NEW THEATRES CARNATIC TALKIES P LTD REP BY ITS DIRECTOR Vs. STATE OF TAMILNADU SECRETARY TO GOVERNMENT HOME DEPARTMENT SECRETARIAT CHENNAI

JUDGEMENT

(1.) THESE writ petitions are filed under Article 226 of the Constitution of India to issue a writ of certiorarified mandamus to call for the records to quash the proceedings GO (D) No. 448, dated 28.4.2010 and G.O.(D) No. 436, dated 26.4.2010 on the file of the first respondent and further direct the first respondent to revise the admission rate as requested in the revision petition dated 5.12.2008. W.P. No. 13851 of 2010 has been filed challenging the G.O.(D) No. 448 dated 29.4.2010 whereby the application seeking exemption from condition No. 1 prescribed in G.O(D) No. 1265, dated 31.12.2006 has been rejected. In this Writ Petition G.O. No. 436 dated 26.4.2010 has also been challenged.

(2.) W .P. No. 13852 of 2010 has been filed challenging the G.O. No. 448, dated 28.4.2010 whereby the request to increase the rates of admission has been rejected and to direct the first respondent to revise the admission rate as requested in the revision petition.

(3.) THE petitioner's application to Government for exemption as in the case of Maharaja Theme Park was considered in the light of the recommendations made by the District Collector dated 8.9.2009. However, the request for exemption from condition No. 1 was declined primarily on the ground that the revision petition filed by the Managing Director was a/ready rejected in G.O.(D) No. 448 Home (Cinema) Department, dated 28.4.2010 and therefore, the present application is also rejected. Paragraphs 4,5, and 6 of the said G.O., which gives the reason for refusing to relax the condition reads as follows:-