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Telangana High Court
Vitali Wellness The Professional Spa vs The State Of Telangana on 8 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION No.10602 of 2026
Date: 08.04.2026
Between:
Vitali Wellness the Professional Spa
Rep. by its Proprietor
..Petitioner
And
The State of Telangana, rep. by its
Principal Secretary, Home Department,
Secretariat, Hyderabad,
and 6 others
..Respondents
ORDER:
This Writ Petition is filed seeking the following relief:-
"...to issue a Writ, order or direction more particularly one in
the nature of Writ of Mandamus directing the action of Police
Officials and Officers of SOT in interfering with lawful business
of petitioner shop under the guise of impugned notification
No.(L&O)/M4/3140/2010, dated 30.06.2010 passed by
respondent No.2 and forcing the petitioner to secure similar
orders from this Court as passed in W.P.No.16281 of 2010 and
batch through there is no violation committed by the petitioner
in running the SPA Wellness Centre as arbitrary, illegal and
unconstitutional and violative of Articles 14 and 19 (1) (g) of the
Constitution of India and direct the respondents and their
officers not to interfere in the day-to-day business of petitioner
shop and pass.."
2. Heard Sri Gajanand Chakravarthy, learned counsel
representing Sri Upadhyay Raghavender, learned counsel for
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Wp_10602 _2026
the petitioner on record and Sri M.Srinivas, learned Assistant
Government Pleader for Home appearing for the respondents
and with their consent, this writ petition 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
all beauty and wellness needs such as saloon and spa. The
petitioner is holding a valid registration certificate for running
the business in the name and style of "Vitali Wellness the
Professional Spa" in Plot No.80, Venkateswara Enclave,
Adjacent Street to Mahesh Bank, Qutubullapur, Suchitra, Opp.
Green Park, Jeedimetla, Vennala Gadda, Hyderabad, Medchal-
Malkajgiri. It is further submitted that the respondent-police
visited the SPA Centre and asked the petitioner whether it 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:-
"In view of the submissions of learned counsel for both sides,
these Writ Petitions are disposed of in terms of order dated
04.02.2021 in I.A.No.1 of 2020 in W.P.No.24410 of 2020,
permitting the petitioners to run the massage centres, subject
to maintaining a record in the register to be maintained by the
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Wp_10602 _2026
massage centres containing the dates of visits of the
customers, their names and verifiable addresses together 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 provide for the help from the opposite
sex. Further, it shall be open to any police officer 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
the massage centres and he shall also be at liberty to verify as
to whether the particular customer has solicited any such
special service from the massage centre or not. It is also open
to the police to take appropriate action depending upon the
result of any such verification and also considering the fact
that whether the cross massage service provided to the
customers is in professional manner or not. Police are also
entitled to investigate into crimes, if any, reported against the
petitioners. Petitioners are also directed not to keep the main
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.
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Wp_10602 _2026
4. Learned Assistant Government Pleader for Home has
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.
5. 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 28.09.2021 in
W.P.No.16281 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
2010 and batch, and if any deviation is observed, the
respondents police may take appropriate steps strictly in
accordance with law, and if any complaint is made against the
petitioner, the petitioner shall cooperate with the enquiry with
the respondent police.
As a sequel, the miscellaneous petitions pending, if any,
shall stand closed. No costs.
_____________________
E.V.VENUGOPAL, J
08.04.2026
gkv
