RADHIKA VIDEO CENTRE Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) SINCE no rule has been issued, I issue rule in all these matters since the same have been taken up for final disposal.

(2.) IN filing the first set of writ petitions in W. P. Nos. 24881 to 24883 of 2000 and the second set of writ petition in W. P. No. 33946 of 2000, the petitioners had prayed for direction to the District magistrates, Tumkur, Udupi, Shimoga and Chitradurga to permit the petitioners to instal Laser disc, Laser Player or Video Compact Disc and a Player or Video Digital Disc and a Player in their respective video theatres for the purpose of exhibition of cinematograph shows to the viewers, whereas in filing the third set of writ petitions in W. P. Nos. 22431 and 22432 of 1997, the petitioners had prayed for issue of writ mandamus directing the respondent 2-Licensing authority to permit the petitioners to instal Laser Disc and a Laser Player or Video Compact disc and a player or Video Digital Disc and a Player in their respective video theatres. Before proceeding further, I feel it appropriate to set out the prayers in all these writ petitions, they read as hereunder: the prayer in the first set of writ petitions in W. P. No. 24881 to 24883 of 2000 as reads thus: " (i) issue a writ in the nature of mandamus directing the respondents to permit the petitioners to instal Laser Disc and a Laser Player or Video Compact Disc and a Player or Video Digital Disc and a Player in their respective Video Theatre for the purpose of exhibition of cinematograph shows to the viewers; (ii) issue such other writ, order or direction as deemed fit in the circumstances of the case and allow the writ petitions with costs, in the interest of justice and equity". The prayer in the second set of writ petition in W. P. No. 33946 of 2000 as reads thus: " (i) issue a writ in the nature of mandamus directing the respondent to not to interfere and on the contrary, to permit the petitioner to exhibit cinematograph shows with the help of Laser Disc and a Laser Player or Video Compact Disc and a Player or Video Digital Disc and a Player in the video Theatre of the petitioner for the benefit of the viewers; (ii) issue such other writ, order or direction as deemed fit in the circumstances of the case and allow the writ petitions with costs, in the interest of justice and equity". The prayer in the third set of writ petitions in W. P. Nos. 22431 and 22432 of 1997 reads thus:

(3.) FROM the above, it is clear that in substance in all these writ petitions, the respective petitioners had contended that they are entitled to instal Laser Disc and a Laser Player or Video compact Disc and a Player or Video Digital Disc and a Player in their Video Theatres for the purpose of exhibition of cinematograph shows to the viewers.