SANGAM THEATRE Vs. DIST MAGISTRATE BANGALORE DISTRICT

JUDGEMENT

(1.) All these four writ petitions are connected though they are filed by different petitioners.

(2.) In these writ petitions under Articles 226 and 227 of the Constitution of India, the petitioners have sought for quashing the order dated 17-8-1987 passed by the Additional District Magistrate, Bangalore District, Bangalore in No. MAG (2) ENT. 25/87-88 in exercise of his power under Section 15 of Karnataka Cinemas (Regulation) Act, 1964 (hereinafter referred to as the 'Act') suspending the exhibition of the film 'Big Zapper' in Bangalore City forthwith. The order reads thus:

(3.) Sri P. S. Devadas, (earned counsel for the petitioners, submits that the order is not in conformity with Section 15 of the Act inasmuch as no reasons are assigned nor any opportunity whatsoever was given to the petitioner. Therefore, it is not necessary for the petitioners to wait until the State Government exercises its power under subsections (4) and (5) of Section 15 of the Act.