M R BAGEWADI Vs. DISTRICT MAGISTRATE BIJAPUR

JUDGEMENT

(1.) HEARD the petitioner's Counsel. The petitioner has sought the quashing of order dated 19. 1. 1993, passed by the District Magistrate, Bijapur and the order dated

(2.) 6. 1993, at Annexure-B, to this Writ Petition, passed by the Divisional Commissioner, Belgaum, whereby, the authorities have rejected the petitioner's application for grant of licence which was moved by the petitioner on 13. 2. 1991, under the Karnataka Cinema regulations Act, 1964, on the ground that the petitioner has to prove his lawful possession. The petitioner has come up to this court. 2. The petitioner's case is that she had got a licence from the corporation with respect to the land in dispute and entered the possession lawfully under the permission in the Form of Government lease or licence for 5 years. That the lease expired in 1992 and the petitioner's case is that, that the lease was granted by Municipal corporation in favour of the petitioner of the land, where the cinema theatre has been established. Lease expired in 1992 July.

(3.) PETITIONER had applied for grant of licence on 13. 2. 1991. At that time, when the petitioner had applied for licence, the petitioner was in lawful possession. This is what the learned Counsel contends, but no doubt, had admitted that the lease had expired in 1992. The petitioner has filed his suit for declaration of the rights with respect to the land and had obtained the temporary injunction, but it has no where been stated that the lease granted by the Corporation has been extended.