RAMARAI RAMMILAN RAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally by consent of the parties. Ms. Cardozo, learned AGP waives service on behalf of the Respondents.

(2.) Heard Mr. Kansara for the Petitioner and Ms. Cardozo, AGP for the Respondents.

(3.) The Petitioner claims to be one of the partners of the establishment of an eating house known as 'Missile Restaurant and Bar', Goregaon (W), Mumbai. A license to keep a place of public entertainment has been given to the Petitioner and one Yar Mohammad Kallan under Section 33(1) (w) & (y) of the Bombay Police Act, 1951 subject to the Rules framed under the said Act. In exercise of powers conferred by Section 33, the Commissioner of Police, Mumbai has framed 'Rules For Keeping Places Of Public Entertainment in Greater Bombay, 1953' (hereinafter referred to as the 'said Rules' for short).