HOTEL SADGURU RESTAURANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition under Article 226 and 227 of the Constitution of India assails the legality, propriety and correctness of an order dtd. 13/2/2026 passed by the Appellate Authority (R2) in Appeal No. 55 of 2025, whereby the Appeal preferred by the Petitioner against an order of cancellation of the Performance Licence dated 7 th July 2025, came to be dismissed by affirming the order of cancellation of licence, passed by the Competent Authority.

(3.) The Petitioner runs a restaurant and bar under the name and style of "M/s Hotel Sadguru Restaurant and Bar". The Petitioner was granted a Performance Licence, being Licence No. 515 of 2009, to keep a place of public amusement under Rule 109 of the Rules of Licensing and Controlling place of Public Amusement (other than Cinemas) and Performances for Public Amusement including Melas and Tamashas, 1960 ("the Public Amusement Rules, 1960").