K S SUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this writ petition praying to issue a writ of certiorarified mandamus to call for the records of the first respondent herein in G.O.Rt. No. 2955 Home (Cine I) Department dated 21-8-1992 and to quash the same and consequently direct the respondents herein to issue No Objection Certificate to the petitioner to locate a semi permanent theatre in S. No. 31/1A1, 311/1A2, 311/1B and 313/9 at Vikramasingapuram village, Ambasamudram Taluk, Tirunelveli District.

(2.) Heard the learned counsel appearing for the petitioner and the respondents as well.

(3.) In the affidavit filed in support of the writ petition, the petitioner would reveal his case stating that he applied for the grant of No objection Certificate (thereinafter referred to as 'NOC') with the third respondent District Collector to locate a semi-permanent theatre in S. No. 311/1A1, 311/1A2, 311/1B and 313/9 at Vikramasingapuram village, Ambasamudram Taluk, Tirunelveli District, that the Tahsildar, Ambasamudram recommended for the grant of NOC in favour of the petitioner on certain conditions such as, that a bridge should be constructed across the Odai lying nearby; that the sound inside the auditorium should be minimised providing sound proof equipments and that the Sub-Collector also recommended in the same manner for the grant of NOC in favour of the petitioner.