ASHOK Vs. CHIEF SECRETARY, GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) These writ petitions are filed challenging the impugned orders passed by the Deputy Commissioner, Bengaluru Urban District refusing to grant license in favor of the petitioners for exhibition of cinemas under the provisions of the Karnataka Cinemas (Regulation) Act, 1964 (for short 'Act') .

(2.) The petitioners and private respondents have filed joint memos stating that they have amicably resolved dispute among themselves and the respondents No.4 to 7(a) in WP No.20178/2021 and respondents No.1 to 4(a) in WP No.20181/2021 have no objection for granting licenses for exhibition of cinemas as per the provisions of Act subject to terms and conditions contained in the joint memo.

(3.) The petitioners and private respondents are present before the Court.