MYSORE BLUES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The subject matter of this writ petition is substantially similar to the one in W.P.No.3286/2020 (GM-POLICE) between SNEHA BALAGA RECREATION CLUB (R) vs. the SUPERINTENDEDNT OF POLICE & OTHERS, disposed off by a Coordinate Bench of this Court on 20/2/2020.

(2.) Learned AGA is more than justified in submitting that in addition to conditions stipulated in the cognate judgment, the petitioner has to abide by the COVID-19 related regulations/restrictions; and the petitioner agrees to the same.

(3.) The Division Bench of this Court in W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER Vs. STATE OF KARNATAKA BY ITS COMMISSIONER & SECRETARY disposed off on 11/12/1974, has held that the Court should treat the like-cases alike and if relief is granted to a litigant, it has to be extended to similarly circumstanced litigants as well, there being no derogatory circumstances. In view of the above, this writ petition is disposed off granting relief to the petitioner in terms of the cognate judgment mentioned above; impugned notice is quashed with liberty to the police to take action in the event any of the conditions, including the COVID-19 related ones are violated. All contentions are kept open. No costs.