-WP-8118-2026-J.DOC

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

 CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 8118 OF  2026

Alanzo Trademart Pvt Ltd,

A company incorporated under 

the provisions of the Companies Act, 2013,

having its Registered Office at 

Navish House, Building No. 87, Plot No. 99,

S.V. Road, Opp. Amore Edge,

Khar West, Greater Mumbai – 400 052,

through its Director

Sadashiv Durgaprasad Pandey,

aged about 51 years,

Occupation – Director of the Petitioner Company. ...Petitioner

Versus

1. The Deputy Commissioner of Police,

Headquarters – I, Licensing Authority (Hotel 

Branch), Office of Commissioner of Police,

in front of Crawford Market,

Brihan Mumbai – 400 001.

2. The Senior Police Inspector,

Khar Police Station, Khar (W),

Mumbai – 400 052.

…Respondents

Mr. Bernardo Reis, with Pratik Dixit, i/b Parampara Mistry, for the 

Petitioner.

Smt. V. R. Raje, AGP, for Respondent Nos. 1 and 2-State. 

 CORAM :N. J. JAMADAR, J.

                                  RESERVED ON :24

th

 AUGUST 2026 

                           PRONOUNCED ON :16

th

 SEPTEMBER 2026

ARS  1/28

ARUN

RAMCHANDRA

SANKPAL

Digitally signed

by ARUN

RAMCHANDRA

SANKPAL

Date:

2026.09.17

15:09:25 +0530

-WP-8118-2026-J.DOC

JUDGMENT :

1.  Rule. Rule made returnable forthwith, and, with the consent of

the learned Counsel for the parties, heard finally. 

2. By this Petition under Article 227 of the Constitution of India, the

Petitioner takes exception to an order dated 2

nd

 June 2026 passed by the

Divisional   Commissioner,   Konkan   Division   in   Entertainment   Licence

Appeal No. 81 of 2025, whereby the said Appeal preferred by the

Petitioner against an order dated 10

th

  October 2025 passed by the

Deputy Commissioner of Police, H.Q-1, Mumbai, (R1), rejecting the

Application for an entertainment licence to operate an orchestra at the

Petitioner's premises, came to be dismissed. 

3.The Petitioner is a private limited company incorporated under

the provisions of the Companies Act, 2013. The Petitioner is engaged in

the   hospitality   business.   The   Petitioner   runs   Magmus   Bar   and

Restaurant at Navish House, S.V. Road, Khar (West) Mumbai (“the

subject premises”). The Petitioner has all the valid licences to run the

Bar and Restaurant (the establishment) at the subject premises. 

4.On 16

th

  May 2025, the Petitioner submitted an Application to

Respondent No.2 seeking premises licence and performance licence to

operate a live music orchestra under the provisions of Maharashtra

Police Act, 1951 (“the Police Act, 1951”) and the Rules for Licensing

And Controlling Places of Public Amusements (Other Than Cinemas)

ARS  2/28

-WP-8118-2026-J.DOC

And   Performances   For   Public   Amusement,   Including   Cabaret

Performances, Discotheque, Games, Pool Game Parlours, Amusement

Parlours   Providing   Computer   Games,   Virtual   Reality   Games,   Cyber

Cafes, Games With Net Connectivity Bowling Alleys, Card Rooms, Social

Clubs, Sports Clubs, Melas And Tamashas Rules, 1960  (“the Public

Amusement Rules, 1960”).

5.The Senior Police Inspector, Khar Police Station (R2) conducted a

detailed site inspection and submitted a reasoned report to Respondent

No.1 recording that there was no impediment for granting premises and

performance licences to the Petitioner as the requisite conditions as

prescribed under the Rules were met, and that Respondent No.2 had no

objection to the grant of premises and performance licence for running

the   orchestra   in   the   establishment.   The   Assistant   Commissioner   of

Police, Bandra, Mumbai, had also issued a No Objection Certificate for

the grant of premises and performance licence to the Petitioner. 

6.Yet, the Petitioner claims, by the order dated 10

th

 October 2025,

Respondent No.1 rejected the Application on the purported solitary

ground that, the grant of premises and performance licence to operate

orchestra may lead to a law and order problem and thereby disturb the

social   harmony,   without   ascribing   any   reason   to   arrive   at   such

conclusion. Neither any reference was made to the material on the basis

ARS  3/28

-WP-8118-2026-J.DOC

of   which   such   an   inference   was   drawn   nor   the   basis   of   the   said

assumption was disclosed. 

7.Being aggrieved, the Petitioner preferred an Appeal before the

Divisional Commissioner, Konkan Division. By the impugned judgment

and   order, Divisional Commissioner dismissed the Appeal by simply

reproducing the submissions of the parties and the order passed by the

Competent Authority. The Petitioner claims, there was no independent

evaluation of the merits of the case by the Appellate Authority. A bald

observation was made that, the Petitioner did not comply with the

provisions contained in Rule 108 of the Rules 1960. 

8.Being   further   aggrieved,   the   Petitioner   has   invoked   the   writ

jurisdiction. 

9.An Affidavit in Reply has been filed on behalf of Respondent

No.1. An endeavour was made to support the impugned orders as

having been passed in conformity with the Rules, 1960. It was,  

inter

alia,  

contended that the report of the Senior Police Inspector, Khar

Police Station and Assistant Commissioner of Police, Mumbai, were

recommendatory in nature. The Competent Authority was not bound by

those assessments. In discharge of its statutory duties the Competent

Authority was empowered to independently analyze the material and

reject  the  Petitioner's  Application   for  licence  as  there   was  genuine

ARS  4/28

-WP-8118-2026-J.DOC

apprehension  of   law  and  order  problem,  in   the  event   licence  was

granted. 

10.Reference has  also been made to a Circular dated 27

th

 July 2026

issued   by   the   State   Government,   in   Home   Department,   thereby

restraining the Authorities from issuing fresh or renewing licence to

operate an orchestra. 

11.It   was   further   contended   that   during   the   pendency   of   this

Petition, certain complaints have been received from the private parties

and a crime was registered at Khar Police Station vide CR No. 471 of

2026 for an offence punishable under Section 223 of the Bharatiya

Nyaya   Sanhita   2023   (“BNS   2023”)   in   relation   to   the   subject

establishment. 

12.The Petitioner has controverted the contentions made on behalf

of Respondent No.1 by filing an Affidavit in Rejoinder. 

13.I have heard Mr. Bernardo Reis, the learned Counsel for the

Petitioner, and Smt. V. R. Raje, the learned AGP for Respondent Nos. 1

and 2-the State, at some length. With the assistance of the learned

Counsel for the parties, I have perused the material on record including

the impugned orders. 

14.Mr. Reis, the learned Counsel for the Petitioner, took a slew of

exceptions to the impugned orders. Mr. Reis would urge, the impugned

orders  betray  an intent  to  somehow  reject  the  Application  for   the

ARS  5/28

-WP-8118-2026-J.DOC

premises   and   performance   licences   to   operate   an   orchestra.   The

Competent Authority (R1) has not ascribed any reason, as such, for

rejecting the Application on the specious ground that the grant of

licence would lead to a law and order problem. However, as the matter

progressed   before   the   Appellate   Authority   and   this   Court,   the

Respondents have made efforts to gradually invent reasons for refusing

the licence. Thus the order passed by the Competent Authority (R1)

refusing to grant the licence on the ground that a law and order

situation may arise, without spelling out any details, deserves to be

quashed and set aside, for being sans reasons. 

15.Mr. Reis further submitted that the order passed by the Appellate

Authority   also   suffers   from   the   vice   of   arbitrariness   and

unreasonableness. The Appellate Authority has simply extracted the

contentions of the parties and the order passed by the Competent

Authority and observed that the findings arrived at by the Competent

Authority   are   proper.   The   Appellate   Authority   has   also   made  bald

observations that the Applicant did not satisfy the requirements of the

Rule 108 of the Rules, 1960, and that the grant of licence would lead to

law and order problem, without ascribing any reason. 

16.Mr. Reis submitted that the Appellate Authority, has unjustifiably

discarded the judgment of this Court in the case of  Shivaji Sambu

ARS  6/28

-WP-8118-2026-J.DOC

Waghralkar Vs Commissioner of Police, Navi Mumbai, Maharashtra and

Anr,

1

  by simply observing the fact-situation in that case was different. 

17.The non-application of mind by the Appellate Authority, Mr. Reis

would urge, is evident from the observations in the ultimate paragraph

of the impugned order that since the Petitioner has committed breach of

the terms and conditions of the licence, action taken by the Competent

Authority (R1) was justifiable. There was no question of the breach of

the terms and conditions of licence as the Petitioner was seeking a

premises and performance licence to operate an orchestra. 

18.Mr. Reis placed strong reliance on the judgment of the Supreme

Court   in   the   case   of Hotel Priya, A Proprietorship Vs State of

Maharashtra and Ors

2

 and a judgment of this Court in the case of

Shivaji Sambu Waghralkar (Supra) to lend support to the submissions

that the licensing Authorities are not free to refuse to grant the licence

by exercising the powers in an unreasonable and arbitrary manner. 

19.Per contra, Smt. Raje, the learned AGP, made a strenuous effort to

support   the   impugned   orders.   It   was   submitted   that   since   the

Authorities have arrived at concurrent findings that the grant of licence

to operate an orchestra would lead to a law and order problem, this

Court, in exercise of its supervisory jurisdiction, need not interfere with

1  2026 SCC OnLine Bom 2409.

2 2022 SCC OnLine SC 204.

ARS  7/28

-WP-8118-2026-J.DOC

such orders passed on an objective assessment of the fact-situation as it

obtains. 

20.Smt. Raje further submitted that the Petitioner was provided an

efficacious opportunity of hearing both before the Competent Authority

and Appellate Authority. Evidently, the impugned orders have been

passed   in   observance   of   the   principles   of   natural   justice   and

fundamental principles of judicial process. Therefore, such orders are

not open for interference. 

21.Smt. Raje further submitted that on the merits of the matter, since

the Authorities have taken into consideration certain crimes that were

registered against the directors of the Petitioner; that the operation of

the orchestra would lead to unruly behaviour of the persons, who would

frequent   the   establishment,   and   increased   and   unregulated   traffic

movement and the altercations with the neighbours and residents of the

area, the inference drawn by the Authorities that the grant of licence

would lead to law and order problem is required to be appreciated in

the light of aforesaid factors. To this end, Smt. Raje, banked upon the

grievances lodged by the occupants of two adjoining premises and the

report lodged by Khar Police leading to registration of CR No. 471 of

2026 for an offence punishable under Section 223 of BNS 2023, against

the Petitioner. 

ARS  8/28

-WP-8118-2026-J.DOC

22.At any rate, Smt. Raje would urge, in view of the policy decision

of the Government not to grant the performance licence to operate an

orchestra, as documented in the Circular issued by the Government of

Maharashtra,   in   the   Home   Department,   dated   27

th

  July   2026,   the

Authorities cannot grant licence to operate an orchestra. Therefore, the

Petition deserves to be dismissed. 

23.Before adverting to appreciate the aforesaid rival submissions

canvassed across the Bar, it may be appropriate to have a brief resume

of statutory provisions and Rules which govern the grant or refusal of

the premises and performance licence. 

24.Chapter IV of the Police Act, 1951 contains the provisions under

the heading, “Police Regulations”. Under Section 33 of the Police Act,

1951,   the   Authorities   have   been   empowered   to   make   rules   for

regulation of traffic and for preservation of order in public place, etc.

Clauses (w) and (wa) of sub-Section (1) of Section 33 empower the

Commissioner   of   Police   to   make   rules,

  inter alia,  for   licensing   or

controlling places of public amusement or entertainment; prohibiting

the   keeping   of   places   of   public   amusement   or   entertainment   or

assembly, in order to prevent obstruction, inconvenience, annoyance,

risk, danger or damage to the residents or passengers in the vicinity;

licensing or controlling, in the interest of public order, decency or

morality or in the interest of the general public, with such exceptions as

ARS  9/28

-WP-8118-2026-J.DOC

may be specified, the musical, dancing, mimetic or the article or other

performances for the public amusement, including

 melas and tamashas.25. In exercise of the powers conferred under Section 33(1) of the

Police Act, 1951, the Commissioner of Police, Greater Mumbai has made

the Public Amusement Rules, 1960. Under Rule 2(k) the “premises” and

under Rule 2(l) the “Public Amusement Performance”  are defined as

under:

(k) “Premises” means any place which is used or is intended to

be used as a place of public amusement or any place other

than a cinema theatre, wherein musical, dancing, dramatic,

mimetic,   theatrical   or   other   performances   or   public

amusement, exhibition or diversion or game are staged”

(l) “Public Amusement Performance”  means a performance of

dramas, songs, dances mimetics and similar other performance

given   in   a   place   of   public   amusement   or   on   any   of   the

premises as defined under clause (i) of rule 2 or in any other

place, whether with or without admission fee, and to which

admission is not restricted, exclusively to the members of any

particular   institution   and   includes   a   Cabaret   Performance,

Discotheque and Games.”

26.  Chapter   II   of   the   Public   Amusement   Rules,   1960   makes

provisions   for   issue   of   ‘No   Objection   Certificate’   for   the   use  of   a

premises as a place for public amusement. Under Rule 4, before grant of

No Objection Certificate, the Licensing Authority is enjoined to invite

objections. Rule 5 of the Public Amusement Rules, 1960, provides for

ARS  10/28

-WP-8118-2026-J.DOC

grant of ‘No Objection Certificate’. It reads, without prejudice to the

authority of the Licensing Authority to refuse or grant licences for

premises and performances under Rules 109 and 110 and 120 of those

Rules, the Licensing Authority may grant in Form “C” a certificate to the

Applicant that there is a no objection to the location of the premises at

the site notified by the Applicant under Rule 3. 

27.Under the scheme of the Public Amusement Rules, 1960, there is

a necessity  to have  independent premises  licence and  performance

licence. Chapter VIII of the Public Amusement Rules, 1960, subsumes

provisions   in   relation   to,   “Premises   Licence”.   Whereas   Chapter   IX

governs, “Performance Licence”. 

28.Rule 107 proscribes the use of premises as a public amusement

unless the person being the owner, tenant or occupier thereof, shall

have   obtained   a   premises   licence   therefor.   Rule   108   prescribes

statements and certificates that shall accompany an Application for

premises licence. Rule 108-A incorporates the requirement that shall be

fulfilled for grant of premises licence. Rule 110 empowers the Licensing

Authority to refuse a premises licence. 

29.In the context of the controversy at hand, it would be imperative

to extract Rule 110 which reads as under:

“110. Power to refuse licence.—  The Licensing Authority may

refuse Premises Licence, if

ARS  11/28

-WP-8118-2026-J.DOC

(a)  The  premises appears to  him/her  to  be  likely  to  cause

obstruction, inconvenience, annoyance, risk, danger or damage to

the   residents   or   passers   by   or   create   traffic   problems   in   the

locality or may harm national interest or cause law and order

problem. 

(b) If he is satisfied after such enquiry as he thinks fit that the

applicant for licence of the premises in question is not fit or

unsuitable to grant such licence.”

30.  In   the   same   vein,   Rule   116,   subsumed   under   Chapter   IX

underscores the necessity of performance licence. It provides, no person

shall hold a musical, dancing, dramatic, mimetic, theatrical or other

performances for public amusement, including Cabaret Performances,

Melas and Tamashas, or any public exhibition or diversion or game, by

whatever name called or provide amusement at any outlets in the form

of Pool or Billiards Parlours, Computer Game Parlours, Virtual Reality,

Game Parlours, Cyber Cafes, Bowling Alleys either on payment of fees,

sale of tickets or on gratis (free of charge), unless and until he has

obtained a Performance Licence from the Licensing Authority to hold

such performance.  

31.Rule 120 reads as under:

“120. Power   to   refuse   Licence.—  The   Licensing   Authority

may refuse, except in the case of a Mela, Tamasha and Ras, a

licence  to  perform,  or exhibit  any or all  of  the  plays,  or

exhibitions or any other items of performance included in the

application for licence if he considers them:

(a) to be indecent or of a scurrilous character;

ARS  12/28

-WP-8118-2026-J.DOC

(b) to contain offensive reference to personalities;

(c) to wound the susceptibilities of any nation or followers

of any religion;

(d) to   be   seditious   or   to   be   likely   to   excite   political

discontent;

(e) to promote hostile feelings between different classes;

(f) to be calculated to cause a breach of the peace; or

(g) to be objectionable on any ground other than those

specified in (a), (b), (c), (d) and (e) and (f).

The Licensing Authority shall not be bound to state the reason

for refusing any Performance Licence except in the case of

ground (g), when he shall give such reason in writing.”

32.  As is evident, Clauses (a) to (f) of Rule 120 empower the

Licensing   Authority   to   refuse   licence   for   the   reasons   specified

thereunder.   Clause   (g)   which   is   residuary   in   nature,   provides   that

Licensing Authority may refuse the performance licence, if he considers

the performance, “to be objectionable on any ground other than those

specified in Clauses (a) to (f)”. The Licensing Authority need not give

reasons for refusing any performance licence, except in the case of

ground (g), whereunder he is enjoined to record reasons in writing, if

the performance is considered to be objectionable. 

33.In the light of the aforesaid regulatory regime, reverting to the

fact of the case, it appears that the Competent Authority (R1) was

persuaded to refuse the licence, in exercise of the power under Rule 110

though the specific rule was not referred. The Appellate Authority, in

turn, though referred to Rule 108 of the Rules, yet refrained from

ARS  13/28

-WP-8118-2026-J.DOC

specifying as to which provision of the said Rule the Petitioner did not

comply with. Thus, at best, the power to refuse the licence can be said

to have been exercised by the Authorities under Rule 110 and Clause

(g) of Rule 120 of the Rules, 1960.

34.If the order dated  10

th

  October 2025 passed by the Competent

Authority   (R1)   is   perused,   the   solitary   reason   that   is   discernible

therefrom is that, the grant of premises and performance licence might

lead   to   a   law   and   order   problem   and   thereby   disturb   the   social

harmony. The order stops at that. It does not spell out any reason or

divulge the material which would justify an inference that the grant of

licence would lead to a law and order problem. Was it the 

ipse dixit of

the Competent Authority (R1)? Was there objective material on the

basis of which the Competent Authority (R1) could have formed such

an opinion?  Whether the Certificates annexed to the Application or the

Report submitted by the Field Officer justified such refusal?, are some of

the questions, on the anvil of which, the legality and justifiability of the

said order was required to be tested. 

35.  Evidently, the Respondents do not profess to contend that the

Reports of the Field Officer were adverse. On the contrary, in the

Affidavit in Reply an endeavour was made on behalf of the Respondents

to play down the Reports of the Senior Police Inspector, Khar Police

Station and the jurisdictional Assistant Commissioner of Police, on the

ARS  14/28

-WP-8118-2026-J.DOC

premise that the grant or refusal of licence is ultimately in the discretion

of   the   Competent   Authority   and   those   Reports   were   only

recommendatory in nature and not binding on the Licensing Authority. 

36.It   would   be   contextually   relevant   to   note   that,   the   report

submitted   that   by   the   Senior   Police   Inspector,   Khar   Police   Station

(Exhibit   “E”   to   the   Petition),   makes   it   explicitly   clear   that  all   the

requisite conditions for the grant of the premises and performance

licences were fulfilled by the Petitioner. The Senior Police Inspector

reported that, the establishment was not located in a crowded and

densely populated area; though it was located in a commercial area.

The width of the road in front of the establishment was more than 40

feet, i.e. 90 feet. No religious place or hospital or educational institute

was located within the 75 meters of the establishment. No similar place

of   amusement   existed   within   a   radius   of   75   meters.     There   was

adequate provision for the parking of the vehicles of the customers. The

premises was soundproof. And, thus, the Police had no objection to the

premises licence and performance licence being issued to the Petitioner. 

37.The position which thus emerges is that, on the one hand, the

order passed by the Competent Authority (R1) does not indicate, even

remotely, as to what weighed with the Competent Authority in refusing

the licence on the ground that the grant of licence may lead to a law

and order problem. On the other hand, the field report submitted by the

ARS  15/28

-WP-8118-2026-J.DOC

jurisdictional   police   indicates   that   the   Application   was   in   order,

complied with the requirements under Rule 108 of the Rules, 1960 and

the Police had no objection for granting the premises and performance

licence. 

38.Undoubtedly,  the  grant  of   licence  is  in  the  discretion  of   the

Competent Authority. However, the exercise of the discretion cannot be

said to be completely uncanalised and unbridled. The exercise of the

power is regulated by the Rules. A mere  

ipse dixit of the Competent

Authority that the grant of licence may lead to a law and order problem,

without anything more, cannot be sustained. The refusal of licence

without there being objective material to bring the case within the

categories   under   which   the   Competent   Authority   is   empowered   to

refuse the licence, would thus fall foul of the principles of reasonable

and non-arbitrary exercise of power by the instrumentalities of the

State. 

39. In the order passed by the Appellate Authority, a reference was

made to two crimes registered against the directors of the Petitioner, i.e.

CR No. 504 of 2014 and CR No. 359 of 2015. The Petitioner joined

issue by submitting that the prosecutions arising out of those crimes

were quashed and set aside pursuant to an order passed by a Division

Bench of this Court on 11

th

  April 2023 in Criminal Writ Petition No.

4244 of 2016 and the connected matters and, thus, registration of those

ARS  16/28

-WP-8118-2026-J.DOC

crimes could not have been arrayed against the Petitioner. Copies of the

orders  passed  in  the  said  Writ  Petition  dated  11

th

  April   2023  and

consequential orders passed by the jurisdictional Magistrates disposing

of the prosecutions arising out of the said CR No. 504 of 2014 and CR

No. 359 of 2015, were placed on record. Evidently, the Authorities could

not have referred to and relied upon the registration of CR No. 504 of

2014 and CR No. 359 of 2015 against the Petitioner and others as the

prosecutions arising out of those crimes were already quashed and set

aside by the Division Bench of this Court. 

40.The   third   limb   of   resistance   to   the   grant   of   premises   and

performance licence was premised on the complaints lodged by Dr.

Chandreshwar Dode and Trilok Patel, dated 5

th

  August 2026, making

grievances about the purported unlawful and abusive behaviour of the

customers who visit the Petitioner’s establishment and the resultant

nuisance to the adjoining establishments. 

41.Evidently, those grievances were made after the passing of the

impugned order by the Competent Authority and during the pendency

of the challenge to the impugned order before this Court. The Petitioner

has, in the Affidavit in Rejoinder, referred to the animosity between the

Petitioner and Dr. Chandreshwar Dode on account of the dispute over

use and occupation of the common passage/open space between two

structures and the complaint  purportedly lodged by one of the directors

ARS  17/28

-WP-8118-2026-J.DOC

of the Petitioner against Dr. Chandreshwar Dode leading to registration

of the NC report. 

42.I find substance in the submission of Mr. Reis that the grounds

were sought to be progressively supplemented to justify the refusal of

the premises and performance licence, where none were ascribed in the

first instance. 

43.  Article 19(1)(g) of the Constitution of India declares that all

citizens shall have the right to practice any profession, or to carry on

any occupation, trade or business. Right to practice any profession or to

carry on any occupation, trade or business is one of the fundamental

freedoms guaranteed by the Constitution. Under Clause (6) of Article

19, the State is empowered to impose reasonable restrictions on the

exercise of the right conferred by said sub-clause in the interest of

general public. The legality and justifiability of the action of refusal of

licence   would   thus   be   required   to   be   tested   on   the   anvil   of   the

constitutional protection. 

44.The power to impose reasonable restrictions on the right to carry

on any occupation, trade or business is in the interest of general public.

The fact that the competent authorities have granted licences to operate

the premises as an eating house place and even an FL-III licence,

indicates that the extant activity of operating a bar and restaurant,

albeit under  requisite  licences, cannot  be said  to  be one which is

ARS  18/28

-WP-8118-2026-J.DOC

prohibited. Nor can the operation of an orchestra or the staging at a live

music performance be said to be inherently dangerous or injurious to

general public.

45.In a different context, in the case of  State of Punjab Vs Devans

Modern Breweries Ltd,

3

 the Supreme Court enunciated that dealing in a

commodity   which   is   governed   by   a   statute   cannot   be   said   to   be

inherently noxious and pernicious. The State is entitled to prohibit any

trade or commerce in potable liquor. However,  once a licence is granted

to carry on any trade or business, can it be said that a person is

committing a crime in carrying on business in liquor although he strictly

complies with the terms and conditions of licence and the provisions of

the statute operating in the field? The Supreme Court observed that, if

the answer to the said question was to be rendered in the affirmative, it

will create havoc and lead to anarchy and judicial vagaries. It was

concluded, so long as, it is not made impermissible to carry on such

business by reason of a statute, no crime can be said to have been

committed in relation thereto. 

46.The following observations of the Supreme Court are instructive

and hence extracted below.

“48. Dealing in a commodity which is governed by a

statute   cannot   be   said   to   be   inherently   noxious   and

3 (2004) 11 SCC 26.

ARS  19/28

-WP-8118-2026-J.DOC

pernicious.   A   society   cannot   condemn   a   business   nor

there exists a presumption in this behalf if such business

is permitted to be carried out under statutory enactments

made   by   the   legislature   competent   therefor.   The

legislature being the final arbiter as to the morality or

otherwise of the civilized society has also to state as to

business in which article(s) would be criminal in nature.

The society will have no say in the matter. The society

might have a say in the matter which could have been

considered in a Court of law only under common-law

right and not when the rights and obligations flow out of

statutes operating in the field. Health, safety and welfare

of   the   general  public   may  again  be   a matter   for  the

legislature   to   define   and   prohibit   or   regulate   by

legislative enactments. Regulatory statutes are enacted in

conformity   with   Clause   (6)   of   Article   19   of   the

Constitution to deal with those trades also which are

inherently   noxious   and   pernicious   in   nature;   and

furthermore, thereby sufficient measures are to be taken

in relation to health, safety and welfare of the general

public. The courts while interpreting a statute would not

take recourse to such interpretation whereby a person

can be said to have committed a crime although the same

is   not   a   crime   in   terms   of   the   statutory   enactment.

Whether dealing in a commodity by a person constitutes

a   crime   or   not   can   only   be   the   subject-matter   of   a

statutory enactment.

… … 

51. From the analysis of decisions rendered by this

Court   in  

Cooverjee   B.   Bharucha,   R.M.D.

Chamarbaugwala, Har Shankar 

or Khoday Distilleries, it

ARS  20/28

-WP-8118-2026-J.DOC

will appear that a person cannot claim any right to deal

in   any   obnoxious   substance   on   the   ground   of   public

morality. The State, therefore, is entitled to completely

prohibit any trade or commerce in potable liquor. Such

prohibition,   however,   has   not   been   imposed.  Once   a

licence is granted to carry on any trade or business, can it

be said that a person is committing a crime in carrying on

business in liquor although he strictly complies with the

terms and conditions of licence and the provisions of the

statute operating in the field? If the answer to the said

question is to be rendered in the affirmative it will create

havoc and lead to anarchy and judicial vagaries. When it

is not a crime to carry on such business having regard to

the fact that a person has been permitted to do so by the

State in compliance with the provisions of the existing

laws,   indisputably   he   acquires   a   right   to   carry   on

business. Even in respect to trade in food articles or other

essential   commodities   either   complete   prohibition   or

restrictions are imposed in the matter of carrying on any

trade or business, except in terms of a licence granted in

that behalf by the authorities specified in that behalf. The

distinction between a trade or business being carried out

legally   or   illegally   having   regard   to   the   restrictions

imposed by a statute would have, therefore, to be judged

by the fact as to whether such business is being carried

out in compliance with the provisions of the statute(s)

operating in the field or not. In other words, so long it is

not made impermissible to carry on such business by

reason of a statute, no crime can be said to have been

committed in relation thereto. The doctrine of res extra

commercium, thus, would not be attracted, whence a

ARS  21/28

-WP-8118-2026-J.DOC

person carries on business under a licence granted in

terms of the provisions of the regulatory statutes.

… … … 

317.  The matter is covered by statutory provisions. The

court   cannot   interpret   equality,   freedom   or   commerce

clauses of the Constitution in such a manner so as to take

away the rights and obligations created under a statute

on the ground of public morality or otherwise. When a

statute permits a trade, morality takes a back seat as

“legislature”   as   contradistinguished   from   “judiciary”   is

supposed to be the authority to consider the morality or

otherwise of certain things prevailing in the society.”

47.The Supreme Court has thus emphasized that the legislature is

the final arbiter as to the morality or otherwise of the civilised society

and has also to state as to what business in which articles would be

criminal in nature. The society will have no say in the matter. The

Society might have say in the matter which could have been considered

in a Court of law only under common law right and not when the right

and obligations flow out of statutes operating in the field. Health, safety

and  general   welfare  of   the  public  may  again  be  a matter   for   the

legislature to define and prohibit or regulate by legislative enactments. 

48.To   what   extent,   the   Licensing   Authority   could   refuse   the

performance licence, if the Applicant satisfied all other requirements

solely on the basis of an unsubstantiated apprehension that the grant of

ARS  22/28

-WP-8118-2026-J.DOC

licence to operate an orchestra may lead to a law and order problem, is

a matter which warrants a balancing exercise. On the   one part, the

guarantee of fundamental freedom to carry on any trade or occupation

or business is to be secured.   On the other hand, the general public

needs to be protected from the potential harm that may result from

carrying on the particular trade or occupation. Since the activity is

regulated by statute and rules, and is not per se immoral, dangerous or

inherently   injurious,   the   issue   of   justifiability   of   apprehension

presumably premised on morality crops up for consideration. 

49.In the case of Indian Hotel and Restaurant Association (Ahar) and

Anr Vs State of Maharashtra

4

 while examining the constitutionality of

certain provisions of the Maharashtra Prohibition of Obscene Dance in

Hotels, Restaurants and Bar rooms and Protection of Dignity of Women

(working therein) Act, 2016 (“the Act 2016”) and the Rules framed

thereunder, the Supreme Court reemphasized that the State cannot take

exception to dance performance per se. In the process, the Supreme

Court made the following observations:  

“79. It needs to be borne in mind that there may be

certain activities which the society perceives as immoral

per se. It may include gambling (though that is also

becoming a debatable issue now), prostitution etc. It is

also to be noted that standards of morality in a society

change with the passage of time. A particular activity,

4 (2019) 3 SCC 429.

ARS  23/28

-WP-8118-2026-J.DOC

which was treated as immoral few decades ago may not

be so now. Societal norms keep changing. Social change

is   of   two   types:   continuous   or   evolutionary   and

discontinuous   or   revolutionary25.   The   most   common

form   of   change   is   continuous.   This   day-to-day

incremental change is a subtle, but dynamic, factor in

social   analysis.  It   cannot   be   denied   that   dance

performances, in dignified forms, are socially acceptable

and nobody takes exceptions to the same. On the other

hand,   obscenity   is   treated   as   immoral.   Therefore,

obscene dance performance may not be acceptable and

the State can pass a law prohibiting obscene dances.

However,   a   practice   which   may   not   be   immoral   by

societal standards cannot be thrusted upon the society as

immoral by the State with its own notion of morality

and thereby exercise ‘social control’. Furthermore, and in

any case, any legislation of this nature has to pass the

muster   of   constitutional   provisions   as   well.   We   have

examined the issues raised in the aforesaid context.

80.  This   brings   us   to   the   Principle   of   res   extra

commercium.   Insofar   as   dance   performances   are

concerned, it has already been held that it is not res

extra commercium. We would, at this stage, again refer

to Indian Hotel and Restaurants Association (1) where

these aspects are dealt with as under:

…..

80.2    Injury   to   Public   Morals:   The   Court

categorically rejected the contention that the

dance bars affect or cause harm to public

morale. In pertinent part, this Court stated

that: "120. ..In our opinion, the State neither

ARS  24/28

-WP-8118-2026-J.DOC

had   the   empirical   data   to   conclude   that

dancing   in   the   prohibited   establishment

necessarily leads to depravity and corruption

of   public   morals   nor   was   there   general

consensus that such was the situation…”

80.3  Res Extra Commercium:  The   State

Government   contended   that   the   dance

performances in such establishments affect

the   dignity   of   women   and   leads   to

corruption   of   public   morals.   Thus,   the

respondent justified that the prohibition is a

reasonable   restriction   necessary   “in   the

interest of general public” as under Article

19(6)   of   the   Constitution.   This   Court

categorically   rejected   the   said   contention,

and   held   that   the   respondent   “failed   to

establish that the restriction is reasonable or

that it is in the interest of general public”.

This   Court   further   added   that   the

prohibition   fails  to   satisfy   the   doctrine   of

‘direct and inevitable effect’ to justify such

restriction,   and   the   insufficiency   of   the

existing regulatory framework.”

50.In the case of Hotel Priya, A Proprietorship (Supra), which also

arose out of the conditions imposed on the orchestra performance under

the  Public   Amusement   Rules,   1999   namely,   (i)   the   licencee   was

permitted   to   keep   only   four   women   singers/artists   and   four   male

singers/artists to remain present on permitted stage and (ii) only eight

artists were permitted to remain present on the permitted stage (four

ARS  25/28

-WP-8118-2026-J.DOC

male and four women), the Supreme Court examined the legality and

justifiability of those conditions. 

51. The Supreme Court observed that the impugned gender-cap (i.e.

four females and four males, in any performance) appeared to be the

product of a stereotypical view that women who perform in the bars

and establishments, like the appellants, belong to a certain class of

society. The Supreme Court declared the condition imposing a gender

cap as to the number of women or men, who can perform in orchestras

and bands, in bars licenced under the Rules, 1960 and other allied

provisions, was void. While the overall limit of performers in any given

performance cannot exceed eight, the composition (i.e., all female,

majority female or male, or vice versa) can be of any combination,

declared   the   Supreme   Court.   After   referring   to   the   previous

pronouncement in the case of Indian Hotel and Restaurant Association

(Ahar) and Anr (Supra), the Supreme Court observed  inter alia  as

under:

“43.  It is thus clear that each of the arguments which

the state is relying on, were considered in the context of

challenge to statutory prohibitions, as well as license

conditions. The arguments advanced in the present case,

that the restrictions are necessary in the public interest,

to   promote   the   welfare   of   women,   prevent   human

trafficking in women, and their exploitation, and that

the restrictions are necessary in the interest of public

morals,   are   well   worn,   and   have   been   decisively

ARS  26/28

-WP-8118-2026-J.DOC

rejected.   Apart   from   regurgitating   the   same   rejected

submissions, the state has not justified, independently,

how the gender-cap, as for an individual orchestra or

band, is regulatory.”

52.The   Circular   issued   by   the   Government   on   27

th

  July   2026

restraining the Authorities from issuing performance licence to operate

an orchestra/live musical performance, does not advance the cause of

the submission on behalf of the State. It is well settled position in law

that, executive instructions cannot supplant the statutory rules. They

can   supplement/clarify   the   statutory   rules.   Undoubtedly,   the

Government by issue of executive instructions under Article 166 of the

Constitution of India, can supplement the statutory provisions/rules, in

case of any ambiguity or fill in the gaps therein but such executive

instructions   cannot   supplant   the   statutory   regime   which   already

occupies the field. 

53.Thus, no mileage can be drawn from the Circular dated 27

th

 July

2026 issued by the Government in support of the impugned order. 

54.The conspectus of aforesaid consideration is that the impugned

orders suffer from the vice of unreasonableness and arbitrariness in the

exercise of the powers conferred under the Public Amusement Rules,

1960. The Authorities proceeded to refuse the performance licence

despite the Petitioner complying with all the requirements on their 

ipse

dixit 

that, the grant of licence will lead to a law and order problem.

ARS  27/28

-WP-8118-2026-J.DOC

Hence, the impugned orders deserve to be quashed and set aside, and

the Petition deserves to be allowed. 

55.Hence, the following order:

: O R D E R :

(i)  Petition stands allowed.

(ii) The impugned order dated 2

nd

  June 2026 as well as the order

dated 10

th

 October 2025 passed by the Licensing Authority refusing the

performance licence stands quashed and set aside.

(iii) The   Licensing   Authority   shall   grant   performance   licence   to

operate orchestra/live music performance to the Petitioner within a

period of four weeks from the date of communication of this order.

(iv) Rule made absolute in the aforesaid terms.  

No costs.  

[N. J. JAMADAR, J.]

ARS  28/28