G. DEVARAJAN Vs. THE POLICE COMMISSIONER AND ORS.

JUDGEMENT

(1.) THIS Criminal Original Petition is filed to to direct the CBI, Central Bureau of Investigation to register the case, investigate the matter, pertaining to the petitioner's complaint dated 12.01.2015 and to deal according to law.

(2.) AT the time of admission itself, this Criminal Original Petition is taken up for final disposal since the learned Special Public Prosecutor for CBI Cases appeared. Considering the prayer sought for, notice to the other respondents is not necessary.

(3.) FURTHER , to ascertain the exact ticket fares, the petitioner made representation on 02.02.2011 and 18.04.2011 to the District Collector, Tiruvallur/5th respondent herein and Commissioner of Police, Chennai City/1st respondent herein respectively. He received a reply stating that Government determined charges alone are applicable in charging cinema tickets to be collected from the public. It is further submitted that Government has fixed the rate for cinema ticket in G.O.MS.No. 1265 dated 31.12.2006 for collecting charges from the public. Further, on 20.05.2009, the Tamil Nadu Cinema Theatre Regulation Act, 1957 was amended by G.O.MS.No. 105 with retrospective effect from 1st January 2007 except Clause (2)(a). The amended Rule provides for the rates for admission to film theatres. It provides for the minimum and maximum rate that can be collected.