Himagiri A/C Dts vs State Of Andhra Pradesh
2021 Latest Caselaw 1809 AP

       HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO


               WRIT PETITION No.7629 of 2021


ORDER:

The petitioners are theatres which are seeking

enhancement of rate of admission to various classes in the said

theatres for release of "Vakeel Saab" feature film. They had

given representations for that purpose to the respective Joint

Collectors. However, the said representations have not been

dealt with by the respective Joint Collectors.

2. In view of the said inaction and on account of the

directions given by this Court, earlier, in similar cases, the

petitioners have approached this Court. The petitioners rely

upon the judgment, dated 25.07.2019, passed by the learned

single Judge in W.P.9734 of 2019 and batch.

3. In this Judgment, the single Judge, after considering all

aspects and following the common order in W.P.No.18779 of

2014 and batch had disposed of the writ petitions permitting the

petitioners to collect rate of admission as mentioned in the

representations to the respective Joint Collectors.

4. Accordingly, this Writ Petition is allowed permitting the

petitioners to collect the rate of admission as mentioned in their

representations to the respective Joint Collectors in relation to

the release of feature film "Vakeel Saab". There shall be no

order as to costs.

                                2                             RRR,J
                                                W.P.No.7629 of 2021

As a sequel, pending miscellaneous petitions, if any, shall

stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

01.04.2021
SDP
                            3                          RRR,J
                                         W.P.No.7629 of 2021

THE HON'BLE SRI JUSTICE R.RAGHUNANDAN RAO

WRIT PETITION No.7629 of 2021

Date : 01-04-2021

SDP