KISHANDAS DALWANI Vs. ADDL DIST MAGISTRATE BANGALORE

JUDGEMENT

(1.) The petitioner was a tenant of a premises which belongs to respon- dent-3-SLN. Charities. The said tenancy was terminated and by a decree made in a suit instituted by the 3rd respondent, the petitioner was directed to hand over possession to the 3rd respondent. Accordingly, the petitioner delivered possession of the premises to the 3rd respondent. Thereafter, the 3rd respondent leased out the premises in favour of res- pondent-2. Respondent-2 applied to the District Magistrate, Bangalore, for permission to effect certain additions to and alterations in the said building for the purpose of making the premises fit for exhibiting cinema shows.

(2.) The District Magistrate, Bangalore, made an order on 23-10-74 granting permission to the 2nd respondent to effect additions to and" alterations in the building subject to the conditions mentioned therein. Against that order, the petitioner preferred a revision petition under S.18 of the Karnataka Cinemas Regulation Act, 1964. That revision petition was dismissed. Aggrieved by the order of the State Govt, the petitioner has filed this writ petition.

(3.) When the learned Counsel for the petitioner was asked by the Court to state the facts which entitled the peitioner to maintain this writ petition, he stated that apart from the petitioner being a member of the public interested in due and proper administration of law governing the cinemas in Bangalore, he had no other interest in the case.