MINAKSHI CHITRA MANDIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, heard finally.

(2.) By the present writ petition, the petitioner is challenging the orders passed by the respondent No. 3 - Collector, Parbhani dtd. 15/3/2017, which was confirmed by respondent No. 2 - Divisional Commissioner, Aurangabad vide order dtd. 31/7/2017.

(3.) Brief facts, leading to filing of the present writ petition can be summarised as under :- The petitioner is running a cinema hall, now multiplex cinema at Sailu, District Parbhani in the name and style as Minakshi Chitra Mandir, Sailu. The petitioner has a license for running the said theater. The entire theater was renovated and as per the available scheme of the State Government, the petitioner had applied for exemption from the payment of entertainment tax.