Madras High Court
Manakadu Elainger Nala Sports vs State Of Tamil Nadu on 6 January, 2005
Equivalent citations: AIR 2005 MADRAS 214, 2005 (1) RECCIVR 746.1, (2005) 1 MADLW(CRI) 82, (2005) 1 RECCRIR 887, (2005) 1 MAD LW 439, (2005) 2 CURCRIR 270, (2005) 1 RECCIVR 746(1), (2005) 29 ALLINDCAS 440 (MAD), (2005) 1 CTC 245 (MAD)
Bench: Markandey Katju, D. Murugesan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 06/01/2005
CORAM
THE HONOURABLE MR. MARKANDEY KATJU, THE CHIEF JUSTICE
and
THE HONOURABLE MR. JUSTICE D. MURUGESAN
Writ Appeal No.4206 of 2004
Manakadu Elainger Nala Sports
Narpani Mandram
rep. by its President
Aruna Sundar
72-A, Kannankurichi Main Road,
Hasthampatti,
Salem 636 007. .. Appellant
-Vs-
1. State of Tamil Nadu
rep. by the Commissioner
of Police,
Salem City
Salem.
2. The Inspector of Police,
Hasthampatti Police Station,
Hasthampatti,
Salem-636 007 .. Respondents
Writ Appeal filed under Clause 15 of the Letters Patent against the
order made in Writ Petition No.32336 of 2004 dated 8.11.2004.
!For appellant : Mr. R. Sudhakar
^For respondents: Mr. P. S. Sivashanmugasundaram
Addl. Govt. Pleader
:JUDGMENT
(Judgment of the Court was delivered by The Honourable The Chief Justice) This writ appeal has been filed against the impugned order of the learned single Judge dated 8.11.2004.
2. We heard the learned counsel for the parties.
3. The appellant is a Club where persons play Carrom and Chess, which is affiliated to Nehru Yuva Kendra, Ministry of Youth Affairs and Sports, Government of India and it is a registered Society.
4. The allegation in the petition was that the police personnel are interfering with the functioning of the Club and harassing the persons who go there as well as the organisers.
5. We asked the learned Additional Government Pleader as to why the police is interfering with the functioning of the Club. Today, learned Additional Government Pleader informed us that the appellant is charging some amount of money from the persons who go to play Carrom and Chess in the Club.
6. This is a free and democratic country. All citizens are free to do whatever they like unless prohibited by law. Hence unless the respondents show which law has been violated for charging money by the Club from the persons who go to the Club for playing Carrom and Chess, the activity cannot be prohibited. When it is claimed that some act is illegal, the persons making such allegation must show which specific law is being violated. Merely making general allegation that the activity is illegal without specifying which law has been violated, is neither here nor there.
7. It is alleged by the respondents that the Public Gambling Act, 1 867 is being violated. However Section 12 of the said Act says:
" Nothing in the foregoing provisions of this Act contained shall be held to apply to any game of mere skill wherever played."
8. Carrom and Chess certainly require skill and hence in view of Section 12, the Act itself has no application.
9. Thus, we are of the clear opinion that the respondents had no right to interfere with the functioning of the appellant. A mandamus is issued restraining the respondents from interfering with the functioning of the appellant or harassing the persons who go to play there or the organisers. Writ is issued as prayed for. The impugned order is set aside and the writ appeal is allowed. No costs. Consequently W.A.M.P.No.7972 of 2004 for injunction is closed.
Index:Yes.
Internet: Yes.
vu To
1. The Commissioner of Police, Salem City, Salem.
2. The Inspector of Police, Hasthampatti Police Station, Hasthampatti, Salem-636 007.