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Several petitions and PILs have been filed before various High Courts regarding the allowance od outside food for cinemagoers in multiplexes. The Supreme Court stayed the proceedings in the Bombay High Court and Madhya Pradesh High Court, where petition was filed seeking regulation of prices at multiplexes. The transfer petition was filed by the Multiplex Association of India. Earlier, the Supreme Court stayed the judgment of Jammu and Kashmir High Court which allowed the cinemagoers to carry outside food inside multiplexes.
The Bombay High Court held that the people cannot be forced to buy food at a higher price but the Maharashtra government filed an affidavit stating that the provisions of Maharashtra Cinema Rules, 1996 will remain the same. A petition was filed before the Madhya Pradesh High Court, to seek directions to state government for bringing a policy to regulate prices of food items. Similar petitions have been filed before the Indore Bench and the Delhi High Court.
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