KRISHNAGIRI MANAVALA KALAI SANGAM REP. BY ITS PRESIDENT MR. NAGARAJ Vs. THE SUPERINTENDENT OF POLICE, KRISHNAGIRI DISTRICT

JUDGEMENT

(1.) MR . A. Kumar , learned Special Government Pleader, takes notice on behalf of the respondents. By consent, the final order is being passed in the writ petition at the admission stage itself.

(2.) THE writ petition has been filed by the petitioner for the issuance of a Writ of Mandamus forbearing the respondents from in any manner interfering or disturbing with the day -to -day affairs of the petitioner club or its members and their right to avail the facilities for playing rummy, skill games, not involving any element of gambling.

(3.) THE submission made on either side are recorded. Accordingly, this writ petition is disposed of with the following conditions.