K BALAJI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr.D.Krishna Kumar, Special Government Pleader, takes notice on behalf of respondents 1 to 3.

(2.) The petitioner, who is engaged in the business of video game parlour at No.10, Montieth Road, Taj Mahal Complex, Egmore, Chennai -8, placing reliance on the orders of this Court dated 3.4.2001, made in W.P.No.4022 of 2001, permitting lawful video game parlour to run the business and directing the respondents/police not to interfere with the business as long as they run the business in accordance with law and also an order of a Division Bench of this Court dated 11.02.2002, made in Writ Appeal Nos.809 and 810 of 1999, directing the second respondent/police to maintain status quo with regard to the running of the video game parlour, seeks a writ of Mandamus to forbear the respondents and their subordinates from in any manner interfering with the lawful running of business of video games parlour at No.10, Montieth Road, Taj Mahal Complex, Egmore, Chennai -8.

(3.) The learned counsel for the petitioner has also brought to my notice that this Court by order dated 12.7.1999, in Writ Petition No.11881 of 1991, forbore the Commissioner of Police, Madras -8, from interfering with the video game business as long as the video game parlour carry on their business in accordance with law, of course, reserving the right to take appropriate action in a manner known to law as and when the video game parlour commits any irregularity in their business.