STATE OF GOA Vs. AQUAVIVA FERNANDES AND ORS.

JUDGEMENT

(1.) By this application, the Applicant ( original Respondent No.1 ) in PILWP No.15 of 2016 ) seeks approval of the issuance of licence issued in favour of the M/s Golden Globe Hotels Private Ltd. ( Respondent No.7) to this application.

(2.) Some of the relevant facts for the purpose of deciding this application are as under :

(3.) On 26/2/2010, the Applicant issued a licence in favour of Respondent No.7 to operate games/machines table games board only on the vessel 'M. V. Leela'. The said licence was the transferred licence which was earlier issued to M/s Hotel Leela Venture Ltd. The Respondent No.7 did not pay the annual recurring fees in the year 2010-2011 to the Applicant. The order cancelling the casino licence was subsequently withdrawn. In the meanwhile, the casino operations stopped on 4/1/2016, 8/1/2016 and 27/1/2016. The Respondent No.7 made an application for renewal of licence and for permission to substitute the vessel on 4/1/2016. On 4/4/2016, the Respondent No.7 made a representation to bring a new vessel.