- (1.) Supplementary counter affidavit and supplementary rejoinder affidavit be taken on record. This petition under Article 226 of the Constitution of India has been filed by the petitioners feeling aggrieved by the inaction of the respondents in not making payment of the subsidy on the total cost of production of film as per film policy of the State Government.
(2.) In order to give impetus to the film producers, the State of U.P. constituted a society in the name of Film Bandhu in the year 2001 which was duly registered under the Societies Registration Act, 1860 and it has Its own bye-laws The objects of the Film Bandhu are to develop infrastructure facility for films, Video Film, Documentary Film and Regional Film etc and other films related developments and encouragement as given therein.
(3.) Film Bandhu is a kind of agency which gives loan/grant to the Film Producer in the State and is entrusted with the supervision of the Film Policy of the State Government. The State Government chalked out a Film Policy in the year 1999, which was revised by the Government in the year 2001. The broad features of the amended policy of the year 2001 are as follows : (i) The Government will provide infra-structure facilities like Processing Lab., Studio, Equipments, training to Artists and Technical Staff, either itself or by arranging for the same. (ii) Providing exemption or reduction in Entertainment Tax to deserving Films produced in the State. (iii) Building or assisting the construction of Multiplexes in the State, (iv) The renovation of old Cinema houses and establishing new Cinema Halls in the State. (v) Providing various facilities and incentives to the Cinema Hall owners for Captive Power Plant Generator, (vi) Development of shooting locations in the State, (vii) Housing facilities for Film Units with regard to shooting purposes (viii) Allowing various Government facilities like air-strips etc. to the Film Units shooting films within the State.;