Madras High Court
Vedha Village Hospitality Private Ltd vs The Commissioner Of Police on 15 February, 2024
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Writ Petition No.3430 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.02.2024
CORAM :
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
Writ Petition No.3430 of 2024
Vedha Village Hospitality Private Ltd.,
represented by its Director Mr.Shamsudeen. P.A.,
73, 6th Floor, Geetha Hall Road,
Coimbatore - 641 018. ... Petitioner
Versus
1.The Commissioner of Police,
City Police Commissioner Office,
Uppilipalayam, Coimbatore - 641 018.
2.The Inspector of Police,
Race Course Police Station,
Coimbatore - 641 018. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus directing the respondents to
issue "No Objection Certificate" to run the business of Massage Parlour,
SPA, Beauty Parlour including the service of cross massage, in the name
and style of "Vedha Village Spa" at 73, 6th Floor, Geetha Hall Road,
Coimbatore - 641 018 considering the representation dated 06.01.2024.
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https://www.mhc.tn.gov.in/judis
Writ Petition No.3430 of 2024
For Petitioner : Mr.Balaji Thirumoorthy
For Respondents : Mr.A.Damodaran
Additional Public Prosecutor
*****
ORDER
This writ petition has been filed seeking for a direction to the respondents to issue "No Objection Certificate" to run the business of Massage Parlour, SPA, Beauty Parlour including the service of cross massage, in the name and style of "Vedha Village Spa" at 73, 6th Floor, Geetha Hall Road, Coimbatore - 641 018 by considering the representation dated 06.01.2024.
2. Heard Mr.Balaji Thirumoorthy, learned counsel for petitioner and Mr.A.Damodaran, learned Additional Public Prosecutor appearing for respondents.
3. Taking into consideration the facts and circumstances of the case and without going into the merits of the case, there shall be a direction to the respondents to deal with the representation made by the 2/4 https://www.mhc.tn.gov.in/judis Writ Petition No.3430 of 2024 petitioner dated 06.01.2024 on its own merits and in accordance with law and in line with the relevant Government Order/circulars and a decision shall be taken within a period of two (2) weeks from the date of receipt of a copy of this order.
This writ petition is disposed of with the above direction. No costs.
15.02.2024 Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No gm To
1.The Commissioner of Police, City Police Commissioner Office, Uppilipalayam, Coimbatore - 641 018.
2.The Inspector of Police, Race Course Police Station, Coimbatore - 641 018.
3.The Public Prosecutor, High Court, Madras 3/4 https://www.mhc.tn.gov.in/judis Writ Petition No.3430 of 2024 N.ANAND VENKATESH, J gm Writ Petition No.3430 of 2024 15.02.2024 4/4 https://www.mhc.tn.gov.in/judis