Karnataka High Court
M/S Avant Garde Hospitality Pvt. Ltd vs The State Of Karnataka on 21 August, 2024
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NC: 2024:KHC:33488
WP No. 10756 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
WRIT PETITION NO. 10756 OF 2024 (EXCISE)
BETWEEN:
1. M/S AVANT GARDE HOSPITALITY PVT. LTD.,
INCORPORATE UNDER THE COMPANIES ACT 1956,
O/A NO. 24, UNIT NO.202 AND 203,
COMET BLOCK, 2ND FLOOR,
UB CITY, UTTAL MALYA ROAD,
BENGALURU-560001,
REP. BY ITS MANAGING DIRECTOR,
SRI ASHWIN KUMAR G P.
...PETITIONER
(BY SRI BINU M, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
BY ITS SECRETARY, DC (REVENUE)
BENGALURU URBAN,
Digitally signed by GOVERNMENT OF KARNATAKA,
MAHALAKSHMI B M O/AT KEMPEGOWDA ROAD,
Location: HIGH BEHIND KANDAYA BHAVAN,
COURT OF BENGALURU-560009.
KARNATAKA
2. JOINT COMMISSIONER OF EXCISE,
EXCISE DEPARTMENT (NORTH DIVISION),
BENGALURU CITY DISTRICT, BENGALURU-560001.
3. DEPUTY COMMISSIONER,
EXCISE DEPARTMENT,
BENGALURU CITY DISTRICT (NORTH DIVISION),
BENGALURU-560001.
...RESPONDENTS
(BY SRI K MANJUNATH, HCGP FOR R1 AND R3)
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NC: 2024:KHC:33488
WP No. 10756 of 2024
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
QUASH THE ORDER DATED 02/04/2024, IN CASE BEARING NO.
EXE/DTCR/514/2023-24, PASSED BY THE R1.B) DIRECTION
DECLARING THAT THE ACTION OF THE RESPONDENTS
WITHOUT PROVIDING SUFFICIENT OPPORTUNITY TO THE
PETITIONER IS HIGHLY ARBITRARY ILLEGAL AND VIOLATION
OF ARTICLE 14 AND 19(G) OF THE CONSTITUTION OF INDIA.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE K.S. HEMALEKHA
ORAL ORDER
Learned counsel for petitioner submits that the writ petition has become infructuous and files a memo to that effect.
2. In light of the submission made and memo filed, the petition is dismissed as having become infructuous.
Sd/-
(K.S. HEMALEKHA) JUDGE NP