Madras High Court
Sijo Jose vs The Superintendent Of Police on 19 March, 2024
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Writ Petition No.7077 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.03.2024
CORAM :
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
Writ Petition No.7077 of 2024
and
W.M.P.No.7902 of 2024
Sijo Jose
S/o.Jose ... Petitioner
Versus
1.The Superintendent of Police,
Coimbatore,
Coimbatore District.
2.The Inspector of Police,
Sulur Police Station,
Coimbatore District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus directing the first respondent
to issue a No Objection Certificate to the petitioner to run a SPA i.e. cross
relaxation massage in the name and style of ''DEW DROPS KERALA
AYURVEDIC MASSAGE & BEAUTY SPA" at No.Ranga Tower, Trichy
Road, Sulur Taluk, Coimbatore District - 641 402, by passing orders on
the petitioner's representation dated 05.03.2024.
For Petitioner : Mr.N.Edwin Jayakumar
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https://www.mhc.tn.gov.in/judis
Writ Petition No.7077 of 2024
For Respondents : Mr.A.Damodaran
Additional Public Prosecutor
*****
ORDER
This writ petition has been filed seeking for a direction to the first respondent to issue No Objection Certificate to the petitioner to run a SPA i.e. cross relaxation massage in the name and style of ''DEW DROPS KERALA AYURVEDIC MASSAGE & BEAUTY SPA" at No.Ranga Tower, Trichy Road, Sulur Taluk, Coimbatore District - 641 402, based on the petitioner's representation dated 05.03.2024.
2. Heard Mr.N.Edwin Jayakumar, 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 petitioner dated 05.03.2024 on its own merits and in accordance with law and in 2/4 https://www.mhc.tn.gov.in/judis Writ Petition No.7077 of 2024 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. Consequently, connected miscellaneous petition is closed.
19.03.2024 Index: Yes/No Speaking Order / Non-Speaking Order Neutral Citation: Yes / No gm To
1.The Superintendent of Police, Coimbatore, Coimbatore District.
2.The Inspector of Police, Sulur Police Station, Coimbatore District.
3.The Public Prosecutor, High Court, Madras N.ANAND VENKATESH, J 3/4 https://www.mhc.tn.gov.in/judis Writ Petition No.7077 of 2024 gm Writ Petition No.7077 of 2024 19.03.2024 4/4 https://www.mhc.tn.gov.in/judis