Karnataka High Court
Smt Deepthi K vs The Chief Commissioner on 29 April, 2026
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NC: 2026:KHC:24011
WP No. 14184 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29TH DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.I.ARUN
WRIT PETITION NO. 14184 OF 2026 (LB-BMP)
BETWEEN:
1. SMT. DEEPTHI K.
W/O TARUN SINGH
AGED ABOUT 35 YEARS
PROPRIETRIX OF
M/S. AADHYA CORPORATION
NO.190, 4TH MAIN
(CONSERVANCY ROAD)
5TH CROSS, CHAMARAJPET
BENGALURU-560 018.
...PETITIONER
(BY SRI. JAGADEESH D.C., ADVOCATE)
AND:
Digitally
signed by 1. THE CHIEF COMMISSIONER
GEETHA P G GREATER BENGALURU AUTHORITY (GBA)
Location: HEAD OFFICE AT N.R.SQUARE
HIGH BENGALURU-560 002.
COURT OF
KARNATAKA
2. THE COMMISSIONER
BENGALURU CENTRAL CITY CORPORATION
(BCCC), CHAMARAJPET DIVISION
AJAD NAGAR MATERNITY HOSPITAL
PREMISES, KASTURIBANAGARA
BENGALURU-560 026.
3. THE MEDICAL OFFICER OF HEALTH
CHAMARAJPET DIVISION
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NC: 2026:KHC:24011
WP No. 14184 of 2026
HC-KAR
BENGALURU CENTRAL CITY CORPORATION
(BCCC), CHAMARAJPET DIVISION
AJAD NAGAR MATERNITY HOSPITAL
PREMISES, KASTURIBANAGARA
BENGALURU-560 026.
...RESPONDENTS
(BY SRI. PAWAN KUMAR, ADVOCATE)
THIS PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA, PRAYING TO QUASH THE IMPUGNED
NOTICE BEARING NO.Aa Vy (Cha.Pe) P R/696/2025-2026,
DATED 24-03-2026, VIDE ANNEXURE-D, ISSUED BY THE 3RD
RESPONDENT AS THE SAME IS ILLEGAL AND WITHOUT THE
AUTHORITY OF LAW AND ETC.
THIS PETITION COMING ON FOR ORDERS, THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.I.ARUN
ORAL ORDER
1. The petitioner is running an electrical shop in the premises which is the subject matter of the writ petition. Notice has been issued to her by respondent no.3 alleging that she is not permitted to run such a business in the said premises and she has been asked to close her shop and also give necessary -3- NC: 2026:KHC:24011 WP No. 14184 of 2026 HC-KAR explanation. Aggrieved by the same, the present petition is filed.
2. The case of the petitioner is that she is permitted to run such a shop in accordance with law in the said premises.
3. On the contrary, learned counsel for respondents upon instructions submits that, the petitioner is not entitled to run such a shop. However, he submits, the authorities have no objection to hear the petitioner and thereafter initiate appropriate action in accordance with law.
4. Under the circumstances, interest of justice would be met if the impugned final notice vide Annexure-E to the writ petition is treated as the show cause notice, liberty is granted to the petitioner to submit a reply to the same and thereafter respondent no.3 is directed to pass appropriate orders in accordance with law.
5. Hence, the following:
ORDER
(i) The impugned notice dated 24.03.2026 vide Annexure-D to the writ petition issued by -4- NC: 2026:KHC:24011 WP No. 14184 of 2026 HC-KAR respondent no.3 shall be treated as a show cause notice to the petitioner;
(ii) The petitioner is granted 15 days time from today to submit her reply to the said show cause notice to respondent no.3;
(iii) If such a reply is filed, the same shall be considered and appropriate orders will be passed by respondent no.3 thereafter;
(iv) The writ petition stands disposed of accordingly.
Sd/-
(M.I.ARUN) JUDGE PGG List No.: 1 Sl No.: 25