Sri V Saikumar vs The General Manager
2023 Latest Caselaw 5248 Kant

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                                              NC: 2023:KHC:27132
                                               WP No. 16354 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. 16354 OF 2023 (GM-RES)

             BETWEEN:

             SRI. V SAIKUMAR,
             S/O LATE D S VITTAL,
             AGED ABOUT 58 YEARS,
             R/AT NO 23/1, KALAPPA BLOCK,
             RAMACHANDRAPURAM,
             BENGALURU 560 021.
                                                         ...PETITIONER
             (BY SRI. V F KUMBAR.,ADVOCATE)

             AND:

             1. THE GENERAL MANAGER,
                SOUTH WESTERN RAILWAYS,
                GADAG ROAD, HUBLI 580 020.
Digitally
signed by
SHARADA      2. THE PRINCIPAL CHIEF COMMERCIAL MANAGER
VANI B          SOUTH WESTERN RAILWAY,
Location:       DIVISIONAL OFFICE, COMMERCIAL BRANCH,
HIGH COURT
OF              GADAG ROAD, HUBLI - 580 020.
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
             QUASH THE NOTICE/LETTER BEARING NO.B/C.79/MPS/WP
             52818-2019/07-23 DTD 12.07.2023 VIDE AT ANNEXURE-J
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                                          NC: 2023:KHC:27132
                                               WP No. 16354 of 2023



ISSUED BY R3 AND DIRECT THE R3 TO RE-FIX/REVISE THE
LICENSE FEE IN RESPECT OF MULTIPURPOSE STALLS
BELONGING     TO   THE   PETITIONER  AS   PER   THE
REPRESENTATIONS     DTD  17.07.2023 MADE   BY   THE
PETITIONER VIDE AT ANNEXURE-K.

     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:27132 WP No. 16354 of 2023

The Registry shall send a copy of this judgment to

the Respondents through Speed Post, immediately.

Sd/-

JUDGE

Bsv