CHASE SECURITY SERVICES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Surendra G. Desai, learned Senior Advocate alongwith Shri Shirin V. Naik, learned Counsel for the Petitioners and Mr. Devidas J. Pangam, learned Advocate General alongwith Ms. Maria S.J. Correia, for the Respondents.

(2.) Rule. Rule is made returnable forthwith at the request of and at the consent of the learned Counsel for the parties.

(3.) The Petitioners challenge the orders made by the Additional Secretary (Home) and the Chief Secretary, both Licencing and Appellate Authority under the provisions of The Private Security Agencies (Regulation) Act, 2005, (the said Act) declining the Petitioners licence to operate a Private Security Agency, as contemplated by the said Act.