Allahabad High Court
Punch Karma Ayurvedic Body Massage And ... vs State Of U.P. And 2 Others on 16 May, 2023
Bench: Suneet Kumar, Rajendra Kumar-Iv
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:105546-DB Court No. - 42 Case :- WRIT - C No. - 10983 of 2023 Petitioner :- Punch Karma Ayurvedic Body Massage And Spa Centre Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Manoj Kumar Dwivedi Counsel for Respondent :- C.S.C. Hon'ble Suneet Kumar,J.
Hon'ble Rajendra Kumar-IV,J.
Heard learned counsel for the parties.
By the instant writ petition, petitioner seeks the following relief:
"A. Issue a writ, order or direction in the nature of mandamus directing the respondents not to interfere in running of the petitioner-firm, namely Punch Karma Ayurvedic Body Massage and Spa, Centre, A-1 HIG Tajnagrai Phase-1 Tajganj, Agra, in the interest of justice."
It is submitted that the police officials are not permitting the petitioner to carry on the centre despite having all clearness and license from the district authorities.
Learned Standing Counsel submits that the second respondent shall consider and decide the claim of the petitioner.
In view thereof, without entering into the merit of the case, the writ petition is being finally disposed of directing that the second respondent-Commissioner of Police, Commissionrate, Agra, shall consider and decide the representation of the petitioner by a reasoned and speaking order, in accordance with law, expeditiously within eight weeks from the date of filing of copy of this order along with copy of the representation.
Order Date :- 16.5.2023 S.Prakash