VAZEER Vs. DISTRICT MAGISTRATE TUMKUR

JUDGEMENT

(1.) THOUGH the matter is posted for orders, as both the sides are served and the dispute in question can be resolved on a short ground, with the consent of both the Counsel, the matter is taken up for final disposal.

(2.) HEARD the learned Counsel for the petitioner and the learned high Court Government Pleader.

(3.) THE petitioner had applied to the Authority for the grant of noc for running a Temporary Touring Cinema Theater. The NOC has been rejected as per Annexure-D on the ground that the Police report shows there was some objections from the Public and Wakf board Committee regarding the functioning of the Cinema Theatre.