Karnataka High Court
M/S Jsm International Ltd vs Commissioner Of Police on 25 June, 2024
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
-1-
NC: 2024:KHC:23390
WP No. 16236 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF JUNE, 2024
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 16236 OF 2024 (GM-POLICE)
BETWEEN:
1. M/S JSM INTERNATIONAL LTD
A LIMITED LIABILITY PARTNERSHIP
REGISTERED UNDER THE PROVISIONS OF THE
LIMITED LIABILITY PARTNERSHIP ACT, 2008,
HAVING REGISTERED OFFICE AT
NO. 39/4 A, OPP. KAP TECHNOLOGY VENTURES,
DODDAKALLASANDRA VILLAGE,
KANAKPURA MAIN ROAD,
BANGALORE - 560 062.
REP. BY ITS DIRECTOR
2. M/S. GREEN LANDS FLORA
INTERNATIONAL LTD,
A LIMITED LIABILITY PARTNERSHIP
REGISTERED UNDER THE PROVISIONS OF THE
LIMITED LIABILITY PARTNERSHIP ACT, 2008
HAVING REGISTERED OFFICE AT
NO: 39/4A, OPP: KAP TECHNOLOGY VENTURES,
Digitally DODDAKALLASANDRA VILLAGE,
signed by KANAKPURA MAIN ROAD,
Vandana S BANGALORE - 560 062.
Location:
HIGH BOTH REPRESENTED BY ITS DIRECTOR
COURT OF
KARNATAKA MR. SUNIL N MYSORE
...PETITIONERS
(BY SRI. V LAKSHMINARAYANA, SR. COUNSEL FOR
SRI. PRATHAM N, ADVOCATE)
AND:
1. COMMISSIONER OF POLICE
2, ALI ASKER RD,
VASANTH NAGAR,
BENGALURU,
-2-
NC: 2024:KHC:23390
WP No. 16236 of 2024
KARNATAKA - 560 051.
2. ASSISTANT COMMISSIONER OF POLICE,
SUBRAMANAYAPURA POLICE STATION,
NO.23, 1ST STAGE
KUMARSWAMI LAYOUT
BANGALORE, KARNATAKA - 560 078.
3. THE POLICE INSPECTOR,
144, ANJANAPURA MAIN RD
ANJANADRI LAYOUT, KONANAKUNTE
BENGALURU
KARNATAKA - 560 062.
4. STATION HOUSE OFFICER,
144, ANJANAPURA MAIN RD
ANJANADRI LAYOUT, KONANAKUNTE
BENGALURU
KARNATAKA - 560 062.
...RESPONDENTS
(BY SRI. S T NAIK, AGA)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECTION DIRECTING
THE RESPONDENT POLICE AUTHORITIES TO CONSIDER THE
REPRESENTATION OF THE PETITIONER DATED 12/06/2023 GIVEN
TO R1 AND 2 RESPECTIVELY (ANNEXURE AD) AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
In this petition, the petitioners seek the following reliefs:
"I. Issue Writ in the nature of mandamus or order or
direction directing the Respondent police authorities to
consider the representation of the petitioner dated
12.06.2024 given to Respondent No.1 and 2 respectively
(ANNEXURE-AD), in the light and back ground of the
order and decree dated 08.10.2020 passed in
NC: 2024:KHC:23390
O.S.No.No.2161/2004 r/w. 2162/2004 on the file of the
Principal Civil Judge and JMFC, Bangalore, produced vide
ANNEXURE-X AND Y respectively.
II. Any other appropriate Order or direction as deemed fit
under the facts and circumstances of the case, including
an Order for costs, be passed in the interest of justice and
equity."
2. Heard learned Senior counsel for the petitioners and
learned AGA for the respondents and perused the material on
record.
3. It is the grievance of the petitioners that despite the
judgment and decree passed in O.S.No.2161/2004 c/w.
O.S.No.2162/2004 by the Principal Civil Judge and JMFC,
Bengaluru and submission of complaints dated 25.04.2024 and
12.06.2024, respondents are not taking any steps and as such, the
petitioners are before this Court by way of the present petition.
4. In view of the aforesaid facts and circumstances, I
deem it just and appropriate to dispose of this petition directing the
respondents to consider and take appropriate steps/action
pursuant to the complaints dated 25.04.2024 and 12.06.2024,
respectively, bearing in mind the principles laid down by the Apex
Court in the case of Lalitha Kumari Vs. the Government of Uttar
NC: 2024:KHC:23390
Pradesh and others - (2014) 2 SCC 1 and proceed further in
accordance with law, within a period of two weeks from today.
5. With the aforesaid observations and directions, the
petition stands disposed of.
Sd/-
JUDGE
BMC
