Sangam Theatre, A/C, vs The State Of A.P .
2021 Latest Caselaw 1810 AP

      THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

                    WRIT PETITION No.7594 of 2021

ORDER :

The petitioners are theatres which are seeking enhancement of

rate of admission to various classes in the said threatres 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.

As a sequel, the miscellaneous applications, if any pending, shall stand closed.

__________________________ JUSTICE R. RAGHUNANDAN RAO 1st April, 2021 Js.

RRR,J.

W.P.No.7594/2021

THE HONOURABLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.7594 of 2021

1st April, 2021

Js.