AJIT CHANDRAKANT SATKAR Vs. DISTRICT COLLERCTOR OF PUNE

JUDGEMENT

(1.) WRIT Petition No. 3645 of 2003 not on Board. At the request of the learned Counsel for the parties, it is taken on Board and heard finally with an identical matter, being Writ Petition No. 3643 of 2003, which is already on Board today.

(2.) THE petitions are filed against orders passed by the Appellate Authority on May 2, 2003, Exhibits 'o' and 'p'.

(3.) IT may be stated that that dance floor licences of the petitioners were cancelled by the Collector against which appeals were filed. They were dismissed by the appellate authority. Being aggrieved by the said orders, two writ petitions were instituted, which were dismissed summarily. Against those orders, two Letters Patent Appeals, being Letters Patent Appeal Nos. 344 of 2002 and 346 of 2002, were instituted. By a common judgment and order dated February 3, 2003, the appeals were allowed, and the orders passed by the Appellate authority were set aside. The matters were remanded to the Appellate Authority to decide the same in accordance with law, which were dismissed by the Appellate Authority and, hence, the petitioners have approached this Court.