Telangana High Court
Pavahar Sai Tarun vs The State Of Telangana on 23 September, 2025
THE HONOURABLE SRI JUSTICE N.V.SHRAVAN KUMAR
WRIT PETITION No.27962 of 2025
ORDER:
Heard learned counsel for the petitioner and learned Assistant
Government Pleader for Home appearing for respondent Nos.1 to 4. With
their consent, this writ petition is being taken up for disposal at the admission
stage.
2. This writ petition is filed by the petitioner aggrieved by the action of
the respondent/police in interfering into the business activities of the
petitioner in conducting DJ Sound System and Lightings under the guise
of Hon'ble Supreme Court Judgment in Church of Gold (Full Gospel) in
India Vs. KKR Majestic Colony Welfare Association & others 1 as illegal,
arbitary, in violation of articles 14, 21, 25 and 26 of Constitution of India.
3. The brief facts of the case as stated in the affidavit are that the
petitioner obtained term loan of Rs.10,60,000/- to run the business of DJ
Sound System and Lightings and while the petitioner conducting the business
of DJ Sounds, the respondent No.3 started interfering into the business and
threatening not to conduct any DJ Sound business in entire district of
Kamareddy and that the petitioner took advances from several individuals to
perform/conduct DJ Sounds on occasion of Hindu Festivals like Sankranthi,
Bonalu, Vinayaka Chathurthi and other personal events like marriage,
(2000) 7 scc 282
receptions etc., but since the respondent Nos.2 and 3 seizing the material used
for DJ Sounds including the vehicle and threatening to register F.I.R against
him for conducting DJ sound business, its causing inconvenience to the
petitioner to pay the monthly installments for the term loan he obtained. It is
further submitted that the petitioner was conducting his business following
the directions/guidelines issued by Hon'ble Supreme Court in Church of gold
(Full Gospel) in India (cited supra) while conducting the business of DJ
Sounds but, even though the respondent authorities are interfering into his
business activities and threatening to register F.I.R against him for conducting
DJ sound business. Questioning the same, the present writ petition is filed.
4. Learned Assistant Government Pleader appearing for Home has
submitted written instructions submitted by Sub-Inspector of Police,
Yellareddy Police Station, Kamareddy District. The relevant portion of the
instructions is extracted herewith for reference:
"It is submitted that the respondent Nos.2 to 4 i.e., Superintendent of
Police, Deputy Superintendent of Police, Yellareddy and Station House Officer,
Yellareddy Police Station, Kamareddy are not interfering with the business
activities of the petitioner. He was not prevented from conducting his DJ sound
business activities. His DJ Sound systems and vehicles were not seized. He
was not threatened to register F.I.R if petitioner if he conducts DJ Sound
business activities. All the allegations raised by the petitioner are false,
frivolous, imaginary and unsubstantiated".
5. In that view of the matter, since the respondents are not interfering
with the business activities of the petitioner as submitted by the learned
Government Pleader for Home, the respondent authorities are directed to
follow the due procedure as contemplated under law before initiating any
action on the business of the petitioner.
6. With these observations, this writ petition is disposed of with consent.
Miscellaneous applications, if any pending, shall stand closed. No
order as to costs.
_________________________________
JUSTICE N.V.SHRAVAN KUMAR
Date:23.09.2025
Note:
Issue C.C by 25.09.2025
B/o
VRKS
