Jayalakshmi Entertainment, vs The State Of A.P.
2021 Latest Caselaw 1756 AP

      THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

                   WRIT PETITION No.7039 of 2021

ORDER :

The petitioner is a theatre seeking enhancement of rate of

admission to various classes in the said threatre. It had given

representation for that purpose to the Joint Collector. However, the said

representation has not been dealt with by the Joint Collector.

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

by this Court, earlier, in similar cases, the petitioner has approached this

Court. The petitioner relies 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 petitioner

to collect the rate of admission as mentioned in its representation to the

Joint Collector. There shall be no order as to costs.

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

__________________________ JUSTICE R. RAGHUNANDAN RAO

Date : 25.03.2021 SPP

THE HONOURABLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.7039 of 2021

Date 25.03.2021

SPP