BHARAT PALACE Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-11-107
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on November 26,2015

Bharat Palace Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Writ Petition No. 9120 (MB) of 2015 is directed against the notice dated 26.9.2015 coupled with the relief for renewal of the petitioner's licence granted for running a cinema hall.
(2.) Writ Petition No. 10127 (MB) of 2015 is directed against the final orders dated 15.10.2015 (Annexure nos. 1 & 2) passed in furtherance of the notice dated 26.9.2015 which was assailed in the earlier writ petition, mentioned above coupled with relief for renewal of cinema licence.
(3.) Both the writ petitions have arisen under a similar set of facts and circumstances, therefore, were heard together and are being decided by a common judgement.;


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