- (1.) The petitioner is a licensee under UP Cinema Regulation Act 1955 and is entitled to exhibit motion films in his Cinema Hall.
(2.) A producer of Bhojpuri Film approached the petitioner for shooting a part of a feature film in his Cinema Hall.
(3.) The petitioner sent an application before the District Magistrate, Gorakhpur/Licensing Authority informing that no shows of the film would be held on 25.5.2005 as the film was to be shot in the Hall.;