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Judgment
In this petition, petitioners seek following reliefs:
“a)A writ order, or direction quashing the impugned order -cum-notice dated 16.04.2026 bearing no. ¸ÀA.PÀAzÁAiÀÄ/ªÀĽUÉ/ºÀgÁdÄ/¤Ã.ªÀiÁ.AiÀÄ./zÉêÀ¸ÁÜ£À/2025-26 issued by respondent no. 4 (Annexure-D) as arbitrary illegal, and without jurisdiction,
b)Or any other appropriate writ, order or direction restraining the respondents, their agents, officials or anyone acting on their behalf from interfering with the peaceful possession and conduct of the petitioners lawful micro-retail business of selling groceries , coconuts, and pooja materials from their respective rented commercial shops situated in survey no. 11/*/1 of Neermanvi village, Manvi Taluk, Raichur District.
c)Pass such other orders as may be appropriate in the facts and circumstances of the case”
Learned counsel for the petitioners submits that by virtue of the impugned order styled as a notice, the petitioners are being prevented from carrying on business of selling groceries, coconuts, pooja materials, etc., during the entire year and the same is not restricted to the period of Jatra and festivals, including Deepavali festival etc.
Per contra, Sri. Gopalkrishna Soodi learned AAG has filed a memo, which reads as under:
“ The respondent most humbly submits as follows:
The vide order dated 16.04.2026 is restricted only to the tender period time 10 days during the big Jatara festival and 3 days during the Dipavali festial as per the tender notification and it shall be applicable on those days only.
Hence, this memo.”
As can be seen from the aforesaid memo, the respondents have themselves stated that the impugned notice/order would be applicable and restricted only to the period of Jatra and Deepavali festival.
In view of the aforesaid memo, nothing further survives in the petition and the same is accordingly disposed of.