RAGHAVENDRA FILMS Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This application was filed seeking suspension of the operation of the orders of the second respondent in his proceedings No. L & O/A3/305/1995, dated 14-3-1995 and the order of the third respondent in her proceedings No.E5/188/95, dated 14-3-1995, suspending the exhibition of the Film title "Bombay" in the twin cities of Hyderabad and Secunderabad and Ranga Reddy District respectively for a period of two months with effect from the fore-noon of 14-3-1995.

(2.) The main writ petition itself has been filed for a writ of Mandamus declaring the above mentioned two orders of the second and third respondents respectively as illegal and void.

(3.) Writ Petition was admitted on 15-3-1995 by this Court and the W.P.M.P. was posted to 21-3-1995 as the learned Advocate-General appearing for the contesting respondents sought time till the said date for filing counter. That is how the matter has come up before me.