Karnataka High Court
Sarvagnanagar (Cox Town) Citizens ... vs State Of Karnataka on 10 March, 2010
Author: B.S.Patil
Bench: B.S.Patil
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2 V IR THE HIGH COURT QF KARNA'i'AKA AT BARG.$v.!.;(3RE-._ marrm THIS Tim mm: mg? 0? MARC}§_T§fi'1'$::__:: _ PRESENVTHV b THE Hownm mR.J:;s*rz<:?;:g V.-c~<§=?£s;LA..7&e¥a;*::;gA THE ;--mH'BLE MR.¥§'£J:$TIVCE iBT-.::3:u{!_*AL'rx':;;. wan' ?E"rITE0*§i"?*'I'G.«§'5§g§i/3{§A1'€3iLB~BMP»--?IL} Between: _ ' Cifizxajiis. Férxggm Rapreiszaniégd 'i%_$"SeC1je?m:*y,' Sri.A.J',*Pa<:!.n1ana5'§3hai1,:~ ~ «. S»j€3,A.S.;§ag5adiSh_8:1, ' aged ,about"f>9 jgnziairsg.
Na; E , .?a1na}:Ié5%::1appa R0.-gaei, A ge;;gai;;;éeT.~.5€;:} 995. ,...PE'1'I'§'E§NERS {Sri.S'§_;ni.1 S.RaG, fid-'£313 finéjs 3, x *v.§'§5'£at€ Gf Kamamka, ' R+3§3f€$€I1€€:€i by its Gmef Sscretazgr, V' '»-¥i}e:as Smzdha, Baflgaiara.
'Q. Thee Principal Sficméary, Urban §f)§Vei0pI;1ent Depariringnt, %~E$.225r, 415 F1001', Vikasa Sauéha, Bengaiumzmééfi {)0 1.
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3. Tha Chief Eiectien Ofiicer, Karmataiia State Electicm Cemmission, Benga1'e}.1'<:~E">60 00 1.
4. B.B.M.P. Represented £3}; its Cienlmissicfier, § _ Bangalore. "I.._fiE€ES.f)®?i':}':E:}fi-Tffl.Y? (By S1*i.B&savaraj Kareé<iy;'1«{};5§.'_'f0i" 1%: as, $223 _ This Writ Petitien is iiifsgfi-.;111def:' .A:'iic}6:sV"2Q6'"ai:1d :22'? of the Censtiiutian of india' prayi;r:g to quash the impugned Izotificatiara, ciat<3d*"{'%.L'S}.2'€1_1O fotmd at Am1--D in 30 fat' as it pertainzzs #1:»-:1 *.;§«>'za1:a::s:"¥,. 'I*IQ.if?*'i,".% therein and grant interim Grder to say 3.1}. _{1;1r*c1€1é:1f»'p1j'é3::v'*:€:<éii11gs baséd on the ixnpugned E'-fotif;ica_ti<)11...f{);t3x1(i. at ;?3s1"11"1?=I.}*-- $0 far as the 881118 perta§11_5. -tg 2 T'§}i?s._WriiV figtming an far Cérders, this céajg, Gopala €r¢wda;~, J 1:1.:§;{--§,¢ the f0ilowi11g:» GREEK {ha maitar is iisteci in the Qrfiers E313': aaféth t>f3';'.:?.§e éisfigiajtizfézié, 3: {ha réqaagt. cf Sri 823.33%} SE30? Eeargxeé coéizksssé 'fig? the paiiiiangr, mfg haw heard $16 matter on :;°zaa:jit$ af ills wrfiz §3¥5E§'§iiO1'i a: ma Stags $1' arderg 3:15; 2:,"-¥gVi s1p'5é:$e if this pfiiififiii by fiassizag ma §<2%i0%ssi:ig 23:63::
2. This Pubfic En{er*$$3:. Litigatéezz :3 gmferrsci by me petitia:';er~F@ru:;§: siiaiafi :3 "W a ragsigésreai $GC§€ff£ wszzxzier I325 §3r§}%;i$i<2z;;$ 52.?' iiizéi §»:.ar§'3a%ai§s3. §t§€I}{"3§€fEi6$ E€§:g:§st;'°a{§a§: fiat.
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0f Sarvagzmnagar seeking far iSSEj1€~{I1{E€ of _4"-W:§T: :3? tf3f3I"{i5I'8I'i 01' any other writ of Qrfiar 037' 2--CiiIA'%:{'5£;1*:f:j}§{_?;fi'._7f;£}ib' quashirag the impugned Imtificgttimfig b€3.%*§.fig: .§§§.'§'E,%:&E 'L-12% _ MLR 2009 dated 3.3.2010 prod1;z¢ed_ ;4;:;::':e-.{§T:;r;é4i;-,, "::?:i(sa far 21$ ii partains to natification, there figs bg@§"VViv:A""L 3?e13~gj1';i*ti'é:'*: ~ fii' E16 fiariier reserssatian made *'i: he=: yids netificatieri A1m€xu1'e~B _ ::1'v';?5{ 1 the sea': was rzszsarvefi The same is in C()I}tI':é?(:?'€}'}'€:.i§f%r3i:y€yv{}f cénumeraiad ii; the I}O?ifiC8.'i'.i0E'i ciagiefl Urban Eeveéopixmnt Sept. sf é_ thfzz C§~o%%é1';1r;f1aHejm far the purpase af Ar1;.243-T ef the ' C{3:1s{§€;:3~tie:§"0§ Efldia read with Rule '2?' of the Ruias. 3; it: is cantendeé by zha Laarriafi éiiazmseé Evir." 3i§.2":;a:.§§ ;S.R&a that immigxeé flafificatiafi is "Safi £1 {ha A X1' " 335%"-..Qf Eaw 332 80 E3? aa 3'€$€§*i;a'i:i€;§1 mafia :3 {E38 zrsarzi Sf §?sa:vag1f:a:3aga:z' is <.:<}:1c:€z*i:&{i, in 151%? @f 25:16 fast; that {he qzginiesseraitiai pri:":<:é§ie encasmpassing the Boctriarxa Qf Raiaiien has bean '§"i{}§8.f€{§. AS Such, {E36 imipugieé fiatificaiiafi $51 haé {0 {ha sxieni psffaéfiéng '£6 Waré ?~30.'?9 as tize $5:-fig}; 3%' n :%2E'1§;::§": Ezaiengia %:::> aifaré Qgpartunitji 0%' camtest is 3}} classes sf citizaris .:*of£ati0:1 in tha BBMP eiectieris' fie aiso further fihat fiillfi is 8:13} there upte 15.339 10 the zjzominaztion thus, fiifi State Gégvermnéjant .'m z:*::: ' '-':;:i{3-,_§sa:§:_ied with notice éirecting it is? -1jeCti:fy.V_t§i3§: z::i$§,:7;fJ§§ Cfégii in regard to the mservatiozzs firs} €339. iéuhsvé: Waré. He furthar aubmiited tizgfif. _ £:;}:f;is; s':S1<.:z1z7§;'~% gzéée erders datm
8. 22.23%, 31.12.33 };§..4::z:.i.,4Cif*w.1.fE!,Ai::?:f{§ :{:::V%11;:ak<;%%{'ii:~::+csm {he Staifi Govsrzixm:-m§"L;:<> §§é§:s:.1é'-gt;€;ii§'i€,*79';*§.i§<>4:é rfigarciéng §'fiS€I"%?a'{iG£"i sf "wardséii £315 §§7V§§§€}£S>7{§f':E3.flE)>:§7v€E) as §'5(§'ii€S€8{i Efifidfii' Qestian '?{2} _:3f tEéé"..£{?e?I£3V '5%c *s--.._S .E:§'"i£i, the Siaie G0v€:§*m1::em has 230':
zigéiifiie :%;$erva'€i§:§r"_izT: {he irixpiigzled mxtiiicaiiazz in _ .ésa.:rt;i;:'::::":9§::;5a;":::éA' 13312 cegzgtitaitiezzai prgvésians ané $236 g%;§§§§ei§;f3@'$L"§;:~3*;é%E;a:i $3? E: $33 $336 363:" 253-3'? §"€f€Z"§"6{§ is Szsgéra, §>ie>::{:s, Egg suEm::.i€$ {hat she Same fig fiabia {G be quagfiad. ' * 4. Kaaging in sziew that '£116 fiectiarég are 22:}:
__:é}:;i":éi1¢:?€.i€':§ far nfzore than £5331' }«*6a'2'S is 3116 B333'??? 53}? this: Siam Eiactiezi €3{>:11I::isS§0:1, 'éffi directfifi '£316 Siaéa QOi?€i;'§'§}§}}{:.I'}.fL E13 3535 iizai E;§";.$ r€$€:§"ara€iz3:": fiézaii E138 iiiififiéi Ea §;:E":§: '%i1'£%§"<§S :2?' ET3}'Z.%E\s§E"?'* U13; éitaéé Ezaséa :}f §:;m¥§$§a:'f;$ f.'fi@§'E?;8;;§37"f%é3é XV ufzztiar Ar{,2=*5%3~T read *.?»,7ifi,.}':1 Rizfia '7 9f fhfi . '?€'§1a%E has ham} dfififi by the Stats Govarnmerzt }'5;;$£i$i9igV."'_€§fié«--_, Notificaiieri.
5. in Vi€W of iaw dogéz; 'ti";ei.>'V;'§g;;§§é:~:'~ N.z3}Pa?~w&s;¥A;w; i-- :23 W :'*H£r éfififégé (39; 1952 sc 6% %;~:r1eA::é§;_L:¥;Ai%%;§iie«%Agéx iieurt has hair} that zvhergorzce is cemmencad, same shall nbt'i;€:i3_1:%:rfe$i:"d x§?§th""I*};3:*--ti1is Cam: in exarcise ef i£s3}t::'iS'ci§£§t_ia::.;§.4 ti1_i$'«..€0m%. shali I10: intsrrzgpi ax" stafii the p§&:_>::e'€:di:';gs' [}ar"" a iiireaiizm {a £325 Siaisr §0v$z°:1:I;eI:£ ..i:";.' rziannar vfizicfz wauid ameum ta . -pQ7'$';;f910i*i;'e.3f1g 31$ €§é%§§§t'i§3z1 pros-ass that has aéreadjg' Se: ii": by V§I.:<:éi.:~'calen€§ar 9:" events by flag Staff: Eiscéiaii Caifimigfiigfier.
in £:hi$ view 3f the .{:E}.'a..%.:E«$.{'g it zasouiii be Suffice fez"
z:fs-«:».:3 give directiazi is aha Siam Gavemment as we have
-~§;§:ez1 di:*§c%.i0r1 ita fffifiifi the guiideiimes far €316 purpagar af nrzakiizg rsservaiien ts V&{'iOL';S categaries providad zmfier Sésiiozz ? as reqixireéi 'i§.{1(§€§1" 531116 :2 H3} af ihs KMQE fast in fzzmra $15: Staifi {}<}§z<':::::§:§;a;1€ shafi $68 SE13: "E3716 :*€:$é:rsz3i:<};:
M shali be mfie {Q the iazarais sf the B83219, 77i:v;{ * m;'1f<:::rn1fi:}-* vzi:E;: $7,136 guidzfiinas thatwzéiiid a.>n;f01'1';1i{j; wit§'1Art.243--~'P am} See'? 'T7. with the abovssaid Qbsfifirafififl, t.his« ;%:r§;%: péftiiiazz is Ciifipfifiéfi.