YOGESH PANDITRAO KHAIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the counsel for the parties. Rule. The learned Public Prosecutor waives service for the respondents. Rule is made returnable forthwith by consent.

(2.) As short question is involved, petition is taken up for final disposal forthwith by consent.

(3.) The petitioners, by this Writ Petition under Article 226 of the Constitution of India, have challenged the notices dated 25th July, 2011 and 7th September, 2011 issued by respondent Nos. 3 and 5, and have prayed for quashing and setting aside the same. They have also prayed for direction against respondent Nos. 3 to 5 to refrain from disturbing the petitioners from running their hotel till 3.00 A.M., in view of Government Notification dated 5th March, 2011 bearing No. BSE-03/2010/P.K. 69/Kamgar-10 issued by the Government of Maharashtra, Department of Industries, Energy and Labour, Mantralaya, Mumbai.