THE GUGAI FRIENDS ASSOCIATION REP.BY ITS SECRETARY V. JANARTHANAN Vs. INSPECTOR OF POLICE, SHEVAPET POLICE STATION,SHEVAPET, SALEM AND DEPUTY COMMISSIONER OF POLICE, SALEM DISTRICT, SALEM

JUDGEMENT

(1.) The above writ petition has been filed praying to issue a Writ of Mandamus forbearing the respondents from interfering with the day -to -day affairs of the petitioner club, more particularly playing the game of rummy.

(2.) 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 first respondent is 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.

(3.) The main question involved in this writ petition is 'whether the game of rummy is a game of chance or a skill game and whether a blanket mandamus could be issued as prayed for by the petitioner?'