M/S Samaraat Agencies vs. The State Of Karnataka - Karnataka High Court, 10 April 2026

Cause title — parties, addresses and appearances

- 1 - HC-KAR NC: 2026:KHC:20221 WP No. 8832 of 2026 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 10TH DAY OF APRIL, 2026 BEFORE THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM WRIT PETITION NO. 8832 OF 2026 (GM-POLICE) BETWEEN: 1. M/S. SAMARAAT AGENCIES, A SOLE PROPRIETORSHIP REGISTERED UNDER THE GST ACT, HAVING ITS OFFICE AT NO.80/1, 2ND MAIN ROAD, NEW THARAGUPET ROAD, BENGALURU - 560 002. REPRESENTED BY ITS PROPRIETOR MR. MOHAMMED USMAN. 2. M/S. ROYAL NATURAL DRY FRUITS, A SOLE PROPRIETORSHIP, REGISTERED UNDER THE GST ACT, HAVING ITS OFFICE AT NO.22/48, 1ST MAIN, 2ND CROSS, JK FARM, RV COLLEGE POST, DUBASIPALYA, BENGALURU - 560 059. REPRESENTED BY ITS PROPRIETOR MRS. UMME HANY KHANAM. …PETITIONERS (BY SRI. MOHAMMED NAWAZ SHARIFF, ADVOCATE) AND: 1. THE STATE OF KARNATAKA, DEPARTMENT OF HOME Digitally signed by CHAITHRA A Location: HIGH COURT OF KARNATAKA - 2 - HC-KAR NC: 2026:KHC:20221 WP No. 8832 of 2026 THROUGH ITS PRINCIPLE SECRETARY, AMBEDKAR VEEDHI, VIDHANA SOUDHA, BANGALORE - 560 001. 2. THE COMMISSIONER OF POLICE, BANGALORE CITY, ALI ASKER ROAD, VASANTH NAGAR, BANGALORE - 560 001. 3. THE DEPUTY COMMISSIONER OF POLICE, SOUTH WEST DIVISION, BANGALORE UNIVERSITY ROAD, ITI LAYOUT, 3RD PHASE, MUTHARAYANA NAGAR, GNANA BHARATHI, BANGALORE - 560 056. 4. THE STATION HOUSE OFFICER (SHO), KUMBALAGODU POLICE STATION, REPRESENTED BY ITS STATE PUBLIC PROSECUTOR, HIGH COURT COMPLEX, BANGALORE - 560 001. 5. M/S CELCIUS LOGISTICS SOLUTIONS PVT. LTD., NO.1662, SECOND FLOOR, SECTOR 2, HSR LAYOUT, 27TH MAIN ROAD, BENGALURU - 560 102. REPRESENTED BY ITS MANAGING DIRECTOR, MR. ARBIND JAIN CHORADIA. - 3 - HC-KAR NC: 2026:KHC:20221 WP No. 8832 of 2026 6. M/S. BHAIRAVESHWARA COOL POINT PRIVATE,CHALLAGHATTA VILLAGE, NEAR BMTC BUS DEPOT, KENGERI HOBLI, BENGALURU - 560 074. REPRESENTED BY ITS MANAGING DIRECTOR, MR. HEMANTH P. …RESPONDENTS (BY SRI.K.P.YOGANNA, AGA FOR R1 TO R4) THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTING THE RESPONDENT NO.5 AND 6 TO NOT INTERFERE WITH THE BUSINESS OF THE PETITIONERS AND TO RELEASE THE GOODS OF THE PETITIONERS VIDE ANNEXURE- F AND G STORED IN THE SCHEDULE PREMISES I.E COLD STORAGE FACILITY IMMEDIATELY AND FORTHWITH AND ETC., THIS PETITION, COMING ON FOR PRELIMINARY HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER: CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM

ORAL ORDER The captioned petition is filed seeking for following reliefs: i. Issue writ of mandamus or any other appropriate writ, order or direction directing the respondent No.5 and 6 to not interfere with the business of the petitioners and to release the goods of the petitioners vide Annexure-F & G stored in the schedule premises i.e., cold storage facility immediately and forthwith. ii. Issue writ of mandamus or any other appropriate writ, order or direction directing the respondent No.4 to consider the representation submitted by the petitioners at Annexure-J & J1 HC-KAR NC: 2026:KHC:20221 WP No. 8832 of 2026

and to break open the lock of the schedule premises and facilitate the release of the perishable goods belonging to the petitioners stored therein by providing necessary protection to the petitioners in the event of them accessing the goods stored at the premises i.e. cold storage facility. iii. Pass such other order/s or direction/s that this Hon'ble Court deems fit under the facts and circumstances of the present case, in the interest of justice and equity.

The prayer sought in the captioned petition is complied at the intervention of the fourth respondent. Therefore, the petitioners' counsel fairly concedes that the prayer sought in the captioned petition does not survive for consideration.

Recording the submission of petitioner's counsel, the writ petition stands disposed of. (SACHIN SHANKAR MAGADUM) JUDGE

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