FARID ABDUL LATIF NOORANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned AGP for the respondents.

(2.) By this petition which is filed under article 226 of Constitution of India, the petitioner is challenging the order passed by the Competent Authority in respect of two eating Houses which are run by the petitioner herein, whereby its licence which was granted to the petitioner has been cancelled. The petitioner is also challenging the order passed by the Appellant Authority who by its order dated 17th October, 1995, has confirmed the order passed by the Competent Authority.

(3.) Brief facts which are relevant for the purpose of deciding this petition are as under:-The petitioner is carrying on business of selling fruit juices and snacks in two Eating houses namely "haji Ali Juice Centre" and "cafe Noorani". The petitioner was granted Certificate of Registration in respect of Eating House known as "haji Ali Juice centre" which was well known as "race-View juice Corner" in the year 1971 and this Certificate was validly renewed from time to time. In 1985, the petitioner changed name of Eating House from "race- View Juice Corner" to "haji Ali Juice Centre". In 1986, the petitioner started another Eating House as "cafe noorani" which was also situated near Haji ali Circle, Bombay and Certificate of Registration was also issued in respect of this eating House and same has been renewed from time to time.