PHULCHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, made returnable forthwith. With the consent of the parties the matter is taken up for final hearing. Both the Writ Petitions are based on similar facts and involve common question of law as such are decided together.

(2.) The petitioners in both these petitions were issued licences for running Loknatya Kala Kendras. The same were issued by the Additional Collector, Latur under Rule 92 of the Rules for Licensing and Controlling Places of Public Amusement (Other than Cinemas) and Performances for Public Amusement Including Mela, Tamashas, 1960. The said licences of the petitioners are in force till 2015 as contended by the petitioners.

(3.) It appears that show cause notices were issued to the petitioners seeking explanation from them as to why their licences should not be cancelled. The said notices are received by the petitioners on 17.08.2012. On 21.08.2012, the petitioners sought time to file their say. On same day i.e. on 21.08.2012, respondent no. 3 Thasildar - Taluqa Executive Magistrate passed an order cancelling the licences of the petitioners. The said order is assailed in the present Writ Petitions.