SANTACRUZ GYMKHANA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Ms. Hubab Sayyed seeks leave to withdraw writ petition No. 69 of 2006 along with interim application (L) No. 9771 of 2022. Petition as well as interim application dismissed as withdrawn.

(2.) Ms. Prachi Khandge states in writ petition No. 87 of 2007, apart from the demand of entertainment duty on billiard tables, petitioner is also challenging action taken for water sports activity because of the swimming pool in the club premises. This petition be de-tagged and listed on 21/7/2022 for hearing.

(3.) As regards the remaining 8 petitions listed today, the issue raised is common, i.e.,