Winner Social Club Chandrapur ... vs State Of Maha., Thr. Additional ...
2022 Latest Caselaw 6758 Bom

WP 3905-22                                    1                     Judgment

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                     NAGPUR BENCH, NAGPUR.


                      WRIT PETITION NO. 3905/2022


Winner Social Club Chandrapur, Branch at
Ballarpur, Tah. Ballarpur, Dist. Chandrapur,
through its Secretary Aman Madhukar Marekar,
Aged 41 years, Occu: Advocate, R/o Shivaji
Nagar, Ward No.3, Tukum, Chandrapur,
Tah. & Dist. Chandrapur.                                        PETITIONER


                                   -VERSUS-


The State of Maharashtra,
Through Additional Chief Secretary (Appeal and
Security), Madam Cama Marg, Mantralaya,
Mumbai - 400 023.                                              RESPONDENT

__________________________________________________________________________
                 Shri A.A. Dhawas, counsel for the petitioner.
    Mrs. K.R. Deshpande, Assistant Government Pleader for the respondent.



CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE     : 15TH   JULY,    2022.




ORAL JUDGMENT         (PER : A.S. CHANDURKAR, J.)

Considering the short issue involved the writ petition is heard by

issuing RULE and making the same returnable forthwith. Learned

Assistant Government Pleader Mrs. K.R. Deshpande waives notice of

hearing for the respondent.

WP 3905-22 2 Judgment

2. The petitioner is aggrieved by the order passed by the Collector on

28.06.2021 refusing to grant premises license and performance license in

terms of the application dated 27.02.2020. Against that order, appeal has

been preferred before the State Government under Section 33 of the

Maharashtra Police Act, 1951. The petitioner seeks expeditious

consideration of that appeal.

3. In these facts, the respondent is directed to decide the said appeal

within a period of three months from the petitioner's appearance before

the respondent. The petitioner shall appear before the respondent on

01.08.2022.

4. Rule is disposed of in aforesaid terms with no order as to costs.

(URMILA JOSHI-PHALKE, J.) (A.S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:18.07.2022 10:15