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M/S Vasanth Enterprises vs. Greater Bengaluru Authority

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WP/11531/2026HC KarnatakaGSTCNR KAHC01025016202625 June 2026Bench: SURAJ GOVINDARAJ4 pages
For Petitioner: SRI. MUTHURAJU A., ADVOCATEFor Respondent: SMT. SARITHA KULKARNI, AGA FOR R1 AND R2 NOTICE TO R3 IS DISPENSED WITH

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Cause title — parties, addresses and appearances
- 1 - HC-KAR NC: 2026:KHC:31735 WP No. 11531 of 2026 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 25TH DAY OF JUNE, 2026 BEFORE THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ WRIT PETITION NO. 11531 OF 2026 (GM-PP) BETWEEN: M/S VASANTH ENTERPRISES A PARTNERSHIP FIRM BEARING PAN NO. AAYFV8528N, HAVING GST REGISTRATION NO. 29AAYFV8528N1ZR. HAVING ITS OFFICE AT FLAT NO.30, INDIAN GAS AGENCY, 1ST STAGE, NEXT TO SPASTICS SOCIETY OF KARNATAKA, INDIRANAGAR, BENGALURU - 560 038. REPRESENTED BY ITS MANAGING PARTNER SRI SUMEET BALURAM JAIN, S/O BALURAM DALAL, RESIDING AT NO. 4/3, 6TH CROSS, 7TH MAIN, SRIRAMPURAM, BHASHYAM NAGAR, BANGALORE NORTH, BENGALURU - 560 021. …PETITIONER (BY SRI. MUTHURAJU A., ADVOCATE) AND: 1. GREATER BENGALURU AUTHORITY PREVIOUSLY BRUHAT BENGALURU MAHANAGARA PALIKE (BBMP) REPRESENTED BY CHIEF COMMISSIONER Digitally signed by SHWETHA RAGHAVENDRA Location: HIGH COURT OF KARNATAKA - 2 - HC-KAR NC: 2026:KHC:31735 WP No. 11531 of 2026 HUDSON CIRCLE NR SQUARE BENGALURU - 560 002 2. BENGALURU CITY CENTRAL CORPORATION (BCCC) REPRESENTED BY ITS ZONAL JOINT COMMISSIONER (ZONE-1) MAYOHALL, RESIDENCY ROAD BENGALURU - 560 001 3. BALI V.S., AGED ABOUT 84 YEARS S/O. S. SUBRAY BALI NO.12/19, UDHANI LAYOUT, HALSURU BINNAMANGALA GRAMA GAS AGENCY BENGALURU - 560 008 …RESPONDENTS (BY SMT. SARITHA KULKARNI, AGA FOR R1 AND R2 NOTICE TO R3 IS DISPENSED WITH) THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO1. ISSUE A WRIT OF CERTIORARI QUASHING THE NOTICE NO. BCCC/JC/Z1/PR/25- 26 DATED 05-02-2026 ISSUED BY THE RESPONDENT-2 THE ANNEXURE-F AND ETC. THIS PETITION, COMING ON FOR PRELIMINARY HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: - 3 - HC-KAR NC: 2026:KHC:31735 WP No. 11531 of 2026 CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ

ORAL ORDER

1.

Petitioner is before this Court seeking for the following reliefs:

"

1.

Issue a Writ of Certiorari quashing the notice No.BCCC/JC/Z1/PR/25-26 dated 05.02.2026 issued by the Respondent No.2, the ANNEXURE-F.

2.

Issue a Writ of Mandamus directing the Respondents to consider and dispose of the Petitioner's renewal application dated 23.04.2026, ANNEXURE-E.

3.

Direct the Respondents not to take coercive steps against the Petitioner.

4.

Pass such other orders as this Hon'ble Court deems fit in favour of the petitioner in facts and circumstances of the case may required including the cost of the writ petition."

2.

The grievance of the petitioner is that though the petitioner has replied to the show cause notice dated 05.02.2026 under Section 4(1) of the Karnataka Public Premises (Eviction of Unauthorized Occupants) Act, 1974 ('the Act' for short) at Annexure-F by way of reply dated 23.04.2025 at Annexure-E, the respondents are forcing the petitioner to vacate the premises. HC-KAR NC: 2026:KHC:31735 WP No. 11531 of 2026

3.

When a show cause notice under Section 4(1) of the Act has been issued and the same has been replied to, until necessary orders are passed thereon, the question of forcing the alleged unauthorized occupant to vacate the premises would not arise. Until orders are passed on the said show cause notice and the reply issue, directing the respondents not to take any coercive steps against the petitioner. The petition stands disposed of. (SURAJ GOVINDARAJ) JUDGE

PHM List No.: 1 Sl No.: 4

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.