ALI REZA ABDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr.Kantawala, learned counsel for the petitioner, Mr.Kamdar, learned Senior Counsel for respondent Nos.1 and 3 and Mr.Gole, learned counsel for the respondent No.2-­Corporation.

(2.) The petition is filed under Article 226 of the Constitution of India seeking following reliefs :-­

(3.) The petitioner is running a business of food and beverages since last 20 years and has commenced the concept of Sky-­lounge and Sheesha Restaurants. It is the claim of the petitioner that he serves tobacco free hookahs in his restaurants and for that purpose he used product by brand name "Soex".