NIRMALA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Appellant is the proprietor of one Shyam Chitra Mandir which is a Cinema Hall running at Chandra Gokul Road in the District of Gopalganj. She is aggrieved by the part of the order dated 26.11.2014 passed by a learned Single Judge of this Court in CWJC No.9487 of 2012 by which the prayer of the writ petitioner-appellant for a direction to the respondent authorities to grant exemption from entertainment tax in view of the State Government's policy has been refused.

(3.) The writ application was filed being aggrieved by the order/direction dated 24.04.2012 issued under the signature of Senior Deputy Collector, Gopalganj for sealing the Cinema Hall of the writ petitioner. It was the case of the writ petitioner-appellant that the Cinema Hall was sealed without considering the case of the writ-petitioner-appellant as no opportunity of hearing was given to her.