PRUTHVIRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard finally with consent of the learned Counsel for the parties.

(2.) The short question, which arises for consideration in the above writ petition is as to whether on remand the concerned Authority, i.e. Collector is entitled to consider the issue of suspension of licence or remand is restricted only to consideration of imposition of fine of Rs.25,000/- levied on the petitioner and also whether the Collector would be entitled to take into consideration the facts, which have transpired after the order was passed by the Hon'ble Minister.

(3.) The conspectus of the facts involved in the above writ petition can be stated thus: