K G JAYASEELAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner applied for the grant of touring cinema licence under the Karnataka Cinema (Regulation) Act 1964, hereinafter referred, to as the Act, read with the) Karnataka Cinemas Regulation) Rules 1971, hereinafter reterred to as the Rules. UK Dist, Magistrate, Mysore Dist, who is the licensing authority granted a No Objection Certificat i in respect of an area measuring 150' x 150' comprised in S.No.60 at Eranagere village, Mysore Taluk, the boundaries of which have been specified in the No Objection Certificate granted as per Ex.A. Thereafter, the licensing authority granted a licence on the 28th of August 1974 for a period of one month from 30th August 1974 to 29th of September 1974.

(2.) Respondent 2 challenged the grant of No Objection Certificate and the licence before the Stats Govt under S.18 of the Act. The State Govt in exercise of its revisional powers under S.18, set aside the, No Objection Certificate and the licence granted in favour of the petitioner by its, order dt.19th March 1975, produced in the case as Ext.D. It is the said order that is challenged by the petitioner in this writ petition. During the pendency of this writ petition the petitioner has continued the exhibition of cinematograph films on the strength of the stay order obtained by him, which in turn enabled him to obtain renewal of the licence subject to ths final decision in this writ petition.

(3.) The; aforesaid facts make it abundantly clear that though the licence was granted to the petitioner for a period of one month, he has ty now exhibited shows for nearly eleven months.