SINGARAM Vs. SUPERINTENDENT OF POLICE, KARUR DISTRICT

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction directing the respondents herein from in any manner interfering nor disturbing with the affairs of petitioner club i.e., Relax Mana Mahil Mandram situated at 4/26 Singapur, Arichampatti, Rachandar Thirumalai Village, Thogaimalai, Kulithalai Taluk, Karur District based on the petitioner representation dated 10.10.2019

(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 Club, 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 Club is being run for the benefit of its' members. The petitioner's Club 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.