GOPI SHASTRI Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) WRIT petition by a person, who had produced a movie by name "kalarava" which was adjudged as best "children Film" and had been awarded a prize by the State government for the year 2002-2003.

(2.) IT appears the writ petitioner had also sought for extending the benefit of subsidy for the production of the movie and the grievance of the petitioner is that it had not been so extended to the petitioner while subsidy has been extended to movies which are to be categorized as non entity movie, which are out right an affront to the sensibilities and good moral sense of the members of the society and to such motive which had not even qualified for any recognition before the committee which was entrusted with the responsibility of selecting the movies for the year 2003-2004 for the purpose of extending the benefit of providing subsidy. This writ petition has been coming up for orders and hearing after issue of notice to the respondents ever since the year 2005.

(3.) THE 1st respondent is the Government of Karnataka, Rep. by its Commissioner. Dept, of Information, Films Division and the 2nd respondent is the Director, Department of information, Films Division, and 3rd respondent is the President. Karnataka Film Chamber of commerce, are served while Sri. Nadiga shivanadappa. learned HCGP appears for the respondents 1 and 2, Sri S. N. Hegde Kadave. for the 3rd respondent.