MUKESH R CHHEDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. By consent rule is made returnable forthwith. Mr. Mhaispurkar A. P. P. waives service on behalf of the respondents.

(2.) HEARD Mr. Kanuga on behalf of the petitioner and Mr. Mhaispurkar, A. P. P. for State.

(3.) THE petitioner had applied to the respondent No. 2 on 11-11-1997 for grant of licence for video games under the provisions of section 33 (1) (w) (i) of the Bombay Police Act, 1951. The said application not having been disposed of by the Commissioner of Police, this petition has been filed under Article 227 of the Constitution of India seeking direction against the said authority to dispose of the application.