N V G B TALKIES Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) THIS writ petition has been filed praying for a writ of certiorari, to call for the records relating to the impugned proceedings of the respondent in Na.Ka.No.7023/2002/C1, dated 5.1.2003 and the subsequent order, dated 14.1.2003, and to quash the same.

(3.) IN view of the submissions made by the learned counsel appearing for the petitioner, as well as for the respondent, the respondent is directed to implement the suspension of the licence of the petitioner, in accordance with the impugned order, dated 5.1.2003, for the remaining period of 14 days, starting from 17.11.2008. With the above directions, the writ petition stands closed. No costs.