A.PITCHAI Vs. SUPERINTENDENT OF POLICE MADURAI DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to direct the respondent to consider and dispose of the petitioners representation dated 31-10-2019 made under section 34 of the Madras City Police Act, 1888 as expeditiously as possible within the stipulated period as prescribed by this Honourable Court in accordance with law.

(2.) The grievance of the petitioner is that, the club was registered under the Tamil Nadu Societies Registration Rules,1978. 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 TTamil Nadu Societies Registration Rules,1978 , and the Club 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.