- (1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment of the Allahabad High Court (Lucknow Bench) dated 7.12.2005 in Writ Petition No.3281 (MB) of 2004. Heard learned counsels for the parties and perused the record.
(3.) The facts of the case are that to promote film production in the State of U.P. the State Government constituted a Society named Film Bandhu in the year 2001 which was registered under the Societies Registration Act, 1860. Various Government orders were issued to give facilities for film production in U.P. and a film policy was made. Various incentives were also declared to be given to the films made in regional languages in U.P. such as Avadhi, Bhojpuri and Braj etc. These various incentives are mentioned in the booklet entitled 'Uttar Pradesh Film Policy 2001', copy of which has been supplied to us. These include trade tax exemptions, tax incentives, subsidy, two weeks' compulsory exhibitions of regional films, etc.;