Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors.

10 SCC 738Reported decision2019#8121 most cited

What is Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. authority for?

Courts can interfere with a decision if the decision-maker misunderstands the law, acts irrationally, or commits procedural impropriety.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2021 to 2021.

Also referred to as

Municipal Council · Neemuch v. Mahadeo Real Estate and Ors. · 2019 · SCC · judicial review · administrative law · Wednesbury Unreasonableness · procedural impropriety · manifest error · arbitrary exercise of power

Judgments citing Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors.

M.R. Sathayanarayan Akalwadi vs. State of Karnataka

WP/103019/2016HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Dharwad, Haveri vs. State of Karnataka

WP/112263/2017HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

M/S Sri. Krishna Milks Private Ltd vs. The State of Karnataka

WP/106558/2015HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Ramesh S/O. Satappa Khodanpur vs. The State of Karnataka

WP/106269/2015HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Girish S/O Shankarao Chinchore vs. The State of Karnataka

WP/103485/2016HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Shri. Dharmastala Manjunatheshwara Education vs. The Special Land Acquisition Officer

WP/104989/2018HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Sri.Arun Venkanna Navali vs. Hubballi Dharwad Municipal Corporation

WP/108208/2016HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Smt.Rukmini @ Rukminibai vs. The State of Karnataka

WP/107889/2016HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Mahammad Gouse S/O Jafarsab Savanur vs. The State of Karnataka

WP/103479/2016HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Chamansab S/O Allabhksha Pathan vs. The State of Karnataka

WP/103483/2016HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Sri. Shashidhar vs. The Special Land Acquisitioni Officer

WP/103380/2016HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Premabai W/O Mohan Gaonkar vs. State of Karnataka

WP/103548/2016HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Dilipkumar vs. The State of Karnataka

WP/104728/2016HC Karnataka22 Dec 2021

Bench: The Hon’Ble Mr. Justice Hemant Chandangoudar W.P Nos.108208 -108209 /2016 (La-Res) C/W W.P No.104784/2016, Wp No.106158/2016, W.P No.106159/2016, W.P No.106157/2016, W.P No.107889/2016, W.P Nos.109564 - 109565/2016, W.P No.112114/2017, W.P No.112263/2017, W.P Nos.104989-990/2018, W.P No.106557/2015, W.P Nos.106269-106270/2015, W.P No.103770/2015, W.P No.104783/2016, W.P No.104728/2016, W.P No.104025/2016, W.P No.103548/2016, W.P Nos.103486-103488/2016, W.P No.103319/2016, W.P No.102905/2016, W.P No.103019/2016, W.P No.102904/2016, W.P No.103451/2016, W.P No.103447/2016, W.P No.104785/2016, W.P No.103380/2016, W.P No.101172/2016, W.P No.106558/2015, W.P Nos.100431-100435/2016, W.P Nos.103479-103481/2016, W.P Nos.103483-103484/2016, W.P No.103485/2016 & W.P No.103482/2016

…administrative, will be set aside if there 81 is manifest error in the exercise of power or if the exercise of such power is manifestly arbitrary. 24. Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. reported in (2019) 10 SCC 738, the Apex Court made it very clear that if the decision maker has not understood the law correctly that regulates his decision-making power or when it is found that the decision of the decision maker is vitiated by irrationality invoking the principle of "Wednesbury Unreasonableness" or if it is found that there has been a procedural impropr…

Referring to Municipal Council, Neemuch v. Mahadeo Real Estate and Ors. (10 SCC 738) — Cited in 13 Judgments | BharatTax