Telangana High Court
Classic Beauty Massage Spa vs The State Of Telangana on 4 May, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION No.14640 of 2026
Dated: 04.05.2026
Between:
Classic Beauty Massage Spa,
Rep. by its Proprietor Pathlavath Shanker,
S/o.Pathlavath Chandru, Hindu,
Aged about 21 yrs, Occ: Business,
O/o.H.No.2-174/544/A/1, 3rd floor,
Murali Ramaneeyam Building,
Pragathi Nagar, Kukatpally, Medchal Malkajgiri ... Petitioner
And
The State of Telangana,
Rep. by its Principal Secretary,
Home Department, T.S.Secretariat,
Hyderabad, Telangana-500004 and three others
... Respondents
ORDER:
The present Writ Petition is filed under Article 226 of Constitution of India for the following relief/s:-
''... to issue an appropriate writ, order or direction more preferably one in the nature of Writ of Mandamus directing the action of Respondents Police Officials and Officers of SOT in interfering with lawful business of petitioner shop under the guise of impugned notification No.(L&O)/M4/3140/2010, dated 30.06.2010 passed by the 2nd respondent and forcing the petitioner to secure similar orders from this Honourable Court as passed in W.P.No.16281 of 2010 and batch though there is no violation committed by the petitioner in running their SPA Wellness Centre as arbitrary, illegal and unconstitutional and violative of Article 14, 19(1)(g) of the Constitution of India and direct the respondents and their officers not to interfere in the day to day business of petitioner shops and grant such other necessary relief or relief's ..."2
2. Heard Mr.Talari Raju, learned counsel representing Mr.Revelli Ramanjaneyulu, learned counsel for the petitioner and Mr.M.Srinivas, learned Assistant Government Pleader for Home representing learned Government Pleader for Home appearing for respondents. Perused the record.
3. When the matter is taken up for consideration, learned counsel for the petitioner seeks a direction to official respondents, not to interfere with the day-to-day activities of the petitioner/Spa and to pass appropriate orders.
4. Since, the subject matter of this Writ Petition is squarely covered by the common order dated 28.09.2021 passed by this Court in W.P.No.16281 of 2010 and batch, this Writ Petition is disposed of directing the petitioner to follow the directions issued by this Court in the common order dated 28.09.2021 in W.P.No.16281 of 2010 and batch. However, this order does not preclude the respondents to ensure that the petitioner is following the directions issued of this Court in W.P.No.16281 of 2010 and batch, and if any deviation is observed, the respondent-police may take appropriate steps strictly in accordance with law, and if any complaint is made against the petitioner, the petitioner shall 3 co-operate with the enquiry with the respondent-police. No costs.
5. With the above direction, this Writ Petition is disposed of. No costs.
Miscellaneous Petitions, pending if any, shall stand closed.
____________________________ JUSTICE E.V.VENUGOPAL 04.05.2026 Note:
Registry is directed to annex a copy of the order dated 28.09.2021 in W.P.No.16281 of 2010 and batch to this order.
B/o.
ESP