MANOHAR BONADE Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) The petitioner is a licencee under the Karnataka Exhibition of Films on Television Screen through Video Cassette Recorder (Regulation) Rules, 1984.

(2.) On 27-12-1988 at about 11.00 P.M.,the Circle inspector of Police, Davanagere, found, on a surprise check, that the petitioner was exhibiting obscene films and submitted a report about the petitioner exhibiting absence films in his video parlour to the Superintendent of Police, Chitradurga and recommended for suspension of the licence issued to the petitioner. The District Magistrate (Deputy Commissioner), Chitradurga took action on the basis of the report of the Superintendent of Police and suspended the licence with effect from 24-1-1989. The District Magistrate's order dated - 24-1-89 (Annexure 'B') is reproduced below :- <IMG>JUDGEMENT_499_KANTLJ2_1989Image1.jpg</IMG> <IMG>JUDGEMENT_499_KANTLJ2_1989Image2.jpg</IMG> This order of the District Magistrate is challenged in this Writ Petition.

(3.) It is seen from the order dated 2-1-1989 - (Annexure-'A') made by the District Magistrate, that the licence had been regranted to the petitioner upto 31-3-1989 subject to the usual conditions as detailed in the original - licence and Special Condition of the licence. The petitioner has sought for a Writ of certiorari to quash the said order of suspension of the licence passed by the respondent on various grounds.