RAM BALAJI PENNAGARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 24. 11. 2006 passed in W. P. No. 4109 of 2001, in and by which the learned Judge after finding that there is no valid ground to interfere with the order of the Revisional Authority, dismissed the writ petition filed by the petitioner.

(2.) ON direction, learned Government Pleader takes notice for the respondents.

(3.) IN view of the order to be passed hereunder, we are of the view that there is no need to traverse all the factual details as stated in the affidavit. It is seen that on 08. 11. 1999, the Tahsildar of Pennakaram inspected the appellant/petitioner theatre and noticed the following two irregularities. 1) Admitted one person more than the number of persons entered in the daily collections report. 2) Rs. 5/- was collected as a flat rate as against the prescribed rates of admission. After issuance of show cause notice, the licensing authority/collector passed orders, suspending 'c' Form licence of the appellant for a period of one year, by proceedings dated 02. 02. 2000. Aggrieved by the said order, the appellant/petitioner filed an appeal before the Appellate Authority. The Appellate Authority by proceedings dated 23. 06. 2000 reduced the punishment of one year awarded by the licensing authority to six months. Against the order of the Appellate Authority, the appellant/petitioner preferred a revision before the Government. The Government by order dated 29. 12. 2000 reduced the punishment of six months to ten days. Not satisfied with the said order, the appellant/petitioner filed the writ petition.