KARMEGAM THEATRE Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has come forward with this petition seeking for the relief of quashing the proceedings of the first respondent in G. O. (D) No. 55 Home (Cinema-2) Department dated 17. 01. 2001 and setting aside the punishment of suspension of C-Form licence of the petitioner theatre for a period of 7 days.

(2.) 1. The petitioner is the Cinema Theatre functioning under the name and style as "Karmegam Theatre" and it is represented by its proprietor. The inspecting authority under the Tamil Nadu Cinemas Regulation Act, 1955 (hereinafter referred to as "the Act") inspected the petitioner Theatre on 30. 12. 1999 and alleged to have found the following irregularities:

(3.) I have carefully considered the rival contentions put forward by either side and also perused the materials available on record including the orders passed by the respondents herein.