B R UMAPATAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP accepts notice for respondent No.1. Sri.Mahesh.S, learned counsel accepts notice for respondent No.2.

(2.) The petitioners are before this Court seeking for the following reliefs:

(3.) The contention of the petitioners is that even before the expiry of the period of licence, the respondents are proposing to auction the shops as detailed in the paper publication dtd. 17/11/2023 at Annexure-A. Apart therefrom, he submits that the said paper publication is issued even prior to consideration of representation of the petitioners dtd. 6/11/2023 and it is in that background that the petitioners are before this Court seeking for the aforesaid reliefs.