Madras High Court
M.Segadevan vs The Commissioner Of Police on 7 February, 2017
Author: D. Krishnakumar
Bench: D. Krishnakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 07.02.2017 CORAM: THE HONOURABLE MR. JUSTICE D. KRISHNAKUMAR W.P.No.26139 of 2013 M.P.No.1 of 2013 M.Segadevan .. Petitioner Versus 1.The Commissioner of Police, Egmore, Chennai. 2. The Inspector of Police, West Mambalam Police Station, T.Nagar, Chennai -17. .. Respondents Prayer: The Writ Petition is filed under Article 226 of the Constitution of India, seeking for a Writ of Mandamus, directing the respondents or their men, agents not to interfere with the peaceful conduct of business in the Royal Asian Spa Thai Massage, BKR Grand No.22, Sarojini Street, T.Nagar, Chennai 600 017. For Petitioner : No Appearance For Respondents : Mr.S.Diwakar, Spl.G.P. ----- O R D E R
The petitioner has filed this Writ Petition praying to direct the respondents or their men, agents not to interfere with the peaceful conduct of business in the Royal Asian Spa Thai Massage, BKR Grand No.22, Sarojini Street, T.Nagar, Chennai 600 017.
2. The learned Special Government Pleader has submitted a letter from the BKR Hotels and Resorts Private Limited, dated 04.02.2017, wherein in it has inferred that the petitioner / Mr.M.Segadevan, who was running a SPA in the name of Royal Asian Spa at BKR GRAND No.22, Sarojini Street, T.Nagar, Chennai 600 017, has vacated the SPA on 25.03.2014, itself.
3. Recording the above said submission in the letter, no adjudication is required in the above Writ Petition. Hence, the Writ Petition is dismissed. No costs. Consequently, the connected Miscellaneous Petition is closed.
07.02.2017 pvs To
1.The Commissioner of Police, Egmore, Chennai.
2. The Inspector of Police, West Mambalam Police Station, T.Nagar, Chennai -17.
D. KRISHNAKUMAR, J., pvs W.P.No.26139 of 2013 M.P.No.1 of 2013 07.02.2017 http://www.judis.nic.in