DEBENDRA PRADHAN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel for the State.

(2.) The petitioner, who is the Proprietor of M/s. Padhan Video Hall at Padampur, has filed this writ petition seeking for issuance of a writ of certiorari to quash the circular dated 9.7.2009 issued by the Deputy Secretary to Government in Home Department (Annexure-1) urging various legal contentions.

(3.) The case of the petitioner is that the impugned circular dated 9.7.2009 has been issued to the Commissioner of Police, Collectors & District Magistrates and all the Superintendents of Police to implement the decision of the State Government as it has been decided that no licence shall be given for running of video theatres and video parlours in the Municipal/NAC/Block areas where the cinema houses are existing.