NVGB TALKIES Vs. DISTRICT COLLECTOR DINDIGUL

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) THIS review petition has been filed against the order of this Court, dated 3.11.2008, made in W.P.No.1625 of 2003.

(3.) EVEN on the merits of the case, the petitioner's claim could not have been entertained by this Court since the petitioner had accepted the commission of the offence of evasion of tax and remitted the compounding fee of Rs.1500/-. Invoking the power vested with the licensing authority, under Section 9 of the Tamilnadu Cinema (Regulation) Act, 1955, the respondent had suspended the `C' Form Licence of the petitioner for the violation of the provisions of the Tamilnadu Cinema (Regulation) Rules, 1957, and the conditions prescribed in the `C' Form Licence.