(1.) Heard Sri S. K. Mehrotra, learned counsel for the petitioners and Sri Rajiv Sharma, learned standing counsel for the State respondents.
(2.) By the impugned order dated 4.1.2002 the District Magistrate, Sultanpur in exercise of powers conferred under the proviso to subsection (2) of Section 15 of the U. P. Entertainments and Betting Tax Act, 1979 (hereinafter referred to as Act) ordered the suspension of the cinematograph licence of the petitioners and called upon them to show cause with regard to the allegations made in the order of suspension.
(3.) Sub-section (3) of Section 15 of the Act provides that any person aggrieved by an order revoking or suspending any permission or licence may, within 15 days from the date of communication of such order, prefer an appeal to the State Government in the manner prescribed and the order of the appellate authority shall be final.