JAGUVAR RECREATION CLUB Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition seeking a Writ of Mandamus, to forbear the respondents and their subordinates from interfering with day-to-day affairs of the petitioner's club, namely "Jaguvar Recreation Club" in any way without reasonable cause at the permission at Door No.1-113/115, Vasanthanagar, Kalisalpatti, Thirumangalam, Madurai and consequently, direct the respondents to give permission to conduct the games, by considering the petitioner's representation dated 13.08.2019.

(2.) Heard both sides.

(3.) This Court, on an earlier occasion, has considered the similar issue in the case of R.Sathya v. The Superintendent of Police, Dindigul District reported in 2009(6) CTC 347 and passed the following order: