Madras High Court
S.Prakash vs The Commissioner on 31 January, 2022
Author: M.Nirmal Kumar
Bench: M.Nirmal Kumar
W.P.No.1292 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 31.01.2022
CORAM:
THE HON'BLE MR.JUSTICE M.NIRMAL KUMAR
W.P.No.1292 of 2022
and W.M.P.No.1403 of 2022
S.Prakash ... Petitioner
Versus
1.The Commissioner,
Vellore Corporation,
Ward-I, No.234, Dhasappadavedu,
Kadpadi,
Vellore – 632 006.
2.The Superintendent of Police,
Sathuvachari,
Vellore District – 632 012.
3.The Inspector of Police,
Katpadi Police Station,
Chittor Road,
Katpadi,
Vellore District – 632 012. ... Respondents
PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
to issue a Writ of Mandamus, directing the second respondent to issue a no
objection certificate to the petitioner to run a “SPA” style of
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W.P.No.1292 of 2022
“MOUNTAIN CENTRE” at Plot No.2, Guruder School Hostel Opposite,
Rajarathinam Nagar, Old Katpadi, Katpadi, Madhura, Katpadi District,
Vellore District – 632 014 pending disposal of the above writ petition.
For Petitioner : Mr.N.Edwin Jeyakumar
For Respondents : Mr.E.Raj Thilak
Additional Public Prosecutor
*****
ORDER
This Writ Petition is filed to direct the second respondent to issue a no objection certificate to the petitioner to run a “SPA” style of “MOUNTAIN CENTRE” at Plot No.2, Guruder School Hostel Opposite, Rajarathinam Nagar, Old Katpadi, Katpadi, Madhura, Katpadi District, Vellore District – 632 014 pending disposal of the above writ petition.
2.The petitioner's grievance is that the petitioner had sent a representation on 21.12.2021 to the Commissioner of Police, Vellore Corporation and Superintendent of Police of Sathuvachari. The second respondent is yet to give no objection for the petitioner to run the SPA in the name and style of “MOUNTAIN CENTRE”. Hence, he filed this present petition.
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3.The learned Additional Public Prosecutor submits that the petitioner's representation was not received by the Superintendent of Police, Sathuvachari, Vellore District. He further submits that as per the procedure contemplated in G.O.No.15, M.A. & W.S (M.C-1), Department dated 31.01.2019, appropriate permission can be granted. To verify the veracity of the representation the petitioner to appear before the respondent police and submit the representation.
4.Heard the learned counsel appearing on either side and have perused the materials placed on record.
5.Considering the facts and circumstances of the case and also considering the submission made, the petitioner is directed to furnish a copy of the representation dated 21.12.2021 along with the necessary documents to satisfaction of the Superintendent of Police, Sathuvachari, and thereafter appropriate action would be taken by the Superintendent of Police, Sathuvachari, Vellore District to dispose of the petitioner's Page No.3 of 5 https://www.mhc.tn.gov.in/judis W.P.No.1292 of 2022 representation and pass orders, within a period of four weeks from the date of receipt of a copy of the representation of the petitioner.
6.With the above directions, this Writ Petition stands disposed of.
However, there shall be no order as to costs. Consequently, the connected miscellaneous petition is closed.
31.01.2022 Index: Yes/No Internet: Yes/No ah To
1.The Commissioner, Vellore Corporation, Ward-I, No.234, Dhasappadavedu, Kadpadi, Vellore – 632 006.
2.The Superintendent of Police, Sathuvachari, Vellore District – 632 012.
3.The Inspector of Police, Katpadi Police Station, Chittor Road, Katpadi, Vellore District – 632 012.
4.The Public Prosecutor, High Court, Madras.
Page No.4 of 5https://www.mhc.tn.gov.in/judis W.P.No.1292 of 2022 M.NIRMAL KUMAR, J.
ah W.P.No.1292 of 2022 and W.M.P.No.1403 of 2022 31.01.2022 Page No.5 of 5 https://www.mhc.tn.gov.in/judis