TWIN SPOON LLP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in the subject petition seeks for a direction by issuance of a writ in the nature of mandamus to direct the respondents not to insist on the petitioner to obtain license for the use of the Hookah in the Smoking Zone provided by the petitioner being run under the name and style as 'M/s. Twin Spoon LLP'.

(2.) Heard Sri. Govindaraj K. Joisa, learned counsel appearing for the petitioner and Sri. Manjunath K., learned High Court Government Pleader appearing for the respondents.

(3.) The learned counsel for the petitioner would submit that the issue in the case at hand stands covered by the judgment rendered by the Co-ordinate Bench of this Court in W.P.No.5179/2020, disposed of on 9/3/2020, wherein it is held as follows: