Colours Wellness Spa vs. The State Of Telangana

Heard Sri Revell.i Ramanjaneyulu, learned counsel appearing for the petitioner and Sri M. Srinivas, learned Assistant Government Pleader for Home appearing for the official respondents and with their consent, this writ petition is being taken up for disposal at the admission stage. tr..

Learned counsel appearing for the petit,ioner would submit that the petitioner is engaged in the business of providing solutions for all beaulv and wellness needs such as saloon and spa. The petitioner is holding valicl registration certilicates for running his business in Hyderabad. It is further submitted that the respondents visited the SPA Centre and asked the petitioner u'hether he has an order from this Court to run the business as this Court had decided similar issues in the order, dated 28.09.2021 in W.P.No.16281 of 2010 and batch, wherein this Court issued the following directions:- "ln vierv of the submissions of learned counsel for both sides, these Writ Petitions are disposed of in terms of order dated 04.02.2021 in LA.No. 1 of 2020 in W.P.No.2441O of 2O2O, permitting the petitioners to run the massage centres, subject to maintaining a record in the register to be maintained by the massage centres conlarning the dates of visits of the customers, their names and verihable addresses together with the phone numbers, so as to enabie the police to contact them on the aspect of the request to the owner/ manager/ operator of the massage centres to provide for the help from the opposite sex. Further, it shall be open to any police ofhcer not below the rank of a Sub Inspector of Police attached to any police station to verify once in a while such records maintained by lhe massage centres and he shall also be at liberty to verify as to whether the particular customer has solicited any such special senice from the massage centre or not. [t is also open to the police to take appropriate action depending upon the result of any such vcrification and also considering the fact that whether the cross massage sewice provided to the customers is in professional manner or not. Police are also entitled to investrgate into crimes, if any, reported against the 3 petitioners. Petitioners are also directed not to keep the maln door of the premises closed, during the working hours. Subject to these conditions, the petitioners may be permitted to carry on the business, duly taking all necessary and proper precautions to ensure that no incident of immoral activity is carried on under the guise of providing whole body massage. Miscellaneous petitions pending in all the Writ petitions, if any, shall stand closed. There shall be no order as to costs" It is stated that the petitioner is already implementing the directions of this Court and there is no deviation from the same in whatsoever manner, yet the respondents are insisting to secure an order from this Court to continue the business. Questioning the same, the present Writ petition is filed. 4 . Learned Assistant Government Pleader for Home has submitted that without obtaining any permission from the municipa-l authorities as well as GST as required under law, the petitioner is operating his business activities. He further submitted that the respondents are not interfering with the business activities of the petitioner and the respondents would follow the directions issued by this Court in the order, dated 28.09.2021 in W.P.No.16281 of 2010 and batch.

In view of the said submissions, this Writ Petition is disposed of, directing the petitioner to follow the directions issued by this Court in the order dated 2A.O9.2O2I in W.P.No.16281 of 2010 and batch. However, this order does not preclude the respondents to ensure that the petitioner is 4 followrng the directions issued by this Court in W.P.No.16281 of 201O and barch, and if any deviation is o'bserved, the respondents police may take appropriate steps strictly in accordance with lau', and if any complaint is made against the petitioner, rhe petitioner shall cooperate with the enquiry u,ith the respondents police. Needless to mention, it is open to the petilioner to obtain permission from the authorities i.e., Municipal and GST and to comply with the order passed by this Court dated 28.O9.202L in W.P.No.16281 of 2010 and batch. As a sequcl, the miscellaneous petitions pending, if any, shall stand closed. No costs . C.DEEPIKA ASSISTANT REGISTRAR //// SECTIO ICER

The Assistant Commissioner of Police, ACP Rajendra Nagar Division, 66/1, Bannerghatta Main Rd, Rajendranagar mandal, Hyderabad, Telangana 500030

The Station House Officer, Attapur police station Maharaja Ranjeet Singh Nagar, Kishan Bagh, Hyderabad, Telangana 500064

One CC to SRI REVELLI RAMANJANEYULU, Advocate [OPUC]

Two CCs to GP FOR HOME, High Court for the State of Telangana, at Hyderabad [OUT] 7 . Two CD Copies (Along with the copy of order dated 28.09.202{, in W.p.No.l6281 of 2OlO & batch) b r.r\frr To, s SR TKS

It is submitted by the learned counsel for the petitioners in all the Writ Petitions and learned Government Pleader for Home that the entire batch of these Writ Petitions can be disposed of in terms of interim order dated 04.O2.2O2I in I.A.No.l of 2O2O in W.P.No.2441O of 2O2O.