ABHAY MANOHAR SAPRE,J. - (1.) This appeal is directed against the final judgment and order dated 19.04.2007 passed by the High Court of Karnataka at Bangalore in Writ Appeal No. 556 of 2007 (GM-POLICE) whereby the High Court dismissed the appeal filed by the appellant herein praying for setting aside the order dated 09.02.2007 passed by the Single Judge of the High Court in Writ Petition No.27523 of 2005.
(2.) In order to appreciate the controversy involved in the appeal, it is necessary to set out the facts infra in detail including the background facts, which led to filing of this appeal.
(3.) The appellant is the Association registered under the Karnataka Societies Registration Act, 1960 and Rules framed thereunder. The Association is formed by the persons, who are engaged in the business of running the restaurants in various parts of the city of Bangalore (now Bengaluru).;