RAMANLAL HEMLAL BHATIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Nitin R. Bhavar, Advocate holding for mr. R. N. Dhorde, learned counsel for the petitioners, Mr. N. H. Borade, learned a. G. P. for the respondents No. 1 to 3 and 5 and Mr. A. H. Kasliwal, learned counsel for respondent No. 4.

(2.) THE petition is directed against the order dated 22-10-1992 passed by respondent No. 1, in an appeal preferred by the present petitioners.

(3.) FACTS relevant for the decision of this petition, may be briefly stated as under: the petitioners are running Cinema Theatre at Dharangaon, in Erandol taluka of Jalgaon District, in the premises bearing Municipal House No. 3176, since the year 1961. The respondent No. 4 is the landlord of the petitioners. The district Magistrate/collector, Jalgaon respondent No. 2 passed an order dated 18th April, 1990 suspending the licence of the petitioners for a period of three months commencing from the date of the order i. e. 18-4-1990, on the ground that the petitioners have not provided the facility of telephone in theatre, the toilet in theatre are of old type etc. as mentioned in the said order.