SRINIVASA THEATRE Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the respondents.

(2.) Leave granted.

(3.) These appeals are preferred by the writ petitioners in a batch of writ petitions which were dismissed by a Division Bench of the Madras High Court by its common judgment and order dated 8th October, 1990. Questions arising in these appeals are common. So are the relevant facts. For the sake of convenience, we shall take the facts in Civil Appeal No. 2008 of 1992 arising from Writ Petition No. 8748 of 1989 (filed by Raja Theatre, represented by its licencee-Parasuram Petty village, Madurai).