PRABHAT TALKIES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has prayed for cancelling the licence granted in favour of M/s. Kamla Video Hall (Respondent No. 5) vide orders dated 20-11-1995 and 18-12-1995 (Annexures 6 and 7 respectively) under the Provisions of the Bihar Cinema (Regulation) Rules, 1974, and for directing the State and its authorities to prevent the respondent No. 5 from illegally exhibiting home viewing cassettes and uncensored films in its Video Paralour.

(3.) Learned counsel appearing on behalf of M/s. Kamla Video Hall (Respondent No. 5) raised some preliminary objection. Firstly, he submitted that the proprietor of the petitioner namely Smt. Gangajali Devi has died during the pendency of this writ petition. No substitution having been made, the writ petition cannot proceed any further. Secondly, the licence granted vide impugned order dated 18-12-1995 (Annexure 7) having expired on 9-12-1996, this writ has become infructuous.