HOTEL MAHEE Vs. COLLECTOR, AMRAVATI

JUDGEMENT

(1.) RULE . Rule is made returnable forthwith.

(2.) THE grievance of the petitioner is that the Tahsildar, Warud could not have cancelled the Eating House Licence without giving opportunity of hearing to the petitioner. It is also submitted that in Writ Petition No.3482 of 2013, decided by this Court on 20.9.2013, it is held that such a licence can be cancelled only when the Eating House Licence is being run by a person of notorious and bad in character.

(3.) IT appears that Certificate of Registration of Eating/PEO/Cold Drink House was granted in favour of one Sau. Bharati Sachin Jaiswal, at post Pusla, Taluka Warud, District Amravati, with Registration Number of Eating House mentioned in the Certificate of Registration as 4/2010 Pusla "Hotel Mahee."