SRI GOPAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The grievance raised by the petitioner is that the Respondent - Deputy Health Officer, Kengeri Sub- Division, Bruhat Bangalore Mahanagara Palike, Bangalore has given a notice to the petitioner vide Annexure D dated 16/01/2018 to close down his establishment situated at 80 ft. Road, Hoysala Circle, BBMP Ward No.130 (Ullala) on the complaint of a third party, Mr. S. Chandrashekar even though the petitioner holds a valid licence and Registration in this regard.

(2.) The learned counsel for the petitioner submitted that although a reply/objections have been furnished to the said Respondent - Deputy Health Officer, BBMP vide Annexure E on 03/02/2018, but without adjudicating the same, the Respondent Authority is bent upon closing down the business establishment of the petitioner.

(3.) Having heard the learned counsel for the petitioner, this Court is of the opinion that the present writ petition is premature and the Respondent Authority should be allowed to pass appropriate speaking order in the matter after giving an opportunity of hearing to the petitioner.