MANDA ASHOK PATLIPUTRA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard Counsel for the parties. Perused the relevant documents on record as well as the Orders passed by the two authorities below.

(2.) Rule. Rule made returnable forthwith by consent of the parties. Ms. Gaidhani waives notice for Respondents.

(3.) In so far as first contention raised on behalf of the Petitioner that the action initiated by the authority was founded on the stale instances is concerned, that does not commend to me. Indeed, show cause notice refers to 10 cases registered in relation to the Restaurant operated by the Petitioner, which pertains to period between February, 2003 to August, 2005. However, that is one of the ground on which, action of cancellation of license was proposed.