Madras High Court
Rep. By Its Secretary S.Mani vs The Commissioner Of Police on 28 July, 2022
Author: N. Sathish Kumar
Bench: N.Sathish Kumar
W.P.No.19108 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28.07.2022
CORAM
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
W.P.No.19108 of 2022 and
W.M.P.No.18410 of 2022
Guindy Super Recreation Centre
Regn.No.276 /2001
Rep. by its Secretary S.Mani
No.77, Anna Salai
Guindy, Chennai – 600 032. ... Petitioner
Vs.
1. The Commissioner of Police
O/o.The Commissioner of Police
Vepery
Chennai – 600 007
2. The Joint Commissioner of Police (South)
O/o.The Commissioner of Police
Vepery
Chennai – 600 007
3.The Deputy Commissioner of Police (Law & Order)
O/o. The Commissioner of Police
Vepery
Chennai- 600 007
4. The Assistant Commissioner of Police (Law & Order)
J-3, Police Station
Guindy, Chennai – 600 032.
5. The Inspector of Police ( Law & Order)
J-3 Police Station
1/5
https://www.mhc.tn.gov.in/judis
W.P.No.19108 of 2022
Guindy
Chennai – 600 032 ... Respondents
Prayer: This Writ Petition is filed under Article 226 of Constitution of India
praying to issue Writ of Mandamus directing the 1st respondent to consider the
representation of the petitioner dated 21.06.2022 and to issue necessary
direction to the 5th respondent not to interfere with the day to day affairs of the
petitioner's club.
For Petitioner : Mr.MA.Gouthaman
For Respondent : Mr.Leonard Arul Joseph Selvam
Government Adovcate (Crl. Side)
ORDER
This Writ Petition has been filed seeking to direct the 1st respondent to consider the representation of the petitioner dated 21.06.2022 and to issue necessary direction to the 5th respondent not to interfere with the day to day affairs of the petitioner's club.
2. Heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) appearing for the respondents.
3. Though it appears to be a representation, it indirectly seeks a direction to the police not to interfere in the recreation club. This Court is of the view that such a blanket direction cannot be given. It is well open to the police to take action as per law whenever they find any club is involved in gambling or 2/5 https://www.mhc.tn.gov.in/judis W.P.No.19108 of 2022 betting. One cannot take advantage of the fact that merely because Rummy is a game of skill and prevent Law Enforcing Agency not to interfere in the premises.
4. With the above observations, this Writ Petition is dismissed.
Consequently, connected Miscellaneous Petition is closed.
28.07.2022 Speaking Order/Non-speaking Order Index :Yes/No Internet:Yes/No ksa-2 To
1. The Commissioner of Police O/o.The Commissioner of Police Vepery, Chennai – 600 007
2. The Joint Commissioner of Police (South) O/o.The Commissioner of Police Vepery, Chennai – 600 007
3.The Deputy Commissioner of Police (Law & Order) O/o. The Commissioner of Police Vepery, Chennai- 600 007
4. The Assistant Commissioner of Police (Law & Order) J-3, Police Station Guindy, Chennai – 600 032.
5. The Inspector of Police ( Law & Order) J-3 Police Station Guindy Chennai – 600 032 3/5 https://www.mhc.tn.gov.in/judis W.P.No.19108 of 2022
6. The Public Prosecutor High Court, Madras N. SATHISH KUMAR,J.
ksa-2 W.P.No.19108 of 2022 and W.M.P.No.18410 of 2022 28.07.2022 4/5 https://www.mhc.tn.gov.in/judis W.P.No.19108 of 2022 5/5 https://www.mhc.tn.gov.in/judis