CATERING INN Vs. ADDL DEPUTY COMMISSIONER

JUDGEMENT

(1.) THE petitioner in this petition is challenging a notice issued u/s. 25a of the Act dated 22. 1. 2002, Annexure C. The petitioner also is seeking for a writ of declaration that the woman mentioned in Sec. 17 (4) (ii) includes women also.

(2.) THE petitioner M/s. Catering Inn is a partnership firm and is engaged in catering business. It is registered in in terms of the Karnataka Sales Tax Act. The petitioner-firm consists of two women partners. The partners started the business by way of supply of ready food to the different persons in different localities. The Government of Karnataka with a view to provide benefits in terms of the Policy, provided certain facilities to women entrepreneurs. The Government amended Section 17 (4) (ii) of the Act No. 5/200 while providing composition to such women caterers. AN application was filed by the petitioner and thereafter, an order has been passed in terms of Annexure B. Thereafter, noticing certain mistakes in the matter, a notice u/s. 25a was issued t the petitioner. The petitioner with these facts is before me.

(3.) THE petitioner has also raised certain additional grounds in terms of the amendment. Amendment is allowed. The petitioner is to amend the petition.