LAWS(KAR)-2022-10-703

BRUHAT BENGALURU Vs. HARIPRIYA ENTERPRISES

Decided On October 27, 2022
Bruhat Bengaluru Appellant
V/S
Haripriya Enterprises Respondents

JUDGEMENT

(1.) This intra Court appeal arises from an interim order dtd. 10/7/2019 passed by the learned Single Judge by which the learned Single Judge had directed the appellants to remove the seal and lock put on the premises of the respondent No.1. It has further been directed that the trade licence of the respondent No.1 to run its restaurant is deemed to have been granted under the provisions of sub-clause (10) of Sec. 443 of the Karnataka Municipal Corporations Act, 1976.

(2.) Admittedly, the order dtd. 10/7/2019 has been implemented by the appellants. It is not in dispute that the respondent No.1 is running the restaurant in compliance of the interim order. It is also not in dispute that the application filed by the respondent No.1 seeking renewal of trade licence is pending consideration. Therefore, at this point of time, we are not inclined to examine the validity of the interim order passed by the learned Single Judge which has already been implemented by the appellants. It is therefore, directed that a competent authority of the appellants shall consider the application seeking renewal of trade licence in accordance with law within a period of four weeks from today.

(3.) The writ petition is pending before the learned Single Judge since 2019. We, therefore, request the learned Single Judge to decide the writ petition expeditiously in accordance with law.