THREE ROSES MANAMAGIZH MANDRAM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE learned Government Advocate takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition itself is taken up for final disposal.

(3.) THE petitioner has come before this Court stating that the respondents are interfering with the activities of the petitioner mandram without following the due procedure established by law. The petitioner mandram, with about 1000 members, is carrying on activities for recreation of the members and conducting games of skill, including both outdoor and indoor games.