BUNGALOW CLUB Vs. SUPERINTENDENT OF POLICE AND OTHER

JUDGEMENT

(1.) The petitioner seeks for a Mandamus forbearing the respondents from interfering with the lawful activities being carried on by the petitioner's club as per the by-laws and registered under the Tamil Nadu Societies Registration Act, 1975 and the Rules made thereunder at its registered office at Uliyampalayam, Thondamuthur Road, Deenampalayam, Thondamuthur, Coimbatore-641 109.

(2.) Heard the learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(3.) It is seen that the issue involved in this case is covered by an order passed by the Hon'ble Division Bench of this Court in W.A.No.296 of 2013 dated 06.10.2017. The said Writ Appeal was filed against an order passed in W.P.No.2972 of 2012 dated 05.03.2012. The said writ petition was disposed of by the learned Single Judge with the following directions: