Karnataka High Court
K.N. Nagegowda vs D.C. Thammanna And Ors. on 8 January, 2001
Equivalent citations: AIR2001KANT349, ILR2001KAR1278, 2001(6)KARLJ296, AIR 2001 KARNATAKA 349, 2001 AIR - KANT. H. C. R. 1634, (2001) ILR (KANT) (1) 1278, (2001) 2 CIVLJ 406, (2001) 6 KANT LJ 296
ORDER
The Court
1. Heard Mr. Ashok B. Patil, learned Counsel for the petitioner, Mr. Ashok B. Hinchigeri, learned Counsel for the respondent 1 and the learned Government Advocate.
2. In this Election Petition No. 20 of 1999, the petitioner seeks permission of this Court to delete respondents 7 to 9. Respondent 7 is the Chief Electoral Officer, Karnataka. Respondent 8 is the District Election Officer, Mandya District, Respondent 9 is the Returning Officer.
3. The petitioner called in question the election of the 1st respondent to the 103-Kirugavalu Constituency of the Karnataka Legislative Assembly. The petitioner questioned the election of the 1st respondent among other grounds, on the ground of improper receipt of votes and improper rejection of votes. The petitioner also alleged irregularities in counting process and in the matter of declaration of results.
4. Respondents 7, 8 and 9 filed I.A. No. II under Sections 82 and 87 of the Representation of the People Act, 1951 (hereinafter referred to as the 'Act'), for the deletion of their names as respondents. The petitioner filed his objections.
5. This Court by an order on I.A. Nos. II to IV, dated 11-10-2000 held that in view of the allegations made in paragraphs 24, 25 and 26 of the election petition and in view of the controversy it would be appropriate to retain respondents 7, 8 and 9 as parties and dismissed I.A. Nos. II, III and IV.
6. This Court relying on a judgment in P.A. Shreedhar Shanai v. Chief Electoral Officer and K.T. Kosalram v. Santhosham and Ors., took the erroneous view that respondents 7, 8 and 9 be retained as parties in view of the serious allegations made in the election petition.
7. Realising that the order of this Court made earlier on 11-10-2000 is not in conformity with the pronouncements of the Supreme Court, the petitioner has filed I.A. No. VI to delete respondents 7 to 9.
8. Two questions arise for consideration:
(i) Whether the respondents 7 to 9 are necessary parties?
(ii) Whether this Court has the power to delete parties who are not necessary parties?
9. Both these questions are answered by two pronouncements of the Supreme Court. They are Murarka Radhey Shyam Ram Kumar v. Roop Singh Rathore and Ors. and B. Sundara Rami Reddy v. Election Commission of India.
10. A Constitutional Bench of the Supreme Court in Murarka Radhey Shyam Ram Kumar's case, supra, dealt with a case where a person whose nomination paper was rejected and who was not a contesting candidate was improperly impleaded as respondent to the election petition. The Supreme Court held at paragraph 6 that it is always open to the Election Tribunal to strike out the name of the party who is not a necessary party within the meaning of Section 82 of the Act. The Supreme Court in B. Sundara Rami Reddy's case, supra, held that there is power for the Court to delete parties who are not necessary parties within the meaning of Section 82 of the Act. It cannot be forgotten that this application for deletion of parties by the petitioner has been filed before the framing of issues. Therefore, I hold that there is power for this Court to delete parties who are not necessary parties.
11. We need not take too much time to determine whether respondents 7 to 9 are necessary parties within the meaning of Section 82 of the Act. The Supreme Court in B. Sundara Rami Reddy's case, supra, pronounced as follows.-
"2. The petitioner was declared elected as a Member of the Andhra Pradesh Legislative Assembly from Attakur Constituency of Nellore District in the elections held on November 29, 1989. K. Anjaneya Reddy, respondent 2, the unsuccessful candidate filed an election petition before the High Court of Andhra Pradesh at Hyderabad calling in question the petitioner's election. In the election petition respondent 2 challenged validity of the order of the Election Commission dated November 22, 1989 declaring the polling at Bhogasamudram polling station as void and directing re-poll at that polling station. Respondent 2 impleaded the Election Commission of India as one of the respondents to the election petition. The Election Commission made application before the High Court for deleting it from array of the parties on the ground that it was not a necessary party. The petitioner contested the application of the Election Commission. The High Court by its order dated November 13, 1990 held that the Election Commission was neither necessary nor a proper party. Accordingly, it issued direction for the deletion of the Election Commission of India from the array of parties. The petitioner has challenged the order of the High Court by means of this petition.
3. After hearing learned Counsel for the petitioner we do not find any merit in the petition. Section 82 of the Representation of the People Act, 1951 specifies the persons who are required to be joined as respondents to an election petition. Under this provision the returned candidate is a necessary party as a respondent and where relief for a declaration is claimed that the election petitioner, or any other candidate be duly elected, all the contesting candidates are necessary to be impleaded as respondents to the petition. No other person or authority except as aforesaid is required to be impleaded as a respondent to an election petition under the Act. The Election Commission of India is therefore not a necessary party to an election petition.
4. Learned Counsel for the petitioner urged that even if the Election Commission may not be a necessary party, it was a proper party since its orders have been challenged in the election petition. He further urged that since Civil Procedure Code, 1908 is applicable to trial of an election petition the concept of proper party is applicable to the trial of election petition. We find no merit in the contention. Section 87 of the Act lays down that subject to the provisions of the Act and any rules made thereunder, every election petition shall be tried by the High Court, as nearly as may be in accordance with the procedure applicable under the Code of Civil Procedure, 1908 to the trial of suits. Provisions of the Civil Procedure Code have thus been made applicable to the trial of an election petition to a limited extent as would appear from the expression "subject to the provisions of this Act". Since Section 82 designates the persons who are to be joined as respondents to the petition, provisions of the Civil Procedure Code, 1908 relating to the joinder of parties stands excluded. Under the Code even if a party is not necessary party, he is required to be joined as a party to a suit or proceedings if such person is a proper party, but the Representation of the People Act, 1951 does not provide for joinder of a proper party to an election petition. The concept of joining a proper party to an election petition is ruled out by the provisions of the Act. The concept of joinder of a proper party to a suit or proceeding underlying Order 1 of the Civil Procedure Code cannot be imported to the trial of election petition, in view of the express provisions of Sections 82 and 87 of the Act. The Act is a self-contained Code which does not contemplate joinder of a person or authority to an election petition on the ground of proper party. In K. Venkateswara Rao v. Bekkam Narasimha Reddi, this Court while discussing the application of Order 1, Rule 10 of the Civil Procedure Code to an election petition held that there could not be any addition of parties in the case of an election petition except under the provisions of Sub-section (4) of Section 86 of the Act. Again in Jyoti Basil v Debi Ghosal, this Court held that the concept of 'proper party' is and must remain alien to an election dispute under the Representation of the People Act, 1951. Only those may be joined as respondents to an election petition who are mentioned in Section 82 and Section 86(4) and no others. However, desirable and expedient it may appear to be, none else shall be joined as respondents.
5. We are, therefore, of the opinion that the view taken by the High Court is correct and it does not call for any interference. The petition fails and it is, accordingly, dismissed".
12. Following the pronouncements of the Supreme Court I hold that respondents 7 to 9 are not necessary parties. Accordingly, the election petitioner is permitted to delete respondents 7 to 9 in the interest of justice and equity. I.A. No. VI is allowed accordingly. The petitioner to amend the cause title accordingly.
13. Consequently the order passed by this Court dated 11-10-2000 being contrary to the pronouncements of the Supreme Court is recalled in the interest of justice.