GUGAI PALAM MAKKAL NARPANI MANDRAM REP BY ITS SECRETARY P BHASKAR Vs. COMMISSIONER OF POLICE, SALEM; ASSISTANT COMMISSIONER OF POLICE, SALEM TOWN, SALEM AND INSPECTOR OF POLICE, SHEVAPET POLICE STATION, SHEVAPET, SALEM

JUDGEMENT

(1.) Mr.S.Venkatesh, learned additional government pleader takes notice for the respondents.

(2.) Petition praying to issue a Writ of Mandamus forbearing the respondents from preventing the members of the petitioner Mandram playing the name of Rummy along with Carom Board, Table Tennis, Chess at Gugai Palam Makkal Narpani Mandram, 68-C, Obuli Street, Gugai, Salem.

(3.) The case of the petitioner is that it is a 'Society' registered with the Registrar of Societies and it is a reputed club in the Salem town offering various entertainment facilities for the members, including games of high skills and there is no complaint of playing any gambling or any untoward incident about the club of the petitioner, but, however, the third respondent and his team are interfering with the day-to-day affairs of the club and is regularly visiting the club and threatening the members with dire consequences if the members play the game of rummy on ground that playing rummy amounts to gambling. Therefore, the petitioner has come forward to file the above writ petition.