S P NATHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner in W.P.No. 12334 of 1993 seeks the issue of a writ of mandamus to forbear the respondents from preventing the petitioner from carrying on the business of video games "ARUNA VIDEO GAMES" at jvvt-7, Panchayat Shopping Complex, Market Road, Solvandan, Vadipatti Taluk, Madurai District.

(2.) The petitioner in W. P.No. 12380 of 1993 seeks the issue of a writ of Mandamus to forbear the respondents from preventing the petitioner from carrying on the business of video games "SAMY VIDEO GAMES" at No. 5, Municipal Building, Pulugal, Urani Road, Bus stand northern side, Virudunagar, Kamarajar District.

(3.) The Apex Court in M. J. Sivani v. State of Karnataka, reported in (1995) 4 JT (SC) 141 : (AIR 1995 SC 1770) holding that video game is liable to be regulated under the Madras City Police Act, 1888, and the Tamilnadu Gaming Act, 1930, has held as follows (at p. 1774 of AIR):