THE PALACE CLUB Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner prays for the issue of a writ of mandamus forbearing the respondents or their men or agents or subordinates from in any manner interfering with the peaceful running of the petitioner club.

(2.) AT the time when the writ petition came up for admission, the learned Government Advocate took notice and he was granted two weeks time to get instructions. The matter came to be listed on 16.4.2002. With the consent of counsel for either side the writ petition itself is taken up for final disposal.

(3.) THE learned counsel on either side relied upon an order passed by P.SATHASIVAM,J., in W.P.No.4870 of 2002, dated 19.2.2002 and P.SHANMUGAM,J., made in W.P.No.3724 of 2001 dated 8.8.2001 and represented that identical orders be passed in this writ petition as well.