SANGAMESHA Vs. STATE OF KARNUTAKA

JUDGEMENT

(1.) THE PETITIONER IS AGGRIEVED BY THE ENDORSEMENT GIVEN BY THE DISTRICT MAGISTRATE, SHIMOGA DISTRICT, SHIMOGA AT ANNEXURE-A, DATED 23-9-1991 BY WHICH HIS PRAYER FOR LICENCE TO RUN VIDEO PARLOUR CAME TO BE REJECTED.

(2.) THE MATTER ARISES IN THIS WAY. THE PETITIONER HAD APPLIED ON 16-9-1991 FORGRANT OF LICENCE TO EXHIBIT FILMS ON TELEVISION SCREEN THROUGH VIDEO CASSETTE RECORDER AS REQUIRED BY RULE 4 OF THE KARNATAKA EXHIBITION OF FILMS ON TELEVISION SCREEN THROUGH VIDEO CASSETTE RECORDER (REGULATION) RULES, 1984 (HEREINAFTER REFERRED AS 'THE RULE'). HIS APPLICATION CAME TO BE REJECTED BY ISSUING ENDORSEMENT AS PER ANNEXURE-A, DATED 26-3-1991 ON THE SOLE GROUND THAT THERE IS A DIRECTION GIVEN BY THE GOVERNMENT NOT TO ISSUE ANY LICENCE TO VIDEO PARLOURS.

(3.) AGGRIEVED BY THE SAID ENDORSEMENT, THE PETITIONER HAS APPROACHED THIS COURTIN THIS PETITION WITH A PRAYER AS FOUND IN PARA LL(IV) IN THE WRIT PETITION. THE PRAYER IS TO ISSUE MANDAMUS DIRECTING THE SECOND RESPONDENT TO CONSIDER THE PETITIONER'S APPLICATION FOR GRANT OF LICENCE TO EXHIBIT CINEMATOGRAPH SHOWS IN THE VIDEO PARLOUR AND GRANT THE SAME FORTHWITH IN ACCORDANCE WITH LAW.