Karnataka High Court
Sri Vinod P Shetty vs Comissioner Of Police on 19 April, 2017
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF APRIL, 2017
BEFORE
THE HON'BLE MR. JUSTICE A.S.BOPANNA
W.P.Nos.63874-877/2016 & 64142-155/2016
(GM-POLICE)
BETWEEN:
1. SRI VINOD P SHETTY
S/O PRAKASH SHETTY,
AGED ABOUT 38 YEARS,
OFF/A. NEAR ADITHYA COMMERCIAL COMPLEX,
K.S.R.T.C ROAD, BERJAI, MANGALORE,
R/O D.NO.2-132, DOTA HOUSE,
KENJAR POST,
D.K. DISTRICT-574142.
2. SRI. SHEKAR GOWDA
S/O SOMA GOWDA,
AGED ABOUT 41 YEARS,
OFF/A KADRIKAMBLA ROAD,
NEAR G.K. PHARMA,
KADRI, MANGALORE
R/O D.NO. 3-50-06 (18)
NEAR RAMANJANEYA STORES,
KAVOOR, MANGALORE
D.K. DISTRICT-575015.
3. SRI. PUNEETH KUMAR C
S/O CHANDASHEKAR GATTY
AGED ABOUT 28 YEARS,
OFF/A. OPP. KADRI PETROL STATION,
NEAR CANARA BANK
KADRI, MANGALORE,
R/O. 1-33/5, BALLUR HOUSE
KANNUR, MANGALORE
D.K. DISTRICT-575007.
-2-
4. MRS. CYNTHIA W/O PRAVEN,
AGED ABOUT 38 YEARS,
OFF/A. A.P. TOWER, BALLAL BAGH,
KODIALBAIL, MANGALORE,
R/O "SHEEBA SUHANI",
KOTTARA CROSS, I STREET,
BEJAI POST, MANGALORE,
D.K. DISTRICT-575004.
5. MRS. SUSHEELA K.S
W/O NAGARAJ,
AGED ABOUT 42 YEARS,
OFF/A MANJESH ARCADE,
ASHOKNAGAR, MANGALORE
R/O NEAR S.D.C. BANK,
ASHOKNAGAR POST,
MANGALORE,
D.K. DISTRICT-575006.
6. SRI. MOHANDAS BHANDARY
S/O SHRINIVAS BHANDARY,
AGED ABOUT 44 YEARS,
OFF/A. SMART TOWERS,
BALMATTA NEW ROAD, MANGALORE,
R/O "SHREE SHAKTHI NILAYA",
PILAR DARANDA BAGILU,
SOMESWAR VILLAGE,
KOTEKAR POST, MANGALORE,
D.K. DISTRICT-575022.
7. SRI. SURESH N. AMIN
S/O NARAYAN AMIN
AGED ABOUT 40 YEARS,
OFF/A. OBERLE TONWERS COMPLEX,
BALMATTA ROAD, MANGALORE,
R/O "ONE ZONE" ZONE,
VAIDYANATH NAGAR,
NEW LAYOUT, R.N. 102, ATTAVAR,
PANDESHWAR POST, MANGALORE,
D.K. DISTRICT 575001.
8. MR. LOKESH RAI
S/O SANJEEV RAI,
-3-
AGED ABOUT 42 YEARS,
OFF/A. CARL BENZ COMPOUND,
TALL GATE, KADRI, MANGALORE
R/O. "AMAI", HOUSE,
PUTTUR TALUK,
D.K. DISTRICT-574223.
9. MR. SONU PHILIP
S/O C.I. PHILIP,
AGED ABOUT 32 YEARS,
OFF/A. KANKANADY BYE PASS ROAD,
KANAKANADY, MANGALORE,
R/O KAIPUZHA HOUSE,
PAZHAVANGADI POST,
RANNY, PATHANAMTHITTA DISTRICT,
KERALA STATE-689673
10. MR. MAXIN K. KURIAN
S/O K.P. KURIAN,
AGED ABOUT 36 YEARS,
OFF/A. OPP. SHIVA-DEEP RESIDENCY,
SHIVABAGH, MANGALORE,
R/O SAROJINI SHETTY COMPOUND,
DHARMANAGAR, ULLALA,
MANGALORE,
D.K. DISTRICT-575020.
11. MR. PRABHAKAR SHETTY
S/O VISHWANATH SHETTY
AGED ABOUT 31 YEARS,
OFF/A. CLASSIQUE ARCADE,
K.S. RAO ROAD, MANGALORE,
R/O D.NO. 18-65/105,
ABBAKKANAGAR, OMBATTUKERE,
ULLAL POST, MANGALORE,
D.K. DISTRICT-575020.
12. MR. NAGESH
S/O LAXMINARAYAN,
AGED ABOUT 35 YEARS,
OFF/A. SONA PALACE BUILDING,
NEAR INFOSYS TECHNOLOGY,
KOTTARA BUS STOP JUNCTION,
KOTTARA, MANGALORE,
-4-
R/O UDDADA BETTU,
KARAMAR HOUSE,
MARAVOOR VILLAGE,
BAJPE POST, MANGLAORE,
D.K. DISTRICT 574142.
13. MR. ANURAJ B.M
S/O DIVKAR B.M.,
AGED ABOUT 38 YEARS,
OFF/A. UTILITY ROYAL TOWERS,
K.S. RAO ROAD, MANGALORE,
R/O TALAPADY HOUSE,
HOSANGADY B. MANESUAR,
KASARGOD, KERALA STATE, 671323.
14. MR. SATHISH B. ACHARYA
S/O BALAKRISHNA ACHARYA,
AGED ABOUT 28 YEARS,
OFF/A. BEJAI CHURCH CROSS ROAD,
KODIALBAIL, MANGLAORE,
R/O. D.NO.3/57,
MANGALADEVI NILAYA,
KOPPAL KADU, KONCHADY POST,
YEYYADI, MANGALORE,
D.K. DISTRTICT-575005.
15. MR. RAKESH SHETTY
S/O JAYANAND SHETTY
AGED ABOUT 30 YEARS
OFF/A. SMART TOWER
NEAR K.M.C. HOSPITAL
JYOTHI CIRCLE, MANGALORE
R/O VYASANAGAR
BEHIND KPT, MANGALORE
D.K. DISTRICT-575004
16. MR. C.R. SRINIVASA
S/O C.R. RANGASWAMY,
AGED ABOUT 40 YEARS,
OFF/A. BHOOMIKA TOWERS,
BENDOORWELL CIRCLE,
KANKANADY, MANGALORE,
R/O HOTEL KUMAR'S INTERNATIONAL
OPP. COLOSO HOSPITAL,
-5-
BENDOORWEL, MANGALORE,
D.K. DISTRICT-575002.
17. MR. NAGARAJ S/O PAKEERAPPA
AGED ABOUT 28 YEARS,
OFF/A. TRIPTHI COMPLEX,
KANKANADY BYE PASS ROAD,
MANGALORE,
R/O NATIONAL FURNITURE BUILDING,
KANKANADY, MANGALORE,
D.K. DISTRICT-575002.
18. MR. SHARATH KUMAR ALVA
S/O SEETHARAM ALVA
AGED ABOUT 35 YEARS,
OFF/A. PRESIDENCY ZONE-1,
BENDOORWELL, MANGALORE,
R/O BRAHMARI NILAYA,
NEAR AMBA BHAVANI MAHESHWARI
BHAJANA MANDIR, AMBHA NAGAR,
AREKERE BAIL, JEPPU,
MANGALORE,
D.K. DISTRICT-575001.
... PETITIONERS
(BY SRI.RAJARAMA S, ADV.)
AND:
1. COMMISSIONER OF POLICE
MANGALORE CITY
NEAR A.B. SHETTY CIRCLE,
STATE BANK, MANGALORE-01
D.K. DISTRICT.
2. THE COMMISSIONER
MANGALORE CITY CORPORATION,
LALBHAG, MAIN ROAD,
MANGALORE 575003.
3. THE MANAGING DIRECTOR
CAUVERY NEERAVARI NIGAMA NIYAMITHA,
JALASAMPANMULA BUILDING,
-6-
ANANDA RAO CIRCLE,
BENGALURU.
... RESPONDENTS
(BY SMT. PRATHIMA HONNAPURA, HCGP. FOR R1
SRI. VISHWAJITH SHETTY, ADV. FOR R2
R3 IS DELETED V/O DT:30.01.2017)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R-1 AND THEIR MEN, AGENTS REPRESENTATIVES
AND OFFICERS FROM IN ANY MANNER NOT TO DISTURBING
OR INTERFERING WITH CARRYING A LAWFUL PROFESSION OF
THE PETITIONERS LIKE AYURVEDIC PANCHAKARMA
THERAPEUTIC TREATMENT AND HEALTH CENTRE.
THESE WRIT PETITIONS COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
The notice issued to respondent No.2 is delivered as per the postal track-sheet. Sri.Vishwajith Shetty, learned counsel, to enter appearance for respondent No.2 and he is permitted four weeks' time to file Vakalath in the Registry.
2. The petitioners are before this Court seeking issue of mandamus to direct respondent No.1 or the Officers claiming under them from disturbing or interfering with the carrying of the lawful profession of -7- the petitioners relating to Ayurvedic Panchakarma Therapeutic treatment.
3. The respondents have filed their objection statement. From the same, it is clear that only in respect of the cases that are being registered in accordance with law, action is being initiated as otherwise there is no interference if the petitioners adhere to the provisions of law and comply with the conditions imposed in the trade license as also the law governing the subject. Details of the cases that have been registered is also indicated in the objection statement.
4. In that light, a perusal of the interim order dated 09.02.2017 granted by this Court would in any event indicate that the petitioners would have the liberty to carry on with the practice without contravening any provision of law. In that regard the respondents in any event would have the opportunity of keeping a tab on -8- the establishments of the petitioners and if any illegal activity is found, the respondents would have the liberty of proceeding in accordance with law. In that view, granting a blanket order as per the prayer sought in any event would not arise. In that regard, if it is found that the petitioners are contravening any of the provisions of law, action shall be taken only after registering the case and all action be taken in accordance with law.
With the said observation and liberty these petitions stand disposed of.
Sd/-
JUDGE SPS