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Judgment
AR. Lakshmanan, C.J.—Heard both sides. The order of the learned Single Judge dated 11-6-2002 is clarified as under.
The prayer in the writ petition is as follows:
"....... to issue writ of mandamus or any other appropriate writ, order or direction and direct the respondents to forbear from interfering/obstructing the petitioner Cultural Centre from conducting the card room where the members and guests of the petitioner Cultural Centre are allowed to play the game of rummy with stakes/syndicate (13 card game)."
Therefore, the police authorities cannot obstruct the writ petitioner-Club from conducting card room where the members and guests of the writ petitioner''s cultural centre are allowed to play the game of rummy with stakes/syndicate (thirteen card game). At the same time, we make it clear that the police is always at liberty to enter the premises and check as to whether the cultural centre of the Club is conducting card room where the members and guests of petitioner''s cultural centre are playing the game of rummy with stakes/syndicate (thirteen card game) for the purpose of verification. If they receive any intimation, the police may enter the club and verify the same and proceed further if the members and guests of writ petitioner''s cultural centre play other than the game of rummy with stakes/syndicate (thirteen card game). The police authorities are also at liberty to proceed with the cases, which are already registered. The writ appeal is disposed of accordingly.