M.KATJU, J. - (1.) This writ petition has been filed for a writ of mandamus directing the respondents to extend the benefit of 100% exemption of entertainment tax for five years to the petitioner as has been given to the multiplexes by G.O. dated 12-11-2001 (Annexure-VIII to the petition). The petitioner has also prayed for a writ of certiorari quashing the G.Os. dated 12-11-2001, 17-1-2001, 9-1 -2001 and 13-7-1999 issued by the State Government.
(2.) Heard learned counsel for the parties.
(3.) The petitioner No. 1 is a Cinema Hall held by a partnership firm and petitioner No. 2 is one of its partners.;