TIRTHDAS B MANSINGHANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Kansara, Advocate for the Petitioner and Ms. Cardozo, learned AGP for Respondent No. 1. Rule. Rule made returnable forthwith and heard by consent of the learned Advocate for Petitioner and AGP.

(2.) BY the impugned order passed by the Licencing Authority on /3/2011, the entertainment licence of the Petitioner has been suspended for 21 continuous days. The Appeal filed by the Petitioner has been dismissed.

(3.) IT is made clear that the show cause notice is not set aside and the entire proceedings are to be heard and decided on the basis of the same show cause notice. In case there are any instances after earlier show cause notice, the concerned Authority can also issue a supplementary show cause notice to the Petitioner within one week from today alongwith all the documents which are available on the basis of which such supplementary show cause notice is to be served and, the Petitioner will file reply to the Supplementary show cause notice within one week thereafter. All the proceedings are to be concluded in all respects within a period of 6 weeks from today.