MANISHA PALACE Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed for a writ of certiorari to quash the impugned G.O. dated 14.5.1992 Annexure-4 to the writ petition and the order of the District Magistrate, Hamirpur of May, 1992 Annexure-5 to the writ petition.

(2.) We have heard the learned counsels for the parties.

(3.) The petitioner constructed a Cinema Hall named "Manisha Palace" for the purpose of exhibiting cinema. He applied for a licence under the Cinematograph Act, 1918 and the District Magistrate, Hamirpur, granted a licence under Section 3 of the aforesaid Act for a period from 1.5.1992 to 31.3.1993. Photocopy of the licence is Annexure-1 to the writ petition. After the grant of the aforesaid licence, the petitioner started showing cinemas in the Cinema Hall regularly w.e.f. 5.5.1992.