VENKATESWARA TALKIES Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) This petition is disposed of by the following order after notice to respondent and after hearing the counsel for parties.

(2.) The petitioner has been the owner of a Cinema Theatre in Anekal, since 1977. Aggrieved by the show cause notice issued to him by the respondent-District Magistrate, Bangalore, calling upon him to show cause why licence should not be revoked under S. 17 of the Karnataka Cinemas (Regulation) Act, 1964, (hereinafter referred to as the Act), the petitioner has approched this Court under Art. 226 of the Constitution for redress.

(3.) The learned Government Pleader appearing for the respondent has stated on the basis of the records that the cause for issuing the show cause notice impugned was the report of the Deputy Commissioner of Commercial Taxes and the Entertainment Tax Officer under the Karnataka Entertainments Tax Act, 1958 that the petitioner was a chronic evader of taxes and that he was due in a sum of Rs. 4,191-80 under the Entertainment Tax Act, 1958.