SHANTABAI BABAN MULUK Vs. ASHA JANARDHAN CHASKAR

JUDGEMENT

(1.) Rule. Respondents waive service. By consent rule made returnable forthwith.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioners who are residing in Village Chas (kaman) Taluka Khed, Dist. Pune, impugn the order passed by the State Government and particularly the Minister of the Department of Prohibition and Excise, dated 7 th march 2012.

(3.) By the order under challenge, the Minister of Prohibition and Excise, Government of Maharashtra has allowed a Revision application which has been preferred by the first respondent before this Court. That revision application under section 138 of the Bombay Prohibition Act, 1949 (Act for short) challenges the order passed by the Commissioner of State Excise, respondent No.4, before me dated 3 rd December 2009 and the order passed by the Collector, Pune dated 21 st March 2009.