RENUKA SANSKRITIK KALA KENDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners in both the writ petitions are challenging the order passed by the respondent No.2 District Magistrate / Collector, Ahmednagar bearing Outward No.D.C./Karya-9D/1076/2019, dated 29-11-2019 and D.C./Karya-9D/1075/2019 of the same date, thereby cancelling the performance licences granted to the petitioners under the Rules For Licensing And Controlling Places of Public Amusements (Other Than Cinemas) And Performances For Public Amusement, Including Cabaret Performances, Discotheque, Games, Pol Game Parlours, Amusement Parlours Providing Computer Games, Virtual Reality Games, Cyber Cafes, Games With net Connectivity, Bowling Alleys, Card Rooms, Social Clubs, Sports Clubs, Melas And Tamashas Rules, 1960 (Hereinafter referred to as "Rules").

(2.) FACTS IN CRIMINAL WRIT PETITION NO.2029 of 2019 :-

(3.) FACTS IN CRIMINAL WRIT PETITION NO.102 of 2020 : -