PVR LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent of the learned counsel for the parties, Writ Petition No.497 of 2014, is taken as the lead petition. The learned counsel also agree that a common judgment could dispose of these petitions, since the legal issue involved in all three writ petitions is the same.

(2.) Rule and Interim relief was granted on 9/7/2014, staying the operation and implementation of paragraph 3(d) of the Government Order (G.O.) dtd. 4/4/2013 and clause (a) of the Government Order (G.O.) dtd. 18/3/2014 issued by the Revenue and Forest Department, Government of Maharashtra, which prohibited the collection of service charges/convenience fees on booking of computerized cinema tickets online. Brief Facts:-

(3.) The Petitioner is engaged in the business of operating and managing multiplex cinemas in India, including in the State of Maharashtra.