PARIXIT VIPINCHANDRA PUNJANI Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) BY way of the present petition under Articles 226 and 227 of the Constitution of India the petitioner has challenged order dated 28.04.2011 passed by res. No. 2, Sub -Divisional Magistrate, Jamnagar, as well as order dated 24/25.01.2012 passed by res. No. 1 -District Magistrate, Jamnagar in appeal being No. Manar -Appeal -1/2011.

(2.) THE facts of the case which can be culled out from the petition are that the petitioner is the occupier of the premises situated in Paras Society, Jamnagar City, and is as such the tenant of the said premises. That the petitioner and his mother were running a hotel in the name and style of Ravi Residency and a restaurant viz. Tirth Restaurant in the said premises. That the mother of the petitioner was granted license under the provisions of Section 33(1)(w) of the Bombay Police Act, 1951 for running and operating the said restaurant on 16.07.2002. That the petitioner was also granted license to run and operate hotel in the name and style of Ravi Residency on the same day. Similarly, the petitioner was also granted license to run and operate the hotel under the provisions of the Bombay Shops and Establishment Act, 1948 since 2002 by the local authority.

(3.) HEARD Mr. Nirav C. Thakkar, learned advocate for the petitioner, and Mr. P.P. Banaji, learned Assistant Government Pleader for the respondents.