B THANGAVELU CHETTIAR Vs. COMMR OF POLICE, MADRAS,

JUDGEMENT

(1.) IT required a lot of courage to have filed this petition for the issue of a writ of certiorari to quash the order of the Commissioner of Police suspending the licence of the petitioner to keep a lodging house, and the petitioner has been equal to it.

(2.) THE petitioner was granted a licence to run a lodging house in the City and he was running it, while so, there was a raid on his premises on 28th May 1955 by the local police and at that raid it was found that there were 11 girls there and 9 of them were occupying 9 of the rooms in that house each with a male person. The register of arrivals maintained at the premises did not contain the names of the girls but showed bogus names.

(3.) MR . Seshadri his learned counsel, urged four points in support of the petition. The first was this. The Commissioner of Police has purported to cancel the licence for breach of condition No. 4 of the licence. Condition 4 referred to reads thus :