Karnataka High Court
Ashok Gouli S/O Tejappa vs The Commissioner Hubli Dharwad on 8 December, 2008
Author: N.Kumar
Bench: N.Kumar
. 1 IN THE HIGH C0f§R'"E' 3? KARKATAKA CI AT I)i-i&RW'AB .
Dateé this the 8*?" day Qf.I3¢c4embé:*,' u Be:p«¢>1"%:§s: _ « * 1 ' 4' V N THE !{0N'BLE m1'i;,.-«...:j;s?;42c'E 3. Writ Petition N0. 31%r34@;.£ 2003" gigjslieifits} Betxveenr Ashok Cronki-
Sfo Tejappa _ .
Age: 38 yeaxts V Occz Mi11{;'&?ci1:iO1=~- 7:; V R10 'if,efi:I::1:>16" ' A: ' Near H--os.ayai1a§i:;;f * V Ka}g}1atagiTRG;1d "
' Dharésad ' 533;:
.. . Pehltienai' Sui. Kaiwad, Advocate) _ ';'i'}1t:-- Cemmissioner " . I«~1_11i2li :2; Qhazwaé Municipal V'(,'~c;%i;t:>o':"§31iioIz p1:a.%~;ma ~~ Ladwa "310 Prabhakar Age: 32 years Occ: Business R] 0 Near Valmiki Temple Opp; MC Quarters Kalghatagi Road Dhaxwad . ' . Responcieiits This Writ Petitiorx is flied undar Art:c1es.--i§£§6 rgf the Consfitufion of fndia, praying to quash Axi32.§:xujra~F; _fiCet;:se"-._ No.2946 dated 1/ 4 j 2004 granted by respeziiciénif-3: in i'Z:w«::s1,1r of rcsp0né.ent»2 to carry the b11Si1fiEtSS"'C3' _W{)0(f} .wi:;«3:"_i§ bu;s:é:issg.
and cl1i11}'§I'i}:1dé11g11nit. = = v " "
'I'his Writ Petition coming on fbrj this day, the Court made the follotxzingz 9";
The petgtjiutrger Wm': petitien the liccace is;sua§ d §i;_;s'£.::5Si3€%}Ei%i%fi€;;C3ommissioxzer, H ubli-:
carrying on the business of hales and potmding sf dry Chimes.' ' A-J :')', " The giievance of the pctitioner is that fhe second Visxsjgfibundmg the dry Chiiiies amt} not grinfiing the same. _*'I":.1:%refc;:r€ under tha Act t§1{':'3{'6 is no provission for :gI}311tii.I'ig:SL1C}.'1 licence. By vixiuc of the licencs granted, tbs " secqiid responfient is carrying an the said. busirzess whicil is VM dausul noise Elation arid n.uisaz;ce is the ad'<:=i11i:z1 k/"
residenm: includmg the pefitianér. 'E'hereibm=, for writ of mandamus to quash the 581:}, 1icc«:ncf:- u "
3. Sttction 3:33 0f Corporatian Act, 1976 pmvidé$--_fé h*at nfi of thc City 31253} ha 'i,1s€d_ for az;y--«<;f"L$hé--»pzzrfiésfr-ms:ta;fione£i in schaéulfi X witilout at Ii#:éé'r.:;§:e-- 'the Commissioneir and except in ua";.3ec§1ied therein.
Schrz-tduie 1G. fer the p11rp0s::: of gr;'z1dir:.g," ($3: retail of starring for snvlxoieéeiisé ' "Ii categonicaily prcavidess far grinding the premisfis in quastien is situateédv withiz: flagffimitfis of ctity, the second réspondfini cught I V fictfffiission for grindizlg chillies. The.re is no specific <:l1i11ies._ The werci gxiuding includes p012114:ii:1g_va':~:. in that View of the matter when the seczanci fe$pon&en'§ has obfamsd licence as requireei unéar iaw anci is T an his busiziess, the petitioner has 110 100113 standi ta :<; }:;;%}I6:11ge thér said order. If he is aggrieved by Carryirxg on thfi {said business, it is causing naise poihmian 01' health hazard, the said fact has to be prcsvcd after trial in a ¢empeientV.C i_'1}.§%2I'V' ~.~ Court Where fhsy can agtate the matter. 1 {is net a:1§3. V mm/'fizinthis writ petition. Accozfimg" 13;, it: _V "