SHAKUNTALA KARAMVEER SARSATH Vs. ATUL MOHITE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of learned counsel for the parties herein, taken up for final hearing.

(2.) Petitioner has invoked extraordinary writ jurisdiction of this Court under Article 226 of the Constitution of India, for alleged violation of her fundamental right to practice the profession or to carry on any occupation, trade or business as contemplated under Article 19 (1) (g) of the Constitution of India, by the Respondents and for declaration that the action of Respondents against the Petitioner amounts to illegal detention, in violation of her fundamental right of the Beauticians guaranteed under Article 19 (1) (g) of the Constitution of India.

(3.) Heard Mr.Dhokale, learned counsel for Petitioner and Mrs.Mhatre, learned A.P.P. for Respondent-State. Perused entire record annexed to the Petition.