SUN THEATRE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 31.10.1994 passed by the learned single Judge in W.P.No.18441 of 1994.

(2.) THE petitioner who holds a touring cinema licence, has sought for striking down sub-clause (2) of the Rule 109 of Tamil Nadu Cinemas (Regulation) Rules, 1957 (hereinafter referred to as the Rules) as unreasonable and violative of Arts. 14 and 19(1)(g) of the Constitution.