ARVINDKUMAR JIVANLAL DALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. B.B. Naik, learned Senior Advocate alongwith Mr. Viral Pandya, learned advocate for the petitioner and Mr. Pranav Trivedi, learned APP for the respondent-State.

(2.) The prayer is made for an order or direction to the respondent No.2 - D.G. & I.G. of Police, Gujarat State, to look into the complaint lodged by petitioner on 13/8/2015 and further direction is sought for to direct the authority to take appropriate urgent steps against the erring police officers in accordance with law.

(3.) Mr. B.B. Naik, learned Senior Advocate for the petitioner submitted that the petitioner is a senior citizen and earlier he was working as a Director of one Isanpur Gymkhana Pvt. Ltd., known as "Gymkhana Company" carrying on recreational activities since last 30 years for the welfare of its registered members. Learned Senior Advocate for the petitioner submitted that the Gymkhana Company is a duly registered under the provisions of Sec. 25 of the Companies Act, 1956, since the year 1986. The gymkhana is established by its members and has its premises is used for sports and recreation club activities where all legitimate sporting/entertainment activities are being undertaken by the members of the Gymkhana.