Madras High Court
Sameer vs The Inspector Of Police on 10 October, 2025
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
W.P.(Crl.) No.1032 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.10.2025
CORAM:
THE HON'BLE MR.JUSTICE N. SATHISH KUMAR
W.P.(Crl.) No.1032 of 2025 and
WPMP (Crl.) No.487 of 2025
Sameer ... Petitioner
Vs.
1.The Inspector of Police
Selvapuram Police Station
Coimbatore
2. The Commissioner of Police
Coimbatore District ... Respondents
PRAYER : Writ Petition filed under Article 226 of Constitution of India to
issue a Writ of Mandamus directing the 1st respondent to issue a No
Objection Certificate to the petitioner to run 'SPA' i.e. cross relaxation
massage in the name and style of 'MITHRA WELLNESS CARE' SPA at
Door No.286, Vaikalpalam, Perur Main Road, Annapathai, Coimbatore
District, Pin-641039 by passing order on the petitioner's representation
dated 06.12.2024.
For Petitioner : Mr.N.Edwin Jeyakumar
For Respondents : Mr.R.Vinothraja
Government Advocate (Crl. Side)
ORDER
This Writ Petition (Criminal) has been filed to direct the 1st respondent to issue a No Objection Certificate to the petitioner to run 'SPA' i.e. cross relaxation massage in the name and style of 'MITHRA 1/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 04:16:59 pm ) W.P.(Crl.) No.1032 of 2025 WELLNESS CARE' SPA at Door No.286, Vaikalpalam, Perur Main Road, Annapathai, Coimbatore District, by passing order on the petitioner's representation dated 06.12.2024.
2. It is to be noted that to run a SPA, normally licence would be given by the concerned local authority. Only for the process of such application, the local body concerned would seek no objection certificate or a report from the concerned jurisdictional police.
3. Section 108-A (2) of the Tamil Nadu Urban Local Bodies Act, 1998 deals with the same which reads as follows:
108-A. Grant of licence for spa and massage parlours:
(1) ...
(2) Any person desirous to carry on spa and massage parlour shall apply to the Commissioner for obtaining licence in such Form, in such manner and on payment of such fee, as may be prescribed.
4. Therefore, it is for the petitioner to apply such licence before the concerned local authority. Only on such application, based on the request made by the local authority, the police will verify the place in respect of which the licence is applied for including the compliance of all conditions 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 04:16:59 pm ) W.P.(Crl.) No.1032 of 2025 mentioned in the rules and give a report. Thereafter, on the basis of the report, licence would be issued.
5. With the above observations, this Writ Petition is disposed of. Consequently, the connected Miscellaneous Petition is closed.
10.10.2025 ksa-2 Index:Yes/No Speaking/Non-speaking order Neutral Citation:Yes/No To
1.The Inspector of Police Selvapuram Police Station Coimbatore
2. The Commissioner of Police Coimbatore District
3. The Public Prosecutor High Court of Madras, Chennai 3/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 04:16:59 pm ) W.P.(Crl.) No.1032 of 2025 N. SATHISH KUMAR, J.
ksa-2 W.P.(Crl.) No.1032 of 2025 10.10.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/10/2025 04:16:59 pm )