Sri Chandana Cultural Association vs The State Of Andhra Pradesh
2024 Latest Caselaw 8445 AP

Citation : 2024 Latest Caselaw 8445 AP
Judgement Date : 13 September, 2024

Andhra Pradesh High Court - Amravati

Sri Chandana Cultural Association vs The State Of Andhra Pradesh on 13 September, 2024

 APHC010392072024

                      IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                      [3368]


       FRIDAY, THE THIRTEENTH DAY OF SEPTEMBER
           TWO THOUSAND AND TWENTY FOUR

                                PRESENT

 THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                    WRIT PETITION NO: 20072/2024

Between:

Sri Chandana Cultural Association                    ...PETITIONER

                                   AND

The State Of Andhra Pradesh and Others          ...RESPONDENT(S)

Counsel for the Petitioner:

   1. K V RAJENDRA PRASAD

Counsel for the Respondent(S):

   1. GP FOR HOME

The Court made the following:


O R D E R:

This Writ Petition under Article 226 of the Constitution of

India is filed for the following relief:

" ...to issue a Writ, order or direction, more in the nature of Writ of Mandamus, declaring that the interfering with the lawful activities of the Court more

in the nature of Writ action of the respondents 2 to 4, in interfering with the lawful activities of the Petitioner-Association, including playing of game Rummy by the Members in the Association premises and seized the Petitioner-Association, as illegal, improper, arbitrary, violative of Articles 14 and 21 of the Constitution of India unconstitutional and contrary to the Judgment of the Hon'ble Supreme Court of India, in the case of State of A.P. Vs K. Satyanarayan reported in AIR 1968 SC page 825 and in 2002 (5) ALT DB page 805 and 18807 of 2019, dated 09.12.20219 and consequently direct the respondents 2 to 4 not to interfere game of Rummy with Stakes / Syndicate by the Members with the playing of the Petitioner Association within the Association Premises and pass and pass..."

2. Heard Sri K.V. Rajendra Prasad, learned counsel for the

petitioner appeared through virtual mode and Sri S.Sarath Kumar,

learned Assistant Government Pleader for Home.

3. At the time of hearing, learned Assistant Government

Pleader for Home on written instructions would submit that

respondent No.4 along with his staff visited petitioner's club for

routine check, as part of their duty and they never threatened the

members and guests present in the club and they will not

interfere with any legal activities of the club and they will follow

due process of law, in the event of any activities found performed

against law.

4. Recording the said submissions, the Writ Petition is