KALIYAPPAN Vs. SUPERINTENDENT OF POLICE, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed seeking issuance of writ of mandamus, to direct the respondents not to interfere with the day today affairs of the petitioner's club namely 'NANBARGAL RECREATION CLUB" at 10/155B, Selvavinayagapuram, Pavoorchathiram, Tenkasi Taluk, Tirunelveli District and permit the petitioner to avail the facilities provided for playing Rummy and other games.

(2.) The grievance of the petitioner is that, the club was registered under the Tamil Nadu Societies Registration Act, 1975. The petitioner is running the Club to promote various facilities to their members and it is not involving in any illegal activity. According to the petitioner, the respondent Police are interfering and disturbing the lawful activities of the respective Clubs, without following any provisions of law and preventing them from doing their activities peacefully. Hence, the present Writ Petition has been filed.

(3.) The learned counsel appearing for the petitioner would contend that the Club was registered under the Tamil Nadu Societies Registration Act, 1975, and the Clubs is being run for the benefit of its' members. The petitioner's Clubs was entitled to conduct lawful activities in its premises and also could conduct entertainment programmes. The respondent Police have no power to deny the petitioner's Clubs to conduct lawful activities.