SANGEETA ASHOK SANAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the Petitioner and learned A.P.P. for the State.

(2.) By this Petition, order dated 14th January, 2011 for eviction and closure of brothel under Section 18(1)(a) and 18(1)(b) of the Immoral Traffic (Prevention) Act, 1956 issued by the Commissioner of Police, Brihanmumbai is put in issue.

(3.) The petitioner before this Court claims to be tenant in respect of premises bearing Room No.6/A, 1st floor, Liladhar Building (Sharda Sadan), 30 Kenedy Bridge, Opera House, Mumbai. In the said premises it was noticed that illegal activities attracting provisions of Act of 1956 were being conducted by the occupants thereof. As a result, the Commissioner of Police being the competent Authority issued show cause notice to the concerned persons including the Petitioner.