SANJIB KUMAR ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. K. Pal, learned counsel appearing for the petitioner as well as Mr. K. K. Pal, learned counsel appearing for the respondents No.2, 3 and 5. None appears for the remaining respondents.

(2.) A short question that falls for consideration in this petition filed by the petitioner under Article 226 of the Constitution of India is whether the order dated 15.01.2014 Annexure-G to the writ petition has been passed arbitrarily. The order dated 15.01.2014 reproduced in full, is hereunder:

(3.) Mr. Pal, learned counsel has submitted that the petitioner and other two persons were given permission to run 3D theatre show in the Agartala Municipal Corporation shed at Children Park with effect from 16.12.2004, initially for three months and thereafter, the petitioners and others continued in the said shed and ran the 3 D show on payment of requisite licence fee and lastly the license fee was paid on 02.01.2014. According to Mr. Pal, learned counsel for the petitioner no show-cause was issued to the petitioner despite the fact that he was continuing in the said shed by way of sufferance and hence, the order dated 15.01.2014 is grossly arbitrary, as no opportunity was afforded to the petitioner.