K A DURAISAMY Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) 1.(Prayer in W.P.No.19089/1998: Petition filed under Article 226 of the Constitution of India for the issuance of writ of Certiorarified Mandamus to call for the records of the respondents relating to G.O.Ms.No.1118, Home (Cinema -II) dated 18.8.1998 and quash the same in so far as it affects the petitioner and direct the respondents herein to forthwith renew the licence of the petitioner herein to continue to run Balaji Video Theatre at Bye pass road, Karimangalam, Palacode Taluk, Dharmapuri District.Prayer in W.P.No.21107/2000: Petition filed under Article 226 of the Constitution of India for the issuance of writ of Certiorarified Mandamus to call for the records of the respondents relating to G.O.Ms.No.1118, Home (Cinema -II) dated 18.8.1998 and quash the same in so far as it affects the petitioner and direct the respondents herein to forthwith renew the licence of the petitioner herein to continue to run Saravana Video Theatre at Punnam Post, Bhavani Taluk, Erode District.)Heard Mr. K. Doraisami, learned Senior Counsel leading Mr. Kandan Doraisami and Mr. A. Arumugam, learned Special Government Pleader for the respondents and perused the records.

(2.) BOTH the writ petitioners challenges the order of the State Government in G.O.Ms.No.1118, Home (Cinema -II) dated 18.8.1998 and after setting aside the same, they want renewal of the licence granted to the petitioners' video theatres.

(3.) THE object of the Act was set out in the preamble of the Act, which reads as follows:"An Act to provide for the regulation of exhibition of films on Television Screen through video cassette Recorders (and through Cable Television Network) in the State of Tamil Nadu and for matter incidental or ancillary thereto.".