LIT LOUNGE CAFE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for the respondents.

(2.) Petitioner is before this Court seeking a writ of mandamus to respondents not to interfere with the business of the petitioner including service of Hooka to its customers in the smoking area in the petitioner's shop premises. 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.

(3.) Under similar circumstances, Coordinate Bench of this Court by order dtd. 27/2/2017 passed in W.P.No.8140/2017 had considered these aspects and after taking note of the order passed in W.P.No.14226/2015 on 3/9/2015 had held as under: