SANGEETHA ENTERPRISES Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) 1. Since, the instant writ petition has been listed for preliminary hearing, I have taken up the matter for final disposal. Hence, rule is issued.

(2.) THE learned Government Pleader is directed to take notice for the respondent.

(3.) IT is the complaint of the petitioner is that the respondent-District Magistrate was insisting upon him for production of entertainments tax clearance certificate from the Competent Authority, probably that was done by him for the reason that somewhere in the year 1985, clause (iii) of Rule 85 (1) of the Karnataka Cinemas (Regulation) Rules, 1971 came to be inserted to say that for the purpose of renewal of licence, production of entertainments tax clearance certificate has to be produced