T. VENKATASUBBIAH SETTY Vs. COMMISSIONER, CORPORATION OF THE CITY OF BANGALORE AND OTHERS

JUDGEMENT

(1.) THE petitioner is a manufacturer of soaps. In this petition under Article 226 of the Constitution, he has challenged the orders of the authorities of the Bangalore City Municipal Corporation hereinafter referred to as the 'Corporation' refusing him licence to carry on manufacture of soaps in the premises in which he has been so doing.

(2.) MOST of the material facts are not in dispute. The petitioner has been carrying on the manufacture of soaps in a shed in the compound of premises No. 20. III Block, Jayanagar in Bangalore, Jayanagar Extention was formed by the Bangalore City Improvement Trust Board and was outside limits of the Corporation. The petitioner has been residing in the main premises which has been taken on lease. He has obtained the consent of the landlord to carry on manufacture of soaps in that land.

(3.) FOR running the Soap Factory without a licence the petitioner was prosecuted before the Second City Magistrate, Bangalore, in C. C. 482/65 and was sentenced to pay a fine of Rs. 100/ -. He filed a revision petition -Cr. R. P. 294/65 before this Court against his conviction and sentence passed on him. On 17 -1 -1966 this Court dismissed the revision petition.