HOTEL PRIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) PC. Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. By consent of the parties the petitions are taken up for final hearing. Mr.Gokale, learned A.G.P. waives service on behalf of the respondent-State.

(3.) The challenge raised in these writ petitions is similar and hence they are being disposed of by common order.