Madras High Court
D.Rajaji Pandian vs The Superintendent Of Police
Author: G.Ilangovan
Bench: G.Ilangovan
W.P(MD)No.28201 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.112023
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD) No.28201 of 2023
D.RAjaji Pandian ... Petitioner
Vs.
1.The Superintendent of Police
Ramanathapuram District,
Ramanathapuram.
2.The Deputy Superintendent of Police,
Paramakudi Sub-Division,
Paramakudi.
3.The Inspector of Police,
Paramakudi Town Police Station,
Ramanathapuram District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents 1 to 3, their sub-ordinate, men etc., not to interfere with the
activities of the 'STAR HEALTH AND RECREATION CLUB' in the
name of enquiry without due process of law.
For Petitioner :Mr.K.Amaravel Pandian
for M/s.Kannan Alagar Law Firm
1/8
https://www.mhc.tn.gov.in/judis
W.P(MD)No.28201 of 2023
For Respondents :Mr.R.M.Anbunithi
Additional Public Prosecutor
ORDER
The writ petitioner filed this Writ Petition seeking direction to the respondents 1 to 3, their sub-ordinate, men etc., not to interfere with the activities of the 'STAR HEALTH AND RECREATION CLUB' in the name of enquiry without due process of law.
2.The facts in brief:
'STAR HEALTH AND RECREATION CLUB' is registered under the provisions of Tamil Nadu Societies Registration Act, dated 19.02.2015 and it is started functioning from the date itself. The main object is to encourage its members' sports activities among the children of the association members and develop their sports skills. In this circumstances, the third respondent threatened the members of the club that they will registered criminal case and interfered into the recreation activities. Even though the petitioner given undertaking to the effect that they will not indulged any unlawful activities, the third respondent causing hindrance by making regular visit to the Club. Therefore, seeking writ of Mandamus directing the third respondent not to interfere 2/8 https://www.mhc.tn.gov.in/judis W.P(MD)No.28201 of 2023 into the activities of the club, this petition has been filed.
3.Heard both sides.
4.Only the above said club has been registered under the Provisions of Tamil Nadu Societies and Registration Act, 1975. But, so far as licence from the competent authority, as per the provisions of Tamil Nadu Places of Public Resort Act, 1988, as mended periodically, proper licence is not obtained from the competent authority so far. Only a representation has been made to the respondents seeking permission to open the above said Club in the new place.
5.Section 4 of the Act reads as under.
“4.When any person desires to obtain a licence to use any enclosed place or building for public resort or entertainment, or to construct any enclosure or building for such purpose, he shall send an application to the authority named in Section 5, setting forth the name of the owner of the place or building, its situation, size and description, the material of which the enclosure or building is made or proposed to be made, 3/8 https://www.mhc.tn.gov.in/judis W.P(MD)No.28201 of 2023 whether it is or is proposed to be permanent or temporary, and the purpose for which, it is proposed to be used.”
6.As per the above said section proper licence must be obtained by the petitioner. Section 5 speaks about the presenting of the application.
Section 6 speaks about the procedure to be adopted.
7.Section 4-A of Tamil Nadu Act 54 of 1981 lays down certain conditions which reads as follows:
“4-A Conditions subject to which licence may be granted. - Notwithstanding anything contained in this Act or in any other law for the time being in force, no applicable for licence under Section 4 shall be entertained unless the following conditions are complied with by the applicant, namely:-
(a) the applicant shall give an undertaking in writing to the authority or officer referred to in section 5 that the enclosed place or building shall not be used for the purpose of displaying any indecent or obscene play or dance or other like performance or for the activities such as ring-
throwing, arrow or pin-throwing or any other 4/8 https://www.mhc.tn.gov.in/judis W.P(MD)No.28201 of 2023 activity of a gambling nature as may be prescribed by the State Government in this behalf;
(b) the applicant shall, in the undertaking referred to in clause (a), agree to abide with the provisions of the law relating to the maintenance of law and order and decency in public places;
(c) the applicant shall along with the undertaking referred to in clause (a) also furnish a security deposit for such sum as specified in the Schedule and in such manner as may be prescribed by the State Government in this behalf, for the due observance of the terms and conditions laid down in the said undertaking or the licence to be granted and in the event of non-compliance with any of the terms and conditions of the said undertaking or licence, the sum so deposited as security deposit shall be forfeited to the State Government;
Provided that no such forfeiture of the security deposit shall be made unless the applicant had been given a reasonable opportunity of being heard:
Provided further that the forfeiture of the security deposit under this clause shall not be a bar for proceeding against the holder of the licence under the provisions of Section 9.” 5/8 https://www.mhc.tn.gov.in/judis W.P(MD)No.28201 of 2023
8.So reading of the amendment Act also shows that proper application must be presented by the petitioner. So far no such application has been presented.
9.Let the petitioner file proper application before the concerned authority, within a week from the date of receipt of a copy of this order.
Here the concerned authority is the District Collector. On such receipt of the application, the concerned authority shall consider the same and dispose of it on its own merits and in accordance with law, within a period of fifteen days from the date of receipt of the application from the petitioner.
10.With the above said directions, this writ petition stands disposed of. No costs.
30.112023 NCC :Yes/No Index :Yes/No Internet : Yes/ No TM 6/8 https://www.mhc.tn.gov.in/judis W.P(MD)No.28201 of 2023 To
1.The Superintendent of Police Ramanathapuram District, Ramanathapuram.
2.The Deputy Superintendent of Police, Paramakudi Sub-Division, Paramakudi.
3.The Inspector of Police, Paramakudi Town Police Station, Ramanathapuram District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
7/8https://www.mhc.tn.gov.in/judis W.P(MD)No.28201 of 2023 G.ILANGOVAN, J TM Order made in W.P(MD)No.28201 of 2023 Dated 30.112023 8/8 https://www.mhc.tn.gov.in/judis