Velrem Theatre, vs The State Of A.P .
2021 Latest Caselaw 1757 AP

      THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

                 WRIT PETITION No.6999 of 2021

ORDER :

The petitioners are theatres 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

Date : 25.03.2021 SPP

THE HONOURABLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.6999 of 2021

Date 25.03.2021

SPP