H M DUGGAPPA Vs. DY COMMR CHITRADURGA

JUDGEMENT

(1.) In this petition under Art. 226 of the Constitution, the petitioner has sought for quashing of the order dated 7-5-1979 bearing No. J(1) ENT.CR.113/78-79 passed by the District Magistrate, Chitradurga, rejecting the application filed by the petitioner for grant of a licence for conducting the variety entertainment shows in Sy.No. 49 of Davangere and also to use the said place for public amusement.

(2.) The first respondent has rejected the application on the ground that the grant of licence will badly affect the effective maintenance of law and order.

(3.) It was submitted by the learned Counsel appearing for the petitioner that the impugned order does not contain any reason and the reason given by the first respondent that it would affect the effective maintenance of the law and order, cannot at all be said to be a ground for rejecting the application.