HOTEL SOORIYA HERITAGE INN Vs. COLLECTOR CUM DISTRICT MAGISTRATE,

JUDGEMENT

(1.) This appeal has been filed against the order dated 31.07.2012 made in W.P.No.8787 of 2012, whereby the learned single Judge has dismissed the writ petition filed by the petitioner challenging the order passed by the first Respondent in Proceedings No.71211/DM/RO/Tah(L&O)/D2/2011 dated 27.03.2012 under Section 18(1)(a)(b) of the Immoral Traffic (Prevention) Act, ordering the closure of the appellant hotel.

(2.) The Writ Petition came to be filed in the following circumstances:-

(3.) On the next day, i.e. 24.11.2011, Mr.Senthil shifted her to G.Guest House. Julie also was brought to the said Guest House. Thereafter, Senthil, Adhavan and Julie took her to a hotel known as Sooriya Hotel. All these persons wanted her to stay with two known persons. When she declined, they threatened her with dire consequences. At around 12.00 midnight, they brought her again to the G.Guest House, there they compelled her to stay at least with one man for which, she refused. Enraged over the same, Senthil attempted her to molest her. Then they kept her in a room alone and locked the door from out side. The next day i.e. 25.11.2011 at 1.00 A.M., they opened the room and beat her. She was sitting in a corner of the room. While the above persons were talking with each other, she managed to escape from the room and preferred a complaint to the police.