R. SARAVANAN Vs. COMMISSIONER OF POLICE AND OTHERS

JUDGEMENT

(1.) The petitioner seeks for Mandamus forbearing the respondents from in any manner interfering with the affairs of the petitioner's club 'Sai Recreation Club Thirupur'as Sl. No.142/2017 situated at S.F.No.454/1A, Oonjakadu Thottam, Vanjipuram Pudur, Vijayapuram P.O. Tirupur-641 605 or its members including the facilities provided for playing various games including the game of playing rummy not involving any element of gambling.

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

(3.) It is seen that a similar relief sought for in W.P.(MD) No.24078/2016 was considered and an order was passed on 08.03.2017, wherein the said Writ Petition was disposed of by imposing certain terms and conditions. The operative portion of the said order reads as follows.