Madras High Court
Mrs.Shobana Ravi vs The Commissioner Of Police on 23 September, 2021
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
WP No.32950 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 23.09.2021
CORAM:
THE HON'BLE MR. JUSTICE S.M.SUBRAMANIAM
WP No.32950 of 2016
and WMP No.28489 of 2016
Mrs.Shobana Ravi .. Petitioner
Vs
1. The Commissioner of Police,
Greater Chennai,
Vepery, Chennai.
2. The Commissioner,
Corporation, Chennai.
3. The Inspector of Police,
Thiruvanmayur,
Chennai. .. Respondents
PRAYER: This Writ Petition is filed under Article 226 of the
Constitution of India, praying for issuance of Writ of Mandamus,
forbearing 3rd respondent from interfering with the peaceful conduct of
business in the name of Dazzle U SPA and Ayurvedic Massage at No.7/2
Chandra Complex, Thiruvallur Salai, Thiruvanmiyur, Chennai-41.
https://www.mhc.tn.gov.in/judis/
1/4
WP No.32950 of 2016
For Petitioner : Mr.R.Rajkumar
For Respondent : Mr.C.Kathiravan (for R1 & R3)
Government Advocate
ORDER
The relief sought for in the present writ petition is to forbear the 3rd respondent from interfering with the peaceful conduct of business in the name of Dazzle U SPA and Ayurvedic Massage at No.7/2 Chandra Complex, Thiruvallur Salai, Thiruvanmiyur, Chennai-41.
2. The police officials in the event of receiving any information regarding commission of offence or otherwise, empowered to conduct an inspection, in the manner known to law. The powers conferred under the statute cannot be taken away, by granting such an injunction, as such sought for in the present writ petition.
3. No doubt, the authorities are expected to conduct such inspection by following the procedures contemplated under the Code of Criminal Procedure. Therefore, the general relief, as such sought for by the writ petitioner cannot be granted. However, the police officials while conducting such inspections on receipt of any information, must follow the procedures as contemplated.
https://www.mhc.tn.gov.in/judis/ 2/4 WP No.32950 of 2016
4. With these observations, the writ petition stands disposed of.
No Costs. Consequently, the connected Writ Miscellaneous Petition is closed.
23.09.2021 Speaking/Non-speaking order Index: Yes/No Internet: Yes ars To
1. The Commissioner of Police, Greater Chennai, Vepery, Chennai.
2. The Commissioner, Corporation, Chennai.
3. The Inspector of Police, Thiruvanmayur, Chennai https://www.mhc.tn.gov.in/judis/ 3/4 WP No.32950 of 2016 S.M.SUBRAMANIAM, J., ars WP No.32950 of 2016 23.09.2021 https://www.mhc.tn.gov.in/judis/ 4/4