NARAIN BUDHARMAL KALANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this Petition under Article 226 of the Constitution of India, the Petitioner seeks to challenge the Order dated 14th December, 1987 passed by the Respondent No.2, The Commissioner of Police, Thane, suspending the Public Entertainment Licence of the Petitioner under the Bombay Police Act, 1951, for a period of 30 days.

(2.) THE Petitioner runs a 3-Star Hotel known as 'Hotel Eagle International' at Ulhasnagar, District Thane. For running the hotel, the Petitioner has obtained various licences including the Public Entertainment Licence under the Bombay Police Act, 1951. The Petitioner has also obtained a Permit Room Licence under the Bombay Prohibition Act, 1949.

(3.) ON 14th December, 1987, the Respondent No.2 passed the impugned order suspending the licence of the Petitioner for a period of 30 days. The impugned order suspending the licence of the Petitioner is based only on the complaint lodged by Mr.Devkhar which is pending before the Ulhasnagar Police Station.