Madras High Court
M/S. Malligai Recreation Club vs The Commissioner Of Police on 12 December, 2017
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.12.2017
CORAM
THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU
Writ Petition No.32257 of 2017
M/s. Malligai Recreation Club
rep. By its President
No.3, Paruthipattu
Avadi Poonamallee High Road,
Chennai 600 071. .. Petitioner
Vs.
1. The Commissioner of Police,
Vepery,
Chennai 600 0007.
2. The Joint Commissioner of Police,
Chennai West Zone,
Ambattur,
Chennai 600 053.
3. Deputy Commissioner of Police,
Ambattur,
Chennai 600 053.
4. The Assistant Commissioner of Police,
Avadi,
Chennai 600 071
5. The Inspector of Police,
Avadi,
Chennai 600 071. .. Respondents
PRAYER: Writ petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Mandamus directing the respondents not to interfere with the day to day affairs of the Petitioner's Club at No.3, Paruthipattu, Avadi Poonamallee High Road, Chennai 600 071, without any basis and without following the procedures prescribed under law governing the clubs.
For Petitioner : Mr.Venkatesan
For Respondents : Mr.P.V.Selvakumar,
Additional Government Pleader.
O R D E R
The petitioner seeks for a Mandamus directing the respondents not to interfere with the day to day affairs of the Petitioner's Club at No.3, Paruthipattu, Avadi Poonamallee High Road, Chennai 600 071, without any basis and without following the procedures prescribed under law governing the clubs.
2. Heard the learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondents.
3. It is seen that a similar relief sought for in W.P.(MD) No.24078/2016 was considered and an order was passed on 08.03.2017, wherein the said Writ Petition was disposed of by imposing certain terms and conditions. The operative portion of the said order reads as follows.
4. The Learned counsel appearing for the petitioner submitted that Section 3 of the City Police Act, 1888 defines the 'Common Gaming House', Section 45 of City Police Act prescribes the punishment for using a place as a Common Gaming House. A reading of both the provisions show that in a place where game is played on wager or bet, the police have got right to interfere and prosecute the persons who run the place under Section 45 of the City Police Act. In this case the petitioner is running a recreation club for its members, wherein according to the petitioner game of rummy is played without stakes.
5. However the Learned Additional Government Pleader on instructions submitted that the police are not causing any disturbance to the activities of the petitioner.
6. His submission is recorded. It is also seen that a Division Bench of this Court in Director General of Police, State of Tamil Nadu, Mahalakshmi Cultural Association (2012(2) CTC 484) has gone into this aspect of recreation club permitting the recreation club to play rummy without stakes and held as follows:
On the basis of the above discussions, we arrive at the following conclusions:
(1) The game of rummy (13 card) is only a game of skill even though an element of chance is also involved.
(2) In the event rummy is played by the members or the guests without stakes, the provisions of the Chennai City Police At are not attracted.
(3) In the event rummy is played by the members or the guests with stakes, the provision of the Chennai City Police Act are attracted.
(4) In the event the Club/ Association either allows its members or guests to play rummy with stakes or make any profit or gain out of such gambling, the police has the authority to invoke the provisions of the Chennai City Police Act.
(5) In order to ascertain as to whether the premises is used as a gaming house for gambling, the Police is entitles to invoke Section 23 of the Act.
7. In view of the above, this Court directs that
(i) The petitioner association shall not indulge in any activity by allowing its members or the guests to play rummy (13 cards) with stakes and make profit or gain.
(ii) The police are entitled to take action in the event of any illegal activity is carried on in the Association premises.
(iii) The Police shall not disturb the Respondent-Association frequently under the guise of inspection without there being any reliable information as to the illegal activities of the association or its members or the guests.
8. With the above direction, this Writ Petition is disposed of. No costs.
4. Learned counsel for the petitioner submitted that the very same order can be passed in this matter also since the relief is one and the same in both the matters.
5. Learned Additional Government Pleader, on instructions, submitted that there is no criminal case filed or pending against the petitioner Club.
6. Considering the above stated facts and circumstances, this writ petition is disposed of by issuing the following observations and directions.
(i) The petitioner association shall not indulge in any activity by allowing its members or the guests to play rummy (13 cards) with stakes and make profit or gain.
(ii) The police are entitled to take action in the event of any illegal activity is carried on in the Association premises.
(iii) The Police shall not disturb the Respondent-Association frequently under the guise of inspection without there being any reliable information as to the illegal activities of the association or its members or the guests. No costs.
12.12.2017 Speaking/Non Speaking Index : Yes/No vsi Note: Issue order copy on 18.12.2017 K.RAVICHANDRABAABU,J.
Vsi To
1. The Commissioner of Police, Vepery, Chennai 600 0007.
2. The Joint Commissioner of Police, Chennai West Zone, Ambattur, Chennai 600 053.
3. Deputy Commissioner of Police, Ambattur, Chennai 600 053.
4. The Assistant Commissioner of Police, Avadi, Chennai 600 071
5. The Inspector of Police, Avadi, Chennai 600 071.
W.P.No.32257 of 201712.12.2017