vaffm % " .. i£5£~;:.~-._1t cuntenaatl that the cﬁenoe und-at Swticn 2711} gcf pumaha.' bk with ﬁxraa years Empriaunmmt. It is 3. ' A - ms umim Secﬁun mm} of the Code. s=.zb-mtim (33 ef Q'? afthelmi waﬁm, ail oﬁencaa 11:21:13: the Act may he triaé. szﬁaﬁly. Awax-mm. case cannot be tied summariiy. Tﬁetefam, the pafcswnaﬁnre praaméhad mdet the Act is mat a \.M/"

prevcaedum aetabiiahad by Emir and it violates Article 21 of the comtituaan. Setmndly it was cmnmdad that, byrggbgseeum (23 at' ﬁeetism 27 thcugh tha pmmr of the Judjgaal of the 3%:-st Class is canfm-red an the Famm_ it is confared anly for the and no paww is cmafmwwip of an uﬁmca. rm otheu' 1315 the get is pumaha' hie with yrocamuva undw tha Cude ta of a warrant 66.33, and in a eéﬁe aﬁar the charges are the C-ammisdan has no the oﬁenaes. iaaim grooms for ﬁvarrantn bailahla and narmbaiiable §€3%M%."§' £3?' %&§£§%&'¥"M<& Mlﬁﬁﬁ €533? KKRNKTAKK Hiﬁﬁ CUUW" Q? K7ﬂﬂMA"§'ﬁ%?{ﬂ WGH CGUW" OF %<K§é?ié9<§£§'¥"ﬁaK& H36?-i COW??? 0? Kﬁ.W%M"E"AKA HIGH CUURA and, 1:11a~efore, Li;:.';1Me* orcimu passed in-uing nem- hailahle of chase: are: without the ._ 2'3: .. 4 ai' the Code of Criminal Pmczadure, 1973 _ A far shun msmea 1:9 as 'the Code'; prumidas fer trial unéeur the Imiriam Pmal code and ether Iawa. A12 'unéw the Inﬁm Fwal Coda ahalﬂ be irzsaautﬁgated, mm, mm ma athmwise mm with acmrrding to the prmaisians ef the Cade. Hawwm, Ali oﬁmnas un&a' any otha law ahaﬁ he ﬁnvestigataﬁ, inquéred ﬁnals}, n-is}. arr atherwim ﬁealt 'xx/% i;2%$?HR'f $7.3? Kﬂﬁwﬁﬁﬁﬁﬁﬂ MMQN a.;uum my a£.ﬂmN,£§'€a'f:.1%1;s:a wmwm mwmm U!" Iwmmmmmn I-Hun LUUK! ur mmmtﬂlnna raw-r1 vmwwm Wt" mmnwmmmn ﬁmsrrt LUMM with aczmrding 12:: the przmarizure praeczrihed undm: tbs Code but aubject ta my mactmamt for the ﬁrms being in fgsgulating the manna' or place of invusﬁgaﬁng, om athawise: ammag with such aﬁmm. "&§ 1-minute the manna: asr place inéag, u-yang Gr otherwise deaﬁng with of the Code an applicable to tu;§jeszreua§es.ﬁna£: in far as in imnaaﬁgmziun, An epticzu. 1; gemmo ma the ogemea &mm* $ ﬂy at' Secﬁon 2? afmeaet. shartnmd quirzk px-czcexhzre, themocre 1n'ae:r£'hed for eiabarate fr;

aecwng a. camﬁfﬁﬁ ;r :VV ;" * cam, Tribunal, :12' an Auth¢rity_m'sVVV--r:xa1Ied. proceediw if it is nut farmal procedure but is &ut1ib:i§r$ri"' short and quick pro-mediate ﬁat new is may-. 'I'.h.erefm-e, it is _ arm Fanm tn éecide thzzptaaathxre but V ' _4 ia a prwadara presczrihed under ths Code. % (, 1:; puxﬁshablsa with mmmz for 3 mm which lam than one month but which may mtﬁ tn , ,, , . %

28. Under the coéa, Chaptm 21 claala with auznmary mm. sweating 25:: of the Code comm on any (.f.zs;§er,maicia1 llagniuate; my Mimzropoiitan Mawuata; ustxy the First Class, the power ta try summarily aﬁmcea which eauld he tried » ﬁectian 260 ae.-ts ant 49*: ﬁﬁﬁums aurnmarily unaea: tha code; m aﬂancw nut. ._ fur lifa or imgana-mum' mt far ea 'I'11e:rd'czre, an meme with itnprixanmant for a trinhle summarily. "rim the Act is punishable' with " VV 5;. " 5111311 not be lag than 53113 amm" {W Kﬂﬂﬁﬂﬂﬂﬁﬁ WGH COU§f'§"'QfF WRNAYAKA HiG§% ﬂﬁﬂm" ﬂ? KARNA?ﬂKﬁ HIGH COURT 0% §%';a&;§§§WWA§(A H36'-H CGURT OF i(ﬂﬂN.ATAi(A HIGH COUR xzzonith but 'zkgthrea 3%. It dam nut mean _ in agave Vthagnniahmmz cf impriaozxnzealt to his yw.

2A§-...__VSu'E£In~s:'§Vi.ﬁ;itf;.x1 (2) 0!' Bastien 5:-mo pa-asamm that man, in % :1-kg {a£,%.é: stmmary am it apmars be this Eagbtraha that ' cf the asaas is such that it is uncieaﬁrable to try it . thus Hngbtratn shafi recaﬂ my wimeuaas who may hm ' and prtwwcl is heat the me in the gmugaea by this Satin. Sectian 252 of the Code peracriﬁw the prneﬁzre far summary 1:1-ink. It sum that, the X».//% £€;3U¥%'CE £3? Kﬂﬂmﬂﬁﬁﬂﬁ man QWQWA 7%,"? mmm MJMM wr nmmmmamxn HEEJN uuum ur nmmwnennm nmvn mums: ww mmmmﬂtnmm nmrn mwwm triain undecr this Chapter, the proceéure specﬁaad in the Code fur the trig}. of aummtms ease shun be as prcrvidﬁ untiem Sectitm 263, 264 and 263. z,u1c'¢m-

as a summans case.

summary trials. Secticn 254; of mags magag cane tried axxmmarily in thaéa ynot ﬂute! mxilty, the Mamatrﬁtg "$u"t$tan::e of the evidmce azzui a juaggmt amtmmt of the rmsans 259 of the Code.

eznpawaesﬁ é.s§d¢to coma-t summons cases when in the caurae ef time:

1:9 am aﬁmee pumm 1:16 with ' ' 1; auV'ta1: n1v months, it appears ta tug ta; of justice, the aﬁwm ahould ﬂies pmeedure far the mm at'

-jhiljsiﬁéstraxa may wowed ta ta-hear the 3; the'.44£aaM. AV '%graum by was Cutie for the am: of may recaﬁ my wimass who mayhavabeen 1 ' L' ' ~ F1-am the afarmaié parmziaimm it is clear mama Goae trialin a summary way, trim} ofs1 easa byhEa§@tman£&tria1afwar:an1easmbyMag'@t¢s It Xx/' alas) pravidas for the Cami: to rahaar the aaw. In cthar wards, innziunyirmoﬁenoeia triad ins. aummaryway, ieéeiaa he ran-

hevsxd as a. aummma case as well as an than oﬁence is tried summszrily the anly than Cad: is that an exceeding three months ghaﬁ emnvicticm mam» Chapter 22}: m.'um the mam-e of the ﬂi«s i1n&v4jesm'ab1a m try mmmarny and the is mm than thrae $I.'i.G1'.lﬁ'.i5: with the power ta try such «c1sﬁ5'1£¥.'Vn,':'§-:b;.«;':---- "While cantiucﬁug 3 trial of 'éauaei it appears tn the Maginuate the it should be mind an a warrant case, the (iii-'Ltr:§; try" a. warrant. case. It in in this .- $3} of Section 27 is to be appraoiaassci. that all aﬁhum zmcier this Act may be sweet' % % ather words, um at' an aﬁence mania' the 4; '£32: sxxaammiiyg But. in a gwm case hem watatiwith the Court we try an a. mmmtms ~{.%m:1s+§a a, warm: cam. That is the aimiﬁnamce cf the wmwl T «4 $¢:::y* in sub»awa<um (33 est' Swtim. 27. Thu-mm the 4 thatinﬁmafthe puniahmerxtuncier ﬁectinn 27(3) iiﬁﬁmﬁ" $3? KAﬂNA'€'M(A WQH €OUK?""€}%_;¥ WRNATKW Hiﬁﬂ COEFW" 0? mmmmm HEGH CGUN" ﬁt?' $'r%;%<'%%;NA?AKA HIGH COURT OF i(ﬁRNA"FAi(ﬁs WQH COKE eftheﬁmtmayextcndtathree years impxﬁsmaant, thxeofeence eaxmatbetrieﬁsummmfiiy md,thme:fme,itvin1ataaArtic1:e 26 My and 21 of the Conntitzxtian in as much an the pm-endure preacribad untiw law, namaly mzbmetrtion (3) of 27 is wntrmy tn the preziaciure prescrmaerl unﬂex at' warrant case atarm arm: ts the prooeamgs are under Secﬁon 27 {2} vi' tha Act an the in only the pawer of 3 Juﬂiciajg the trial gr aﬁencea unda 'g.;.g: the cache is canfm:-rﬁ the non» baﬁabla wmmisag and cmxaaw 'an in all these cases: exam is xeieiﬁ of Arﬁcle so g_i?1I1§._$1 Q $ %;é2.%° is 'issued an the jtzdgmmt cf Suprem-ag Ens was of.Ra41'£LAL mum mm A "r7s?i:-szzgagfzaar' AND atzxmw [Am 1979 34::

k cam cienﬁng with the £ﬁ'e::.-wee betwew. and acquittal of an ammed in. a warrant cam othcrwiﬁe thm on as. pcilice repmt 3131 also the ::{:.'T:u.¢-nizinznx wmher the Magistrate has 12115 gmwer undm the {Jade to &'schmaihee1mua&ti after framing af an charge in awxrant \M/' «%?éﬁa'3'Wé€a& Wﬁﬁﬁ &3€JiWE'H:'A KM?' mum muum Ur Nﬂﬁwﬂiﬂhﬂ ruwn LJJUEE ur nnnwninnm rum;-I mzwwm Mr mmmmmammm maww m.a..m=»§ea. 3 ?§ 3 a 3'"

m oﬂencea in rape-ct sf awarrant case is s§5x1:ét£1_1f:'e»__

31. The nae: contm _t1'»:m 'a;1;5gad ia t;"t1aa'AEt;' a case msﬁmtad eéthw an at eomplaint er a palicas rapart bald an un:i;w:~

25. mm the scheme afthe pmuisims awzze it iscsm max in a. wanwzt fj; * [ _ athenaisz than an (2 police amt: "€{J1?": '- .V 'acquiﬂal' of ¢zzx:used are '~ . «. appﬂcable ta ctgakwnt $12925 afthg mm. mm legal em and and 'aaquttta1' are aisn ﬁiretier manage in 0:. mm% eonpiatnt, mm rmtje may am: émaed a@;e,;g £5;-k saw-M then:

can he _ gzzidmae Dfﬂll been taken and tha mm :9 be mcaraea; in £§19.VRgi1£'d5fﬁ:gé eéicrmae, that no em Fxkms : (2; which stage crfthe case "g'he A discharge witheut A Tm' taken is illegal. g" .2 is made ma themmpate must Sam: 2.54 mm: mm charge . Svamn 254 shczws that G'.

"Nd ifwmmg ., W mam' Q? mmmimm WQH €§Qt.§§R§_T£'T""&é4*_F KARNAYAKA MIG?-E CQUW" 0? %ﬁ.RNA?'AKA W6" CQUWE" %£€~WNﬂ"¥"AWk MGM COURT Q? KIMQNATKKA HIGH COUR f.¥:e1Wag'§iuw,tIﬁ:1&st1xz£ rizemisgrtwwzdjbrpmmnrﬁxgthatﬂieﬂaed Qiﬂﬁm' ﬁr?' ﬁ%.%Nﬁs..'%x;.Kﬁ MGR COU£"E"Q3F MRNATAM Wiﬁﬁ ﬂﬂﬁﬂ? Q?' WRNKVAKA WGH C@§37§%<;'2" %&%Nﬁ"§"ﬁKA F-HGH CQHRT 0? Kﬁ¥lNA°'FﬁKaﬁ H5651 COUR ccntainml in the Code of Criminal Procaﬁura, 19?3 had as undw : -

-23.5; me mt ﬁn:-zmyamby the lewnadmwwelﬁrmeappeilwztwmchalm appearste be zreryattracﬁsze, istfuzt . ' _ ' _f ' m¢smfermdmewmamappzgmg* :o::a¢a%faz.-:sj:»f"%TTj ° " % gamma case, the order ctwxstruai as a«ﬁ7'f-'larﬁr ' the man In am-ruraras, £1:

Wm M at?

tfxechasyssms qf&p'?é¢n:§_§_.....V' I . E or hi the orﬁir ﬁﬁzn'.'ng'af any event, an mwr be me: an be a ﬂtmlardiér;§:rLdVi3atA'ari'fiiier&ac::ﬁ9ry one. ﬁzwort teamed enamel relied an :1 % 9. mt: mm of the mm and mm in the case afsme :9 Giumi 'A 1959 Jan: :31."

x inst appear to aw cf am ¢-«saw so are V farr the mawvzs tint me man awe hemaﬁer. 3: the fins": plum, the mm: was rendetedmé an £'hep:m:i&fazs afthe Game of .1973 bzdwzdertixspmwésianssfthg Crirswhal Pmaecﬁue C§ac:£a*uf£he..h.nurasarndK:z.§zn':ir&e:tew1zici1were gdte esﬁﬁemniﬁnmlfnapmzrﬂmzsefﬂw Gasﬁof I§?'3w1ﬁch«®esm':f:a;3pIytothcz£&ﬁe, ﬁconéy, E 9/5 5%'! it would awearthat the Crizninal Procedure Cbde of 18?? {Act X of 1$?2) wqamssiy ﬁejsiagz ampmasamzemofxrae * ?

1: mezuaes we XVI and me' --§me-mm: 'am rnetmt the beam. zimzm rm and pumm ﬁrm: whmfhe cwctmed appears in $o £.'_:é afthe ptmeecinm dejiratxaza is be mm in ax. 9:' A23 :3 af R§"?;'E;V me am Ac:

_ mm war: may be £33' Gent: wa®rtia'£At:t.' de1?!% of'-'he wens! 'tr£ai*'as unaze:-mm: as mzﬂcai change in vf ma. me code 9;' was czmgpieteiy me sseﬁntaan of me ward 'aria!' and mm widmecrm <ﬁ_ﬁ.r:ﬁo71 afthe tam:

V. §.:m.m"§" aw E€.é'%§?i'§V$&"E'§%Kﬁ% mam mumm %Z?$.,s??:$%~$:iN§M.M%.%M mmw mama; my amgmmmna 2-mm uumxz ur axmtmmmm n-mm mmm an nawcnmmm M§%§.:7§ii"'% aejvrmzafrne waazmz whizzk _ after a; air has been: ezrmezm Under 5'. 4(1) cf ﬂw (Jade cf I898, 'inquiry' was deﬁned 23:21.3:

'Inquiry'-*mq:am' hschzaas inquiry «other than at trial conducted % {Jam by amgisame or man,' §?m.-{Hm 'V was um mm? as was sf rags, A} were held in be many org-.

4a}. Sbﬁzr as me c:odeo;:j197.3»ts whizzh we are mm wizfk-:%2.!1e is rmmecz em no: age@;»saseﬁ:§e;mt~au. ~1'.z?2t§rta the .:,~_;,<*._;_9r5.s; $398, r,i:ez,sf-'::.'E,'V"a?g_ was was m.%z:t:e' ' than an a wuczmencieci ;>§52:§;254 mruvarcis.

aforeaid sactsitma it 'V as .._ .ss. Bis, zhemgbm, aiearthat maserztae ﬂ€}m%"%" £3? mmwmm MGR €2@£3$Rff§"'¢..7.'?¥_;" Kﬂ&Nﬂ'?&%ﬁ H¥@¥'% ﬁﬁﬁﬂ?' WW %ﬁRWA"i"&KA MGM @€3isﬁ:%i';'%" QW' mmmmm HIGH CQUW' {W KARNQYAKA HIGH (SOUR "oft?aetm1mt£ngwﬂIthechargeswe:1aﬁu:nad lwcsaisrsa under Secﬂon 252 xafmrt the accused weared::s'wez.sbrm1gI§hej%rmt?:aeﬁ£@:uxa,:'JIe ﬁm$rme?m6mmwﬁw wﬂmm ezxida/we as am bepmdm by ram After ivrmaiérzg the :z:ﬁ*ne.mas* méw Eaﬁwz 25212], zfwhmggrmefmdtomkeﬂwevidmrmeandagter ta/% 6' 13 W 103} awauzaraimhg the sczrne has hadta deterﬁnauaewfzatma msewasntazseout mﬁw wMmif V.» wu-aimed, wmdd wma the amwswx of the aamasaa. ymemamn.-we wascftsme opwm « Q f _ ﬂw qﬁw evlderwetakenat stage am the accused had E: é triabze wider the mid crwr, waste be frame-ti By .

mwever, me pmceamz af of._i;;rm.§wiiv_ E mam was split 1&9 em: gas 95:73:: ﬁrs: a augmm fwiziafz is contained in 5. 251), af at 251-21 :2 as-xthe as rag.-gardsthe in ch.-rmgesor eischarge 5Gjf_4c:a*1_ am my me ogmon me this E _ar2in':n;saf*ti'1£.sii§.s:::v:t:£t?na::t was sumamae. mderme " Clzugie, imgnwiry pmemw the ma: mnpzm unarmed as am.-named while A [";ag1 in 2:2 ahyects wad reasons of the cow. amaiemmgimism to mcardtzny ~ E~mangamear:m2amg; 'mq1dry rm: only toﬁndsuttzs mwherheraaampzmp bemre mm$ triabiebyaﬁesamtsﬂawtmdarmﬁztsism, he £.stcrsae:zd£§1ecamtz:iheCartavtﬁ'9rt:iaI,i'?u:s. ifserebangminqzdryaswastheaaaebtﬂze Cede af 1893, tiwre is raw momjbr Ermine ofths mgvmmrmafthemwzsgifarzfwczppeﬁwtﬂmwt f:zqmirypmrz:e&stbeta':;riinsuchaaaae.if}1i.-3 E E a:

X E L3:

§ 3 3?

Q g E E E E z g g E L» 3 E 2 5 .3 2 E 2 E E E 3 $ E £9 SE E E E E 3:

E E E E E 3 CEEEEECE" E3?" mﬂmmmmm MEEEHM mm 3, 'VA V ,1 la/ ﬁi3§.W"%"' K}? KA%NA¥ﬁK& HEGH COURZ?" K&ﬂNﬁ«"fAKﬁ Hﬁﬁﬁ-"E €03??? QF ﬁ€ﬁRNA"TM(A Hﬁﬁﬁ 95%;'? QF KAﬂ¥°viA"£AKA Hlﬁﬁ COURT 0? KARNATAKA HIGH COW 293 atnvztentﬁan, tlwrefam, @5130 be wztbzraut substwwe. Rm£mﬁ% wmméT mm ﬁr the appeﬂamt. put Ibrwéiiﬁv aﬂemczﬁve argumem, am. that 3. 2.33 itwyacwsststs aftwo %me stagegs _ V wan sec-ﬁmzsawzmasvcazawrc the «rather mawagﬁam émci to Samba 32-48. We with this argument the enmment cyf §51;;4.._% by " cf the atnenwnent 4- of mar wm mm mm 1:%;:wnz~ L w_;*ore'::; * the man. This irﬁeni wndpwpase af 'wjnsem czﬂrial' by mg kg of 1955 which cm saw appear V _bti}:22r§2bc$5ez:>}' 1393 o-:-tune mrsmzsanuemanms " grade 2»§e;m:«ehe an of 2955 $0 the axle. Thus, if '::za fa:.q; aeginsa: zzmaage, it cannot besaicwm " Iysmeabgs starting with &a::ticm 251...;

. 2(§)afthe ®&~ Fmtherrrzare, it wezdd ﬁppeavr am the amenctme-tﬁ of 1955 in fact atnwjﬁedﬁseavwrepmsdzwejwavaiafwanwﬁ mm by a WWW by 3% WNW the Jléawrmatrssemrdmgéeuidermebﬁmﬁwﬁrwaf ﬂmﬁma'gar ﬂw%md Aiftfmthe hag.-§:wsta:z£to&.%wa$to%.3s3®!zimsa*I)"E?i& ﬂm smﬁmdmh.Sm'mnI73m&mm ls'/' E82;

ﬁmmam me accuses? and gram mat not been mm, in mm am the as-cwnems srmw ﬁmwed mm: the Maaﬁsmzte cor:s£de::mm of the mnents mjémci' saw: 173 only and wtthortd % araidmme was to ezawréne cmmﬁﬁred twee.-wary, wad parties pocw aha! "

smzpamea the 0}' 1955, which 1.»? m§r;:: we came in am 238 as mm be is, the my:-uwm LAﬁ$!aeV-gtnaeeﬁrzgéamawtmﬂnwmaiaﬂmi the Code genemﬂy cgppeams to be ';t3Fn:£1 "';e£ae1mvar an iziquiry is held; evi&nae or T' m he wanted by was amt, heﬁme ms, therejbne, &m ta mm an t?wp munwgfzam swan 251-A in me prauﬁmzs am and sew: 238£2zt.heC9deaf19?3, aanozamamman bwrymaabxﬁanwwﬁmﬂestmﬂtmafatdai atrzigiﬂway. Ccnrztraaed wﬁh tiw pmaedxme which prexmiﬁed wér the {ﬂocﬁ cg' 1898, prior to the amgrxcfzw cf 1955; time was expmssp:z:na'.§arz farm.-mreiragefeviz&'awbeﬁ37e2Ixc}urgeandthat V..i:;.%,%* wmmkmaam I-mam uuux: wr Mmwmnmn. mun uuum ur Mmmammaa. mm:-a m..mm U!' mmramalmma Q E Q 3 E § Q 2 X § :53 9 § 3 $ Q RX"

iﬁtﬁﬁ"? ﬁg %ﬁﬁ.Nﬁ£§'ﬁKA WW»?-i C0iJRf§,'3?:Kﬁa§¥NA'?ﬁK& NEQH cmm" W?' KﬁL%NA'§'"ﬂKﬁ i»~«i§Ge%~¢= éf;Z:%7§33jﬁ? Q?' Kﬁkwﬂwmm mun \..uun:- ur m-m...mn....

393

procedure %uf2te&_; zzxrwwmed to an ﬁqzaizy wMwmwmwmmwWdmﬂw of mssm: mneaayme mm. Fiiarthesae mus, menefm-e, we are msgsecs mm the j _ sia:ﬂr@w££hSew'm1238 ofthe (fade % zﬂstzharge :::rfram:'ng afcharges V' A at 240 axnama: in a trial. zine "£3:

does mt mm an a plain cg"

Zanguage of Seacziﬁaris wtc£V'§3§L_;*a9§ait.§f: memvﬂm':

was as sectizm 351-A""'wi¢Ser.:.h$' 9}" .1898 as

34. A fawn judgments make it clam '*5 cause the queatian which a1*9sa"f9_r" :;unai§i2§?ia{:E6ri'was not abnut whats the am cenzmamcgae ﬁacundly that is 3. judmmt :' .~'}§1«:3»*<".'5Fr1. '£ui£iEsar""t13't*5 yrs'-r of the Cr1mmal' * Procadtzra code at in 'EC. Sharia': use the Apm: C.eu:rt 1 V éireaeﬂy ciwl with the qtzmtiaxza whim mail}! ~ in an waxramt case. 'the Apex {mart éseait 1' 3;éfm:;a qumian. with ratemmee tn tho ('irﬁninal mmdum % 1393 was mmamam: tn the same by snnmucing 2515, the poaitim may I955 as nmmtieci by ﬁeizsti-ma.

2519; and time pmvisinus cf ﬁectim 2253. tax: 254 max the (Jade. R has imm catwricaﬁy smte& that the graeeeﬁnga starting x 3% £ § E E gs § § §» % C.§ 3*':

§?%'*§§%RNATAKA HIGH GQUR5 Ur Rﬂkmﬂlmnn nlwua .........'. .... km from aectinn 25m in the prwiaus Cede amé. 699123.011 235 in 1:13» Code of 1'3'?3 do not ammznt to m eatxqtxiry at. all to tha starting of a trial mﬁwtmw. the prasoeanre which pnrewzilei Imda: the C-was of ammdmmt af 1955, 'thezre was tabﬁtéaa at mridemze before the aha:-Tgﬁ A' J amuuntad 12:: an enquiry hnﬁaé {V115 amanamm of 1955:; 1:3? Code. The praceachg the Cede inchzdizlg any diaehasegig' Section: 239 at 240 amountiiéx 238 of the coax: expressly ease instilzlzted an E paling :*ep~:;rt, ﬂ1eV er iu 'brought, befaare a Maﬁntrate aft: the "gr tbs t:ria1,t1:1e mgmm shall. aediﬁy camplivaci with the prrwisiona at seaﬁnrn ' coxxxmmcement of the: trial' " in the siarmairl at rest ma aim-e-maxi' cautxtravmsy a held by the 35,, This Apex Cazsurt ﬁaalingwiththewvard "um" hand. in Sactinn 494 3f the C:'rm.ina1 Prcrcedura Cede, 1898 in than new of!'HEﬁ?l'£'2'E$'ﬂARvoR§.ﬂ1EAR&.E'P$l'A.ND ﬂmI95?%38W hanheid :-

la/*¢ 196 ussd trfnerigisnowsanwlzy wfmmthesewonis amusedmmmrmﬁeaamﬂwcade, shrrsulci smemmy be Ifrnﬂed a: mar » and siggicance. may are wards eovmdemd mun regard ta the Q 'V V andpwpose ofthas ; .' R my also he rreermmrz t2nI:"f?:é":ao:-ask" and 'trial' were born deﬁgwd of '1.*z.?2.V° but that the deﬁswmwj. {.:;*;o'i'd ]~'t: §i¢' was ommm an the 1862 the 3898 snake the q;"§3§e '14¥£1é?é-- was szigmy gm: "act-er am :1 via? 'mesa in firm with mpmme to 'was 9;' csmms arm word mquw wa,;amw w.@%;mm taken m s. 494 nfzne \\ ¢,,f'Azf2r*i.*=1ir=a2 $"§iiéédera'e£su:£deenau§1taao1aer and hid! am am the wizard has me hem used in angy ﬁﬁﬁtaeci' ' rssnawmg tbs afermd judmmt, the aupmme % in the cam ef ' H as 32:.

mm cams @1999; a act: 6331 held as EUR"? 0% mmmﬁm Wﬁﬁﬁ $2:-%':?é§£ﬁ"§ %jC?'F¥ﬁRNA¥ME£A HMWQ QQUM Ur Rﬂﬂmmlmnn rniwaa --....-......w. W. .u. ''V-' W. mm' 3? %§ﬁRN&?&%ﬁ H36" €0ﬁR'§,f3'AF j§(A§*€N&T%%& Wﬁﬁﬁ mam' W? WWNATAW %ClWﬁ.3R"E OI" Kﬂﬂmnannm niwnn MW"... ..

'$3?

Wimntbestfxe '£r:)o£'}:eg':zasfor¢:noﬁmae wzd&rt?1eAci?1?:ewsrd"tr£a1"£sna£de1meda#h¢r mﬁsezsaormﬂwmde. Hmseuer,£IIe Codehas d the ma: pm: Inquiry as mum _ noted mm Seaiimt 2(9) of the Code whersela word 'inqu'ry'is ésﬁmd thus:

than :1 trial, d 'me term 'mar 'ma meaning to be giygad 9:: The r£ﬁ%rerwe % % at in :2 3?. asmsaaa two guagm-sum, Jgxpﬁaa ﬁe wws, agreed with the said . .PJl.R83'O'.l"!l'A.@ﬁ8 PAIE gems; 4 sec 542; am: held.

XX : ihemjm, the ward 'trial' in Semen 49 013359 pmmra Act. Qmisﬂm maxictedﬁrtsrprafmiansu astcmueraaﬁzfrepmiodajwrﬁunﬁagoftiae 112 inrﬁwcebysuhjemngﬂ'semLset:£tap?:g;sica1 te.m.sofend::%,asbyerdeaz<2rhyaa:rz£:a:t wait hisaccuser... B2 t?:ep:zx=e.ss ofheiug testem. mm er petfimmd in the tryingm-:estmg....* L" V

42. Vfhﬁwﬁfﬁ "trial" is 45 trial has no ﬁxed. at In tried amxi trim} have 'I319 to 9.

utageafbw the Inquiry. That A we went: in theme sections. hﬂazvtngéreggrﬁ they are used. 'I'ha-re. is ha limfttmi in They we warés which must: he the partimlar cxmtcn in which to the achmza and "the cumsideruﬁ.ana. This word j:%¢s'Eria:-tad meaiaungao as to include the accuaetl in actuaﬁy arrayed before camfietmi far frmaing ft!' ﬁacing chmgmg 'Shae Ia.-2.-gm X _am;1«.: Zanly be prmmotad, 3 the wtml "¥:r1a1' 5 in gvm s. H the ward» emplayecl in a prtrsnncm' ' m A hie af mu mmm :23: cast éaubta 3.: tan the actual 13111531 they haw: to be intzmparetati 'm the light of the 'L ahjant af1 Wards, v&:i.c1e arxwxtxmwsnxmm, take 33%"? $3? W«%N&"W§K«£?3;-K fiﬁﬁmﬂ? }QT§"=_§§ﬁaWViA'IAl(A HIGH CQURI 12¢ Iinmmmammn nlum Mwwnu W9 ..ww.um.,-W. . .. mimr frtmzz. the mutant" in which they are issued. The u/ :<1mm* W?' §%ﬁNﬁéWaKA H96" mmwﬁmm ﬂﬁﬁﬁ seam" OF WWW CQUW7 05" KRRNARAMR ﬂiuﬂ uuun: ur ~mnn.n..n SE3 wnnumtion of that ward :::h% with the diﬁamae in whizth tha bearm is anployed in at particulee pxvsésian v€v3*'£, .& I'II»ﬂtI.3.t-3. Hence, the izltwpmtation of theword the purpme ef {Section 27 cf the Act. used in Secticn 2'? ef the Act, bad' afinquary" . anti tr1a1' A not bases: usaa in my V

43. 'E'heref::re; C-ommiaaitm am the and nan-'tunable warrants? wVgxVf"'VVV'a2hatge is without any s11't1ea"::as*2.cTe § V.' argument groaaeda an the tha Act in ':0 has tried only as a éinﬁuaam aarliu it. is meat as. It is 124: be is tax be tried as a mmans cans. Gnly in it is ta he tried as ﬂ wmrant case mam thm the " = ﬂan tin nut hold any water in the am' of the pmzxaunsmamt sf the: Agaex Q9111-t.

44. Thwsimm, the argummiz that no 133119151 than ha tieprived af his pawns} libwty accept aecmﬁjng ta prmseéure wtablsished bylaw and as as pweedureia ymsmibacl imam' the Actfortrialafsaﬂenees xmﬁw Sectimi 2'7(l) afthehetlmsrm suimtance aftear inix-aéucfian sf mb--aer.:t:iaen {2} m" Sect-'urm 2?.

-uuwu-urn'.

H5 punishment. Ctsrrvictiun without trial wmald amcrum; to éaprivatian of tha pexscrnsl liberty cf a the manning of Article 22, cf the Bonaﬁnxﬁon. puz-a rmtriction on my State to» me:-aaxzh af a pwama save in accmﬁanne thegoceciure prmmibezd in that buhnlf. '~ V' 'A ' by law mm the Axﬁale 21 is undm*at§é%iV:"t9 rm-i;% prescribed by the: 1:ag's1atu1-a at':

'Jiithmzt prescribing the procetluxegnn' at' his pwnal liberty, physical restraint of a. pussy' pwmasa to Bastian 2'? cﬁﬁ 3 scmtmce af i.mp1'1sonm' mt 3:ie atzuck dmm as unccnsiitutinnghu the saié. uﬁmding ﬁxaés tbs uﬁexxeeu unﬁw the Act mum ma cancltzémlin atzcotéaxme with the c:ef":'.ﬁe Cr1:::m1a1' ' Praacazhzra. It is in this' {2} and {3} of Sectima 2'? was of emmdmmt by the Paxtimatxt ::%-ring tlm puwm ef a. Judicial Humane at I am _ "ﬁnds ta try me oﬁmcas undw the Act Thmeinra, it be said that no gmmadure it pxmczrihed and the 2mm' CW K&?NAT&KA HRGH C0UFC§J.ﬁ¥f_:KﬂﬁNAYAKﬁ Hiﬁﬁ COURT 3? %&E%§%e,i£$uf§"ﬁm%& W934 COURT" OF KARNA§"AW9a Hit-an Lumu ur nnmunu-mn ........ praee&me prwnﬁaé is rm: :1 pm-aeﬁzre ﬁbiiahezi by law. QUR? Q? KﬁﬁNﬁﬁE'z;%?i&'§a Mﬁﬁﬁ Cﬁtﬁﬂi? Q5'-Kﬁ.QNATAMA HSQH umm Ur lwmmnznaxn nmrn Mvwnn mama .m.m.Mm. 115

45. am: inxgmduaing sub-aectiqn (21 ma (3) to Bastian 27 vi tha Act, by 1:113 Gmsumw Pmtacticsazz Act, awn, the Pm-iiammt has alas .2'?-A prcw1dmg' far apmals agams' t the ax-tier 2'? oftheAct,,w1:tichrea.t1a as 3 "£75. Appeai ketion 2*? " ~ (z; xmw %?::!1'vgt:: t"JTav:its_:::='.-*s:it=*':_:_;'f'§~.:V€:évix M the Codeafﬂrtiminai Pzncecnue, 1973.:.r2--<Sjf'V19?fIf,¥, % Q {W the am:

mg the eraser the 3,, by the menu:

:23 % 'as appeuzsma £9 to am _ {;¥3'tﬁ;I"vLﬁ;\ a Iﬁiﬁziti Fammor :1 Same V * «k % ~ '~ % camrassm, mpeaz zmaer this aaaztian men he §mf€z%&i«zm't}zi2zapsr£adofthiny¢msﬁomt1w m£::j*"w: arder czfa. Ialstritt Femrnmr ca 532%: Cs:n:rdssim1ar;::zst?wc¢2se mgbg £.'ae%v'wuzl 118 auabain its vaiiclitzy to the extent possible. It ahoula suike down the maument £331)' whm it in net pcsa1"b1e to The Cowzt 511-zmld mat agpruach ms mactmmt pick bales 0:9.' ta search ﬁx defacts sf CEEJR"? OF K&W'*%$3'J'§";::'-§'§'?€".s"<%. HEQW QQURT j€}'F=_K§&RMA1'AE(A HSGH CCJUKE Ur isnnmnunnn nun-a hwwlum V» ixxmzactitude aflanguage emplayad. iaaecgi, af:.igh~: _t:'f * éraﬁmg' shnuldbe irmaed cm as pm gs k the mlwtygwnamutienamy or the %g~;,jm maﬁa by the Legéalatum rags tha ja1s:xp3§s and must be plainly enaclrmmt is declareti as in 1aw,tbnt my smttue legistaum, be it by tha Par§.® é~.-'at; n:* making azuthcrity, are ct:nm:i1:utig1:;al 2 at' my atatuta ahmzld mm Tkié' is ahvetys m favour at' be mactzunxmt, and the hurdm is upon mm E9: shaw man, there has been 3 mm lot!' csanatitutioaaal principles. Furthga-,, while _ % ins vamty of the law the Court will nnt mam the p1ea&$ {If thﬁ State and wanld. be fme V V " _' itaeifwhethw under any prosnisizm of '£339 Genstimﬁcm this law can he sustaitned, The: in exam' ta sizxtain the pmsumptian of anmsﬁtuﬁaaaality the Court may take mm es::nsi&m*s.t§an maxim'; af cammm knwmcige, maria': af iutwrww-mum I19 ccmmun report, tha histcry cf 'aha timm and may assume awn;-y state cf facts which can: be wncévad mdsﬁng at the time Iegialatim. The ruie mi' constmctinn. that if thus gcvsaiszhan is suscmtihle or admits of ma views than the am: which wouid promote ahmxid be pa-aterraa on the w~ound; prwuma-Li net; ta have intmaievd juziudictiavn, is mbjwt tn the whure two viama are sta5.:utory language. Viewed made out for striléng amm the

45. 12.; taapandmm mm: if the prnntyaziurfs Cutie of Cnmmal' ' Preoeadxxra is j%V%%zm:e _for mgf ciﬂmcea untiu the Act, tlm my Sactirm 2'? wmzld be &ﬁ'ea:£:e:&. The _ aw1'e;w.ve+:i' ' asp-may rvmgedy. Ifaftm'eh%' ' uwali his ciﬁmrn, 'ﬂ the woman:

%%.%gss¢m5¢ Vﬁném Curls in ta be ianowaa thwe wmalti be éﬁay inrealiaing the fruits affine: dvacraeforda', and H ' V '= _ " tn dméai afreliefto the suacmful party. ZQUW" (W K°.&RMATA%& Hiﬁﬁ C@U§.f "j§7»$<%; mwmmm Hiﬁﬁ CGUW" 4%?' %<e1Lé%§§ZN&"¥'&Kﬁ W6" €0UW;T OF Kﬁ"dRNAi"AKA ﬁmvri Luum ur nnnnnmmn .m..... 4%. Thauﬁ 5:13: said at-gummt lamina atmvactive, am an carﬁui muminaiim, it Siam it iacim meristﬁ He dmxbtthis Act :mm' Q? Kﬁﬂﬂﬁfﬁﬁﬁ WGH C@§.,¥!Ef§7.A€§ﬂi4']: mmmmm H§G¥-13 CWQW' gaikﬁa' 1?}:

C1im'ma1Prucedure,w1n'chiat11apro&wa11a:wofth;aca:u1try iamaée wplimbla to thaeutautitiarequixﬁ fnrtrinlcf oﬁautcem Linda' the ﬂwt, to meat the oem.%ut:':ma1raq|1ira:u1t >V I . .31 . mun "ms _ am}: prccedure the my ptarpoae of tha baths; regana it; in worthwhih tn W'. §-aux" "'t has said, about m a mdmﬁml' ' liberty' and state, so. In the sf: Gasman AND' u.sﬂs::~Ag"£« HTTARAHCHAL AND aims 12007 ' _ 6 6"1?'9}...the Apex Caemrt has observwd as u.mie1':-

.At' ..--'v"#9- cazameaz cozaitriss rm-e mmgwimd rm: _.f:fb:g§:*Eyis£hemar;stpmcbus'afa.Ht?:e}nmmm!:r£g?£s. . # 32:75, nawrxmmmofttsemgusorwmmzaw mm mm, Umzaersaz ma-wan sf Huzman gsgraswxatrwaaemamuzaamrzmaarayamxa .maaazR£gmsz9¢s5a2zspaakumthmw::a¢ee~ ﬁ&@isﬂwImwwwhd ﬁ§zaf%m humc:n being. waxy, made 2; of our praciaims that ran om aha}! be raw» wusun ma» vane In ﬂﬁlﬁﬁ?

%"'»%,M*".&%& ¥**E§*C5~§*% ifI,@§.$RK€}?v._§K&%E%EA'KAK»& HEQM LJLJMKI Ur nmazmmnnnm nnmw: Mwwwumm W. 23:1 55: m power bang cﬁsc2m5arm_z; mm be escearctsred ﬁzmusly with extreme sane swim The Ccrwtt should pmyerzy aazance pemmz zmerry mm: mm mm _ wanmts. mm mm: he may A & jbmuataﬁsr issuwzag of £13 5;. .' V mmrm3am1' ' ofm afmmﬁ qfa is ream: them in is '1:mn§:er'*:;f"c:£5§.ut§§i;; emzeme ear is zsxesy ta pmo'ms%%ofIm, is-suanae of @224 be aumea: 1 em. ifvm ml: at tha impumad urdws " Tm A we is suhstanee in the V «sf tha p , andjnstiﬁcatima. fw- iﬁaurt, in View at' the pmoceciure which is g@~.ny%sona;vaa by the cﬁxions and Ferums. The amuse §#éh";E.pprehm1siaaia the twu cirmzlna issueti by the Sham

52. Twa miculars issued by the Ksgmataica State Cansumer Reckwsal Facmm tinted 24.3.2095 and 26.19.2§£'35 mm m mmamm Haw cmmi..a;'::=§'_;=:aa=:;

'£25 are: placed an rewrd. in the :m'mu3.ar taming Flo. 1112093-»£)4 dated 2-1.a.2c)o5 inxtrucﬁans are green haw applicatéuna ﬁleé mam Sueptions :25 and 3'5' tn issued tn theiudgment &.ebtc:r. au;m n§t% appear before the cmmmm 'urn as Qrhe A dons nut me any £133 oréeer paaaaci by the Fcrum, is tn he issued pa-%;:e and tha-aaftgr 2*: of mg Act.

E1 the 25. 10.21205, in replyta 4 query Forum omens:-y, aaeking czaxiﬁmaiag; go igiha pmcedure presmibed undm tbs V' «-.r;odfa€ 1:1: be ﬁuﬂmed while dealing with Seetixm 25 and 2*: afthe Act, =3; has ham ai' the Fm-um aemnot: 'he executed under ofthehct and ifthe ccampmmmmwhhm ta avnilthe :5*i'==-RW&T&§€ﬁ\ WHZEW @®?:Lé:'é;E~¢§= %ﬁ%Nﬁ'W4Kﬁ H35?! Cﬁﬁm" Q53 KARNATAKA nlurrl uuun: vr m«mu.~un.... M. n . ﬁacﬁcrn 2?, a ntm-bazilafbla warrant in 'Ex: "ha iuuaﬁ.

" through mm supmammaam at the District ear '4 h.ig}n* poﬁca ﬁcrials mﬁ the judmaxxt ﬁehwx in tn be:

arrested and bx-ouﬁt hates:-e the Farum wxi thaeafter cadets amta he gsseci maﬁa' Sazxﬁnn 27 oftb.eAct. Itwas made saw that while mling with Eratemztizm Fatiﬁvma, what is in he be ﬁaalt with. It is amtad therein that, is ﬁiwi undm Sectskms 25 at 2'7¥;a. "e2_ax:L'Asa.:_§i.»c3if5;f§é:V'i.V;a_L.fo A' V..

':25 foﬁwevd is aniy the prin=m'.§i$s ef mtxxral jxznﬁce and tha prmadxzre prescrihvati andm" the Qmﬁa af Clﬁxsainai Frésedursa at Civﬁ Prcseziuxe if-uéa amt'; E57; be fullmad.

53. Fmm the ammaa is '* cieax that the state e ' "

ﬁiahict Ciiommiasimn mwutian. petiiicn !:£=.a:s--~ ,§s;;r§; 'far vi the urdem pawad by the ._ V they have tn $9 is in l\.I'1l\!'naI'wI- aI'- ..- Maw time Va; .51. yraaadure bafare mrders ajué g?z%g.f the ma, Fuxthm-, it catﬁminaiiy undm the ('§nmma1' ' E§*9t:ach1r3' ':aj%;%:§e:j%se&:'§na misﬂy fcslluweé. mmsm, none vi' the Siafarirst as the Sim Fcrum hm .fg;}1awed§%§&'~§z=wca§:iu:1*:a§'gm-ﬁzamibeﬁ under the Cuia af cmmaz Lmém Sacﬁm 2'?'{2} ma {3} 91' the §m1.':%a& owéa-aw Em whm the V wmst tha carﬁa {sf the ﬁimim: Emma; Stafca hm ﬁmiawﬁ such a.p§m3a$

54. In View sf tha azzitmim isstmé. by mg gum ma&g "ﬁ aim that, ii is mt neemary its fzxllaw Eiéwiixx o1= KARNATAKA HIGH coumpg mamnuwa fuun \.a\J\.Ji\3 \l! "Eh: gawcaaura prmarsfﬁaa mam' the Geﬁe in triai af aﬁmcm maﬁa' the Act, 311 tha awéms wsmﬁ iﬁ these Writ c-vwu---...

32'?

Petritiszma am waaati withszrut tbﬁwing the prouadure pa-wm*1'?m:-ad undm the Criminal Pru-cechzrs Crwle, 19%. the cirmzmatancw, withrmt giving mm the merits azrdars, it is. necmaary ts quash all thae £it£igf%Q.,V &§:§t~i:s ta thﬁ pracaﬁsxe presm*iheci Hggf A' Act. Ammdingly, all thma *

55. As «away which has resulted in dﬁay, "igé I deam it proper ta dirarzt ail thg aypsar before the rmpeactive Gamma' has issued warxanta wiﬂaout wmiﬁmg far my . waxranxag €311 such Fommaj' § 0ﬁ5 ahali __ prwns§§§'ts*it1: tlie éﬁaace unﬁexr than Act, in ammfdance V2; .... Pfwednm' 3' g m r the this rn*d.m'.

_ ﬁiﬁ1 this zzam, Iwaulti um ta plaza on arahxahia assistame renﬁaed by Image: 3m'ar iﬁaﬁtnael Sri. B,VAcm"y& and En'. S.§,Bh.a%an, as missus and 'rim yamg aﬁvncatm, wha reparﬁaa may pmﬁes, 391.5%" 0?' Kﬂe-KN&'fAKA HQGH W&RNﬁ?"ﬁKﬁ HRQW ﬁﬂﬁﬁ? W? Kﬁ%?§ATﬁKﬁ Hﬁﬁiﬁi éiiﬁﬁiiﬁ?' 0? K'ﬂRNA"¥'A%<A Hibw t..wMIu- ur !\..H!\i'Ir-In-nu-1 ....... £9, dmidjng a eaasﬁmﬁai issue at' public ?mmrtance§ Xx'/% mm .mm» Km ﬁpp m hum %%%% % WK xmm WT.

m. ,m., .a%.m mmw mg m & ::..>... :3: tgﬁzzgi L3 :33 :2: §$.<z%§ mo $309 393 §§S§§ 3 Qmg $33 §§$,§§ w.c.§§§@ gag; ,§§§m§ 3 $3"

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