SAKI Vs. STATE OF M P

JUDGEMENT

(1.) This order shall also govern the disposal of Miscellaneous Petition No. 512 of 1988 (Sirajuddin and two others v. State of M.P. and two others).

(2.) By this petition under Art.226 of the Constitution, the petitioners-objectors have sought quashing of the order dt. 2-6-1986 (Annexure-P-28) and the no objection certificate dt. 3-6-1986 (Annexure-P-29) issued by the District Magistrate, Khargone, the Licensing Authority under R.6 of the M.P. Cinema (Regulation) Rules, 1972 in favour of respondent 3 Akram Khan, who was thereby allowed the camping site of touring cinemas as proposed by him in village Balkhad.

(3.) By the other petition M.P. 512 of 1988 the petitioners have sought quashing of the order dt. 4-4-1988 of the Licensing Authority and the no objection certificate issued by him to the respondent 3 Akram Khan, who has been thereby allowed the camp site of his touring cinema as proposed by him in village Balsamand.