BHARWAD SURESH JAGDISHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sudhanshu A. Jha, learned advocate appearing for the petitioner and Ms. Dharitri Pancholi, learned Assistant Government Pleader appearing for the respondent - State.

(2.) By way of the present petition invoking Article-226 of the Constitution of India, petitioner herein has prayed for the following reliefs:

(3.) Mr. Sudhanshu A. Jha, learned advocate appearing for the petitioner submitted that the petitioner herein is running and managing the cafe and lounge and has requisite permission to run the cafe and lounge and holds the valid license of the same in the name of 'Mahol the Bistro'.