Aswini vs The Commissioner Of Police on 3 November, 2025

[Cites 1, Cited by 0]

Madras High Court

Aswini vs The Commissioner Of Police on 3 November, 2025

Bench: A.D.Jagadish Chandira

                                                                                         W.P.Crl.No.922 of 2025

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 03.11.2025

                                                        CORAM:

                         THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA

                                             W.P.(Crl.)No.922 of 2025
                 Aswini                                                                 ... Petitioner

                                                             Vs.

                 1.      The Commissioner of Police,
                         Greater Chennai Police,
                         Vepery, Chenai – 600 007.
                 2.      The Inspector of Police,
                         T5 Police Station,
                         Vanagaram.
                 3.      The Special Officer/The Block Development Officer,
                         Vanagaram Panchayat,
                         Vanagaram Thiruvallur District,
                         Chennai – 600 095.
                 4.      The City Revenue Officer,
                         Ribbon Building,
                         Chennai – 600 003.                                             ... Respondents


                 PRAYER : Writ Petition (Criminal) is filed under Article 226 of the
                 Constitution of India, to issue a writ of Mandamus or direction in the nature
                 of writ, to direct respondents 1, 2 and 4 to consider the representation letter
                 dated 23.08.2025 and to issue No Objection Certificate and direct the third
                 respondent to issue Trade license certificate for operating M/s.Aura
                 Rejuvenation SPA situated at Plot No.2. FF, Porur Vanagaram Main Road,

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https://www.mhc.tn.gov.in/judis               ( Uploaded on: 12/11/2025 07:02:04 pm )
                                                                                           W.P.Crl.No.922 of 2025

                 Porur Gardens Phase – II, Tollgate, Vanagaram, Chennai – 600 095, within a
                 time frame as stipulated by this Court.


                                       For Petitioner        : Mr.M.Sundara Pandya Raja
                                       For R1 & R2           : Mr.K.M.D.Muhilan
                                                               Additional Public Prosecutor

                                                          ORDER

The present Writ Petition (Criminal) has been filed seeking a direction to the respondents to issue a “No Objection Certificate” and a “Trade License Certificate” to run a SPA in the name and style of “M/s.Aura Rejuvenation SPA”, at Plot No.2. FF, Porur Vanagaram Main Road, Porur Gardens Phase – II, Tollgate, Vanagaram, Chennai – 600 095, based on the petitioner's representation dated 23.08.2025.

2. Learned Additional Public Prosecutor submitted that the third respondent is the competent authority to consider the representation of the petitioner. Therefore, the petitioner may be directed to approach the third respondent for appropriate relief.

3. Heard both sides and perused the materials available on record.

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https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/11/2025 07:02:04 pm ) W.P.Crl.No.922 of 2025

4. Recording the submission of the learned Additional Public Prosecutor, this Writ Petition (Criminal) is disposed of, with a direction to the third respondent to consider the representation made by the petitioner seeking “No Objection Certificate” and “Trade License Certificate” and to pass appropriate orders in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. No costs.

03.11.2025 ham Neutral Citation:Yes/No To

1. The Commissioner of Police, Greater Chennai Police, Vepery, Chenai – 600 007.

2. The Inspector of Police, T5 Police Station, Vanagaram.

3. The Special Officer/The Block Development Officer, Vanagaram Panchayat, Vanagaram Thiruvallur District, Chennai – 600 095.

4. The City Revenue Officer, Ribbon Building, Chennai – 600 003.

5. The Public Prosecutor, 3/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/11/2025 07:02:04 pm ) W.P.Crl.No.922 of 2025 High Court of Madras.

A.D.JAGADISH CHANDIRA, J.

ham W.P.Crl.No.922 of 2025 03.11.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/11/2025 07:02:04 pm )

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