LICENCEE JAYARAM TOURING Vs. V SUDHAKAR

JUDGEMENT

(1.) THE only point for consideration in this appeal is whether G.O.Ms. No. 2033 dated 19-9-1988 can be construed or can be held to have the force of the rule framed under the Tamil Nadu Cinemas (Regulation) Act, 1955 (hereinafter referred to as the 'Act') and the Tamil Nadu Cinemas (Regulation) Rules, 1957 (hereinafter referred to as 'the Rules'). By the aforesaid Government Order, the State Government has decided as follows :

(2.) FOR the reasons stated above, we find no infirmity in the order of the learned single Judge. Accordingly, the writ appeal has to fail and the same is dismissed. No costs. Order accordingly.