Karnataka High Court
M/S Cave Caterers Private Limited vs State Of Karnataka on 4 September, 2008
Author: N.K.Patil
Bench: N.K.Patil
IN TEE HIGH COL¥R"£' OF KARNATAKA AT BANGALORE W.P.NO. 7438 owes and other
omnwcsed mmm
.1-
IN THE HIGH COURT OF KARMA TAKA A T . 'V
nxmn mus 1-rm -ITH mar or smpmunm.» "
rue HOMBLE MR. Jusrscé N;:<JP.§ TIE.
W.P.NO. 7433 OF 2008 * %
W.P.N_Q.'?9'79 ore' 2G€3§$_[§_}M--P{)_;L_3€$E)",
w.P.N<;>.7956 QF gQQ8'={GM--POLj§;E1v"
w. P. No.8 1 53 GP 2008 "fGM'---"POLICE!
W.P. No.8 1 59 X0? 2003 (GM{PCi;,ICE}
W.P.NO. 2o%o3:j
1 Ml$'CA*JE_CATERERS PRIVATE LIWED
23_Q!;:lQPéN'.'Ci-NQORP<.}RA'?E{3 unsaea THE COMPANlE$
HA'v'~!.NG«1TS REG ffsafirp OFF-ICE AT
PALLAVI COMF"tE>C;N0..2G,RAJA RAM
MORAN Rev' ROAD,BANG-RLORE-2?.
RERBY ITS MANAGING DIRECTOR,
,, ._2.MR.$~!-KNJAY KGQHHAR
':24 V V. F0135? Fémas EN'i"ERPRi$ES
-.NGv..11?;£5ALAJ! PLAZA,
LAt,Ba_{3i-9 RQA9,
- ._BANi?:.fijLORE--2?.
~ V REP.BY'i'§GMANAGlNG PARTNER,
'~«...MS,JA'€ARAM.
PETITIONERS
' 'V - V. I%jca{g'é.¢i';'-~$ SHAKER swam ADVOCATE )
STATEOFKARNATAKA
REPBY ITS HOME SECRETARY.
IN TEE HIGH COURT OF KARNATAKA Ni' BANGALORE WRNO. 7488 (ref 212108 md mixer
ocmxsctedmnzcts
{N Tim HIGH COURT OF KARNATAKA AI BANGALORE. WRNO. 74% of 2908 and other
comected matters
.3.
VIDHANA SOUDHA.
DRAMBEDKAR VEEDL
BANGALORE.
2 THE commssaouen or POLICE
BANGALORE cm:
NFANTRY ROAD,
8ANGAi..0RE-01. _
(SR1. B". VEEERAPPA ABA FOR RESPQMDENTS 41 AND 2) T . A " "
mus W.P.IS FILED uunea ARTICLES 226- AND 22?; OF THE
cousrrrunou o:= mum, PRAYING Te; THE OR!)E.R_.DT.14.5.08,
AS PER ANN~G. IN R'.;-:sPEc1'~-.05 THE 13]" PETITt0NER AND ORDER
omaaos, AS PER ANN--L.tM Reswijgcr mg 2ND PETITDNER,
ACCORDING TO LAW. ; _
1 £+.SHOK Hseize ; _ _
B saahesmna HEEGUE-I__ -
AGED Aacm «:4 'xfEARS'<, ,
SAfia1RUE}HtEbflER|3'R|5E.$fF-'QR? OF PAVILION)
13srm*,.,V%NA MANSIGN
V _s.c.. ROAD. OPPNATARAJ THEATRE
.. SESHADRIFQRAM BANGALORE - woman.
PEHTIONER
' __ q''3y'_r;¢:s :s.._ :,}fix$!:i.;§L1'§,¢AR s PATIL Assocmres ADVOCATES)
ANf3..;_
" 1 STATE or KARNATAKA
x V- BY' 1T8 PRINCRPAL SECRETARY TO GOVERNMENT
" « DEPARTMENT OF HOME
VIDHANA SOUDHA
BANGALORE - 5%OG1.
'V THECOMMIS-SlQNER<1*FPOLtCEE
BANGALORE CITY
INFANTRY ROAD
{N Ti:{E'. HIGH COURT OF KARRATAKA AT BANG ALGRE WRNO. 'I483 of 2368 and othu
comxwzad manam
* i T i'
IN THE HIGH COURT OF KARNATAKA AT BANG ALORE. W.P.N0. 7483 of 2008 and otiwr
cmluwbad mmexs
BANGALORE--5&O001. '3'
RESPONDENTS
(SR1. 8. VEERAPPA AGA FOR RESPONDENTS)
ms wms FtLE-ID UNDER ARTICLES 226 AND V.
cowsmunou 0:: wow, PRAYING TO: QUASH THE C_1F+pER'vvA'NN-£~'a._._'M.
DT.14.5.2G08, ISSUED BY THE R2.
W.P.NO. 795§______c>F zoos:
BETWEEN
1 sm c RAMESH
. sxo. CHIKKANNA eowm >
AGED AEOUT 42 vanes 'V _
PROPRIETOR, CHEF--lNN REGENCY " V . "
PREMIER EAR & RESTAURANT'
i~4o.4,R1N<a ROA9, aoma--.u'a_ 2
BANGALORE - em on. T '
(By: M!S.:NYAYf4fifii*?Tf§Afi§Z!§{GC;;§TE'§$ ' ;
AND :
1 ,THE COMNHSSIONER as poucs
.. BANGALORE Aczm - Llf;ENS£NG AUTHORITY
_ - 'iwmsmv ROAD" ----
« _ aaxeagoae -- seooea.
' .2 . - swig or-'= KARNATAKA
~. ' -_BY 1'i'S_';'5E€3-RE:.'TARY To GOVERNMENT
A , HOME me.:~¢s:=oRT DEPARTMENT
._ (Pi-?;S<:3N 413. CINEMA)
's'.lDHAi'~iA $OUDHA
BKNGALORE -- smt
RESPONDENT S
_ - (ér;I. s;A VEERAPPA AGA FOR RESPONDENTS)
THIS WP. IS FiL£.-'D UNDER ARTE?-LES 228 AND 227 OF THE
" CONSTITUTION or iND£A, PRAYING To cauasn 'me owes: OF me
{N Tim HIGH GOQRT OF {<:ARNA.'i'AKA AT BANGALORE \!1.?.NQ, 7488 $2908 mud emu:
mmeamrhmem
IN "mm KIGII COURT OF KARNATAKA AT BANGALORE. W.P.NO. 7488 of 2008 and other
connected mama
--<I~
LICENSING AUTHORITY DT.14.5.2008. VIDE ANNA. DIRECT' «THE
LICENSING AUTHORITY TO CONSIDER HIS APPLICATION FOR
LICENSE FOR LIVE BAND IN TERMS Os'-" PARA-7 OF THE LINCEM'$ING"AND
CONTROLLING OF PLACES OF PUSLIC ENTERTAINMENT .(B.-'s.{~iG-AL€3*RE
CITY) ORDER 2005, DT.9.'I2.200I5, AS PER ANN--C. IN THE-*5'sLTERI*IF2'I'I\iE._ »
PERMIT THE PETITIONER TO RUN LIVE BAND SI-IOWS ATTI-_-IE PREMISES '
CHEFF INN REGENCY N011 INTERMEDIATE RING. 'DQMLUR, v ..
BANGALORE41, AS PER THE TERMS AND f'.e0£'ID4iTiONS ST IP'IJ"a ATEi3_8Yv.,
THE I~ION'BI.E SUPREME COURT IN CA, NCd.7197IO5,«.DT.2.1'2;20€Ir$Vf\S PER '
ANN--B. DIRECT THE STATE GOVT. TO HOLD AN"ENQUIRY'IAGAINETA-..HTE_'
LICENSING AUTHORITY AND HIS SIJBORDINATE 0FFiCERIS"WI-I.O HA'-J,E V
SUBMITTED REPORTS IN RESPECT OF THE 'APPLICATION OF THE
PETITONER AND TAKE ACTION Acsmsr THEM FORV-VFIIIINGVWFALSE * I
REPORTS IN THE MATTER. IN ACCORDAIICWITH I . .
W.P.NO. 3153 on' 2033: I L "
"BETWEEN"
1 SRICRAM_E$H_ I
SICJSRICI-§_Ii(I<:§eii*££~L£aI3(JVVE)_A 4_
AGED ABOUT 42.1'-EARS, »
PROPR2ETQR;C.IHEF:iNN'DE£.U}{E.aA£~?;
& RESTAitRANE ,N0.1[1'8,AC+%AI£IHSI:§ETTY
LA'fUU'§", _I2;M.v.E:a:"z*E:~z:'z4oI~4, MEKI"-ii" '
CRICLE, BMIGALORE . j
I . PETITIONER
(By; M:s.,AsHokHsRANAHALLI sl ASSOCIATES, ADVO-GATES )
égamméssionea or muse
A 'BANGALORE CITY.
._ |NFANTR.'--:"' ROAD.
BANQALORE sea om
" RESPONDENT
I '(aRi.-.a..I.IvEERAPPA AGA FOR RESPONDENT)
THIS WP. IS FILED UNDER ARTICLES 226 AND 227 OF THE
u'HCONS'ITTUITON OF INDIA, PRAYING TO GUASH THE IMPUNGED ORDER
«~ DT.'I3,5.2{}O8 VIDE ANN-A AND CONSEQIJENTLY PERMIT THE PET ITGNER
{N fim HIGH COURT OF KARINIATAKA AT BANGALORE W.P.3~IO. 7488 arm and other
wmmtednwms
IN Tim HIGH COURT OF KARNATAKA AT BANGALORE. WJKNO. 7488 of 2008 me! other
ceunectadmaaaaxs
-5»
TO CONDUCT' LIVE BAND AT CHEF MN, DELUXE BAR AND RESTAQRANT
NO.1i18, ACHNAH SHETTY LAYOUT, RM'! EXT ENS%ON, BANGALQRE~§G;. 2
W.P.NO. 8159 OF 2008:
BETWEEN
1 M23 SHASHWATHI ENTERPRISES : ~ '.
A PARTNERSHIP HRM, REPRESENTED ~ E ..
BY ITS PARTNER, MQHANMSHETTY
szo MABU sasrw, _ 2
AGED 42 YEARS. mm" or PA"J_iL%QN.
1:3, SUJATHA comr-max. nsr MAEN, .
eauommsaa, BANGALORE 9.
., j' Pemiofisa
(By Sn': N K RAMESH ADVOCATE )" AV "
AND: V
1 THE C(}MM!SS€QNERQF_PGLlCF;-- '
BANGALORE'--{1lTY'S; THE_U_CEN$2NG--.
AUTHORLTYY... ._
iNFA%»lTRY~VROAE2;:A. ~
EANGALGRE1.
2 TH'E_0EPUT'¢.' commsssmga or: muss
(ADh1it~flSTRATION) « _ «
oesmaveo AU.Ti-r0R£T.Y..'
V 0:0 THE C-0MMi$S40'?~lER cs' POLICE,
4 mvaumv RQAB,
'EANGALORE 1; « ..... .. »
» 1. srma-N,%.HousE OFFICER
_ 'UP¥'ARPEET_ HOUSE STATION.
_ s.c.RQ;_xc..V'V'-'
'VEBANGALQRE1.
. RESPONDENT$
. ,. _' ' V._($R|. B. vgémwa AGA ma RESPONDENTS)
WP. IS FILEB UNDER ARTICLES 226 AN!) 227 OF THE
EEEEJGNSTSTUTION OF {NOLA PRAWNG T0 QUASH ANN-K THE MPUNGEB
_ EMDOR$EMETN DT.13.5.08. lSSUEB BY THE R1. BY THE iSSUE OF WRIT
GP? CERTEQRARI OR ANY OTHER APPROPRIATE WRIT, ORDER OR
-ERECTION.
[N THE HIGH COURT OF KARNATAKA AT BANGALORE W.P.NO. 'F488 ofmofi and 0111:'
cnmacmd awn
IN Tlfi ERGH COURE' OF KARNATAKA AT BANGALORE. WRNO. 7488 of 2098 and other
conneaed matters
6»
THESE WPS. COMING ON FOR PRELIMINARY HEARING TH££'3._DAY,
THE COURT MADE THE FOLLQWING: V V.
:ORDER:
The petitioners in W.P.No.7488 «« assailing the currectness of mé.,14im§L£g.néd_":'d:§fe;.$7 14.5.03, bearing No. MAG(1V)i'I53LB§20(i)8 % gmwnexure. % G, in reswct of the "da'Iiedv.Af'I3.5.0B, bearing No. MAG( u '~Annexure-L, in respect of the zngs ;;ets:icsher ;;;: A
2. Thé is ass:-ailing me 14.5.2003 issued by second 'No. MAG(1):O2:LB:2008 vide Anngxurai-G.' V' V' 3_ 1%h§'petstioner in W.P.No.7956I2008 is assailing the impugned order of the licensing V 14.5.2008, vide Annexure---A. Further, has sought to direct the licensing authority to his appiication for grant of license for Live Band . jin terms 0f para-7 of th Lincansing and Controiling 'of g,.......................--..._..------ {N Tifi HIGH COURT OF KARRATAKA AT BANGALORE W.P.NO. 7438 arm and other oennecmd mums IN THE HIGH COURT OF KARNATAKA Xi' BANGALORE. W.P.NO. 'I488 of 2008 and other connected mates:
-7.
Places of Public Entertainment (Bangalere City).T":'t2«rder . 2005, dated 9.12-2005, as per Annexure-C.;.at".'_«in::'"ittté, alternative permit the petificner to run live sit .. the premises Cheff lnn Road, Domlur, Bangalore-71«.,._V jiand conditions stipulated the in C.A.No.7197lG5, Avnnexure-B and direct the 'enquiry against the has officers who have flzof the application of the petitioner "against fitern fer filing false repotfts in the matter, in accordance with law. V.4_:"'9:'TlT1e...1petitiener in W.P.No. 3153 of 2003 is of me impugned order dated
--V bearing No. MAG(1):01:LB:2008 vide it "'..j*fAnne.xute--A and consequently permit the petitioner to live band at Chef lnn, Deluxe Bar and Restaurant {N Tim HIGH COURT OF KARNATAKA AT BANGALORE W.P,NQ. 7488 ofzeas and other ccxnwcted mater:
IN THE HIGK COURT OF KARNATAKA AT BANGALORE. W.PiNO. 73:83 of 20% and other dead .1}.
by the pefitioners are disposed of, with the foiiowing directions:
(3) The writ petitions fiied by _ petitioners are aiiowed in part, >
(ii) The impugned dated 14.5.08, bearing i'§iV;fo:v;'--..!i_i1AG(1'V:)a:{ZI5V1:LS:2_(3@8.
vide Annexure-G, .t"f'.se_1§f and order dated ii'diidbfgdddg No. MAC-:.(1 in respect of (in:i)v.P.Nd.74sa:2ooe);
order ddtddddii4,i5_2a{of3ii bearing No._ MAG(1):
Jc:?2:LB%:2oloaii&videi Annexure-e (in W.P-No. order of the licensing autharity ._ __ 2008, vide Annexure-A (in iw"r9.§sid.?95e/2003); order dated 13.5.2008 dd ' bgaring No. MAcs(1):m :La:2coa vide Annexure- ( in W.F_'.No. 8158 of 2008) and the impugned endorsement dated 13.5.08, bearing No. Rfi'TPH3I{E3§i£}CHJE?f(>F'i:fidR}IfiCrfiJ(£\£¥I'B4h3fi3AD!{E Qfdiicl 7¢88 ef£!Knamd<xhns cxsumundxnansms 'i V. {he documents to substantiate Vvmuthe same and pass a propriate orders in EN T§'m HIGH COURT OF KARNAT BANG IKLORE. 'W.P.NO. 7488 (E2008 and odxex .13.
MAG(1):03:LB:2008 vide Annexure-K W.P.No. 3159 of 2003) an issued "V::. _ Commissions of Police, _JB"aij'galrire' ii Bangalore, are hereby set asicie. ii' 1 ii _ 1. V '
(iii) Matters st<and"vr:f§:!}itt¢3'd"
Commissioner of Béngaiiifei Bangalore for matters afresh, in i eight weeks Va copy of this herein are permitted to
submit a 'aiiditinriél repreaentations along mar two weeks freim the date of réceipi bi' copy of fiwis order.
= (ii) Further, the Commissioner of Police, iiiiéaiigaiare City, Bangalore is directed to receive Hi THE HIGH COURT OF KARNATAKA AT BANGALGRE W.P.h'O. '?-$88 of 3068 and aha"
csxmeczed mamas INTHE HIGH COURT OF KARNATAKA AT B-ANGQLORE. W.P.N0' @388 Cf mwflfi other m .13- compiiance with the abcwe directions issued by this Cour1:. _ _V ' with these abservafians, the ingtant 3 "
filed by petitioners are disposedof. mam man COURT OF KARNATAKA AT BAIGAIQRE W.P.NO. 74% arm and other eoauwdmwera