P S NATARAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be the proprietor of PVS Film City having a multiplex cinema hall in Sulthan Bathery in Wayanad District, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 3rd respondent to consider the applications for renewal of licenses for exhibition of cinematograph shows submitted by the petitioner, as evidenced by Ext.P3, as expeditiously as possible and pass appropriate orders thereon, in accordance with law. The petitioner has sought for a declaration that he is entitled to be issued with a temporary permit in Form 'F' of Kerala Cinemas (Regulation) Rules, 1988, for each of the cinema screens, pending consideration of his applications for renewal of license; a writ of mandamus commanding the 3rd respondent to issue a temporary permit in Form 'F' of Kerala Cinemas (Regulation) Rules, 1988 for each of the cinema screens, pending consideration of his application for renewal of license; a writ of certiorai to quash Ext.P7 communication; and a writ of mandamus commanding the 3rd respondent to issue a temporary permit in Form 'F' of Kerala Cinemas (Regulation) Rules,1988 for each of the cinema screens of the petitioner, pending consideration of his application for renewal of license.

(2.) On 28.02.2018, when this writ petition came up for admission, the learned Government Pleader took notice on admission for the 1st respondent. Notice on admission by speed post was ordered to respondents 2 and 3.

(3.) Thereafter, on 09.04.2018, this Court admitted the matter on file and posted the case after vacation for counter affidavit of the respondents. This Court granted an interim order, which reads thus;