Karnataka High Court
Sri. S. Radhakrishna vs S. Parvathy on 24 February, 2011
Author: B.S.Patil
Bench: B.S.Patil
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IN THE HIGH COURT OF KARNATAKA AT BANGALCRE i
DATED THIS THE 34™ DAY OF FEBRUARY 2011 :
BEPFOR os se
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THE HOR'BLE MR. JUSTICE B.S & PATIL
WRIT PETITION NOS. 7934- S201 (Me CON,
SRI. 5S. RADHAKRISHNA
AGED 58 YEARS
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KSHEMABHY IDAY PRATHISTHA N UPSTAIRS,
2ND MAIN, BB GARDEN,
CVEORE 19 os _ . PETITIONER
By SRI VENKATESH 2, DALWAL ADY, FOR M/S
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AGED 45 YEARS
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AGED 40 YEARS
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W/O.H M NANIUINDIAH
OCC NOT KNOWN,
RIO NO.98, 1, B- -CROSS,
3RD MAIN, NIVEDHITAH NAGAR,
MYSORE - "39
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ADD WO.125, IVTH MAIN, 13TH CR ROSS, 7
VIDYARANYA PURAM, MYEO RE .
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MISED 44 YrARS
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THESE WRIT PETITIONS ARE
ARTICLES 226 AND 227 OF THE CONST EIR DLB.
PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN SO
FAR AS PETITIONER IS CONCERNED IN DF MyYS.EXE Chik.
94/2010, DF MYS. EXE CIVIL 95/2019, DE MYS, EXE CIVIL .
96/2010, DF MYS. EXE CIVIL 97/2010, DF MYS. EXE
98/2010, OF MYS. EXE CIVIL 99/2010, OF MYS
1090/2015 DATED 3.8.2010, DF MYS. EX cE CIVIL LO8/2010,
OF MYS. EXE CIVIL 104/201 0, DE -MYS. EXE CIVIL
10, DF MYS. EXE CIVIL is 06/2010, OF MYS, Ex
IVIL. 4107/2010, DF MYS: EXE cM bd [08/2010, DF MY
E CIVIL 109/2010, DE MYS. EXE CIVIL 110/2010, DF
MYS. EXE CIVIL £14/2020. DATED 9.8.2010, DF MYS. EXE
CIVIL £14/2010. AND oF My S. EXE CIVIL 1159/2010 DATED
118.2010 RE SPECTIVE! YON THE FILE OF THE
CONSUMERS RS. DISPUTES PEORESSAL FORUM AT MYSORE,
PRODUCED AT ANNEXURES-€ TO EL7.
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-- WR aren COMING UP FO!
PREL IMINARY HEA RING THIS DAY, THE COURT MADE THE
FOLLOW VIN S. Be
ORDER
. in these writ petitions, petitioner is challenging the oréér gassed oy District Cansurnere Diepubee Redressa:
g tha District Vir SUGAR ALABA Gah GA Tar QL Fa # :
PRR EE Yoho R LE te EAN ERE AIG PEG WAP Ae AAR Pe La Ge RUAN Fide LUKE UEP ROAR ALARA Forum) in the complaints fled by Cre Respondents 1 te. 2
a it oe.
ee aks ts fod "oe one ag =;
ie i@. Tee Qessoncents | to 18 here making @ grievance regarding the non-allotment 'af sites and therefore fer refund af the amount along maith interest. .
The complanle were alowed. _ As 'the society ~ Mis Bharatiya Karmik Kshemabhyuday. Prathi isthen dig pot camoly with the direction isi ed by the District 4 Forum, the # s complainants/respondents 1. 16 -hersin instituted execution proceedine under Sectien-27 of tha Consumer Protection Act; 1986. The petitions led were treated as complaints. Ths. Distric ot Forum took cognlgence of tne mather and recorded: the 'wort statement of the decree holder and as 'it wag prime facie found thet the judgrnent \ debter- had nat. complied with the order, issued notice te the Gudgment debtor. The petitioner herein has been arrayed as party respondent befere the District Forum in Ale capacity es the Chairmen of the suciety which suffered the dactes, Sg the pelilioner rameinec aogent on the te when the matber wes called out, the District Forum Peg Pid GON] TROP Gets MIS PSE PRPS PAR ere aR A RUS Pr LOG Gib RAR PUA EAR Piideh GUAT Ob ARN AUARA HIGH COURT OF KARP f-
2. Several contentiong are urged by the eB red - counsel for the petitioner including the legal! contefition to --_ tne effect thet the Director or the Manag n@ D Direstor ¢ or for that matter the Chairman of the Society cannot be. fastened wilh criminal jebilby vicariously, for the: a tof the:
Society. He has also contended 'thet he | is no longer the Chairman of the Society ee the patitionsré term has come to an and on 9" January 2007... |
3. A eimir que ction wae. raised before this Court in WAP, Na. 21491/2010 and ~conhected tases which are dsnosed of on 9.2, 201: wh herein this Court has held as under in naraigragh-14: \ o . 14. Ifthe, present case what is challanged is the Os arrest, "warrant issued to the petitioner. The io Gaetrict Forum has taken cognizance of the offence. As the petitioner herein di net eppear, fe wae considered necessary '0 issue errest : _werrant so that it can proceed further in the matter by securing tne accused. However in the instant case the District Forum will be required te axamine, once it cores to the conclusion that en affance as stated under Section 27 of the Act has +B PUARBUATARUA NEG Cd HIGH COURT OF been committed the nature of the penalty to be | imposec, The District Forum fas oe decide. enetner & has t inwmwoce tne punishment of a imprisonment or only the fine of OLN. AE: that" .
4, Ande, stage & i required to take nates "of "the.
A be Ay 'thorns which are reiged by. the petitioner based on the judgersent in. the case of THE STANDARD CHARTERED & im AnD OTH ERS VAS DIRECTORATE OF ENFORCEMENT. AND OTHERS, and other cases and then 'pass ar 'an propriste HH COURT OF KA erder. In case, thie pebitionsr were to be aggrieved, by the. said @ order be beg pdéved, he wil ie at liberty. te shall lenge 'the same before the appropriate Forum. tp the fight of the fect that ¥ = eB S 4 "i € & ced oe "
ides % the Cistrich. Forum has gut power to impoge fine also and not: excitl isivaly the pungnment of mprisor: erent, | it ig not necesaary for thig osurt to interfere. with the-erder now passed at this stage. ob, "Ip the' present ease also, 1 find that. sienilar direction needs te be issued. I de not find any justification e-
"fer the petitioner to approach this Court at this stage. WAE Gr RARN STARA PNsr COR? The petitioner hes to appear before the District Forum and 4 qurde that are avaliable to hirn in lew. ee ee ee i i ern Sa PP STEAL RSE age tigd Hi § NATARA HiGh COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Cé i is GH ROAR T Re 7 R z HIGH Ca AKA Mor Part GRU) UP ROAR NAAICA goge well, if such a request le made, I a:
ease thet the petitioner herein has ceased .to be. the Chairman of the Society from 2007, procaediig against . hum would mot be jusilled and tee the petitioner has been making sincere and serious efforts. te peti le. he claim of the respondents herein by pursued ing-the | incumbent t office bearess of Me Bharetiye-- cami. «homebhyuday that claims of the 18 respondents are-séttled. In fact he eubmite thet out of the. ig fespondents, cialinse o Respondents 12 and 19° herein heve been settled efter filing thic writ petihion. a 8, Since. here & some sincere effort put in by th = :
petitioner in gnguring the settlement of tne cues of the ragpondants, ic is open to the petitioner to make » request ro, We Distrier Forum fo grant him time to enable setdement of the claire of the rernaining respondents as ge CC on oe er cE me
i) er un es aye ont m wil concider the eqrne in ite groper parspective.
ae 2 "ye wa a * a A pew "i, ee "a og = ae a i Ld "ge "@ ae et "fl 2 ae af a6 Le a few az = oo we "= B Bice «@ poe "e a ne 3 bie 2 jee me a3 ms at wes pe a = we 2 =f ae ge iy yet 2 g iy ~LO-
7. Reserving such liberty end keaping open the. te lege el contentions urged, these Writ Petitions are dispoead of. oS &. The errest werrent @eued sha! Ih not be. given aff ect. ; to as the petitioner undertakes, to "eppaer before "the District Forum on ze" February 295 1 and: talew appropriate steps in the light or the, obse rations made in this order. f the Petitioner d ons nots . pear before the District Forum, 'R is. made claar that at wilh 'be open to the Ceserict Forurr to take such abepis 3s are Necessary as per aw ve as Sc /o