V BALUCHAMY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Mr.S.N.Parthasarathy, learned Government Advocate, takes notice for the respondent.

(2.) The petitioner has filed the above Writ Petition to issue a Writ of Mandamus forbearing the respondents from in any manner interfering with the affairs of his club, viz., Kuberan Recreation Club , Tirupur as SI.No. 55/2017 situated at No. 126, P.N.Road, Tirupur 641 602 or its members including the facilities provided for playing various games including the game of playing rummy not involving any element of gambling.

(3.) According to the petitioner, the members of the Association are actively taking part in recreation activities and social services. The Association members are jointly involved in various social activities and the members play indoor games like Chess, Carom Board, Table Tennis, cards particularly Rummy. The members play Rummy only for recreation purpose without any stakes. According to the petitioner Association, the respondent police along with their team are periodically visiting the Association in the evening hours under the guise of enquiry and threatening the members that they would be arrested on charges of gambling and informed them not to carry out any indoor games like playing cards and to close down the Association, if the members continue to play Rummy.