SOHO PUB AND GRILL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Sunil Kumar B N, learned counsel for the petitioner. Smt Rashmi Patel, learned Additional Government Advocate for the respondents.

(2.) The matter is taken up for hearing with the consent of the parties. It is heard finally.

(3.) Petitioner is before this Court seeking a writ of mandamus to respondents not to interfere with the lawful activities carried on by the petitioner. Petitioner is said to be running a restaurant wherein the customers are permitted to smoke hooka and respondents are alleged to have interfered with the business of petitioner. Hence, petitioner is before this Court for issue of writ of mandamus to the respondents not to interfere with his business.