SAHEBRAO VITHOBA PAWAR Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the learned Counsel appearing for the respective parties, petitions are taken up for final hearing.

(2.) In all these petitions, common question of fact and law is involved, therefore, all these petitions are being disposed of by this common order.

(3.) By these petitions under Articles 226 and 227 of Constitution of India, the Petitioners are challenging the order dated 2nd/4th August 2014 passed by the Commissioner of Police, Thane and the order dated 6th September 2014 passed by the appellate authority, namely, the Principal Secretary, Home Department, Government of Maharashtra whereby the eating house licence, the public entertainment licence and the premises and performance licence in respect of the Petitioners' establishment are suspended for an indefinite period under the provisions of section 33(wa) of the Bombay Police Act, 1951 read with Rule 222(2) of the Rules for Licencing and Controlling Places of Public Amusement (other than Cinemas) and Performances for Public Amusement, including Melas and Tamashas, 1960 ["the said Rules" for short].