Sayyad Sharafat Husain Jafari vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 9364 Bom

2023:BHC-NAG:13306
                                            1/2                      7.wp.5593.23-J.odt


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH : NAGPUR

                                     WRIT PETITION NO. 5593/2023


                     Sayyad Sharafat Husain Jafari,
                     Aged about 65 years, Occupation : Business,
                     R/o. Shivaji Ward, Ballarpur, Tah. Ballarpur,
                     Dist. Chandrapur.                               ----PETITIONER

                            --VERSUS--
               1.    The State of Maharashtra,
                     Through Chief Secretary,
                     The Ministry of Home Affairs,
                     Government of Maharashtra,
                     Mantralaya, Mumbai - 400020.

               2.    The Collector and District Magistrate of
                     Chandrapur, Collector Office, Chandrapur,
                     Tah. & Dist. Chandrapur - 442401.               ----RESPONDENTS

               Mr. Y. A Kullarwar, Advocate for Petitioner.
               Mr. A. M. Deshpande, i/c. Government Pleader for Respondents.


                      CORAM : A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI, JJ.

DATED : SEPTEMBER 06, 2023

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

1. Rule. Rule made returnable forthwith. Mr. A. M. Deshpande,

in-charge Government Pleader waives service of notice for respondents.

2. The only prayer made by the petitioner is for expeditious

consideration of the appeal preferred by the petitioner under Section

33(1) of the Maharashtra Police Act, 1951. It is submitted that the said 2/2 7.wp.5593.23-J.odt

appeal has been filed on 14.11.2022 bearing No.PPE/1222/CN172. Since

the licence to operate the Gaming Parlour and Amusement Park has been

cancelled, the petitioner prays that the appeal be decided expeditiously.

3. In the aforesaid facts, since the appeal has been filed on

14.11.2022, the respondent No.1 shall consider the same in accordance

with law and decide the said appeal within a period of eight weeks of

receiving copy of this order. The appeal be decided after giving

opportunity to the petitioner.

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

costs.

(MRS.VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.)

RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 07/09/2023 18:21:05