A JOSEPHINE Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) There is an apparent conflict between the views expressed by two Division Benches of this Court in relation to the effect of Rule 9 (b) of A.P. Cinema (Regulation) Rules, 1970. The view expressed in Sri Satya Cine Enterprises, Hyderabad vs. Govt. of A.P. and others by a Division Bench was that:

(2.) In view of the conflict of opinions of the Division Benches on the effect of deeming provision, we feel it advisible that the point is decided by a larger Bench of this Court.

(3.) Registrar (Judl.) will take orders from the Hon. Chief Justice to place the matter before a Full Bench for resolving the question of law as to : Whether deeming provision contained in Rule 9 (2) (b) of the A.P. Cinema (Regulation) Rules, 1970 will be operative to incomplete or defective applications or applications which do not comply with or contravene any provision of law which is otherwise applicable OR whether such deeming provision will apply only to complete applications which do not contravene any other provision to the governing statute and the Rules or Bye-Laws made thereunder. This Appeal coming on for hearing finally before the Full Bench the Court delivered the following. JUDGMENT P.L.N.Sarma, J.