RAMAKANT M TIPNIS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. By consent rule heard forthwith.

(2.) MR. R. M. Tipnis being petitioner, has filed this writ petition under Article 226 of the Constitution of India against State of Maharashtra, and Metropolitan Magistrate, 21st Bandra Court, Mumbai, for the reliefs of :

(3.) THE writ petitioner on the specific overt acts of certain programme arranged to be performed by way of Musical performance at the Centaur Hotel, Juhu by Mr. Gulam Ali, a Gazal Master from Pakistan visited Bombay, which was a private function when drinks and dinner was sponsored by one Navin Rohtagi of Saphire Entertainment Ltd. by inviting above 700 high Society persons at Centaur Hotel, Juhu, Bombay.