D.S. Sinha, J. - (1.) Heard Shri Anjani Kumar, learned counsel appearing for the petitioner and Shri Vinay Malviya, learned standing counsel representing the respondents.
(2.) Learned counsel for the parties jointly agree and pray that this petition may be disposed of finally at the admission stage itself, Accordingly, the Court proceeds to do so.
(3.) By means of the impugned order dated 13th November, 1997, a copy whereof is Annexure-2 to the writ petition, an enquiry under Section 15 of the U. P. Entertainments and Betting Tax Act, 1979, hereinafter called the Act. has been initiated against the petitioner, and tn exercise of powers under sub-section (2) of Section 15 of the Act, the licence of the petitioner for exhibiting cinematograph films has been suspended during pendency of the enquiry.;