S RAMANATHAN Vs. P SSETA MAHA LAKSHMI

JUDGEMENT

(1.) This is an appeal directed against the order of our learned brothers Vaidya, J., made in Writ Petition No. 1722 of 1967 whereby the learned Judge allowed the writ petition and quashed the orders of the Collector, and the Government and declared that the petitioner is entitled to renewal of a licence if the defects pointed out by the various authorities and rectified by her within a reasonable time to be granted by the licensing authority.

(2.) The material facts are that the petitioner who is the respondent herein is the proprietor of M/s. Sree Raja Rajeswari Talkies, Warangal. The owner of the premises, however, is the appellant who was the 3rd respondent in the writ petition. The premises were originally leased out to the petitioner on an oral basis. Later on a registered lease deed was executed on 16th May, 1964, for a period of three years ending with 30th April, 1967.

(3.) On the 29th of December, 1966 the petitioner applied for the renewal of the licence for one year ending with 29th February, 1968. During the pendency of the said petition, temporary licences were granted to her.