Sri Mukthar Ahmed vs The General Manager
2023 Latest Caselaw 5247 Kant

                                             -1-
                                                    NC: 2023:KHC:27133
                                                     WP No. 16373 of 2023



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD DAY OF AUGUST, 2023

                                          BEFORE

                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                      WRIT PETITION NO. 16373 OF 2023 (GM-RES)

                   BETWEEN:

                   SRI. MUKTHAR AHMED,
                   S/O GHULAM HASSAN KANJI,
                   AGED ABOUT 62 YEARS,
                   R/AT NO 300, 1ST FLOOR, 6TH A MAIN,
                   3RD BLOCK, HBR LAYOUT, BENGALURU 560 043.
                                                               ...PETITIONER
                   (BY SRI. V F KUMBAR.,ADVOCATE)

                   AND:

                   1. THE GENERAL MANAGER,
                      SOUTH WESTERN RAILWAYS,
                      GADAG ROAD HUBLI - 580 020.

Digitally signed   2. THE PRINCIPAL CHIEF COMMERCIAL MANAGER
by SHARADA            SOUTH WESTERN RAILWAY,
VANI B                DIVISIONAL OFFICE, COMMERCIAL BRANCH,
Location: HIGH        GADAG ROAD, HUBLI - 580 020.
COURT OF
KARNATAKA
                   3. THE SENIOR DIVISION COMMERCIAL MANAGER
                      SOUTH WESTERN RAILWAY DIVISIONAL OFFICE,
                      COMMERCIAL BRANCH, BENGALURU 560 023.
                                                          ...RESPONDENTS

                        THIS WRIT PETITION IS FILED UNDER ARTICLES 226
                   AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO A)
                   QUASH    THE   NOTICE     /   LETTER    BEARING    NO.
                   B/C.79/MPS/WP52822-2019/07/23 DATED 12/07/2023 VIDE
                   AT ANNEXURE-F. ISSUED BY RESPONDENT NO.3 AND B)
                   DIRECTING THE R3 TO RE-FIX / REVISE THE LICENSE FEE IN
                                   -2-
                                          NC: 2023:KHC:27133
                                               WP No. 16373 of 2023



RESPECT OF MULTIPURPOSE STALLS BELONGING TO THE
PETITIONER AS    PER THE      REPRESENTATIONS   DATED
17/07/2023 MADE BY THE PETITIONER VIDE AT ANNEXURE-G.

     THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

The subject matter of this Writ Petition is

substantially similar to the one in W.P.No.9559/2021 (GM-

TEN) between M/S. EVERSHINE CATERERS vs. UNION OF

INDIA & OTHERS, disposed off by this Court on

10.11.2021.

2. The Division Bench of this Court in W.A.Nos.

932-933/1974 between A.V.VINODA & ANOTHER Vs.

STATE OF KARNATAKA BY ITS COMMISSIONER &

SECRETARY disposed of on 11.12.1974, has held that the

Court should treat the like-cases alike, there being no

derogatory circumstances.

In view of the above, this Writ Petition being devoid

of merits is liable to be rejected and accordingly it is, costs

having been made easy.

NC: 2023:KHC:27133 WP No. 16373 of 2023

The Registry shall send a copy of this judgment to

the Respondents through Speed Post, immediately.

Sd/-

JUDGE

Bsv