Allahabad High Court
Sai Chalchitra vs Commissioner, Meerut And Others on 30 July, 1998
Equivalent citations: 1998(4)AWC276, AIR 1999 ALLAHABAD 60, 1999 ALL. L. J. 352 1999 A I H C 1885, 1999 A I H C 1885, 1999 A I H C 1885 1999 ALL. L. J. 352, 1999 ALL. L. J. 352
JUDGMENT S. H. A. Raza, J.
1. The fate of this writ petition hinges on the reply to the question as to whether the petitioner, who is the proprietor of a Cinema Hall known as (Sal Chalchitra) which is situated is Sikandrabad industrial area Jokhabad. Bulandshahr holding a licence for exhibiting cinematograph films is entitled to invoke the jurisdiction of this Court under Article 226 of the Constitution of india against, the grant of a licence in favour of respondent No. 3/who is a rival in trade.
2. The factual matrix in short compass as set out in the writ petition is that the Cinema Hall, whose present proprietor/partner is Shri Vijay Kumar was owned by U. P. Chalchitra Nlgam which used to own Cinema Halls and exhibit cinematograph films in various districts of the State, was declared a sick unit and closed down some time in the year 1982. The aforesaid Cinema building was purchased by the petitioner in auction. The petitioner thereafter applied for grant of a licence to exhibit cinematograph films. On 31.5.1995 the District Magistrate. Bulandshahr granted the licence, and exhibition of cinematograph films started on 23.6.1995. After the closure of the Cinema which was earlier run by U. P. Chalchitra Nigani, the respondent No. 3 established a Video Cinema Hall in a permanent building. The respondent No. 3 preferred an application foF grant of licence under Rule 10 (2) of Video Cinemas Rules. 1988. The District Magistrate, Bulandshahr after making certain enquiries granted licence to respondent No. 3 with effect from 13.9.1990 to 31.3.1991 with certain terms and conditions. The respondent No. 3 started exhibiting the films with effect from 24.9.90. The said licence was renewed from time to time and lastly it was renewed upto 31.3.1997. The petitioner, whose licence for exhibiting cinematograph films was granted on 31.5.1995 as stated earlier, applied before the District Magistrate on 28.6.1995, for revocation/cancellation of the licence of respondent No. 3. On 19.9.1996 the District Magistrate, Bulandshahr cancelled the licence of respondent No. 3.
3. Two appeals were filed before the Divisional Commissioner against the said order. One against the order cancelling the licence and other by refusing to renew the licence which was preferred by respondent No. 3.
4. The learned Divisional Commissioner by means of his order dated 14.7.1997 allowed both the appeals by setting aside the order dated 19.9.1996 cancelling the licence of respondent No. 3 and the order dated 27.3.1997 refusing to renew the licence.
5. Being aggrieved against the said order passed by the Commissioner dated 14.7.1997, the present writ petition has been filed.
6. Before delving into the submissions made by the petitioner, it would be appropriate to glance over Rule 11 of the Uttar Pradesh Cinema (Regulation of Exhibition by Means of Video) Rules, 1988 which were framed under Section 13 of Uttar Pradesh Cinema (Regulation) Act, 1953, which reads as under :
"11. Other conditions Jor grant of licence.--(1) Licence shall not be grant for a video cinema if it is situated.
(1) within the limits of a local area already having a cinema in a permanent building or where the same is under construction :
(ii) within the radius of 500 meters of the outer limits of a local area with population exceeding 5 lakhs and having a cinema in a permanent building ;
(iii) within the radius of 1,000 metres of the outer limits of a local area with population exceeding 50,000 but not exceeding 5 lakhs and having a cinema in a permanent building ;
(iv) within the radius of 1.500 metres of the outer limits of a local area with population upto 50,000 and having a cinema in a permanent building ;
(v) within 500 metres of another video cinema ;
(vi) in a restaurant or any other establishment, by whatever name called, engaged in serving or catering meals, snacks, hot or cold drinks etc. (2) A travelling video cinema shall not be licensed within the radius of 2 Kms. of a cinema in a permanent building."
7. The main thrust of the petitioner in this writ petition is that the Prakash Palace Video Parlour-respendent No. 3 is situated within 350 metres from the Sal Chalchltra Cinema Hall and hence no licence could be granted to respondent No. 3. It was also asserted that the exhibition of video films by Prakash Video Hall has badly affected the cinema business of the petitioner, as the same was situated very close to the Cinema Hall of the petitioner and the licence was granted in flagrant violation of Rule 11. It was also submitted that the grant of licence in favour of respondent No. 3 was in violation of- the provisions contained under Section 7(1)-A(a)(b)(c) of the U. P. Regulation of Cinema Act. 1955. Section 7(a)--A provides that a licence may be cancelled or revoked on any of the following grounds :
(a) that the licence was obtained through fraud or misrepresentation ; or
(b) that the licensing authority or the State Government while considering the application or appeal, as the case may be, under Section 5 was under a mistake as to a matter essential to the question of grant or refusal of licence ; or
(c) that the licensee has been guilty of breach of the provisions of this Act or the rules made thereunder or of any conditions or restrictions contained in the licence, or of any direction issued under subsection (4) of Section 5 ; or
(d) .....
(e) .....
8. From the side of the petitioner, reliance was placed on a decision of this Court in Sitar Video v. State of V. P. and others, AIR 1994 All 25. The petitioner in that case was running a Video Cinema. His licence was renewed from time to time, but by means of the order dated 25.9.90 the application of that petitioner was rejected on the ground that a licence for permanent cinema, i.e., Saraswatl Chhavi Grih has been granted and since the premises of the petitioner is situated within about one Km., licence cannot be granted in view of the provisions contained in Rule 1I (2) of the Video Rules.
9. Against the rejection of the appeal, Sitar Video preferred the writ petition before this Court challenging the provisions of prohibition contained in Section 11 of the Video Rules against granting licence for Video Cinema where the Cinema in a permanent building has already run.
10. The Division Bench of this Court in Sitar Video (supra), observed that the right to exhibit by means of video on commercial basis is not a fundamental right guaranteed under Article 19(1)(a), i.e., right to freedom of speech and expression. Thus, the validity of the U. P. Cinema (Regulation of Exhibition by Means of Video) Rules, 1988, need not be considered in terms of Article 19(2).
11. The Court further observed that Article 19(1)(a) protects the right of those who have an Idea or opinion for the people and also to those who are interested in propagating such ideas amongst the masses with an object of goodness for the masses. It may have several forms. The exhibitor of films by means of Video cannot claim right guaranteed under Article 19(1)(9) of the Constitution.
12. It is the admitted case of the parties that Sai Chalchitra is situated in Jokhabad while the Prakash Palace Video Parlour is situated in Tillmadlha and the distance between both the Cinema Halls are 500 metres.
13. The licence for exhibiting cinematograph films through Video cannot be granted if it is situated within the radius of 1,500 metres of the local areas with the population of 50,000 having a cinema in a permanent building. At the relevant time when the licence to respondent No. 3 was granted, the Sai Chalchitra was not in existence. As stated earlier, the said cinema was earlier run by U. P. Chalchitra Nigam, which was closed on 3.7.1982, as a result of which exhibition of cinematograph films in the said cinema came to an end on 3.7.1982. On the request of the General Manager of the Chalchitra Nigam, the District Magistrate passed an order for the return of the security amount to the Chalchitra Nigam. The licence to run the said Cinema Hall was for a limited period and no question arose for its further renewal because the Chalchitra Nigam had closed the cinema on 3.7.1982. The said Cinema Hall was auctioned and purchased by the petitioner, who started exhibiting cinematograph films from June 1995 after obtaining the licence. It is thus, evident that with effect from 31.3.1983 till June, 1995, the U. P. Chalchitra Nigam had no licence to run the cinematograph films. Undoubtedly, the building was in existence, but it cannot be termed as a Cinema Hall within the meaning of Rule 2 of U. P. Cinematograph Rules. 1951, according to which 'Cinemas" means the entire place licensed for cinematograph exhibition and includes all appurtenances, plant and apparatus located therein.
14. Rule 11 of the U. P. Video Rules, 1988, only provides that licence shall not be granted for a video cinema on certain grounds.
15. At the time when the licence to respondent No. 3 was granted, no cinema existed within the radius of 1,500 metres with population upto 50,000, hence the Commissioner was perfectly justified by setting aside the order passed by the District Magistrate. Bulandshahr.
16. It was urged on behalf of the respondent No. 3 that respondent No. 3 established a Video Cinema Hall in a permanent building. The respondent. No. 3 preferred an application under Rule 10 (2) of the Video Rule, 1988, on which the District Magistrate made certain enquiries before granting the licence. The said Cinema Hall is beyond the specified distance required under Rule 11 of the Video Rule, 1988. The Municipal Board on an enquiry submitted its report on 7.6.1990 to the District Entertainment Officer specifying distance from Slkandrabad which is local area having a permanent Cinema is about 3-4 Kms. away from Jokhabad. The industrial area of Sikandrabad was carved out of the lands of village Tilmadhiya. Jokhabad, etc. and it was after demarcation of village and industrial area allotted a plot for cinema to Chalchitra Nigam by U.P.S.I.D.C. which is a corporate body having its own rules and regulation, control and administration. Till now its administration has not been transferred to any local body, hence the said industrial area is neither a local area itself nor under any other local body. It was contended that the distance from the Sai Chalchitra has no effect and is out of scope of Rule 11 of the Video Rules, 1988. The industrial area which is located in Tehsil Sikandrabad and is known Sikandrabad industrial area consists of factories only, where the workmen come from the different places outside the industrial area for the purpose of work and go back in the evening. It does not have permanent population there, but the population is of a fluctuating nature as workers come to work in the factories and then return back to their residence situated far away.
17. It was stressed that Video Cinema Hall of respondent No. 3 does not come within the definition of 'local area' and as such Rule 11 of the Video Cinema Rules are not applicable.
18. I need not delve into that question for the simple reason that the controversy in this writ petition can be adjudicated upon only on the reply to the question as to whether the petitioner has a locus standi to maintain this writ petition.
19. In Nagar Rice and Flour Mills and others v. N. Teekappa Gowda and Bros, and others, AIR 1971 SC 246, the Hon'ble Supreme Court ruled :
"Where the owners of an existing Rice Mill shifted its existing location and obtained the necessary permission for change of location from the Director of Food and Civil Supplies, even if it be assumed that the previous sanction has to be obtained from the authorities before the machinery is moved from its existing site, the competitor in the business (owner of another Rice Mill) can have no grievance against the grant of permission permitting the installation on a new site. The right to carry on business being a fundamental right under Article 19(1)(g) of the Constitution, its exercise is subject only to the restrictions Imposed by law in the interests of the general public under Article 19(6)(i)."
The Court further rules :
"Section 8(3)(c) providing for previous permission of Central Government to change location of Rice Mill is merely regulatory, if it is not complied with, the owners may probably be exposed to a penalty, but a competitor in the business cannot seek to prevent the owners from exercising their right to carry on business because of the default."
20. in Jasbhai Motibhai Desal v. Roshan Kumar Haji Bashir Ahmad and others, AIR 1976 SC 578, it was held by the Supreme Court:
"The proprietor of a cinema theatre holding a licence for exhibiting cinematograph films is not entitled to invoke the certiorari jurisdiction ex debito justitiae to get a 'No objection Certificate' granted under Rule 6 of the Bombay Cinema Rules. 1954, by the District Magistrate in favour of a rival in the trade brought up and quashed on the ground that it suffers from a defect of jurisdiction."
It was further indicated :
"In order to have the locus standi to invoke certiorari jurisdiction the petitioner should be an 'aggrieved person'. The expression 'aggrieved person' denotes an elastic and to an extent an elusive concept. Its scope and meaning depends on diverse, variable factors such as the content and intent of the statute of which contravention is alleged, the specific circumstances of the case, the nature and extent of the petitioner's interest, and the nature and extent of the prejudice or injury suffered by him."
It was further observed by the Constitution Bench :
The Act and the Rules do not confer any substantive justiciable right on a rival in cinema trade, apart from the option, in common with the rest of the public, to lodge an objection in response to the notice published under Rule 4. Thus, the proprietor of cinema theatre holding a licence for exhibiting cinematograph films have no legal right under the general law which can be said to have been subjected to or threatened with injury as a result of the grant of No Objection Certificate to the rival trader."
21. Similar view was expressed by a Division Bench of this Court in Shyam Behari Tewari v. State of U. P. and others, 1994 ALR 520, placing reliance upon the decision of Hon'ble Supreme Court in Jasbhai Motibhai Desai v. Koshan Kumar Hqji Bashir Ahmed, and others (supra), that a rival competitor has no locus standi to file a writ petition.
22. In Hari Prakash Gupta v. Zila Ponchayat (Zila Parishad), AIR 1995 All 447, the question arose as to whether the renewal of the licence for holding cattle market in neighbouring villages will adversely affect the business of the petitioner who was also granted a licence for holding cattle market in village Pachokhara by Zila Panchayat, Jalaun. The Division Bench of this Court observed :
"The loss of income, on account of competition in trade due to the business of rival does not confer any right to a businessman to challenge the granting of or renewal of licence of his business rival on the ground that such granting of or renewal of licence adversely affects his business and infringes his legal right to trade. Article 19(1)(g) of the Constitution of india does not guarantee protection from competition in trade. Therefore, when U. P. Act (No. XXXIII of 1961 does not confer exclusive right on a licensee to hold cattle market he cannot raise objection against the grant or renewal of licence for holding cattle market to a business rival."
23. In the case of Sitar Video v. State of U. P. (supra], the principle was laid down that exhibition of films on commercial basis is not a fundamental right guaranteed under Article 19(1)(a) of the Constitution. The same principle applies to the case of the petitioner. He cannot claim a right to exhibit the cinematograph films in a particular area by debarring the rival competitor not to exhibit films through the Video Cinema.
24. The petitioner cannot raise a grievance against his rival in the trade particularly when the rival in trade, in the instant case, was exhibiting cinematograph films much before the petitioner was granted licence. The contention that setting up of Video Cinema in a permanent building in the area will adversely affect his monopolistic commercial interest, causing pecuniary harm and loss of business from competition, cannot be sustained. Such harm or loss is not harmful in the eye of law, because it does not result in injury to a legal right or a legally protected interest, the business competition causing it being a lawful activity. Hence, it cannot be said that the petitioner has been denied or deprived of a legal right. He has not sustained injury to any legally protected interest. The impugned order passed by the Commissioner does not operate as a decision against him, much less it does not wrongfully affect his title to something. The petitioner has not been subjected to a legal wrong. He has suffered no legal grievance. He has no legal peg for a justiciable claim. Therefore, the petitioner cannot be said to be a person aggrieved and has no locus standi to challenge the grant of licence in favour of respondent No. 3.
25. For all the foregoing reasons, I am of the view that the petitioner has no locus standi to invoke the jurisdiction of this Court under Article 226 of the Constitution of india.
26. The writ petition is accordingly dismissed.