Madras High Court
M/S. Iilly Ayurvedic Clinic / Massage ... vs The Superintendent Of Police on 6 March, 2024
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.No.5316 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.03.2024
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.No.5316 of 2024
M/s. Iilly Ayurvedic Clinic / Massage Spa,
rep. by its Proprietor P.Madaiyan S/o.Palanivel,
Carrying business at Door No.1 – K,
D.No.4/281, Mel Somarpettai,
Bangalore National Highway,
Krishnagiri Taluk & District – 635 002. ... Petitioner
Vs.
1. The Superintendent of Police,
Krishnagiri,
Krishnagiri District – 635 002.
2.The Inspector of Police,
Krishnagiri Taluk Police Station,
Krishnagiri District - 635 002.
3. The District Collector,
Krishnagiri,
Krishnagiri District – 635 002. ... Respondents
[Amendment carried out as per order dated
06.03.2024 in W.M.P.No.6474 of 2024
in W.P.No.5316 of 2024]
Prayer: Writ Petition filed under Article 226 of the Constitution of
India, to issue a writ of Mandamus, forbearing the respondents 1 and 2 or
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W.P.No.5316 of 2024
their men, agents from interfering with the peaceful conduct of business
i.e., cross massage in the name and style of “M/s IILLY AYURVEDIC
CLINIC/ MASSAGE SPA on the consideration of my representation
dated 13.10.2023 and 12.01.2024.
For Petitioner : Dr.G.Babu
For Respondents : Mr.A.Gopinath
Government Advocate [Crl.Side]
*****
ORDER
This writ petition has been filed seeking issuance of a writ of mandamus, forbearing the respondents 1 and 2 or their men, agents from interfering with the peaceful conduct of business i.e., cross massage in the name and style of “M/s IILLY AYURVEDIC CLINIC/ MASSAGE SPA on the consideration of the petitioner's representation dated 13.10.2023 and 12.01.2024.
2. Heard Dr.G.Babu, learned counsel for petitioner and Mr.A.Gopinath, learned Additional Public Prosecutor appearing for respondents.
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3. Taking into consideration the facts and circumstances of the case and without going into the merits of the case, there shall be a direction to the respondents to deal with the representations made by the petitioner dated 13.10.2023 and 12.01.2024 on its own merits and in accordance with law and in line with the relevant Government Order/circulars and a decision shall be taken within a period of two (2) weeks from the date of receipt of a copy of this order.
This writ petition is disposed of with the above direction. No costs.
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1. The Superintendent of Police, Krishnagiri, Krishnagiri District – 635 002.
2.The Inspector of Police, Krishnagiri Taluk Police Station, Krishnagiri District - 635 002.
3. The District Collector, Krishnagiri, Krishnagiri District – 635 002.
4. The Public Prosecutor, High Court, Madras.
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