E RAVI KUMAR Vs. COMMR OF POLICE

JUDGEMENT

(1.) Aggrieved by the proceedings of the respondent dated 1 -5 -2003, refusing to grant licence for conducting Indian cultural and classical dances under the name and style of "Queen Indian Cultural Dances" at No. 137, Broadway, Chennai -600 108, the petitioner has preferred this writ petition to call for the records and to quash the same.

(2.) According to the learned counsel for the petitioner, the petitioner was granted licence under Section 34 of the Madras City Police Act (in brevity "the Act") for running a public resort and also for conducting Indian cultural and classical dances at No. 137, Broadway, Chennai -600 108 till 31 -12 -2000. The said licence was not renewed thereafter. When the petitioner made a fresh application for seeking licence under Section 34 of the Act on 28 -2 -2003, the same was rejected by the respondent in the impugned proceedings.

(3.) Even though no show cause notice was required before refusing to grant licence as applied for by the petitioner, the respondent issued a show cause notice dated 16 -4 -2003, calling upon the petitioner to show cause as to why the application for grant of licence should not be rejected for the following reasons :