VINAYAGA FRIENDS SPORTS ASSOCIATION Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard Mr. M.P.Rajavelayutham, learned Counsel for the Petitioner and Mr. R.Govindasamy, learned Additional Government Pleader, appearing for the Respondents and also perused the materials placed on record, apart from the pleadings of the parties.

(2.) The Writ Petition has been filed to forbear the respondents forbearing the respondents from in any manner interfering with the affairs of the petitioner's club, Viz., Sri Vinayaga Friends Sports Association (Regn. S1.No. 100/2017) situated at No.3/5 27A Thinnapatti, Kolathur, Mettur Taluk, Salem District or its members including facilities provided for playing various games including the game of playing rummy not involving any element of gambling. In support of the aforesaid relief claimed, reliance was placed by the Learned Counsel for the Petitioner on the decision of this Court in M/s. Masti Health and Beauty Private Limited -vs- Commissioner of Police, Chennai (order dated 09.12.2014 in W.P. No. 24629 of 2014 etc., batch). In that decision, this Court has held as follows:-

(3.) Learned Additional Government Pleader appearing for the Respondents submits that the Government of Tamil Nadu accepting the suggestions made by this Court in the aforesaid decision, has made necessary amendments to the Chennai City Municipal Corporation Act, 1919, and in the enactments relating to other Urban Local Bodies, which have come into force with effect from 01.02.2019.