Karnataka High Court
Hanamantha S/O Kashappa Siddapur vs The State Of Karnataka on 18 June, 2009
Author: D.V.Shylendra Kumar
Bench: D.V.Shylendra Kumar
11'! TEE HIGH C0'{5R"I' OF KARHATAKA.
C¥RCU'IT BENCH AT DHARWKD SATED THIS THE 18TH DAY 01:' JUN;E_; £;:~99'?.A_j"~ % T' Q PRESENT I THE HOFFBLE MR.JUs*rIc§: _n.v. s1~§?L$nini=:;é; 'xu~:a£gi§~ V A' "
Arm, _ THE HOBVBLE M1a..J*Js_f:*:(:3=:'i{;r&j;;;$aHAt¥AHA.R;;é.YAnzA WRET PETITICEN :\iIC;6-27'1(3}s:t3§f 2§::9"'§$~KAT§ BETWEEN:
HAréAM:arszfrm.V 5%; *;:~.,%§<Asr1,a.ma. ;$ID1:;sAp:§R R/A BASAVA§€A;,GARf§'MAfiP.Lli'~I{}FUR §v'Ii}BH(L}L, TQ: BgaQmAL1{<31"%:3_:s*§F::cT j A ' _ pmmemga gm §.}:R_ :;v:NE:~sf:§«1Axg¢i KULKARNE, ADV.,) »1,f--» _ *rz~32:.s*:;'{A':;'-*;$ 0? KARRATAKA " ;¥%?~' ';3§%-2,51%; S§';(§;.RE'}"Ai~'€¥ ' -._'ED1§iZ?£_§'E'i§E3E'~E DEPARTMENT M $.8:3;_.::.$-aims 8z'3:§§éC%;§i.«GRE 1 ; TEE --$GMMiSS§GP€7EiR §'C?R _ " .§3{,§E-LI-C? §'~§S"{'RUC'i'Ifi%"~E$ ' °NRL??AT§i{fi"%GA RQAB 8A¥€{TrA};..QRE 1 DRDER Writ p&ti"€;i0::1 by izisgai hair of a farmar llfififi who unfQr£.unaté=;§y died wizfle in serviars 8315: this A' ¢fi'Gr€s is 866111? appaizztmeilt cm. <:*<:>mpassi0na§¢_ fafied §C}€f0£'f": the autheritias and thré a§>§r::,>acEr1€d {E143 Karnaiakg I AdAha2§;fi;§.37i;:'atj{}¢ Bangalera '33-' Eiiizig :%ir6€:'€i():1s ta '£116 Stats gfifi Egg)' ":;q3§K;i11t tha peifiianéi" ta) 3 s11i€a'§;iéV'_T.'p§:3i:" ; :0 {ha qualification af failed x:;;1f'5§f;
1:338 'E"';{'i.'£;::111ai_§i;£%i::i§$§z:g*tjzie. _;1§:_;':«L*?cafi{>:1 in 'ierms sf fig Qfdfif éiaiad .}.1,€3,V2'5{,188; :33 fi;:3n€::5{11re~'B' 1:) $33.6 W'Z'i'f. Péiiiicfrn, 31$ "§;;::,e1s:;-3:1. §§?i°§?£ §&i§t1?0:1 far puxfsumg the eifori. E9 ' "3@:%::3v;<7é' a;:§§¥9§31tma1:at.5ii' tsefilpassigygatc grougzzisw fagtig am £153: £11 giissgguie flzai £319 §;$t§'%:-igm-:_3?'S _ fame? wag W'€Z5E"§§E1g as 21 haafimaattz' in ' '--__ 'Qn$'i;r*€§'I1fi§_'i'.;".'}'f; szzémai at %szE3i:a}i§2g§>':1::, expémii :33}, 33.1998 mwiher af {E16 ";3€'€§.ii{3:m:" Eiad maéié fifffififi '£9 §€{.','iZ11'fi VM u E§'§§i§}€}iI1§m€§1§, is his fitiztfiaz" 36:} an €:::>m§3a3si0§af€z=: bafiig as 3:3}: $/ iifiiteasaé hag} Ref: two 30:13 and ihe fiidar Eéraihetaf §}€Ei§i0Ii€f' thmzgh :19? a mafia? Ezavixig beam * {he pemarz *s§s2'im (:31: avail} Sf 'V €.3(')B1§§aSS§.0"E1€1'C€i Emsis in 1552:1233 <31' ifiypamtmiint 03:; <:cm';}assi:311a}tVé:vivgzgurg' Q1 --. L' his attaégiing znajority Ezgggviiag __tfi:1a.'t SVEE1 bsfom $1: Gsvemmefzfiiz" L. %3re:>':her ef €116: petitiamer in a:z3f--':.~7;§:ita"§:;.1€" ';;'.c1aviz1g died 01: 26.12086 majerity in the maanwfiggg ckier brether having sjiéed é§fe:1__ - _3;@pfi:1'§.VIVZV1'tT{Il€I1¥L an csmpassissnate basis} '« £?t})§:}5C~%iii"¥~."~{%iif;',, :AV"§}sé:'§i¥IiOZ}€I' and his meiher an persg::ac3j_:1g fizetizf éf§£:1ri* i*.9 get {ha appgmtment in the flame of ':.hé";*:eiifim§€:j_, ixzaieaii Qf his 'arofimr Whc» vs:a$ the §€I'SOI.3, s"ta§?abEsi:V"'tQ":fifiVV§am& ansi who: was 110 mare saliva and 'W116:
h3'::2__a§$_::: ~:1_駣--§1avi:;g aczzafiezi $3 '$3? the Gavmnmazxt ii} ierms Qf i1:$v.5::_%§1dar$€m€ni d:§,11.9.20G6 mjscting ihé ciaimfi 1313;:
§;w:::i%§;:"$€m°,s33.t had E36611 mada $€jff}§§C'i' mattfir ef :»3.§'p}gZca1:iQ33 H fieferc the Txébunair 3* The Tribunai which examined the C-Eisfij peti?i0ner found a stumbling bios}: ta aflow tbs: ~ the wakst Qf 'tiza language Qf Ruifi .f?>»~~0f_ {he highfir biixding authoritits gevezzziiig i this Rule, pa:rti<:111ar}§; the dfi§§'$_i¢m ;£)f- L' I°€§3€)f'E€(i 3:} 2985 AER SSW Pubiic iI1S'§3:'11C"Ei0I1 vg K. R that the apzsiicam hafi ' '§?% 5l;.éb:?'.2<;«e2, €115: agpficatian._bé;éf{}g':fi:%;%: fwm them and 1161: eve}; aif deaflaa in any View sf t§1e:';vv'm3if§€§i':b».*'€§1$_iV §"-399:5 1103: eiigible far séekmg a§}3om§ fi§:*:i€,01§ basis in éisrms sf Ruiz: 43 0:" {he R1133 afiai-. f£h?f:1$:"tf€§:*6:, Tdismimizd €216 app1ica€;ir:s:1 }"10Ed.i3:1g 'E.E1eVL"s3né5E>i*§é'111§::1t issfiéfi by the Govemme11t was ccjzifirmed. V ~ an bahafif csf the gatiiimzez' My §iE}fiSh Ev? %{£1E}§§31z1i, isarzmd caauzzsei submits that {Em Siam {§r§i};&i':":}.mc::t as we}; as $3516 Tifmxnai had ieézalijgg avg: iaekeé $23.6 massi unfofiunaté c§rc::um$tan€:€ under which the paiifianfifs apgiicafiafl could not be made *;&;i€:11i3:1 the W camgaassiciaaia 'ééasig smd rejaciizlg tha agéplicatian of £115 €1:d0§'€'~;€::1€:}f1'€ as weik as €216: wider '§'I'i'm1I1a}? xtphakdizig e.1::{§ers€:::3£%z1t are "bsth V;4i:'%:«: §*e€§':_':§1*ed ':0 hi: quashad mid thég iiizfitctsazi ta aggpsint {E16 gatifiiaggcr 451; fir:)mya§.Sir3'i§.ai'e Vv '-- 311$ £11 tezmm of Kim s_§i:it"V'§:»%:V'A€he R u_1Vj€:"* agspgmémezzt an €0mp$S.§.;0r;.2i'::.:=: E§a::f;iss "a§1:% ::;2:.¥'{ '€o'i" £16133; the game"
3 M_:;'r g§»:"?{3;§g;;;a§'iv:.€:i§, ,C:flV'E.§ advacais vaoulzri simply ahfgajsg: V V2i§'¥€:;3.f;§'£;ir.§1*2;«§3:'vV.£fi';:*: .{"10u3:"€. ii: the ianguags sf this.
Rzfieg tE1:_%z--*':§'§::{a §€'::£§"'zi'§{;<3§'r;%:$'::.'maablsz appoizxiznent. as smxzght feyfifigé Stag '§}€?;i'§i£§i§€i", as the pzstiéionfir {E0553 not ii': £1130 {Em A 5;p3cx{rii§éVA::*:_:;yL:§r€133e11t cf 'Q16 R3133, }3?£'fiCi1§3;"13', izaving mat :13-"afié gzfigsiicaéion far agpfiizztmezzt. an C::;m§3a$s:iana%.a> hsgais 'j';7€3C%Z};T}.§,;£1 931$ $32331' f:"c;::'m £316 dais <::f att&i:a§;:1g iI1E1jS;f'}:?j_z'= _§%a§§:: '§£?¥"C}'£i§§; $1;.1'tm:;§t ':h.a'£; €'3'€§€Z{} if tbs? pmvisc is fiwgsifi " V:'}..%;é13 ta 536 ignoraai anzi acgsgiiting tbs argummzt sf {ha _;:t€ar:1€d cémzézssi €533: the pfititimzar that the snxmxzdment is ::;:::z}}; yzaggectiva mid thersfam, £21063 nsszii: ages? the case cf {ha gseiétionsr, 51$ the p6i:i'£:i9I1<:r's {gather had sziirsd in {h~*f¥ 'jZE&I 1998, befare the amenaimant beirzg put in place?
{mt '£1131 £3516 })fi'{.'§.iiGI}tZ"3I" having 310': sought for _ « campassienata basis within one * attaining majerity, them is n.<:a xx%é:§g* .'}:)rc§'§§j1:f:1.Aé_':'ha~g 2 c<>£1passiona.te basis in fav0#_1r'--.%:;:f"V.g}1e of Rake and thfirsfcm }1a:'»:J"2;1;§"ge(i¢=ibi'
6. Wchavc pigmséii: i:¥;é'~.:;r_dsr 'gzrffize: Trihuzaai and examizied the ;V§_13.}i>'iE3.?:$S.i€)-£}gS_V.1E;¥£iCi'$; at thy: bar. '}'Q '{3om§;a;;«: s5i:>_fia:é" ' a.;3j:g0intm€nt 'mirug 0113}? em s3§<eg:;géi<3;:; tie miéznéatorjr-=' Ixiquiremem: of 31:8 Siaiia, " adéoféifig V":x:;}:a1 afigifiriuzziiy in all job epgarfgunities undrzr I Q1? VS§Té"i".'i;?.5.v sxceptian which hag to ht: STELZ'iCfl§f f0EQ'5A?'E':€§; ef the Rifles zxshiézh am firm gziififiifzmes far m31<:éi:g__ $312511 a§p<>i;1tm&m' 33$ gsvem sac}: appaizitmezfisi
8. If the pstifionsr $031121 have flied ifiic fix fequiremerzi sf $16 Rifiif, may be parhapa he wm_:;i& haw:
V heezz Efiigibie {Gr COI1$id{':}'é'f{iOI1. Admitisdiy, jgyfiétitiazxxeéfltlgies net fit into '£3125: mqui:'eme21t of tha Ruie ;,3§1d_ j:ft'1;§£1.; reasoxz avhy Mr flmeslx M K2113-x<;a1'11.i, }.ea:m_t§1_ §€§::%ti@.":f;.€:: wcuié 'argé that the cir¥;%111vfl:§$'f§s;1§;"»,3g-I the apgiicatiea of the ?31'mhe;f: tyf tlf1<4=3'~-}):ié'tt§tio::e:§~. $ff€.<::?:1a.a"f.f:d as pfliiliifid out abafiéé» E1331 ":§};<.3u1{i' baa extezzdézcl if} the p€tit§f:;~ner» n u ' V' 9, if not govsmefl by S?Zé':1t¥.}iC3".{'37 3 possibiiiiy, but '§?:}'1'£€E1:v{}'§3C£" s:;§§§if;':'a%i'a§j'§{§i:fi,t1::é:1i an cempassicnate basis is r£g::;ie=1ie :(};"-- _"_»3_E«' "'.:,'l'3'*4i'i;?'#.5f3:Si::3a}_'1S and so icmg as the atztfzgiaififiies ad'h¢fé is £116: $$a€u;'EQr§g §:"€)'%?'§SiQ1'l§§, mere :13 :16:
A ss;:§§pr%~ faér gfiiiss C3111": ta chamafsrise érhe erdsrf etzéarsemazzt .iS:'~'§':;eci'» E:-jg ailt§EfiE"}:§.}-', as sfiher filsgai 9:' a3 ncsi $:i3.€ai§;'2;i:;};fi--§" 'F113 '§'ribm1a§ aisoi 1133 119?: f::@mm}1'€§€& mg .' x€i"I"i:3I} *::%r:'£}:€1*' iii: Eaw car an fasrrts, istava 31033.3 astfigzg Ii-'§'{§1G'L1i ' §a:r"i§§dictiG§: in iizlgmisfizxg the afififififiiififi. gg 1,2121 S's3;<:%}. héigig the': factusi and kigai §:sa;'a11:§*t;:'1'-$33 Wt: havfi. a§3s{>11:€:%§§: my scéope fer fix.a313;i.fii:'1g the CE1:'-":§fE' "<>f'._fg*.z£~= jgiairiifjimrlsr fzwéhtér in {his wriéi §3f:fii.§t:'i§'1. %3fz'i_i" §?{€'.i?; 3.T§fi§ 1 T. H aC<:*c:>:1ii;z3;g};}-' {£iSmis;3::a:'i 3!: {E16 '€l'z:'Ei'¥$1:e:'2};ci '§'53}'.gi}'é'£3:}:, Vvbicizig 211%. mined. ;
I UDGE:
EUDGE ' "