K NEWS CHANNEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Trivedi, waives service of notice of Rule on behalf of the respondent No.1.

(2.) The present writ petition has been filed seeking the following prayers.

(3.) Learned advocate Mr.Sharma, appearing for the petitioners has placed reliance on Sec. 8 of the Gujarat Cinemas (Regulation) Act, 2004, (for short, "the Act"). Sec. 8 of the Act, reads as under.