- (1.) The above writ petitions are disposed of by a common order since the dispute in all these petitions is of common nature.
(2.) In Writ Petition No. 5718/91, the application of M/s Laxmi Talkies filed \ander Order 30 Rule C.P.C. Was allowed on 10.12.1991. In another petition of the same petitioner bearing Writ Petition No. 5614/90. M/s Laxmi Talkies was allowed to intervene at the time of hearing of arguments. Similarly in writ petition No. 2098/90 the application filed on behalf of Sangam Centre was allowed. The arguments of learned counsel for the petitioners., respondents and the interveners were heard.
(3.) In Writ Petition No. 5718/91, the petitioner has prayed that by art appropriate writ, order or direction, the respondents be directed not to interfere in any manner in the exhibition of films in petitionees Video Centre named Navin Video Centre, Chirawa nor they shall demand any certification of the Censor-Board or re-certification of T, V. films cassettes and that the respondents be restrained from seizing the V. C. R., T. V., Video machine, censored films and other materials used in the exhibition of films on the video machine installed in petitioner's video centre and by a writ of prohibition, the respondents be prohibited from causing any obstacle or preventing the customers from entering into petitioner's video centre and that they shall not interfere in the exhibition of films on video machine installed in petitioner's video centre.;