Karnataka High Court
Textile Co-Operative Bank Ltd vs The Karnataka Information Commission on 17 February, 2010
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN TIII2 IIIGII COURT OF KARNATAKA AT BANGALORE
DATED THIS THE I7" DAY 09 FEBRUARY 29
13143}-"(")R'E:
THE H()N'BLE1 MR. JUSTICE ANIAND E3YlifiififlifiDI?V A
wan' PETITION" No.?,()004 €;*F 2f§()"7
C/W WRIT PETITION Ng;I$59<)'0;:' ?.(.}()7(VG'MI--.R_ES I1
IN WRIT PETITION N0.2()()[)¢% (I>I §f";?_.,III;7,I'GI§A'+IéfI;'S;
BETWEEN:
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SI'i.G.S.R;lI§1¢Si"l " % ' ' ...PET'ITIONER
( B y S hri . D IIIVI'.-1~:f2-I LI.;Ip:1'.ufA(ivI>czIte)
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M_..S~. ¥_3nL4j1.--i'Edé.r;g, B;is<IgzIE()I'ew5(7{) {)0 E. Rc.;_>'I"e.~;e3IItc<§ by State iI'2fI_>I"In:1£ioI: C{)H1lT1if~_;Féi()II£i?l'. V' -7SI'i.D.LirIgzII'IIj;-III,
-Son 0fL;1te Dodda Lakk:InrIa.
=3I() yea11<_.;, No.38.
{$s%3€€h"':Q:::-
l'».J Ga-lnigere "A" Lu11e., M.T.B.St.reet C1'()ss.
Cubbonpet, Bz1n_2_z_a1l()re~56(} 002. ... R _ (By Shri.S.B.Sha11;:pL11~, Aciditionai Qu»=c1'11:31e'm--.i:{>§gi'azVde--:TV .fI>1""". Respondent No. 1) v. I. .2, v u.
3%' >:~ -iv 3*.' 4» This Wm Petition is f'iled'§s.:jde;' Arficles .22ET§.v;1:=eA:zj"%§~2.7 'of me A ' Constitution of India praying to q{ia.$E1 {he ini;3.u§;f;::'ed (njder dated:
13.12.2007 passed by the;..Respc)V;1de.fiL--.l"aide Afi:2vexu.1?e--F" and £0 quash the entire p1"()ce'e.di1»gs be:f<)fe« t..E}e«,Respc)nde11t.i vide Annex.u:'e-FaI1d etc, ' 'M -.
IN WRET PE"m1o@§.No. 24599-¥m%*% 2ésea7(sm-zkeéizas) BETWEEN: ' A Textiie C':)--0'pe1~zf£i"Qe:'j'B§i11£<: L.§:fiiiie<i', Devunga M2;;_1'ReMt, ' V ' Iumrna Mz1sjid.VRo;1d,-._ Being:-fi()£"c:560 (){}2. " ' by He S'ri..C_}'[S.R"aiI';e$i1,v ...PET}TEONE€R ('B.y"Snri."D;3&.,.B2:$ai}a1'ajappz:. Advocate) ';§N£):
T. 'E; " The K211"nz1E£1ka Informzxijon Commission. EH F100;', [Ii Block, M.S.Bui1di:1g, .Ba111gaiore~56() 00} ._ Represented by its Unde1'SecretaI'y'.
E») S1'é.P.Rzz\§end:";1.
H1$her"s name no: Exnoxevn to the Petitéoner, 55 _\;'eu1's, No.§42, 12"'Cmss, -
16"' Main Road, I BTM Layoui. §"S1e,ge. 2, «. ~ 8ungzzloz"e~»56() 079. "ARESP()N'E)EN_TS
("By Sh1'i.B.R.RenLzk_h:-1 Prasad, Ad':{o'Caaofe- -for No.2, Shri.S.B.Sha1hapur. Ad.d'i{.ionaI;*' G'&)y*er'::.gj1e:1£ V"Pi'eade:* for Respondent No.1) ' " 7 * "
This W;-;:;P'em,;e~;11 is'i_fiEed'"i1niie;f}\'rtéc:_1s§s 226 and 227 of the Const':tutéon ;,~¢*Emm._p;>:.sy:e En'->.._qL's.é1sV§.)'{be impugned order ciaied:
24.E0.2('){)7 p;1sVsei,E';by {fie .R'c»gmzaAeam Véde An11exure«E and E0 quatsh the entEfrejjp1't)c:'eed.i41ig5 beishre {he First Respondem vide A1mexu:'e--+E'andV % V' These 'V'!_vri1-Peti~£ionv$' ii§Te coming on for hea1"mg {his day, {he Couri mzitie the f<'>§1;')Wi;1g:' ~ 0 R D E R 'A ._"IF=Iea1:jd't¥:ir;- {Munsei For the peti£Eone:".
2." These penzions are {Med on the t'oo1'ing_ than the petitioner "E_:;'_ a_Co~(')pe1":'1ti\:e. Bank registered under the K;:11'n;tt:.:k:1 Co~» 7%"*,ope¥'ative Societies Act. 1959., wiih me. main objective of providing fi1'zL1EECiZl1 2:1SSiS[L11'1Cif to its me.mbe1's. ciepositois and <:ust0m:2i's as pet" the C()"()§)'L"l'&l§i\-'i:' Btliékillg RegtiiutioiivAg:'i.,_4 ii~¥)¢§7 and to ;3mvide assist'.-iiicc to the poo:'<':.:' ciaisscs t.>,§"'?es<>c,iAe'1}{." second i'€Sp()EEd€I"1[ said to be i-.1-~tjZ)'E2i'"~i-',(')'I1 ~i1£1biIttai.:li}-" V' m:i.ki'iit.g upplicatitms and p{1biiSi1iIEg pamphEet$«V_a1_g--:.::iiist p?::.17scms«.v§ii(.>..vzi"i':a_ inimiuiily di.~;post':d [()W£ll'dS hiii'i_ .i'1~1]{i sc:c':---I<,sV'~pti'b1iC.%tyWi1i this' fashion.
3. It is the petiti(>i1c1""sI. iiiitiigztiit)11..-{hilt"Dtif;'i11']g£1 coinmunity having its bL1i1diit1g";it:V1'K.G;_I<QaciV~;: Baiigai_ix>1f¢_,_itz1d dt":'(:idE:d to hoid 2,1 f(>L11idL1ti(_.)11 tz:y~m;._.; cii1"ein($ii.;\,* to --buii<;i 21 tower. The .~;<:comi 1'espo1id<::tét i8_Said._t(3v..i%C1fv"€~__Iiéiitie 21 protest and had pubiishcd 21 pzii'i'ipl;iIe"t _£hL'1E Ii'c.__w()uicE' hoicl 21 dh{11"1]d agaiitst the petitioner ~ Bzinic. T.hC S¢C('}._l1d 1'espondc~:nt is zflsc) at member of the petitioner ~» Bairiiiygindi1155333 not the benet'ici:iry on an}-* stibsiciizufy scheim. The f .~;c<;o1id ..1'§:.3pt5i1dcii% iiou--ex-c:'._ iiiude an 11p§T}iiC'¢l[i{.)1E with the '~:T[;',f.',:[i;Iii"t"*1..ifiL3I' under Section 6( 3) and 7( E f) of the Right to lni'0i"1natioii ' Act. 2005 and sought Ct3l"I;1il'} p2iI'[i(.'LIiE1i"S as regard.'~; the interest {J1 subsidy on E02111 amounts fem to \.vca\»'c31's on bznch~wisc': basis of s;:3vcra1I zarezis zmd Ihc dIT1i)LHl% of il'1ls;3I'{?Sl .,~3LIbSi(J}' II")itf£l$€§i'-.§}i}'._ii']t3 G(')V€1'I1l11L'fl[ pe1'&iining; [U the yczars 2()(_)3~2()(_)4 to 2(_).€§{7§2fi}{),i?~-. 'V'
4. The pefiitioner W Bank h(}\7y[t3V€l" c'~;'>'ii'1'e§n£_{_edRziiiia shci"
provisions of the Righi to iI1f'Ul"lU'd£i()I1iACi}."'Z'f}O5ii'-V(5".kj ii1i""i_i"€1;f5ii¥ii3--_:\/' as it is not :1 public '.iuIl":0i'iL),-? i'i§i1'«..v_d(>es"'it__ rcgéi~y'e""..;i'fiy" did 01*"
assistaiace froin the State.» _Gove i"i2:'1'm¥1_'1:. Hi)w-'even in order to niainiaiii good i'e1z=:tiom;!1ip., thzj Apfi',Eitiiflhcii_iiS$iI1'<3vii ':3 reply informirig the strcoiid 1'€S[)()!1(§(31'1fiihafi11¢CI'3'{li(}.¢.(.I}£'f1'c3Vi_Qv:{i1c3 Bank and colfczct the inf'a)1':si"1atiij_ii,"5.5wE1_i1i$'$t;:1:i'i1g'vbrieffliiflthai a sum of Rs.1,49,U()0/--» OfSubsidy.2i1T{1{')L1I'ti'VJ;1S"«i'fiiCf¢i\z_§i§' by the Bank and the beneficiaries vverez .W€LE'v"Cl"T}.,._ This Mia in co1i1pIiamL:e with the requireinem cufthfc AC{.._ _H<)wevci'_. the second 1't3Sp()nd€i1{ is said to have a}'3p:"Oa;i:'h€:'(i' f;i_~»,<«'; Jifiiiilll Rc§.;is£'i";ii' of C<')«opei':-itivc So<:ic£i:3s. with L':
'gsonipléiéiii"-zyii the iaaisis of which .:1 notice was issiicd lh{.)Lkgh the v~f:3:€[iti(5'i3.Cl" had filed its repfy in :'esspoiis;ca to the samcz. (3
5. It is the ca..<;:-2 of the petitioner that apart from the £tp§31iCLl[i0l'1 at the sccoytd %'L'Spt)I1L'iCl1[. yet ;.1%'2t)1hL"E' i1§f}}.3]iCt1i'i§.)'t"i--'W213 filed beftm: the first resptmdt:ht, whereby the directed to furnish the inform-ttitm. WhjAg:ib] wa>;'{:'hz1-l}:cf:v:1gt:Vti"in the"
co11net:tcd writ petition in WP 18599/2A()(}'7.'V,li':s_t)f::1:1f'z:s 't.i1:e Complaint by {ha $660316 :"e§pQ_fi'L~it;11t is VCL}flCE?fE1G{j§""EhC: first' resptmcient has pi-£SSt3d '.='1n,---m't1:'::' dtiz"c:ct"?ing_*t11e ;)etitim'1c:t":t<> fttrnish the reqttired iisft):'thatit)n sottght ht;-y5"t.he '1f€';'~:;'3<.).r'1"t'.-stilt. it is in this bt1ckg1't)umi that 'i'1.1é'_'-p1"c-,s'cn__t ..';jet'i.ti{)vttj_'-.i§;. féiett (,]L1c.<;tim2ing the impugned ()E'dCE' ;;1fgA.11ii'exa;'é'e}E 'tn.£this'2pe'titit)n and Annexurc':--E in the ct)11a§ccted writ"§'<:.§iti»t)v1'i'.ag3Vi1* the premise: that the ptifitiofltil' is not 11 pubiic%'e1.;1ti'1t'>t'it~y i1.t){%'«st~i":1ce it does not mceéx-to any aid or «.2.1.fssi;«;':tf__'c"1"}~1&?'§.t_i"m_m the"St-ate"Govcrnmt:nt. it could not be ctmsidmed t1S"a1_ti:a§§t'::t1mté'12ta"i*§ty of the State and the1'cft)rc, wouid not some withhin the ~;.3_titj'..vAiTc:\,~.»' of thc pz't.wisi<);ss; of the Right to ln:'1)1"m:1tit">t1 . .A§L 2{)'()i°:.
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6. The State CIOV"t3I'I}mCI1[ haviiig cmered appe.z1i'z-Inca. has filed S1'zi{'€I11(3i}[ of ()b_jecIiua;.s to t1.'~;.'-it;'I'[ ihdt Ihc pci'i£i0:ici'_ci)1iic:~; within the Licéfiiiitioii oi' 'public ziuihority' as Llciiiiicd L2I}£i'€'!i:.S'¢2C'ti_(I)I] '2(h)(d)(i_I) of the Act, nainely. the S£1I'fl€ being 21 I1--a,}:I:1'--g£).\%€'i*ii}i'i"fiéht 0I'gz1I1iSE1[i()I1 which is SLIbS[L1E1IiL1iiy fiI}'£1ii§iC€:dii)yi.'a1 _Ii?Liii'd._ _i)iI"('):\i/:'idHt~',i by the appropriate. auth0i"ity. In vthe §I}iiirif___'¢1Ii"I"E._C'clis't'3,.iL_if1€i'pE§iIiiiC).I;[email protected];._u Bzmk has provided loan to 84%] wé'ayé'i's and the Sitzite Ciovernrnem has zidmitteci s;;itisf'z1c1i(iii*-in jfhc_iiL:>§.ic.i3tr._()i' 784%' , that is Rs.i,49,()(),()()()/-- mi Ei1iiI't'3f_'tv)_;;'t;°.w._[.i'v.ti_.'_ G()'Q'€i'iéii".iC.E'i'i iizwing made 'd mzijor i:on1i'ibut%._L>i1 i::3;()_'Li]vL'i"'SCi.1éI]1€3 C1.i'7ii'Iii*i{f'"'§iClili()I1€I' W Bank. it woufd ciiiiie iwifiiiirlfithé»pi}'iiyiiir3\{\/ 01' {he (h:finitic.)ii of :1 'public :.-iuthurity' and.vti1ei'ef(>ii'c.V. 'EEG Judgements relied upon by the .p§:ti£iQi9;~e1;b_wmiief I}L)EH.S'Ei;'3'§'()|'I his case. 7: §*};i\i'é:ii:§:v~*'i'egz1:"d to the fatal than the aid or 1'1SSiS[Ht'}C€ _ pi'<wified iIi1vi'it).<§pCC[ of the: \-Vi.'L'1V-'t3I'.'s'. who I11£E_\;' be um-mhe.i'.s' of the fJu(3Iii["i(.)'_l"1€.I' ll? bank in 1*espe*c;t oi' luazns avaiied by them, if. <:ouE<i not ' «i.'-'be"g;ai(i that it is aid or aSs%:s;t;.ii':ce pI"()\/'ifiitid [0 the pciiitionm W Bank and Ehsrefors, the quesi'1on whether the petétinnel" could be consiciered as :1 m)n¢gm»'e1'nment o1'§;un':s;1Eion sasbstantialiy i'=.md'ed or ;'lSSi>5§L"3{.1 by the State Go?»;"c¥i'11nf1jér1§"' * the:'ef0re.. would fall within {he det'init'r'Oh "of. 21 'hjpublici-v£1:1f§'10iiit§}'.. must be answered in the ncg;1iiv=c. V7_l'h"c_ ixnptigned 'ur¢,é1"--,i$._ therefore without jurisdiciion as t'he.V«"patiti()1ie.wf_ he:'é:in"'»p;1h110t bs considered as 21 public :.1uiE1a__)1"'i:§='. 5 "Hence, t!1f3"p_eti.ti01§2s u£16*w'_e.d.' '1f\nnexux'e*F in WP 20004/2007 :]fix_h£ié$:L:.ré'4»E;:.h V"'En:fl'WE§ 13599/2()()7 are hereby quasshedzj ad/1% ~§_§D@;::.
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