GOPAL TOURING TALKIES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) At my direction Sri R. G. Devadhar, learned High Court Government Pleader, takes notice for the respondents. He is permitted to file his memo of appearance for the respondents within 15 days from this day. As agreed to by both sides, this case is treated as listed for final hearing today and is accordingly heard.

(2.) Issue rule, nisi.

(3.) In this petition under Article 226 of the Constitution, the petitioner while challenging the validity of R. 98 (2) of the Karnataka Cinemas (Regulations) Rules, 1971 (hereinafter referred to as the Rules), has sought for a writ in the nature of mandamus to consider and dispose of its renewal application without reference to the said rules.