JYOTI TALKIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Petitioners have filed this petition under Article 226 of the Constitution of India praying for the following reliefs:

(2.) Initially, the notice was issued in this petition. Thereafter status quo order was passed regarding the recovery of the impugned tax on 11.4.1990. The said interim relief was continued all throughout. The Petition was admitted on 5.12.1990. On 4.2.1991 this Court has passed further order to the effect that ad interim relief to continue on the condition that the petitioner gives security to the satisfaction of Respondent No.4 for Rs.1,25,000/-. Four weeks time was granted to the petitioner to furnish the security.

(3.) The petitioner has made an averment in the petition that the Proprietor of Chandrabhanu cinema has filed a petition on the ground that local area notified under Section 6 of village Hansol is a basis of granting consolidation of tax and subsequent change in the population or otherwise is not to be taken into consideration. In that petition this Court has initially issued notice and granted ad interim relief in terms of paragraph 8B. Considering those averments, the present petition was also admitted and ad interim relief was granted.