Bombay High Court
Daman Hospitality Pvt. Ltd. And Anr vs U. T. Administration Of Damn And Diu Thru ... on 5 April, 2022
Bench: G.S. Patel, Madhav J. Jamdar
922-ASWP-317-2019.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 317 OF 2019
Daman Hospitality Pvt Ltd & Anr ...Petitioners
Versus
UT Administration of Damn and Diu through the ...Respondents
Department of Tourism & Ors
Mr Janak Dwarkadas, Senior Advocate, with Virag Tulzapurkar,
Senior Advocate, Nikhil Sakhardande, Senior Advocate, Rohan
Rajadhyaksha, Rajendra Barot, Sonali Mathur, Anusha Jacob
& Vedant Jalan, i/b AZB & Partners, for the Petitioner.
Mr HS Venegaonkar, for the Respondent.
CORAM G.S. Patel &
Madhav J. Jamdar, JJ.
DATED: 5th April 2022
PC:-
1. Time is sought on behalf of the Respondents. We fix the ASHWINI HULGOJI matter peremptorily irrespective on the caption of the daily board. GAJAKOSH Digitally signed by ASHWINI HULGOJI GAJAKOSH Date: 2022.04.07
2. The Petition relates to the Dadra and Nagar Haveli and 09:53:20 +0530 Daman and Diu Gambling Act 1976. In this Act Section 4A has been added and this set out at page 171.
Page 1 of 25th April 2022 922-ASWP-317-2019.DOC
3. We note Mr Dwarkadas's submission that the Petitioners have not challenged the vires of Section 4A. In fact, Mr Dwarkadas clarify that the challenge is not to the vires of any part of the Act but only to the withdrawal Notification of 2014 and the impugned notices at Exhibit "S" & "T" dated 31st August 2018 rejecting the application by the 1st Petitioner for the grant of a license under Section 13A.
4. There is also no challenge to the Dadra and Nagar Haveli and Daman Diu (Adaption of Central Laws And State Laws) Fourth Order 2022. Mr Dwarkadas for the Petitioners says that this is correctly not challenged.
5. List the matter on 23rd June 2022 at 2.30 pm. (Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 5th April 2022