SHUKUR PICTURE PALACE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed by the Petitioners, under Article 226 of the Constitution of India seeking Mandamus, for the following relief:

(2.) Heard Sri V.Rajanna, learned counsel for the Petitioners and Sri S.Sarath Kumar, learned Assistant Government Pleader for Home for the respondents.

(3.) Learned counsel for the Petitioners would submit that the petitioners are running a cinema theatre in the name and style of M/s Shukur Picture Palace. A show cause notice has been issued to them and petitioners have submitted an explanation dtd. 29/6/2024, which is pending before the respondent authorities. In the meanwhile, the Police are interfering informally and threatening the Petitioners in running the theatre.