THIRUMAL RECREATION ASSOCIATION REP. BY ITS PRESIDENT R. PRASANNA KUMAR Vs. THE STATE OF KARNATAKA BY ITS SECRETARY AND OTHERS

JUDGEMENT

(1.) LEARNED AGA is directed to take notice on behalf of Respondents.

(2.) THIS petition is filed seeking a direction to the Respondents not to insist upon the Petitioner to obtain the licence to carry on the lawful activities in the premises of the Petitioner's Association either under the Police Act or under the provisions of Licencing and Controlling of Places of Public Amusement Order and not to interfere in the play of games like chess, carrom, snooker, rummy, snooker, etc., which are the games of skill.

(3.) THE order, dated 30th November, 2004 passed in Writ Petition No. 37228 of 2004, reads as follows: