DHARAPURAM RECREATION CLUB Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Mr.S.Venkatesh, learned Additional Government Pleader, takes notice on behalf of the respondents.

(2.) Writ Petition praying to issue a Writ of Mandamus forbearing the respondents herein and their subordinate officials from in any manner interfering with the rights of the members of the petitioner Club to play the game of rummy with stakes and other indoor games in the premises of the petitioner Club at No.5/157, Pollachi Dharapurm Road, Chandrapuram, Munduvelampatti Village, Poolavadi 642 206, Dharapuram Taluk, Erode District.

(3.) In the affidavit filed in support of the writ petition, the petitioner would give the details regarding the existence of their club, its objectives, its membership and the games played therein with a sporting interest and some members of the club play games of bridge and rummy, in accordance with the memorandum and bylaws framed with the Registrar of Societies.