SHAMSHODDIN A HATNUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition the petitioner has challenged the validity of some of the provisions of the Karnataka Exhibition of Films or Television Sereen through Video Cassette Recorder (Regulation) Rules, 1984 ('the Rules' for short) framed under the Karnataka Cinemas (Regulation) Act, 1964 ('the Act' for short).

(2.) The matter has come up for preliminary hearing. Government Advocate is directed to take notice for respondents. The matter is taken up for final hearing.

(3.) The facts of the case, in brief, are as follow : The petitioner is a resident of Jamkhandi in the district of Bijapur. He had made an application in Form-1 (Annexure-A) before the District Magistrate, Bijapur, for exhibition of films on television screen through Video Cassette Recorder on 26-12-1986. According to the petitioner the licence has not yet been granted. He has presented this petition questioning the validity of Clauses (i), (ii), (iii), (iv) and (vi) of sub-rule (2) of Rule 4, Cluase (ii) of sub-rule (1) of Rule 5, and sub-rules (1) to (7), and (10) of Rule 10 of the Rules. They are as below :-