NATHAMUNI THEATRE REP BY ITS LICENCEE AND ROYAL THEATRE REP BY ITS LICENCEE Vs. GOVERNMENT OF INDIA, MINISTRY OF INFORMATION AND BROADCASTOMG (FILM DIVISION), REP BY ITS SENIOR BRANCH MANAGER; GOVERNMENT OF TAMIL NADU, REP BY ITS DEPUTY SECRETARY, HOME (CINEMA-I) DEPARTMENT AND COMMISSIONER OF POLICE

JUDGEMENT

(1.) The above writ appeals have been filed against the order of the learned single Judge dated 6.4.2005 made in W.P. Nos. 11696 and 11697 of 2005, in and by which, the learned Judge permitted the petitioners/ appellants to pay the amount demanded in two instalments, one to be paid on or before 30.4.2005 and the other before 30.5.2005.

(2.) On going through the order of the learned Judge and the grievance expressed by the appellants, we intend to extend one more month for compliance of the order of the learned single Judge. Accordingly, we modify the order of the learned single Judge in the following manner:-

(3.) With the above modification, both the writ appeals are disposed of accordingly. Consequently, W.A.M.P. Nos. 1762 and 1763 of 2005 are closed.