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Karnataka High Court

M Narayana S/O T. Kannan vs The State Of Karnataka on 31 January, 2011

Author: Huluvadi G.Ramesh

Bench: Huluvadi G.Ramesh

BETWEEN:   

1

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K.;'--\RNATAKA fiXCT{SE%I ("SALE OF INDIAN AND F()R'¥E1'iGN
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C()NCERN'¥§ii}.  

IN W.P.N0.1(')_I.7..?J2()67:

BEVVEEN: .fix

1.

SHRIBNARENDRA AGEA4YEARS SKlBHm%flAH M , %_%_% 3ALsAGAR}nu{&1a§TAURANT = HmF%ETROADJALAHAUJ{R@SS DASARAHALLLBANGALQREeSfla_

2. SHRYYNARAYANASWAMYa' SK3.RATTALL%Hl ' % *7~ SSYEARS ;"_.'.n_ ,1» A sHnm&BARg§REs?AuRANT,-

"HflGERALAPALAYA1SfMAH€ROAD iQMNGBAVANAHALhI'-
BANGALOREfl58* "

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W/(1). PRAI,}iéii£P    .
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S/O CHINNIAH AGEDA_B()UT5()YRS % N().643~AE 2ND STAGE; MMN R{_)AZD BAsAm+:s HWARAGA1*:x_B.z\No,i~,;:,,<)RE 79: :0 M28 KERAN BAR' mi) I5-'_\ES.TvA'{.jR_ANT REP. BY ITS LECENS_}_E;'HQ.EEJBR . ;'vIR.V KR}'SHN'APP.A..,_'--». X _ ~ 3/0 LAT_If5H._N.NARAS_:.%xPPA~V"_}._V' % "

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E PO STATE 01: K_AR,N,LYI'AK:\_ "'V_ . BY ITS P'RINCiIPAL SE3,CR.}%Z~T£i\R_V:" _ElX_CISE EI)EiP;~\I{'FI'v'IE%1'I\3T..~"" . VIKASA A DR B R A ROAD ' 1 r3ANc;AL.().P1j~:5oo£>{>1; _ ' DY C(').3\ii..NiI5§S-I(.}?\§{ER '_ A BANCEA 1;,<;s1f< ':1 12.BA:jN 'IBISTRICT M \/:131s<ix>JI%:S"1w:wA%RAé;S;V1--£ TOW.ER DR. 8 R A 'I{V.(.}AfIJ' B ANGA;,(:)I< §~;-::w %(>"(>;
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1 THE smw: (1)1: KAR_NATAK.A BY ITS PRINCIPAL SECIRHTARY TO Ci{i)V'EI{?\E;ZV'1iE?\3T I)i£}>A_R"I'_MEiNT()E3 VIDHANA SC)U'D}~EA, 8ANGAL()RE«56(.) 001 THEC()M§\zi'lSSIONE.R A V()KKALI.GARA s.ANGHA'*3jm'%1,1)':'N(LAT "
RAN1CHANNAM~MACIRCLE', BANGALORE~56(fJ=-{K}1.A " ' E5.)

3 THE 1)1:+:131,J<;*\% (ic);.2Izv1:35Ic>%§:LE§§#'c);§fEX.C1513 IEDUPI " ' 4 TI:I_£? D~E}§U'£f¥;AICw{3'M§7E'!S'S[()NER

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_fiamm H' V "~THEEXC$ECUNmflS$0NERE€KARNATAKA V_VOKKAuGARABHAVAN RAN§CHENNAMwwumRCLE . *BANGA£ORE =.wmfiaaapurvrxymmfissnamak f{vA:SSAN IZ)I'STRI.CTT H}'&SSAE\E : HIJIEEL I)}{£Ir'UT'r' C{.)1'vIM'iSS}'(f)NE3R {JF EXCISE " HASSAN DIST, .¥"EAf?SS:'X_N ' ~ , :2 2}"
,5. ' RESP(f)NI)ENTS (BY SR1.AsH:>;< PE:7\R;'7\E\£A}--]A141-I, A1;>v0r::ATE: {}Ii?sEE:.I§;X_L. ,»"3XN'Ii) SR1.KMSHFV'A':"C)C}-iSWAI\,/I'5r'. I}i'CTGi""} xvmr r>2__~:'"rzT1<)N N(f)S.26945»946/2()()9 UNDIrj:'.R ARTE(?1Jj{.S 2% AE\E'i) 227<>Ej}"H_I:~;Cmzgil*1'mi"1"z():~.: OF INEDIA PRAY'1E\EC} TO QLLA;SI~.{_ N(J)T1'rr:cfATI<3N* i'SS{}I%1D AND A.E\4}§;§_\EDENG RLJ'LE.1'N'E\§'O.I'~*'I)_.I7 .P}E:S=.20()9 I)TE)'.;(')3'.'(}f%.(')':? PART IV A (:):=«' 'l{;figRNA"FAKA '. » % (EXTR_A(f)Rf)1NARY'} AND 'rH"E;1§£;By' S'I.R.I'_E<;?NG, DOWN RULES 8 ()1:-' KAR_NA"E'AKA E-}iC'ISE'--~..(SALE~QF?.'INI)IA_N AND FC_)RElG'N LI'QE;T(3RS«iI _Ri'_jLES"AS._AMENDEiI) AS PER .:':jvf,WIé'i::§'f:'if)* COMING ON E3()R PURTHER,i~I'EAE1:"jN'{iA f£"HIIVS"*--EDAY, THE COURT MADE THE F()LLOW{Nf3: ' % A7dRDER AV%1:j'%:Aw":a:$ £9-mV1:%;_;%;~; ;\E0.I5834/'fZ()()? c;/w Writ Petition I%'N%§g,%14(32@'.:;%(si§i?5'5 _:(:)4o2§/2<)()7, 10:72/:>.007, 9798/2()(}7. :(_)()%$5/20o";';v9954/2007 and :m39/2()o7, pemimms are .,v,;1s..s:.;:i}i1ag"' ihe 1':<'3£§i"ic;1E.é.<"a1'1s; §§;SE%£3£§ :1 <:fz1_\; prior to the
-- ::: >;111iie:;*sc£31n<:n1 of the y:.=:;11" 2()()7'--Z()()8 in <.,i0L1§f;Ii12§; the: 11931136 {:36 Hi: the h.c'>1<;i<2I."s <.>f '€'E'iI'i£;'3L1fI~§ §.~i;.§.1'1d&af <3'? iiquiiyl" §i{361.1Sé:':'f~i, 32% who are the CiiS{1'ibLl{(')1"S and :'et.:aile1'>; of Indizm and i'01'eig13 1équm':~';' 3,. The main griexe-':11aee of the petiti0s1er5: i}.?s...;-i1l. ihese'V. peti¥;io:1;~; is, in violation. of the procedure _;:>_;",QV-igiezf'under Section 71 of the Ka.mat.aka Excise g-111ei:t11SeeQ.' Kaz'na1{a}<.a Excise {Sale of h1diz:.§3':1_11d F(51'.:é;i.g:1. 1,i<._§'Li{:1j::v}'_vRales 0:" _ 1968, 21 d1':.1fi n<)1ifieati0n_ was is§_1_,_1ed_o-:1_»28.()S;'2_O(')'7 f51f()posing it.) zm1em;i the rules for e"1"1--haT1-*,age-mc2--1:1i; of-e;i"i<;e1:.se 'fee and, final nlotifieation \/x?as4.i:::s'ss..;eci gin :3xc;.:«e_§1'di1'1g to them, as per t'1'1e'--._1na.:1'.d;1§e"e.;m._§e{ See{tie_)11 ~71 of the Act, every rule has to he a1me11cie_(i'ih1'1 21eVe<>i*{iax:1ee._ wIth "law by laying the draft ru§.es befo1je_17)<')th "thevvi'n'__)L%ses"v_<)f'Tegislature and after f0E1<w~.«*ing due p1'0"ee.r;i:11je, ifinai h'0*.;ifi...e.:u'i_c_>:1 ought to have been issued. and also 's,L1'i'fieie.1}.§'.é'i'me"v<')ugh_t to halve been given to the dea1_e1's before 'i~sS%.:.iV1.1gV'fEéi;1.I__1":g5'{iV't'i<:;1£ion in dm1h}ing the license fee. if: is aiso Lheit' g1'%__e\?=a.J1*C:e Ehal is§.s;u21;1ee of sue h No:if'iea{io11 21 day prior to the co1"n..1i3e11ee:}';e11t of the excise yea-11", is; im vi01at§<_m_ of the ;'.u_§e%é:'_« laid d(,}W§'E 311$ ihs::1'e Es; Eli": :';1£i0:12-11¢. in €§'§h2i11C§1E§; or \i/ 3') L§<_)L1b1ing; {he ii<:en.<;cz {cc am 0'1?" 2: .s;1.1dd.c_:1 w'ith()L:t 3L:ffi_c§en.t iniimzsmm anti wi.t.}10L:{ f<)E§0\.wi21_<.§ that §3I"('}Cf:'dt1I.'€.
3. Heard.

petitions. the rmt_§'t_'i_cat'ion }3ubI§.V:s'i2<3;fi_"iii:3;£1"a«~('>;'d'iv:2a.:?y' Gazette and it should have bc':€.z.a puh;iishbd7'i_:'i tE_1c'-:j';"<ii'1*;2k1'y G-azefie Eikc wee.E<_E.y G-21'./..,c:m§.. ':m_d'_'--1'1':<i.=;1_'c ;:;s) ,.' {ca ztccessibie to the gencrai. public. pzipgafv flab"! i'i:{i.:vi.(§i':=-511:)u'E:<i"h;;wc: been made. Lez1f:ici§V_..zX_d§i:_)cgztgi"{}c:z1§:I:1E_ has submitted that, in so far as Sectiofa of *:l_1€'--. Ar":_t"---i.s "t:613cerm':d, laying the draft rules bei'(>1jg:'t'he§ 1egé_s;i»;1,t.;:1'C is mt" m21n(}z1i0ry. 0138 m0mh°s time: has ,b<':<:.1a give::1_ by"p.ub1ishi:1g thit dxfafi 1'u.}e..<: Ciillilég for 0%)_j::cti(m$ if i1_ny --_zj1.z3ci; ' %_a"_f»f'{'__c;*:1'~,' ':;9:.1§c:rt.ai13i1'1;g such <.)b_}c:ct.ie>ns only. the firm? 'V m'3ti§'i'<;2.1{i"<.)n ha-'is 136011 i(*§§';{lti}d which is in z1<:c;01'dzmc<--: with lam-:'. ..f'~}3;lr<:21«;1y similar 1n.:1m31":~: iaaye been d{:;1E.t wiéil by th.i:.~; C()L1I'i, and ' E§é§:<; C.70L1:"1' hag L1;i}E1<3k'i sazxcéii ::.nh:2:3::.::::":1cnt at" the lizreme size 4:) also the p1."(')cedu:.'e i'c'a1_10weL'1 1*eg:11':Eing éhe issuzuuse 0:" (§I'£if£ and firms} 1'10ti.fieut£01.13.

(3. in W.P.E\§<ss.2(3546/;2(')(_)9 ami 35945~<;e4[ez2<f){§§ie * peI'.i1ione1's am: ch;1l1e1"1§__;in§'; ihe. vf;1'1'>.i-A1"fi."«fE()'fifiC£l'{i{}3ji' vL}£'i:1";';',(i -.' 2.7.62'-.(')()9 and am the finai V11<)tif'%e:2;'i»(ni_A.d21te.d_;.(}3..(}8§V;2:C(}9V"

issued zunending K;11'nz1t:1ka of'! :1_d'ia43'.=z111'd: F(_n'eig:.1 Li£]ii()lTS} Rmes, 2{')(}9 211'1(i;_ e'r1¢_ha111_eingAt'h.e E.ie'e«nse fee"i_1i the 1'E3I'2k1 arezzs with 1fet.rospe;:tive e§'feg:i'. en gmL1v19:d{t:hz{*r. the ob_§ecti.0ns filed by the ;3et3_iVti<>i}1e'19§ h£1'--\ie€1_1é'$t dIi}.y"C()11Sid€1T€d and that by im]3<72si11g .hig.Eiaexf.__1Vieen:;.e'fee wj rural zxreafs", they are spa:'i.11g ihe pe1'S0n:»' «who .-'within the c:0r'p0I.'ati(.)n li1"r.1.i1eS, which is e21{1;~;iyég»13u:'c"1ei"a._('i:e:«J-he (1{'ld1C1'S and, the enhancement of the Iieeiise fee 1'et1.'c}.5pective effect Should have been with the .f>z~:t':i"':"ii9:.<i.{.)::_ of the i.egis1.a.tu:.'e by placing the draft. rules; ebe.{0_1*ee. '¥;a":1E1t;g 'dbS€3£'1L'C of the 5211116, the rule amended 1'e3.1'E.>s1:seet i 'i '£1 1 E1'a~ vi res, A " = ' V Eixxax '-we."

2.1m.e/oppmttmii; {0 111661 on? the c<>ntcnts of the Limfz n0%:ifiCaii()11 emd to nzply suitably.

9. 530 £3 " as {he c<mt'cnti0n <>i':'t1i€:';:reti1:i':")11ez'§_tthat: V't3:3fk;>:*é-. i_n1pi€:m_<=:mi11g the rukes in <:.nhan<:in§;fd0ub'1111g thc _~}i;i'cr1:<~cV1~'s3é--~,iAii'~_ rum} z11fe;;1$; vs;-'it11 1'et1'o.~;pe<:tive effé'<=:.VE_,"{}1e 1*uIes_She:11d hzn='e been laid before the houses <>.ff"1eg_is'1atgre';~<3:: i's_sz1id €'dI.'1i(')1"._ it may 1101 be 11e.ce.s:<a11'y,sinctz it...1w;is'--.;1_i:'eaciy "BtéeVr:~~..'1'pa'de specific botzh by the orc§e1fi.c>:£ iEa%'§"VC<)::1*i. and sL)_4.:1'£:§(>'bV'\}"'i'Eie Apex C0u1"£. But, 'h0weV::1f.,.__in1:11" ff;:;:_s_c: 'p::_t__iiio£1e1'S are :;1gg1fi.eVed by the anhanaieme1it;':'i<5u?§'i-ing;._(.)i'.§he iiwnse fee. Acc<')1:di11g to them, e:spec.é3.I1y'i<:.1_Vmrai a1_1"e?:a_s] '..§'f'1C Eice1.1se.esfdezL1er>; are not well off, ta>._'fi1e¢_tV.Lfizz: the "'i'ce.<_~f..,cn11anc<:d and it works out ha.rdsh_ip £0 _ '{}"1§:i"i'}; ' I(:}.~.V.':Ef:1{)vW§3V€1", £01' {Ina p1"cs;<~:11_1:, {his Court is no! i.m:ii11ec'i to inte1'i:%:1£3 with the \:*c1'§_; in.t1'0du<:ing; of {he a.mandm~'cnt and .;:<)I3*¢cti11_g doubia-3. tin: Ei<:::11.<:c fé-:63. But. that. v<':1'}:~" 11<>{ifEc:aii<'»:.":s 5';:';:~7;:.1<=:.c1 by wig»-' of iI'i.';§}()$2iI"ig ht32§,'v'i<3If i:=1:<;;'<;a_>i1<»:<:ti.:311 of 'f€€§_«;, may =.9: