P & P VENTURES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Smt. M.C. Nagashree, learned counsel for the petitioners.

(2.) Petitioners are before this Court seeking a writ of mandamus to respondent Nos.1 to 5 not to interfere in the lawful activities carried on by the petitioners in the premises of the petitioners. Petitioners are said to be running a restaurant wherein the customers are permitted to smoke hooka and respondents are alleged to have interfered with the business of petitioners. Hence, petitioners are before this Court for issue of writ of mandamus to the respondents not to interfere with the petitioners' business.

(3.) Under similar circumstances, Coordinate Bench of this Court by order dated 27.02.2017 passed in W.P.No.8140/2017 had considered these aspects and after taking note of the order passed in W.P.No.14226/2015 on 03.09.2015 had held as under: