Telangana High Court
M S Caroline Saloon And Spa vs State Of Telangana on 28 September, 2021
Author: K. Lakshman
Bench: K.Lakshman
THE HONOURABLE SRI JUSTICE K.LAKSHMAN
WRIT PETITION Nos.16281 and 16419 of 2010;
797, 1231, 1876 and 2272 of 2014;
30317 of 2015;
15413, 15435, 29229, 29231, 30848, 33121, 38409, 40738,
40787 and 44939 of 2016;
646, 658, 2955, 3407, 11051, 20069, 25901, 28920, 41012,
41328, 41355 and 41422 of 2017;
3482, 17249, 26367, 26822, 34478, 35307, 38617, 39397,
39917, 39937, 44044, 44067, 45592 and 45658 of 2018;
2627, 4399, 3891, 4447, 18861, 19352, 20036, 21909, 21924,
21930, 22700, 23794, 24674, 26410, 29107 and 29121 of 2019;
347, 708, 1887, 1906, 3589, 4728, 5378, 20089, 20443, 21297,
22338, 22584, 22629, 24080, 24081, 24085, 24334, 24357,
24410, 24657, 24659, 24660, 24662 and 24673 of 2020;
2482, 3361, 4473, 4488, 6595, 6614, 8050, 13010, 11225,
11350, 14562, 16431, 20734, 22751, 22761, 22768, 22815,
23031, 23361 and 23822 of 2021
COMMON ORDER:
Since the issue involved in all these Writ Petitions is one and the same, they are being disposed of by this common order.
2. It is submitted by the learned counsel for the petitioners in all the Writ Petitions and learned Government Pleader for Home that the entire batch of these Writ Petitions can be disposed of in terms of interim order dated 04.02.2021 in I.A.No.1 of 2020 in W.P.No.24410 of 2020.
3. In view of the submissions of learned counsel for both sides, these Writ Petitions are disposed of in terms of order dated 04.02.2021 in I.A.No.1 of 2020 in W.P.No.24410 of 2020, permitting the petitioners to run the massage centres, subject to maintaining a record in the register to be maintained by the massage centres containing the dates of visits of the customers, their names and verifiable addresses together with the phone numbers, so as to enable the police 2 to contact them on the aspect of the request to the owner/manager/operator of the massage centres to provide for the help from the opposite sex. Further, it shall be open to any police officer not below the rank of a Sub-Inspector of Police attached to any police station to verify once in a while such records maintained by the massage centres and he shall also be at liberty to verify as to whether the particular customer has solicited any such special service from the massage centre or not. It is also open to the police to take appropriate action depending upon the result of any such verification and also considering the fact that whether the cross massage service provided to the customers is in professional manner or not. Police are also entitled to investigate into crimes, if any, reported against the petitioners. Petitioners are also directed not to keep the main door of the premises closed, during the working hours. Subject to these conditions, the petitioners may be permitted to carry on the business, duly taking all necessary and proper precautions to ensure that no incident of immoral activity is carried on under the guise of providing whole body massage. Miscellaneous petitions pending in all the Writ Petitions, if any, shall stand closed. There shall be no order as to costs.
__________________ K. LAKSHMAN, J Date: 28.09.2021 TJMR