RAMACHANDRAN K. Vs. CIRCLE INSPECTOR OF POLICE PERINTHALMANNA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking for the issuance of a writ of mandamus or any other appropriate writ, order or direction directing the respondent not to interfere with the functioning of the club and not to make any frequent raid or book cases for playing rummy in the club of the petitioner.

(2.) Briefly put, the case of the petitioner is as follows:-

(3.) In the writ petition, the contention raised is that the petitioner and the members of the club are entitled to carry on lawful activities within their premises and there should not be any interference or harassment from the Police Authorities as long as their activities are not in violation of Sections 7 and 8 of the Kerala Act. True, in the normal circumstances, there should be no interference by the Police against the day-to-day lawful functioning of the club. It is not permissible for the Police to enter into the club premises as a routine measure so long as the club is functioning with the framework of law in accordance with Ext.P1.