KALAIMAGAL RECREATION CLUB Vs. THE COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner is a Recreation Club registered as per the provisions of the Tamil Nadu Societies Registration Act.

(2.) THE members of the petitioner club are from all walks of life and admission is not restricted to any caste or community. The petitioner has been running the club as per rules and regulations. For the welfare of the members of the club, they used to arrange both indoor and outdoor games, like Volleyball, shuttlecock, badminton, kabadi and Tennis, etc. They also used to employee the trained coachers from different places for the purpose of giving physical and mental training to the members of the club.

(3.) OF late the second respondent police has been unnecessarily visiting the club premises and interfering in the normal functioning of the club. According to the petitioner, the second respondent has no authority to enter the premises of the club without any complaints. There were no illegal activities going on in the petitioner club and as such, the second respondent has no cause of action to enter the premises of the club and to interfere in the normal affairs of the club. In such circumstance, the petitioner has filed the writ petition for issuance of a writ of mandamus forbearing the respondents from interfering with the rights of the members of the club to play the game of rummy with stakes and other indoor games in the premises at Door No.11 -D, Shenbagam Pillai Single Street, Tirunelveli Town, Tirunelveli District.