TRADE WINGS HOTELS LIMITED Vs. STATE OF GOA

JUDGEMENT

(1.) Shri Kantak, the learned Senior Counsel for the petitioner seeks leave to amend the petition by incorporating the challenge to the order dated 26/08/2015. Leaved granted. Amendment to be carried out forthwith.

(2.) Rule. Rule, made returnable forthwith. Learned Additional Government Advocate waives service for the respondents.

(3.) By an order dated 26/08/2015, the Under Secretary (Home) of the Government of Goa had directed the petitioner to stop Casino Operations with immediate effect till such time a fresh Five Star Classification Certificate is produced before the Government and upon renewal of the said licence. The impugned order also stipulates that failing compliance, action as may be deemed fit will be taken. The petitioner had challenged the said order before the Administrative Tribunal along with an application for stay. The learned President of the AdministrativeTribunal, by an order dated 28/08/2015, has refused to grant ad interim stay of the order dated 26/08/2015. Feeling aggrieved, the petitioner is before this Court.