Karnataka High Court
Sri T Navalesh vs Asst. Commissioner on 11 January, 2012
Author: B.S.Patil
Bench: B.S.Patil
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LALAGHATYA POST
CPLf%l\E§\lg'='§_PAT'NA TALUK
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.%GE;D ASOU'? 27 YEEXRS A.
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RAMANAGARA DESTRICT. -
JAYASHREEE
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-5"
ORDER
in this writ peiiiisn, paéiitiéiissr F§s.yc;:ZiE;:::1g" in C;{li3S€,§_C3I": £136 zzeiice datsd Assisian': Cemmissioner, Ra1:i7;:é%:1ag é.;*a'S1:Lb °E)i§%i$§0:1, Ramanagara convezlmg the: {:1-€éi:i'r1'g».._@f the 'm,.e;1<'ib<--':rs of Vandaraguppe G1'ar:ia~ }'a:1Af:h:;a3§éf:»._ 0fii'~A 12.5201 1 at 11,00 am. fOI" :h€ p;.2.:i'§,2_Qse'V._VQLff <'§€>:iS§:i.3fing the :1o~ confidence ::,g3::-néf_; "ihe4_"p.e{iti@E1'€r.
2;' """ "'§13é Adhyaksha. Sf Vandafag1:pp'e _ V§:"a:I:§u'-l?§éz;fi1éhaya?:. The impugneé neiice ha;é:"-4E}e'€r: i_ss:_:€:d"-~»L'o:1 7,1201} cenvenigg '(he ..«..A_::1e€,,ft§.?1g__jA{;::VvM28.'A?',2Q§.; 3: 31.38 asmg is COZ'1Sid€3F the ::e:>¥'{:::::z§"f,d;*3;::£:é"':<::<:>%:ia:: against tbs §€?:§'£iGIfE8E1 As them :%§::§ in isrms GE subwruie (8) cf R1236 3 of 'V She E§a'éf::fi€3.ka Panchayat Rag' {M98931 {:35 §\E{;~» .'~ " §<;:r;f:d€§é$€ Agaifiat i5:§§'3§f8§<;Si*1S; ané: §p3§§'Ti:y'8.KSh8. @;F .' ;Pa:r:€ha}?a%ji Ruisg E994? (fa? shara 'the:
'E?;:;§11€3*L aha ffiiffitiilg :-sfiggaé &is$<;>i:i'@§i grgd EEK: 31%?/EC? A gixssn :_;2::§§:° %2}fQ~R:::}s: {E} Q? Rzfis 3 5;? ihs Eizgésg gtgaé Eaggafi.
-5-
3., Thereafter, requisite number of . éf_\ . 315 Grams. Panchayaih agairg ::::qu_-§;Si*'£,i£::~:r::<3:CVi"'~ '£3::€:~ Agsistani Commissieney 01:: 2,§;'§$.2i'3'E.f§' '::3._ <:<":;:*'12ré:f'::~.é meeting f<:'>r the purpose aféggpreésifigj against the pstiiioner. the flsqtgfisitien, the Assistant CQmmi$;::.::}§';:¢:;.V: jhe irfipugned EIOUZCEE dated fixing the meéting oi#:h§' ::::i{ 25.122911 at 1109 a.n:1.:: ;*):..:;i'Vr*'i3'L:>.;."-:;»é:':"'VcfV":§C{insidering' the :10» cenfideance gist';-0:: ';3.g::a'§i::~::_ the geéitianer.
-4. ;Ehé'v Cfii1té~fiEiéfi ef "she petiiiensr ig that
---.4;Qmc€:"'3a E:;1'e%;_ting' E:s...:z:i.::g aiready takéa piace anti 73:6 V,m:3ii'g;g1~.__§§;'«v%.:j§:;--+c0r:fid€n€e 39% being passeé, by 0p'?s:2i*é;':§Q:: -?f:§ . '1:§¥1€ grevésca 'ES Sseiisz: £3 sf {he ',Karné';a§§g .§a;r:€haya*£ Raj Ema i9§3 {far séera 3:126 :;s'»':§L';§"-._;8g §iE1'}§8;:" mseluiian in rssptisi: sf ths 33123:? fA;%§i'§§f§§gsha. G1' U§adi3;ayé§$%:a shag? ms? be I:'1{:¥§§ ".. VV1%i%§éhi*§1 33:3 y§2"::" i%9:31 ziée dais Sf '£316: fi§{":ES}:(}E"} Q? 323 '' Gmma ?8§'§{Th;?;§"3Q§.
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$94-«c.
5 V 4 _/_,.»-'*'"'<e A,» wawxv -7- 1 5* Sri M.R,Raj3.g<:>pa1, 1€arr1§_d ' appearing €01' ths petiiiener iakéghjs 4% af 'ihs Act and E1136: 3 $f.:E:€ Rev-giésg {Q $§>éV1.fi'é:1£:i €'V€I1 VVh€1"1 a méeting €>f'-.__ ":'}~":€ G:'aH:--2: ".:E3ué;:é'%éE1e;:€a:
canvened for i:h€ pxgrpssg.-----»::f'-_d'i»s'<:usSi'r;»g. 1:216: no- confidence matien starifiis 'disssiakreéi Vaccount of iack ef quorum resu1'§:ing i::A'i11€:f1a:;3e__<jf':j1QE;érié given under sub-rule (11. Xof §E'R.fL_1i<;"r_ thg jfbar:"'ééntained Lmder Séctisn 49 £3616; Aci: 7t<:: is'Su <§"fi'e$hV natice or to move a fresh ::i'0:ié'n~§§fV r1:§"{<i0::fi.giieI1Cs% 'fin? 3 psried of one year eperatsg gflzfxd i:E1é:§:f::fd:<§_'T'T'~:§:;r3 impugned notice issued Vida Em:;eX:1:%€--'~-if} is i£§[eg::i and urzsusiiairzabie :1: Raw, VA SV%i..VRajagGpa} smphasiziss the {act ihat the 3i §3:§€'?éf}'i:,3:Q?§'}." '.Q_f" féfié making authmiiy fir: gnagiing V VV _ §1:E3§':*a;1E::--.é§'4E4:')f'§ {5} and {§} :15: Rifle 8 3f ihé E21133 311$ :31' Sg_*:a'£ é .L€g§s}ai:1::°€ in enaaémg Sssiien 49 9f tbs Act .' éififfiéfiifged isgéihss maéiés ii: azsrfg' ciear {fiat Eéfiiffiffid 1f§1;Qfi{§EE sf :::::>»<::<;:i:é'i&€1f';{:€ agginsé; §sd§1§f8§{S§Ea {sf 'Q36 {éramzg ?%"a§;sha§;aé fig {§%$f:{}Ef§E".5.:';§€§ amt} Séififj 3:: issfiazzipé 3:3 §7iQ"\.f€ '§i::{% §:{>~::"::}::§§{%é::::%§-;% E'§E€3{fE:{§1": faiig €01? 2,¥E:;1"é;::?:Vé:;:' _g..
i'€&SOfi§ tbs émbargc: fer meving a similar metien againsi th€ Same Adhya}:$ha fer a parioé of 0:>;3V_ j,<€<3;j:' epsrazese '2'. Learned Cmmse} fL2ri:'_%1<:r _:'a;2;:es_ Seciion 54 <:;f 'the: Act and Ce:;_ien<i$._§}:at. i%i;»<€r«;: a ?j3.;:>;:* for the Grama Panchayat the reséiutian within pasi;;fi;1g of an earlisr resolutiggtz,'.e:<<:r:pt 1*'§:§{ :e;:>f enwhalf sf iota} 9% is that the decisign 0:: 2S.'?.2Q1} Vide as 3. resaluiion and i:hi$ vE:'€«§51E1f£'§.O1IT{A..jC:'E{ET":'f£O'£ be modified gr canceéled «-.§?=='ii§":1_:i:'ii*i ;_?z_ §5.;€§'i0C3?" '(if---:3'LX 3£}f1if}11thS {mm Ehe éafige sf its ».§§:§§v§<:i€:i under SSCEEQIE 54 95 $16 said Am. .';55:*:% '§éE.K$s§1a:za Rsfiégg Eeafized A<:§;dii§§§:ai
1.j'»€Z%<;'ii'€:"m::e:3§: Aéivgcaifi aggpsarizzg far {ha 13?
ré;$p{:ar:§€m; éifié, Sré {}.I'vE.é3J13~:1C§§ isarézsé Cfiazfissk a§::§a3a:%::_g ii}: :::i:<3pe::fie;t:is; 3 '£13 1% sE:'§:::1g1§; ffifiiié 'éhssas $z>§:§::3t§<}§:s; aim' gigs iihai ihé: Qiiffi ;3:°Ga;§:~;:{; E5; : 13- noéiee cenvening the meeting of the ('}r<:;in:_e_;e-",j Panehagaifer ihe purpose of <:<;:»::s2'::iez*e;__{:9:'e::>3*f;V*e.e<:)j"' = H z1e--c:0nfu:ien<:e motion a,gai:'2<3»E*' ézhe illegal and EiIZSL£S{CZiT2€l33§€?$§ >_ V' A' A V V' ' Section 49 cf the Act. reacIsV:::'34__.fe11oVW_§'i"
49. Moticrz of rz}5>e§é'n_f'ideV§zee_V'A Adhyaksha er V"'{}:pad.§i§d?fi$hVViie'.._& cf "cmzma Panchagatg »~» {§tée.dhgaksha of Gramc: Pan1:hayQ,i"-sieiilei§f&3*:f:£;:£§{iifz'fie? tieemed {<3 have UQCCZ?_C:Vé('3'i'::l:_h":'.$ <i"'res:<§'£u~ii:;;n expressing wan: ef Aeezeeed by a mgority ef ::et.--.§e5§sVe_Vi'hE€:::;_ '~-agffiie iota: number ef meéfzbers __Pa.:z<:h.aga: at a meeting specieiégg eorauened {he purpose in accordance wiéh :e}'aeg:}re'::eVd:7:-:re*--r_::zs"~:%;:::y be gsreseribed. _ A ;{'3'z":2z;ide'«:i"--*:e[?:_:?._:j.vnc2 such reseiuiiiezz Shel: be V A zejréiess neziee Qf ihe reseéuiien is Signed by .;n;:; §E:::::§.é<z erze~:'f:€rd ej" {he éeéai number sf V;;éiez?2e_e:*e?.V_z:§%:d a: Sees: {erg siege neéice has beer:
g;§§i;=e§%.Qi;V::x%ze izzienzien fie me:/fie {he reeeiuzéenf fl v§P.r"<3%;:Zie5i'fuer:f:er ihaz" F53 reseiz:{,:er;: expreesing V' ~»::%:é:r:eE; agrf' eargffierzee egairzgé en fifihggaéigha er ? Lieaeifzgsaieeheg shaii Eée nzeeeci zeiiefzeine esze gear jirem she" daze eyjkheis eEe::*§:'5>:/2, Aa<I£u4--
Provide& also that where a F'3SOl'wE.if.--"i§1}3T?.,_'_"' .T A' expressing want of canficlerzce i:':_ a;:__:; ' 'M Adhyaksha ar Epadhyakshqé cozzsiéered and negativeéai ? A' Pcmchayat :1 simiiar r;e;s_¢3lut£cn £--n resgieévf bf the same Adhyaksha cs:~.. .f;'}r2adIiya.ks»h§t;: §"%;£iI'l' not be given noti<_:e of, 'at }:z.ot;2gci, wii:i2,_£,r1_.<}ne year frem the dafé _Q§'_'_' ":iecisi¢n of the Grama Panchayat. 'D h' " 'V
11. _u{;:c3:1 :%:a:§i:V*:~:C£""'*»x;*if:h the third provise :9 Sie3:g:¥:i5;;f;__ that is why the same i$;_higE:1i gE:L£:§:».j:','% _I'*:'Vw.§:S"'-2f1<::::'<3*ss3§r32* 1:3 I'€f€I" to R313 3 3:" {ha Ku8V;3T;'i:«f;"§;3:i§;£1RV'?8;E%Cfiaj;'ai Raj {Mation 0f New u§gV§&;t'}:i§S¥:_'j§LCih}73j:§Sh8. and Bgadhyaksha sf "-._£%::a ;::::a '§3_&:'7}£'hié$;}?&i}§ E11333 399%, whieh Eays §C'iW':¥"§ {ha p:9:>si:é;'{iu:'ef1f§:*.5'::@~Cs::f§&€:2<:€ mfitiaa. Sub~Ru3€s {EL {4}; '{'5} 531$ {5} cf R236 3 sf ths said R§):§€S am ';:'i§:*§£.=:§7a5:?v: 3.2201 31% $351/::€ are exirasteii ?2€rei::'§€}<>2rv:
§§§§i$§3 éj' ,§i?3~c9::fiée::c£.~ 5;} A :;>§"i:'§€n fiééiiééf :55? irzz€5z:si'§::5<: :0 maice éfze m;{>2f;:'an Lgzéder {E36 §3§"§i}§S{} is Sa:£i:}z': 4% sficzéé be Er: Farzgi 3 §£gz":€§ by 2:325 5355 §?E,Cé?'§ e;:s2~§:E%:":*5i 5,35" 5:52;; §;:3§::1:E z2;g:"z":;?:2e3* 53;"
??E£3%}":E%E:'E"§: §::::§@§§:e;* 352335;: a: wggzg 5}? §§':£3 §E?"{};}{}S:?€T§ E13, -- L. the Gréama Panchayaé. T?2€....,f_1:S$fS'§{§f2: CGf?'l3'1"£iSS{O}'?€f" shaii pres:'{é%3Wézi'ss;c}--; ms:ei'£'2:5.3, Explanation.» For '(§€§e'%{;T?E'i}"'lC;i'{E'G_:'2*£-. u {L83 ihird 3f £0333 'i"._ii£.??3§€f',_ '€§f4Vf?:;'$'?? 1.;.'}€3?T:S under" {his s::%;H'Lsle ciin;;"rczCiTVi<>%:. ai'ri:;3e<:i .-;:1:é shczii be COT:Sf{f£1E?dg:2;§ aziér. 2 {5} Save 6?? éthérwfise prczgified in the Act"
G?" these ruE.r3s,V_ for the pLéI"pii}S1e:~ Cori$id§r§:'ig '«(i"'f%é/{3{i{2 §fi£f::%zder suigtvruie {2},s?2}::.{_E fér«.;;:{§g'g~v..reaS¢%: :b_(«* acijourned. {6} --f__ €h€,*'1:>._€sv.'L_m:>':'q'ia::=r§::é2, within arze hour ':i;ihe'«for {he meeting, ihe ;n;e§e:Er:§v"§§'E1.¢é,iZT. fiissoived and {he notice géz2 ez?: uridef' {Z} ghail iagsee {8} " ;;::;x',%_i2o<:.::}:
3:3 _ XXXZ><iX'}<1X' wading sf $316 third praxfisa ia Seciierz 4Q "{!§:? fit: makes it s:':X§§iC§'£ thai '€¥§1€E'€ a ;'es§k3::£>::
' -'€§ig3E'€SSiiEg agar}: €12? ztémféészicfi in arggf fiéhjgaiéséig 9:' "-«iiiféafihaggaiszgha 3:33 baa: sgzzsiéeyeé 332$ 31% gfissafi éugzgigriirzérzg sis; mirae} 'Q32 2% GE"aEE§£'§. Efizzilciéagzzié, 5: simiéay €s::$:,2E:2%:§<3:z in §'a::$;:::;?={f:%: 5;? ':;%:<L->2 Ae:,%hy:::Z%§$h;~: :33: «E U» I Sub~I'Lif€ (5) pmvides that 9: Ineezing canvencéi"§té1f~--::4§<;%__' _ pufpese «:3? considering a mo':iQnMmunde:"'s;:'é-r:*i;:'1.€'-,{f.e;}__ ghafi rgoa 1%: any yeasafifi be ad';Q':,::';."z1s3--:i am $:zE3{'mE'%:1.j_' {6} malies. it Clear that, if thé;1'*e_.wasA'nQ :g:_1:',%z,fL£';%::«~v:s:f.i1:§1ir1 0136 haur aftér the timfa appQi.:§fi€d 'fa: thé"11z.¢€ii'hg§ the mestmg shafi stand :h'e_Vnot:C€ givén uncier sub~rule vi}._sh2f;'Ii
14. tfié';:r:$ta1<:{ ?::'z1§5§§§;'V'it ";§sVv'not in fiispute that there was _ 1 when ths maeting was schedu1e'<'::'~.. <'>:n therefere the meeting _ 8t<:»<:;d,_§ ::iissGhfe§:'i~._a.hd the notice given under subwyuie _ iié§-.f§i?§i_i:€n fifitiilfi sf i:Et€:f:i1:0IE :9 make "aha :2::é::?t§@.:1 §'ii'i}IV'T:=Vsigned by {ha reguigéie number' ef fl::":€§r§5€zrV'5sA.ér: Farm E6361 Sififid iapsség. This is What £3 /:::{¢éf€:§;$& by 333 Agsigiané Camzzaéssiener 0:: 28.Z?,.?;G1 1 ___ '"vifi;€ 3I1I}€XEEF€:'-8. This minutes ressrfiéd cafizistsé: bs é€:*§:':€a:i as a §"€I*;-Efiiiififiiii, 339 i"€S{}3\':1'i}:8§2 Qszzéd have baa": §}a8S%{j 72:2 fghéé agié mséiiag a3 thers %?3;$ 12:} §L:@2:":::§:., ':»¥§t:::~::: 'E328 Ezzésaifizzg was §§$$8§'if€{3 9:2 aCC{3i§f'?{ 5:2? éaaazéi <35 s§A::{>2'z;::*;:§ £3: {TiZiE3f'§€E%'; Es: saaié $3:/:%£V *;;;h€ '§Z}{>§ii}§3 £2 / Nifi-
moved exprsssing want of cenfid€ne«é V' Aéhyaksha. was censicissiréd ané .n€gat:Veéd 3$';5$'T-}i3;**<§i2'i:i_§d"._V V under the ihisé pmvise is S€3Cf':§{ZiY1::._A_A*i}::'¢;:§"V - that is 39., bar for issajéfrg af:@§h€_§V'-.:1"<;>fi'::€V"ifs: "
CQ1'}.S1d.€I'ai§():1 of :10~c§)nfide:1cé"x§r1*;.E1::1 trizfiiygéxr from the said will :10: arisefi '
15. It is' 03.?-i'di:1:i;i 15:'i:f:é'i_'pEe..V%:>f intarpretation of statutes3T:hai:fi_"";%:_he"w<:)fd$ {fixed "3 statuts havs to be given ifr*:éi1*~fiéairiifiij3;néiE.,Iiter3Q;{"'meaning, 21111533 such in:erpré~£:aii::s:1 i.€Va:.fi$ i¢3._.ii$;bns§;:rdit§r. In the instant Case, them is aib'3:_§1ut§1:g ::_§ 'é%nbigu:1:y or absurdity in tbs piai_:1-3'.:.a:§:E u1§te:f3;é.r:1;ea:1:r:g af the: wards usefi 1:: the ':E:é[iV:':"§..p:fQ"£:*3':}"s:; "'E;::3_ Sectien 49 Qf izhs fiat Tbs camtentéon Qff€l:};€ 2021:1335 far the peiiiigzier that svezts Q wézsré zihs rrzeeéigg sf fies Qrama ?a::cha}?afi séiasfi ". L~di1$s<*-3_§:r2%§ an aceazzni sf iack 0;? quarzgm, ii: hag is bs Cggésérégsd 33 ::@~<::C:§:fi<§€:2<:e meéieg Ezavizig bsarz é€c.::'2.s;%d§3:*ed 233$ §'i€:g8,'{§'%F€::1, is ::;::a€{':§p':a§§§€g Each 3::
i§§Ti€§pf'§{a.'§§{:flI'§ aasiéé be cgnirary :9 '$316 §£}i',{':%'§'E:i:3{E i'iX§§€€+S<i'.& E535; E336 A§€giV$§a§:::°e in am: §?:§r§§ §%'%"ié'§f:%€} E'/{E ~E'?~ s Seciian 49 05 the Act. Evsn in Snb~:€L:1€ {I3}:-.0? ~ what is éxprssgljg statsd is than %§f:h€f€'iS'C§i1wQF{;IE1 Within 9:16 hear afisr 3316 f:§n'<:€ :jap§§0i':nj£ed"' fCi:f.:§*::%_* méetingg the mééting shafif '5§ané~.;:iis$01;?§€i..A: Ethé notice given nude: su"b---r'u1e Wfiilsn the meeting gets <fsissoV1A:;?.§¢:1_' gets lapséd, questien sf c<>:is.st:'u:Lr;,g§- faker; by the Grama éfafii-.3Q}.{i:};g::'--V fiit§.'VVV'Ch8.I'aCt€f of 3.
res::siut:§<3;1 of the mation rssuitifig not arise. In fad, such §:1terpre'{2;fti L::: {sad tic; absurdity.
3.5 'agfiés $116 argument canvasseé by ":he 'Z:i%.:%§1?;€;d_f"v.g::i>~:§r2.é€:--}_ appaarirzg fer res§@:1de:r:ts 3 1:9 E9?
§éfe:':'Ai::g Etvéiéfifzfi §€CiSE@E3 9? {I113 Csufii if': the C%S€ Sf C_'€?Z3i§'auzz°3;f:i:;f§§'t§1 isugra} 'ihai {E16 grahibiiiefi ssrsiaéned '..fz:A::d'€.: $€::'£§G:: E4 hag YES a§§§§i:a1::«:;:2 far {ha metiem sf ' :Aéi}~»%::$:*::"id€:1§:€ ::§2d€::' Sséstigm 4% cf {I718 Act in 5&2'; $536 2 'éé::i§; qazéai/E522": dam Ha": E¥.f§'°§S€ 3*; :13: in me f§}'§'€S€i"'£§ sage bi3sC8.12S$ E §'§é?§'§é'€ 2%§£'"%??Ei§:ig"' éiéiié é/ha? Eiéiefi-3 $3 :33 isgsiégiiai:
3:2 éiéza EE'§€i$EZ§fi§; isssifi by 2:353. €}:"g:::r:2-1 P;::é<::tE":23§;2:§.1 M18, 011 _'338.?I2OH bcécauge the said meeting itself stood éissofivs»:-é due 1:0 Lack sf quorum.
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