S N CHINAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners have questioned the endorsements dated 9-10-2000 and 19-10-2000 respectively issued by the deputy commissioner, kolar, wherein he has rejected the prayer of the petitioners to allow them to continue their business carried on by them by virtue of cl-9 licence.

(2.) THE petitioners after obtaining licence under cl-9 have been running the bar and restaurants at the respective places. It appears, a show-cause notice was issued calling upon the petitioners to shift their business premises to any other non-objectionable place. According to the authorities, the business of the petitioners are situated at a distance of 71 metres from gnana deepika school which is under construction.

(3.) THE petitioners also filed applications for renewal of their licence for the excise year 2000-2001 which applications were allowed by the authorities, permitting the petitioners to carry on the business for a period of three months commencing from 1-7-2000. However, they collected the licence fee for the whole year. Before the expiry of three months the petitioners filed their applications seeking extention to do the business in the same premises. The said applications were rejected. The rejection of the said applications are called in question before this court in the present writ petitions.