(1.) The petitioner seeks for issuance of a writ of mandamus forbearing the respondents from in any manner interfering with the affairs of the petitioner's club "Durga Recreation Club, Sankagiri" as Sl.No.79/2018 situated at No.3/403 and 404, Chemical Pirivu, Konganapuram Road, Akkammapettai, Sankagiri 637 301, Salem District or its members including the facilities provided for playing various games including the game of playing rummy not involving any element of gambling.
(2.) The case of the petitioner is that he is the Secretary of the Durga Recreation Club, Sankagiri and the same was registered under the Tamil Nadu Societies Registration Act, 1975 in No.79/2018. The members of the club are actively taking part for the advancement of the objects of the club as found in the bye-laws. The members are provided recreation in the club for developing mutual friendship among the members of the club. The club members are jointly involving themselves in various social activities. While so, the act of the respondents in preventing the members of the club from playing the game of rummy is arbitrary. Therefore, the petitioner is before this Court seeking the above prayer.
(3.) The learned Special Government Pleader appearing for the respondents placing on record a judgment dated 06.10.2017 passed by the Division Bench of this Court in W.A. No.296 of 2013, would submit that the stake involved in playing the game of rummy amounts to gambling.