BHARATI R. VERMA Vs. COMMISSIONER OF POLICE THANE

JUDGEMENT

(1.) THE learned Advocate for the Petitioner prays for deletion of Respondent No. 4. Prayer granted.

(2.) RULE .

(3.) THE short question involved in this petition under Article 227 is whether the Petitioner is entitled to get licence under 'The Rules for Licensing and Controlling Places of Public Amusement (other than Cinemas) and Performances for Public Amusement, including Melas and Tamashas, 1960' (hereinafter referred to 'Rules of 1960') for running Mini Children Park.