- (1.) Challenge in the present writ petition is to an order dated 07.07.2009 passed by the Estate Officer, HUDA, Panchkula rejecting the representation of the petitioner to run 'Beauty & Skin Consultancy Services' in part of her residential house i.e. House No.675, Sector-2, Panchkula.
(2.) The petitioner has invoked the jurisdiction of this court with the averments that she started the business of 'Beauty and Skin Consultancy Services' from her residential house in order to get some extra income. The petitioner started such profession after being trained from different Beauty Saloons in India after paying heavy sum of fee. Some of the certificates granted to the petitioner have been attached with the writ petition. The petitioner made a representation on 03.11.2008 for permission to use part of her residential house for "non-nuisance professional activity" i.e. for providing Beauty and Skin Consultancy Services to the ladies. The said representation was not decided, which led to filing of CWP No.20451 of 2008. On 31.01.2009, while disposing of the said writ petition, this Court directed the respondent-authorities to decide the petitioner's representation by passing a speaking order. It was in pursuance of such direction, the Estate Officer, HUDA, Panchkula has passed the impugned order rejecting the representation of the petitioner for allowing the petitioner to use the part of her residential building for non-nuisance professional activity i.e. for providing Beauty and Skin Consultancy Services. The reasons for rejecting such permission are as under: " It is pertinent to mention here that as per direction of Hon'ble High Court no commercial activity is being allowed from resident premises, only the Non-nuisance Professional Consultancy Services viz. Doctors, Lawyers etc. are being allowed to provide their services subject to obtaining of necessary permission/licenses etc. The case was thus got examined from the Urban Branch H.Q. and vide memo No.A-MK-UB-1-2009/23085, it has been conveyed that "the policy of allowing Non-nuisance Professional Consultancy Services from residential premises, notified on 12th January, 1999 allows Doctors to carry out Consultancy Services from their residential premises and a qualified Doctor in the field of Skin Care can seek permission for the same within the stipulation of the policy. However, the activity of rendering Beauty and Skin Consultancy Services by persons other than Qualified Doctors in the field is not covered under the policy. Therefore, the request of Smt. Anita Kataria may not be accepted."
(3.) It is the said order, which is subject matter of challenge in the present writ petition.;