KAMLAKANT UDAIBHAN SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Mrs. J. S. Pawar, Additional Government Pleader, appears and waives service of notice of rule on behalf of respondents. In the facts and circumstances, all the matters have been taken up for final hearing.

(2.) THESE petitions are filed by the petitioners for appropriate writs, directions or orders directing the respondents to consider the applications made by the petitioners and to issue licences to the petitioners for carrying on Video Games Parlours. Interim relief is also prayed restraining the respondents, their officers, servants and agents from preventing the petitioners from carrying on business of Video Games Parlours. Further interim relief is also prayed that during the final disposal of the petitioners applications and for a period of three weeks thereafter, the respondents, their officers, servants and agents be restrained by orders of injunction from preventing the petitioners from carrying on the business of Video Games Parlours.

(3.) THE case of the petitioner in the first petition, i. e. , Writ Petition No. 5611 of 2002, is that he is running his business of Video Games Parlour at Bhayandar since September, 2002. It is not even his case that before he started this business, he had obtained a licence. According to him, however, he applied for the licence, but so far, the application has not been disposed of and he has not been granted such licence. In the circumstances, he has approached this Court. Similar is the case in other petitions.