C K LAKSHMANAN Vs. COMMISSIONER TELLICHERRY MUNICIPALITY

JUDGEMENT

(1.) The O. P. No. 317 of 1965 is by the proprietor, Lotus Talkies, Tellicherry, for a writ of Certiorari to quash the order, Ext. P1, of the respondent, the Municipal Commissioner, Tellicherry, in so far as it refused renewal of the licence granted for the petitioner's cinema beyond February 16, 1965, and for writs of Mandamus to compel the respondent to continue issue of licences to the petitioner and to dispose of his application, Ext. P2, dated February 10, 1965, in accordance with law. The material averments in the affidavit in support of the O. P. run thus:

(2.) Along with the O. P., the petitioner has moved C. M. P. No. 1043 of 1965 for interim relief and Raman Nayar, J. has ordered thereon on February 15, 1965,

(3.) C. M. P. No. 2508 of 1965 is by an intervener who sought to be heard in opposition to both the O. P. and the C. M. P. She is the proprietress of the Prabha Talkies, Tellicherry, who claims to be materially interested in the result of the above proceedings. According to her, the petitioner's cinema is a 'travelling cinema" which cannot, under law, be continued in one place for over a year at a stretch.