V G CELASTINE Vs. ADDL DISTRICT MAGISTRATE QUILON

JUDGEMENT

(1.) The petitioner is the author of a play the performance of which has been prohibited by Ext. A dated the 15th September 1956. Ext, A reads as follows:.--

(2.) Section 2 of the Travancore Dramatic Performance Act, 1115, is in the following term's:

(3.) The learned Government Pleader admits that neither before the issue of Ext. A nor at any time thereafter has the petitioner been given an opportunity to state his case. In view of this I must hold that a very salutary canon of natural justice has been violated and that Ext. A should be quashed. Order accordingly.