SIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though matter is listed for orders regarding office objections, counsel for petitioners was heard on subject matter of writ petition.

(2.) In this writ petition, petitioners are seeking for writ of mandamus to consider their representation submitted to respondent authorities against setting up of a liquor shop in Lakshmipura Village, Tumkur.

(3.) Learned Additional Government Advocate, who appeared for respondents no.1 to 7, on advance copy served, submitted based on instructions that at present there was no proposal and no application received for setting up of a liquor shop in Lakshmipura Village and hence writ petition was misconceived.