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Madras High Court

V.S.Sudheesh Kumar vs The Commissioner Of Police on 21 June, 2022

Author: N. Sathish Kumar

Bench: N. Sathish Kumar

                                                                                W.P.No.15389 of 2022


                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED: 21.06.2022

                                                  CORAM:

                          THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR

                                          W.P. No.15389 of 2022
                                       and W.M.P.No.14546 of 2022


                V.S.Sudheesh Kumar                                         ... Petitioner

                                                     Vs.
                1. The Commissioner of Police,
                   Namakkal,
                   Namakkal District.

                2. The Inspector of Police,
                   Namakkal Town Police Station,
                   Namakkal District.                                      ... Respondents



                PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
                pleased to issue a Writ of Mandamus or order, or direction in the nature of
                Writ, directing the 1st respondent to issue a No Objection Certificate to run a
                SPA i.e., cross relaxation massage in the name and style of “Dhrona
                Ayurvedic Spa Centre” at Door T.S.No.10/21, Frontline Compound, Salem
                Main Road, Namakkal, Namakkal District by passing orders on the
                petitioner's representation dated 07.06.2022.



                Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   W.P.No.15389 of 2022




                                       For Petitioner     : Mr.Leonard Vasanth
                                       For R1 & R2        : Mr.A.Gokulakrishnan
                                                            Additional Public Prosecutor


                                                     ORDER

The Writ Petition has been filed to direct the 1st respondent to issue a No Objection Certificate to run a SPA i.e., cross relaxation massage in the name and style of “Dhrona Ayurvedic Spa Centre” at Door T.S.No.10/21, Frontline Compound, Salem Main Road, Namakkal, Namakkal District by passing orders on the petitioner's representation dated 07.06.2022.

2. Heard the learned Counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent police.

3. There cannot be a direction to the respondent police to issue No Objection Certificate to run a SPA as sought by the petitioner and the respondent police is directed to enquire the matter and act fairly.

Page 2 of 4

https://www.mhc.tn.gov.in/judis W.P.No.15389 of 2022

4. Accordingly, this Writ Petition stands dismissed. Consequently, the connected miscellaneous petition is closed. No costs.

21.06.2022 rgi/ham Index :Yes/No Internet:Yes/No To

1. The Commissioner of Police, Namakkal, Namakkal District.

2. The Inspector of Police, Namakkal Town Police Station, Namakkal District.

3. The Public Prosecutor, High Court of Madras.

Page 3 of 4

https://www.mhc.tn.gov.in/judis W.P.No.15389 of 2022 N. SATHISH KUMAR, J.

rgi/ham W.P. No.15389 of 2022 and W.M.P.No.14546 of 2022 21.06.2022 Page 4 of 4 https://www.mhc.tn.gov.in/judis