C. Muthupandian Vs The Secretary to Government, Government of Tamil Nadu and Others
.... to the respondents to initiate appropriate action and hence, prays for interference. 6. Per Contra, Mr.V.Subbiah, learned Special Government Pleader, who accepts notice for the respondents, has drawn the attention of this Court to the impugned order as well as the counter affidavit filed by the ...
Madras High Court
D.P. Anand Vs The Secretary, Home Department, Secretariat, Chennai and The Commissioner of Police, City Police Office, Chennai
.... mmissioner to make rules for the purpose indicated in Section 39 of the Act. It also empowers that in case of breach of any such rules or of the conditions of the licence granted u/s 36, to pass order to close such places. It further provides that while such order is in force, such places so ordered ...
Madras High Court
Mohd. Zakiuddin and Others Vs Commissioner/Special Officer, Municipal Corporation of Hyderabad and Another
.... ng on the business and causing obstructions to the pedestrians which is main road from Charminar to Madina and heavy movement of vehicular traffic in both the directions and also heavy movement of the pedestrians as the Charminar is a historic one, the visitors movements are also heavy and APSEB Off ...
Andhra Pradesh High Court
M.J. Sivani and Others Vs State of Karnataka and Others
.... iate to the conditions prevailing in the trade/business. The nature of the business and its indelible effect on public interest etc., therefore, are important elements in deciding the reasonableness of the restriction. No one has inherent right to carry on a business which is injurious to public int ...
Supreme Court of India
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