ROBUSTAA (HYGLOW CAFE) REP BY ITS PARTNER N VISHAL KUMAR Vs. THE COMMISSIONER CORPORATION OF CHENNAI RIPON BUILDING & OTHERS

JUDGEMENT

(1.) By consent of the learned Counsel appearing for the parties, the Writ Petition itself is taken up for disposal.

(2.) Whether prohibition of running a restaurant, permitting using tobacco products, such as "Hookah" in the residential locality, is justified and in accordance with law is the important question, to be decided in this Writ Petition.

(3.) The Petitioner-restaurant has sought to forbear the Respondents from in any way interfering with the business at Robustaa Restaurant at No. 24/67, Halls Road, Kilpauk, Chennai-600 010, pursuant to the licence granted by the first Respondent in Licence Code No. K070071590/2010-2011, dated 23.3.2011.