BADSHAH RESTAURANT Vs. COMMISSIONER OF POLICE HYDERABAD

JUDGEMENT

(1.) The order passed by the Commissioner of Police, Hyderabad city, Hyderabad, in Memo No. L&O/A3/1394/94, dated 7-2-1998 is impugned in this writ* petition.

(2.) The petitioner herein is a Restaurant and represented by its Proprietor in this proceedings. The proprietor of the petitioner claims very rich experience in running hotel business. The respondent issued on 15-11-1994 'No Objection' letter addressed to the Chief Medical Officer, Municipal Corporation of Hyderabad, for establishment of 'Badshah Restaurant*. In the same manner the Municipal Corporation of Hyderabad has also issued 'No Objection' letter on 28-11-1994. Based upon the said letter the petitioner is stated to have made huge investment in renovating the premises by making some additions and alterations to the existing premises. The petitioner is stated to have made all installations, furniture and fixtures for running of a standard Bar and Restaurant with Orchestra,. Singing and Dancing. The respondent is stated to have been granted amusement licence dated 10-6-1994 valid upta 31-12-1994. The petitioner thereafter applied for renewal of amusement licence on 29-12-1994 by paying the required fee. The respondent through proceedings dated 18-5-1995 refused renewal of Amusement licence without any valid reasons, according to the petitioner. As such the petitioner filed W.P.No.11564/95 against the respondent and the same was allowed by this Court on 4-7-1995 directing the respondent to renew the amusement licence as per Rules. The respondent preferred W.A.No. 1367/95 against the said Judgment. However, the respondent herein by his order dated 22-3-1997 granted amusement licence upto 31-12-1997.

(3.) The petitioner filed application on 16-12-1997 for renewal of the amusement licence from" 1-1-1998 to 31-12-1998, enclosing the challan evidencing payment of the required fee. The respondent through the impugned proceedings dated 7-2-1998 rejected the application of the petitioner on the ground "that it has been reported that the Management of the Restaurant under the guise of conducting Music, Singing and Indian Dances are employing young women and girls and indulging them in prostitution and obscene dances thereby corrupting the minds of persons." It is this order, which is impugned in this writ petition.