RAMYA Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard Mr.L.Rajendran, learned Counsel for the Petitioner and Mr. Inbanathan, learned Additional Government Pleader, appearing for the Respondents and also perused the materials placed on record, apart from the pleadings of the parties.

(2.) The Writ Petition has been filed to forbear the respondents or their men, agents, from interfering with the peaceful conduct of lawful business in "ANU HEALTH CENTRE" Ayurvedic country medicine cosmetics and herbals at No.1-A, Ashoka Avenue, Kodambakkam, Chennai - 600 024. In support of the aforesaid relief claimed, reliance was placed by the Learned Counsel for the Petitioner on the decision of this Court in M/s. Masti Health and Beauty Private Limited -vs- Commissioner of Police, Chennai (order dated 09.12.2014 in W.P. No. 24629 of 2014 etc., batch ). In that decision, this Court has held as follows:-

(3.) Learned Additional Government Pleader appearing for the Respondents submits that the Government of Tamil Nadu accepting the suggestions made by this Court in the aforesaid decision, has made necessary amendments to the Chennai City Municipal Corporation Act, 1919, and in the enactments relating to other Urban Local Bodies, which have come into force with effect from 01.02.2019.