M/S.Jeshitha Enterprises (The Bali Salon Andspa) vs. The State Of Telangana.

Heard Mr. Mohd. Subhan Pasha, Iearned counsel for the petitioner and Sri M.Srinivas, leamed Assistant Government Pleader for Home appearing for the respondents and with their consent, this writ petiLion is being taken up for disposal at the admission stage. 3. learned counsel for the petitioner would submit that the petitioner is engaged in the business of providing solutions for alt beauty and wellness needs such as saloon and spa. The 2 petitioner is holding a valid registration certificates for running business. It is r-rrther submitted that the respondents visited the SPA Centre and asked whether the petitioner has an order from this Court to run the business as this Court had decided similar issues in the order, dared 28.09.2O2 I in W.P.No.16281 of 20 10 and ba tch, wherein this Court issued the following directions:- 'ln vierv of tL e submissions of learned counsel for both sides, thcse Writ P,rtitions are disposed of in terms of order dated O4.O2.2O21 rn [.A.No I of 2O2O in W.P.No.244tO of 2020, permitting th I petitioners to run the massage centres, subject to mainrainin3 a record in the register to be maintained by the massagc centres containing the dates of visits of the customors, their names arrd verifiable addresses together with thc phone nurnbers, so as to enable the police to c,lntact them on the aspcct cf the request to the owner/ manager /operator of the massage centres to provide for the help from the opposite sex. Purther, it shall be open to any police offrcer not below the rank o[ a Sub Inspector of Police attached to any police station to veriir once in a while such records majntained by the massage c(:ntres and he shall also be at tiberty to verify as to whether th: particular customer has solicited any such special service from the massage centre or not. It is also open to the police t,) take appropriate action depending upon the result of an-!' such verification and also considering the fact that whcther the cross massage service providr:d to the customers rs in professional manner or not. Police are also entitled to inveritigate into crimes, if any, reported against the peritioners. Petitioners are also directed not to keep the main door of the prernises closed, during the working hours. Subject to these conditiens, the petitioners may be permitted to ca.rry on the businer;s, duly tak. precautrons to ensure ,n", .r]n* all necessaSz an(l proper f, incident of immoral activity is 3 carried on under the guise of providing whole body massage' Miscellaneous petitions pending in all the Writ petitions, if any, shatl 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 deviati-on 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 frled' 4. lrarned Assistant Government Pleader for Home has submitted that without obtaining any perrnission from the municipal authorities as well as GST as required under law, the petitioner is operating 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 'O9 '2027 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 '2021 io W.P.No.1628l of 2010 and batch. However, this order does not preclude the respondents to ensure that the petitioner is following the directions issued of this Court in W'P'No' 16281 of 2OlO and batch, and if any deviation is observed, the respondents police may take appropriate steps strictly in I ! I

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.O2-2O21 in I.A.No. 1 of 2O2O in W.P.No.2441O of 2O2O.

In view ot'the submissions of learned counsel for both sides, these Writ Petitions are disposed of in terms of order dated 04.O2.2Ct21 in I.A.No.l of 2O2O in W.p.No.24410 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 containing the dates of visits of the customers, their names and verihable addresses toge:,her with the phone numbers, so as to enable the police to contact them on the aspect of the request to the owner/manager/operator of the massage centres to pro', ide for the help from the opposite sex. Further, it shall be open to any police officer not below the rank of a Sub-lnspector of police attached to any police station to verify once in a while such records maintained by the massage centres and he shall also be at liberty to verify as to u,hether t-re particular customer has solicited aly such special senrice from the massage centre or not. It is also open to the police to take appropriate action depending upon the result of aly such verihcation and also considering the fe-ct that whether the cross massage seryice provided to the crLstomers is in professional manner or not.