K E GOVERDHAN Vs. N KRISHNARAO

JUDGEMENT

(1.) This appeal is directed against the order of the learned single Judge made in Writ Petition No. 7877/73. The learned Judge has allowed the writ petition with a direction to the District Magistrate to reconsider the application of the first respondent for grant of licence in accordance with law.

(2.) To state briefly, the facts are these: N. Krishnarao the first respondent has got a touring cinema theatre on the vacant site in a portion of Sy. Nos. 22/2 and 22/3 of Thavarekere Village, Bangalore South Taluk. He had the licence to run the touring cinema on the said site. On the expiry of the term of the licence, he made an application for renewal of the licence. That application was rejected on the ground of at the possession of the said site upon the expiry of the lease in his favour was not lawful. Evidently the rejection was on the basis of Rule-6 of the Karnataka Cinemas (Regulation) Rules, 1971, which reads :

(3.) Being aggrieved by the order of the learned Judge, the Fandford of the premises has preferred this writ appeal.