SREE BALAJI THEATRES Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of both parties, the writ petition is taken up for final disposal.

(2.) PRAYER in the writ petition is to quash the order of the Government dated 29.1.2008 modifying the suspension of 'C' Form licence of the petitioner theatre for ten days.

(3.) THE learned Government Advocate appearing for the respondents submitted that the suggestion made by the learned counsel for the petitioner and in view of the affidavit filed in respect of the same may be accepted by this Court and suitable direction may be given to the petitioner to pay the profits to be earned by the petitioner theatre for nine days, to any Charitable institution.