Karnataka High Court
Devi Om Shakthi Temple Trust (Regd) vs The State Of Karnataka on 17 February, 2026
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NC: 2026:KHC:9459-DB
WP No. 25251 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF FEBRUARY, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT PETITION NO. 25251 OF 2025 (GM-RES)
BETWEEN:
1. DEVI OM SHAKTHI TEMPLE TRUST (REGD)
REP BY ITS SURVIVOR
OM SHAKTHI TEMPLE ROAD,
HEGGANAHALLI CROSS,
SANJEEVINI NAGAR,
BENGALURU-560 091.
REPRESENTED BY ITS
AUTHORISED SIGNATORY,
A RELIGIOUS AND CHARITABLE TRUST
FUNCTIONING FOR THE
Digitally signed WELFARE OF THE PUBLIC,
by NIRMALA ESPECIALLY ENGAGED IN ORGANIZING
DEVI RELIGIOUS, SPIRITUAL,
Location: HIGH EDUCATIONAL, AND
COURT OF CULTURAL ACTIVITIES,
KARNATAKA AND ALSO INVOLVED IN
ENVIRONMENTAL AND SOCIAL REFORMS.
2. SRI. SHANKAR. S,
S/O. SHEDLE GOWDA,
AGED ABOUT 58 YEARS,
R/AT. 837, HEGGANAHALLI CROSS,
BENGALURU NORTH,
BENGALURU-560 091.
AADHAR NO 4315 1626 1498
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WP No. 25251 of 2025
HC-KAR
PAN NO: CEBPS5171P
3. SRI. KRISHNAIAH,
S/O. HUCHAIAH,
AGED ABOUT 65 YEARS,
R/AT. NO. 15, SANJEEVINI NAGAR,
1ST MAIN ROAD, ANJANEYA
TEMPLE ROAD,
HEGGANAHALLI CROSS,
BENGALURU NORTH,
BENGALURU-560 091.
AADHAR NO 8093 95596208
PAN NO: ATVPK5213B
4. SRI. MAHESH. R,
S/O. RAJU. T.C,
AGED ABOUT 28 YEARS,
R/AT. 10TH CROSS,
BEHIND OM SHAKTHI TEMPLE,
SANJEEVINI NAGAR,
HEGGANAHALLI CROSS,
BENGALURU NORTH,
BENGALURU-560 091.
AADHAR NO 2529 8515 9672
PAN NO BFOPM1893B
5. SRI. ESHWARAPPA. B. G,
S/O. GANGANNA,
AGED ABOUT 48 YEARS,
R/AT. NO. 55, 5TH A CROSS,
1ST STAGE, OM SHAKTHI TEMPLE ROAD,
SANJEEVINI NAGAR,
HEGGANAHALLI CROSS,
BENGALURU NORTH,
BENGALURU-560 091.
AADHAR NO 6713 1706 0057
PAN NO AAXPE8576C
6. SRI. JAGADEESH. H. S,
S/O. SHREEKANTHAYA,
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WP No. 25251 of 2025
HC-KAR
AGED ABOUT 49 YEARS,
R/AT. NO. 26, 4TH CROSS,
HEGGANAHALLI CROSS,
NEAR GANESHA TEMPLE,
SANJEEVINI NAGAR,
HEGGANAHALLI CROSS,
BENGALURU NORTH,
BENGALURU-560 091.
AADHAR NO. 4338 9734 3354
PAN NO. ANVPJ5686M
7. SRI. SATISH CHANDRA. B,
S/O. BORE GOWDA,
AGED ABOUT 39 YEARS,
R/AT. NO. 22, 1ST CROSS,
1ST STAGE, NEAR JANATHA SCHOOL,
SANJEEVINI NAGAR,
HEGGANAHALLI CROSS,
BENGALURU NORTH,
BENGALURU-560 091.
AADHAR NO.6962 6497 6580
PAN NO.DRYPS6679R
...PETITIONERS
(BY SRI. DEEPAK M, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY THE
PRINCIPAL SECRETARY,
REVENUE DEPARTMENT (EXCISE),
VIDHANA SOUDHA, BENGALURU - 560001
2. THE DEPUTY COMMISSIONER,
BENGALURU URBAN DISTRICT,
KANDAYA BHAVANA, K.G. ROAD,
BENGALURU 560009
3. THE EXCISE COMMISSIONER
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HC-KAR
DEPARTMENT OF EXCISE,
2ND FLOOR, TTMC BUILDING,
SHANTHINAGAR,
BENGALURU 560027
4. THE SUPERINTENDENT OF EXCISE,
BENGALURU URBAN DISTRICT,
3RD FLOOR, KANDAYA BHAVANA,
BENGALURU 560009
5. BRUHAT BENGALURU
MAHANAGARA PALIKE (BBMP)
N.R. SQUARE, BENGALURU 560002,
REPRESENTED BY ITS COMMISSIONER.
...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA FOR R1 TO R4
SRI. B.S. KRARTHIKEYAN, ADVOCATE FOR R5)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA R/W RULE 14(1) OF THE HIGH
COURT OF KARNATAKA (PUBLIC INTEREST LITIGATION)
RULES 2018 PRAYING TO ISSUE A WRIT OF MANDAMUS
DIRECTING RESPONDENTS-2 TO 4 TO FORTHWITH REVOKE
AND CANCEL THE LIQUOR LICENSE GRANTED TO THE
ESTABLISHMENT SITUATED IN SANJEEVINI NAGAR,
MOODALA PALYA, BENGALURU-560 072 AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
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HC-KAR
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. Issue notice.
2. The learned AGA accepts notice for respondent Nos.1 to 4.
3. The petitioners have filed the present petition as a public interest litigation, inter alia, praying that the directions be issued to respondent Nos.2 to 4 to forthwith revoke and cancel the liquor licence granted to an establishment located at Sanjeevini Nagar Moodala Palya, Bengalouru-560072.
4. It is the petitioners' case that licence has been granted to a liquor outlet, which is located less than 100 mtrs. from religious and educational intuitions. He claims that the same is contrary to the applicable law.
5. Respondents shall consider this petition as a representation and take such steps as they consider relevant, if necessary, in accordance with law.
6. The petition is disposed of with the aforesaid observations. -6-
NC: 2026:KHC:9459-DB WP No. 25251 of 2025 HC-KAR
7. Pending applications, if any, stand disposed of.
SD/-
(VIBHU BAKHRU) CHIEF JUSTICE SD/-
(C.M. POONACHA) JUDGE Vmb, List No.: 2 Sl No.: 20