K.C.Krishnamoorthy vs Union Of India on 27 June, 2018

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Madras High Court

K.C.Krishnamoorthy vs Union Of India on 27 June, 2018

Bench: R.Mahadevan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.06.2018
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.15881 of 2010
and
M.P.No.1 of 2010

K.C.Krishnamoorthy 						      ... Petitioner
Vs.

1.Union of India
   represented by its Secretary to Government,
   The Ministry of Information and Broad Casting,
   New Delhi.

2.The State of Tamil nadu,
   represented by its Principal Secretary to the Government,
   Fort St. George, Chennai- 600 009.

3.The South Indian Film Chamber of Commerce,
   rep. by its President
   T.R.Sundaram Avenue,
   No.605, Anna Salai, Chennai-600 006.

4.The Theatre Owners Association,
   rep. by its President
   T.R.Sundaram Avenue,
   No.605, Anna Salai, Chennai-600 006.

5.Indian Motion Pictures,
   Producers Association, 
   IMPPA House, Dr.Ambedkar Road,
   Bandra (W), Mumbai  400 050.

6.Association of Motion Pictures,
   No.70/702, Bldg.
   No.29, Samrudhi Co-operative Society Limited,
   MHADA Complex, Oshiwara, Andheri (W)
   Mumbai  400 053.
7.The film & TV Producers Guild of India Limited
   G-1, MORYA House, 
   Veera Industrial Estate,
   Oshiwara Link Road,
   Andheri (W), Mumbai  400 053.

8.UFO Moviez India Limited
   represented by its Authorised Signatory,
   Ishwar Shandilya

9.Real Image India Technologies Pvt Limited
   No.7-B, III Street, Balaji Nagar,
   Royapettah,
   Chennai  14. 						          ... Respondents

(R8 & R9 impleaded as per the order of this Court dated 20.06.2018
in M.P.Nos.2 and 3 of 2010)

	Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus to direct the respondents 1 and 2 to constitute an expert committee in consultation with the respondents 3 to 7 to suggest recommendation to the respondents 1 and 2 to frame suitable rules and regulation by introducing amendments to Tamil Nadu Cinemas (Regulation) Act and to create a machinery to monitor the quality of projector and sound system installed in the theatres.
		      For Petitioner      : Mr.G.Ethirajulu
		      For R1		     : Mr.J.Madhana Gopal Rao
		      For R2		     : Mr.J.Ramesh, AGP
		      For R3		     : Mr.Harishankar
		      For R8		     : Mrs.C.Uma
		      For R9		     : Mr.K.C.Seethapathy

ORDER

When the matter was taken up for consideration, the learned counsel for the petitioner, on instructions, submitted that the relief sought for herein has become infructuous and hence, nothing survives for adjudication in this writ petition.

2.In view of the submission so made by the learned counsel for the petitioner, this writ petition is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petition is also dismissed.

27.06.2018 Index: Yes/ No rk To

1.Union of India represented by its Secretary to Government, The Ministry of Information and Broad Casting, New Delhi.

2.The State of Tamil nadu, represented by its Principal Secretary to the Government, Fort St. George, Chennai- 600 009.

R.MAHADEVAN,J.

rk W.P.No.15881 of 2010 27.06.2018

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