- (1.) THIS writ petition is directed against three permissions/licences (Exs. "t-1", "t-2", and "t-3") issued by respondent Nos. 1 to 6 and 9 and 9-A to run the eating house "revival" which is on the upper floors of a building at Chowpatty Seaface, Bombay 400 007.
(2.) RESPONDENT Nos. 7,8 and 8-A are owners of "revival". The petitioners are the owners or occupants of various premises in the neighbourhood of "revival". A grievance had been made about liquor being served or proposed to be served in "revival", but now it is clarified by the Advocate on behalf of respondent Nos. 3, 4, 4-A, 6 and 9 that the permission under the Prohibited Act has not been granted and, therefore, this question does not arise. Exhibit T-1 is the permission issued under section 394 of the Bombay Municipal Corporation Act by the concerned authorities of the Bombay Municipal Corporation for running an eating house, Exhibit T-2 is the receipt issued under the Shops and Establishments Act, and Exhibit T-3 is the permission/licence issued by the Police Department for the purpose of running an eating house.
(3.) ALLEGATIONS regarding harassment, nuisance, etc. are made but these cannot be dealt with in a writ petition.;