RAMESH S ALVA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By an earlier order dated 23/11/2011 notice for final disposal was issued and the Respondents were granted liberty to file additional affidavit if they so desire. Today Ms. Cardozo has placed on record a letter dated 10/1/2012 addressed by the Assistant Commissioner of Police for the Commissioner of Police, Navi Mumbai addressed to Ms. Cardozo stating that apart from the earlier affidavit already filed by ACP(Administration) Mr. Baliram Kushabhau Chikhale on 9/9/2011 they do not want to file any further affidavit and that the AGP should make a statement that Licensing Authority has not granted any license for Performing an Orchestra. The contents of this letter are recorded and statement of Ms. Cardozo in terms of this letter is also recorded. In view of this, without any further affidavit, hearing is proceeded.

(2.) Since common questions of facts and law arise in both the Writ Petitions, on the request made by the learned Advocates, both the Writ Petitions are being clubbed together and are taken up together for hearing and are being disposed of by this common Judgment.

(3.) Rule. Rule made returnable forthwith by consent of the parties. Ms. Cardozo waives service on behalf of the Respondents.