PRASHANT JAISWAL Vs. STATE OF MADHYA PARDESH

JUDGEMENT

(1.) Being aggrieved by the order Annexure P/6 dated 21.11.2017, which is in fact a show-cause notice issued by the Collector, District Damoh, this petition has been preferred under Article 226 of the Constitution of India.

(2.) On perusal of the said order it reveals that the application submitted by the petitioner under the provisions of Madhya Pradesh Cinemas (Regulation) Act, 1952 (for short "Act of 1952") has been rejected and the direction has been issued to the petitioner to file appropriate application seeking renewal of the license as per the provisions of Madhya Pradesh Cinemas (Regulation) Rules, 1972 (for short "Rules of 1972").

(3.) Learned counsel appearing for the petitioner contends that the show-cause notice Annexure P/6 is issued rejecting the application for renewal of license without affording an opportunity and without any notice. Such rejection is in violation of the principle of natural justice, therefore, the notice/order impugned Annexure P/6 may be quashed and the respondents may be directed to decide his application Annexure P/5 in accordance with law.