JAGDISH N. SHETTY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Rule. Rule is made returnable with the consent of all the parties, forthwith.

(2.) This is the third petition filed by the Petitioner seeking licence under the provisions of the Bombay Police Act, 1951 to commence Video Game Parlour at Shop No.13, Sanpada, Navi Mumbai.

(3.) On 20th October 2009, the Petitioner applied to the Commissioner of Police Respondent No.1 for licence to commence Video Game Parlour. Prescribed/requisite documents were enclosed alongwith the application. For over six months, there was no consideration of the Petitioner's application and therefore the Petitioner preferred Writ Petition No.3448 of 2010 seeking a writ of mandamus to direct Respondent No.1 to consider the Petitioner's application for licence. The petition was disposed of by the Division Bench of this Court by a judgment and order dated 30th April 2010 with directions to Respondent No.1 to dispose of the application expeditiously and in any case within six weeks in accordance with law.