PSR CINEMAS Vs. COLLECTOR & DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Mr. Mohanty, learned counsel for the Petitioner, Mr. Das, learned counsel for the State and Mr. Tripathy, learned Senior Advocate for the Opposite Party No.3.

(2.) The present Writ Petition has been filed initially assailing the order dtd. 27/12/2024 passed by the Collector and District Magistrate, Ganjam, vide Annexure-9, directing revocation of Cinema Licenses in favour of the Petitioner.

(3.) It is the submission of the learned counsel for the Petitioner, Mr. Mohanty that on a bare reading of the said Annexure-9, it is evident that the revocation of the cinema license has been done for non- submission of necessary documents within the time stipulated in terms of Rule 9(1)(a) and 9(2) of the Odisha Cinemas (Regulation) Rules, 1964.