INDRAJIT BANERJEE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Kapil Kerkar for the Petitioner and Mr. D. Pangam, learned Advocate General with Mr. Sagar Dhargalkar, learned Additional Govt. Advocate for the Respondents.

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

(3.) The complaint in this Petition is that the premises, through which the Petitioner was operating the saloon and spa, have been sealed by the Collector (Respondent No.2), without complying with the principles of natural justice and fair play.