PRANJALI FILMS Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) The Petitioners are producers of films in Marathi language.

(2.) The State Government has framed various schemes for providing financial assistance to Marathi films by various Government Resolutions (GRs) issued from time to time.

(3.) The Petitioners claim their right of financial assistance under the G.R dated 6th November, 2003, Exhibit- A to the Petition.