Sparkle Gold Retail Venture L.L.P vs The Commissioner
2026 Latest Caselaw 2359 Kant

Karnataka High Court

Sparkle Gold Retail Venture L.L.P vs The Commissioner on 16 March, 2026

                                              -1-
                                                         NC: 2026:KHC-D:4074
                                                     WP No. 108239 of 2019


                    HC-KAR




                   IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                        DATED THIS THE 16TH DAY OF MARCH, 2026
                                         BEFORE
                             THE HON'BLE MS. JUSTICE JYOTI M
                    WRIT PETITION NO. 108239 OF 2019 (LB-RES)

                   BETWEEN:

                   SPARKLE GOLD RETAIL VENTURE L.L.P.,
                   REPRESENTED BY ITS REGIONAL HEAD,
                   FILSOR BABU B.P., AGE: 44 YEARS,
                   OCC: REGIONAL HEAD,
                   R/O: SPARKLE GOLD RETAIL VENTURE L.L.P.,
                   JUBILEE CIRCLE, P.B. ROAD,
                   DHARWAD-580 001.
                                                                ... PETITIONER
                   (BY SRI. N.B. JODALLI, ADVOCATE FOR
                    SRI. ARUN.L.NEELOPANT, ADVOCATE)

                   AND:

                   1.    THE COMMISSIONER,
                         HUBBALLI-DHARWAD MUNICIPAL CORPORATION,
                         DHARWAD.
Digitally signed
by
PREMCHANDRA
MR
Location: HIGH
                   2.    THE ASSISTANT COMMISSIONER,
COURT OF
KARNATAKA                HUBBALLI-DHARWAD MUNICIPAL CORPORATION,
                         ZONAL OFFICE NO.3, DHARWAD.

                   3.  THE HEALTH OFFICER,
                       HUBBALLI-DHARWAD MUNICIPAL CORPORATION,
                       HUBBALLI, DIST: DHARWAD.
                                                          ... RESPONDENTS
                   (BY SRI. G.I. GACHCHINAMATH, ADVOCATE)

                        THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
                   227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN
                   RELIEFS.
                                     -2-
                                                    NC: 2026:KHC-D:4074
                                                 WP No. 108239 of 2019


HC-KAR




    THIS WRIT PETITION IS LISTED FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, AN ORDER IS MADE AS
UNDER:

                               ORAL ORDER

Sri.N.B.Jodalli., counsel on behalf of Sri.Arun L.Neelopant.,

for the petitioner and Sri.G.I.Gachchinamath., for respondents 1

to 3 have appeared in person.

2. The petition is filed seeking following reliefs:

(i) To issue a Writ or Order or Direction in the nature of Writ of Certiorari to quash the impugned notice bearing No.JZïrJA¹70/J¯ï/2018-19 dated 28.03.2019 (wrongly

typed as 28.03.2018) passed by the respondent No.3 under Section 353 and 439 of Karnataka Municipal Corporation Act, 1976 as per ANNEXURE-A.

(ii) Grant such other reliefs as deemed fit by this Hon'ble court in the circumstances of the case, in the interest of justice and equity.

3. Counsel for the respective parties urged several

contentions. Heard the arguments and perused the papers with

care.

4. Counsel for the petitioner has filed a memo and

submits that the same may be placed on record.

NC: 2026:KHC-D:4074

HC-KAR

Submission is noted. The memo is placed on record.

5. In view of the completion certificate having been

granted and the trade licence renewed, nothing survives for

consideration, and the Writ Petition stands disposed of.

Sd/-

(JYOTI M) JUDGE MRP LIST NO.: 1 SL NO.: 62