SHAKEELA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) In all these writ petitions, the respective writ petitioners, who are running Beauty Parlour/ Spa / Massage Parlour seek for mandamus, forbearing the respective respondents from interfering with their peaceful conduct of business of beauty parlour/ Spa / massage parlour at the respective premises under the guise of inspection.

(2.) According to the petitioners, they are carrying on their business lawfully without doing any illegal or unlawful activities and therefore, unwarranted interference by the respondents has to be stopped.

(3.) The learned Additional Advocate General appearing for the respondents however, submitted that a notification dated 27.02.2019 is issued under Section 373 of the Chennai City Municipal Corporation Act, 1919, wherein and whereby, the Beauty Parlour, Spa and Massage Parlour are included in Schedule-VI for obtaining Trade License to be issued by the Greater Chennai Corporation. He produced a copy of the said notification. He further submitted that similar notifications are issued in respect of all the Municipalities and Corporations in the State of Tamilnadu as well and therefore, the respective petitioners who are presently running or persons who propose to run Beauty Parlour/ Spa/ Massage Parlour in this State have to obtain such license from the competent authority. Therefore, he submitted that the petitioners have to necessarily apply for license before the competent authority and get the same so as to enable them to run the Beauty Parlour, Spa and Massage Parlours in accordance with the terms of the license.