SUJAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking mandamus directing respondents no.2 to 5 not to interfere in running petitioner's CL-7 license in premises at property bearing Assessment no.332/2, Property no.152400200900101633, Rippenpet Gram Panchayath, Gavaturu village, Hosanagara.

(2.) It was submitted that at time of granting license, Department had taken into consideration all necessary factors and thereafter granted license. However, respondent no.5 had now addressed a letter as per Annexure-E to 3rd respondent for cancellation of CL-7 license issued to petitioner. On basis of said letter, petitioner was being subjected to harassment by respondents and hence directions were sought for as prayed.

(3.) Learned Additional Government Advocate who appeared for respondents on service of advance copy, would deny allegations of interference against respondents on ground that same are not substantiated with any representation to higher authorities. And without substantiating interference, directions as sought for cannot be granted.