RANJEET KUMAR Vs. STATE OF BIHAR, ORS

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The petitioner was granted temporary license for Video Cinema Hall vide Licence No. 5/92 dated 3.2.93. This license had been renewed from time to time. The petitioner moved this Hon'ble Court vide C.W.J.C. No. 10378 /07. It is stated that the petitioner had got necessary no objection certificates, as contemplated under Rule 12 of the Bihar Cinema Regulation Rules as well as the approval of the State Government.

(3.) In the aforesaid writ application this Court observed that once no objection certificate and approval of the State Government is received, non-renewal of license does not only mean that the petitioner has suffered but the State exchequer has suffered also. This Court in the aforesaid circumstances directed the Collector to renew the license within 15 days of production of a copy of this order. The Court also observed that if there is any specific reason for not renewing the same, a communication should be made to the petitioner immediately.