TITANIC RESTAURANT DHARMENDRABHAI Vs. DY POLICE COMMISSIONER

JUDGEMENT

(1.) As common questions of fact and law are involved in this batch of petitions, they were heard together and are being disposed of by this common judgment and order.

(2.) In all the writ petitions the prayers are common. The petitioners who have been issued licence under Section 33 of the Bombay Police Act, 1951 to run eating house/restaurant in the city of Ahmedabad have preferred these petitions with the following prayers : -

(3.) Brief facts relevant for the purpose of deciding these petitions can be summarised as under : -