Madras High Court
M/S.Green Spa Massage Centre vs The State Of Tamil Nadu on 4 August, 2023
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Writ Petition No.23004 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.08.2023
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Writ Petition No.23004 of 2023
and
W.M.P.No.22505 of 2023
M/s.Green Spa Massage Centre,
represented by its Proprietor K.Suman
S/o.Karuppusamy
Door No.30/11, SKS Complex,
G.N.Mills, MTP Road,
Coimbatore - 641 029. ...Petitioner
Vs
1.The State of Tamil Nadu,
represented by its
Secretary to Government,
Home Department,
Fort St.George, Chennai - 600 009.
2.The Commissioner of Police,
(Law & Order),
Commissioner of Police Office,
Coimbatore City,
Uppilipalayam,
Coimbatore - 641 018.
3.The Inspector of Police,
(Law & Order),
Thudiyalur Police Station,
TNP Nagar, Thudiyalur,
Coimbatore - 641 022. ... Respondents
1/6
https://www.mhc.tn.gov.in/judis
Writ Petition No.23004 of 2023
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying to issue a Writ of Mandamus forbearing the respondents 2
and 3 or their men, agents or any persons claiming under them from
interfering with the peaceful conduct of petitioner's business in the name
and style of "Green Spa Massage Centre" situated at Door No.30/11, SKS
Complex, G.N.Mills, MTP Road, Coimbatore - 641 029.
For Petitioner : Mr.G.V.Sridharan
For Respondents : Mr.A.Damodaran
Additional Public Prosecutor
*****
ORDER
The petitioner has filed this writ petition for a Mandamus forbearing the respondents 2 and 3 from interfering with the peaceful conduct of business in the name and style of "Green Spa Massage Centre" at Door No.30/11, SKS Complex, G.N.Mills, MTP Road, Coimbatore - 641 029.
2. It is the case of the petitioner that he is carrying on business in the name and style of "Green Spa Massage Centre" at Door No.30/11, SKS Complex, G.N.Mills, MTP Road, Coimbatore - 641 029 and in his massage parlour, he is following the Ayurveic treatment, which cures many illness in the body including the nervous disorder. There is no law regulating this 2/6 https://www.mhc.tn.gov.in/judis Writ Petition No.23004 of 2023 kind of business and no licence is required from the respondent police in terms of the Chennai City Police Act.
3. It is the further case of the petitioner that there are qualified and trained therapist available and without any rhyme or reason, the respondents 2 and 3 have interfered with his business activities under the guise of conducting raid. In this regard, the petitioner sent a representation dated 24.07.2023 and in spite of receipt of the same, interference continues and hence, the petitioner has come forward with this writ petition.
4. Learned counsel appearing for the petitioner, on instructions, would submit that no illegal or unlawful activities take place while conducting business activities and therefore, the respondents 2 and 3 cannot interfere with the business activities. Learned counsel also draw the attention of this Court to the order dated 28.04.2015 made in W.P.No.12817 of 2015, wherein, this Court has taken into consideration the common order dated 09.12.2014 made in W.P.Nos.24629 of 2014 etc. batch (Masti Health and Beauty Private Limited Vs. Commissioner of Police, Chennai reported in 2015 1 MLJ 308) and prays for similar orders. 3/6 https://www.mhc.tn.gov.in/judis Writ Petition No.23004 of 2023
5. Heard Mr.G.V.Sridharan, learned counsel appearing for the petitioner and Mr.A.Damodaran, learned Additional Government Pleader, who took notice for the respondents.
6. It is relevant to extract paragraph 67 of the order in Masti Health and Beauty Private limited case (cited supra), which reads as follows:
"67. In the light of the above, all the writ petitions are disposed of to the following effect:
(i) The respondents shall not, as a matter of routine and without any basis, conduct any raids and interfere with the business carried on by the petitioners;
(ii) In specific cases where the police have reasonable grounds to believe that an offence punishable under the Immoral Traffic (Prevention) Act has been or is being committed, it is open to the police to take action, after scrupulously following all the steps indicated in Section 15 of the said Act. The steps to be followed are narrated by me in paragraph 28 above; and
(iii) Based upon the laws enacted in various States of the United States of America and Singapore, which I have dealt with in paragraphs 39 to 54, the respondents may take appropriate steps for bringing in either a new 43 legislation or a subordinate legislation in terms of the provisions of the Chennai City Municipal Corporation Act or the Chennai City Police Act, so that public order, decency and morality, which can form the basis for a regulatory law under Article 19(2) of The Constitution, are taken care of. The Government shall file a report on or before 31.3.2015, before this Court, about the decision taken. No costs. Consequently, all connected pending MPs are closed."4/6
https://www.mhc.tn.gov.in/judis Writ Petition No.23004 of 2023 In the light of the said order, the writ petition is disposed of by directing the respondents to comply with the directions / conditions imposed in paragraph 67 of the said order as extracted above. It is also made clear that the petitioner under the guise of carrying on business activity shall not indulge in any unlawful or illegal activities detrimental to law and order or public order. No costs. Consequently, the connected miscellaneous petition is closed.
04.08.2023 Index : Yes/No Speaking order:Yes/No Neutral citation:Yes/No gm To
1.The Secretary to Government, Home Department, Fort St.George, Chennai - 600 009.
2.The Commissioner of Police, (Law & Order), Commissioner of Police Office, Coimbatore City, Uppilipalayam, Coimbatore - 641 018.
3.The Inspector of Police, (Law & Order), Thudiyalur Police Station, TNP Nagar, Thudiyalur, Coimbatore - 641 022.
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4.The Public Prosecutor, High Court, Madras.
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