Andhra Pradesh High Court - Amravati
Mango Bay Cultural And Recreation ... vs The State Of Andhra Pradesh on 7 November, 2024
iN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY , THE SEVENTH pay OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
ENT:
PRES
THE HONOURABLE SMT JUSTICE V. SLUATHA =~
WRIT PETITION NO: 14394 OF 202d
Saag
Seiween:
Mango Bay Cultural And Recreation Society, Regd. No. 3 of 2014, situated
a RS. No Sie and DNo. 4-22, Pothavarapnadu Village,
AgiipalliMandal Kr shina District, Rep. by its President, Sr MaruAppaRso,
S/o. Late VenkateswaraRan, age about 65 years, Ger: Agriculture, Rio.
No. 28, Seethapuram Calony, Porank) Village, PenamaluruMandal, Krishna
District,
Petitioner
AND
1. The State of Andhra Pradesh, Rep by its Principal secrelary, Home
Department, AP. Secretariat, Velgapudl, Amaravathi, Guntur District,
Andhra Pradesh.
The Superintendent of Police, Eluru District (Old Krishna District) at
Eluru,
IN
ind
The Deputy Superintendent of Police, Elury District, at Nusvid (is
Krishna District).
4. The Station House Cifleer/Circle inspector CMficer, Nuzvid, Eluru Distr
(Old Krishna Districh.
S. The SudInspecter of Palice, Agirinalfi P.S., Agiripalll, Flury District (Cid
Krishna District).
Respondents.
Patiion under Article 228 of the Constitivien of india is fled praying that
in the circumstanras Stated in the affidavit filed therewith, the High Cour may
4
hy,
be pleased to issue as appropriate writ Order or Direction more partiaularly
one in the nature of Writ of Mandamus, declaring that the action of the
respondenis in interfering wilh the lawl activities of the Pefitioner-Club,
bearing Regd. No. 3 of 011, situated al situated af RLS. No. S4/1C and D.No
i-22, Pothavarappadu Village, Agiripall Mandal, Krishna District, Including
obstruction to play game of running with stakes / syndicate by the Members of
fhe Patifoner-Club, as Hegel, mnoroper, aFaHrary, unjust, contrary jo the
Judgments of this Hon'ble Court as well as the Hon'ble Supreme Court of
india, and consequently direct the respondents 2 to 5, not to Inferfere with the
Patitioner-Sociely/Club, including not fo insist fo clase dewn the cards room to
play the game of rummy / syndicate 13 card game), in the interest of ju
IANO: 1 OF 2034:
Fetiion under Section TS) of CPC fs fled praying that in the
i
umstances stated in the affidavit Hed In sugport of the petition, the H Hah
Court may be pleased to direct the respondents 2 fo 5, not fo interferes with the
activiies of the Petitioner-Society/Club, bearing Regd. No. S of 2014, situated
at RS. No. 21SCS&D.No, 1-22, Pothavarappadu Village, AgiripalliMandal,
Nrishria District, including not insisting fo clase down the cards room io olay
ihe game of rummy / syndicate (13 card game}, in the interest of iustiog,
pending disposal of the will pelition, Pending disposal of WP 17394 of 2034.
on the file af the High Court,
The petition/Appeal coming on for hearing, upon perusing the Petitic
and the affidavil fled in support therenf and the order of the Hi igh Court arder
dated 24.08.2024 . 31.07 2084 & 04.10. 2094 made herein a c upon hearing
the arguments of Si K V RAJENDRA PRASAD Advyorste for the Fetiioner
and of GP FOR HOME for the Respondents, the Court made the iiowing.
ORDER:
"interim order granted earlier ig extended for a further period of
four (4) weeks,
Post the matter after three (3) weeks."
Sdi- PUNY. BHASKAR RAG
ASSISTANT REGISTRAS
TRUE COPY
SECTION OFFICER
Te,
1. One CC io SRL KV RAJENDRA PRASAD Advocate [OPUC]
2. Two CCs to GP FOR HOME ,High Court Of Ancihra Pradesh. [OUT]
3. One spare copy
HIGH COURT
¥S,J
DATED:O7M 1/2024
POST AFTER THREE WEEKS
ORDER
WP.No.1 1394 of 2024
INTERN OROER EXTENDED
sy
waseaas in * ~ aes
asaya
SAO
SSS SSS
