ARUNODAYA RECREATION ASSOCIATION CLUB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned High Court Government Pleader.

(2.) The petitioner is before this Court praying for issuance of a writ in the nature of prohibition or any other appropriate writ order or direction to the respondents No.1 to 4 herein not to interfere in the peaceful recreational and cultural activities carried out by the petitioner association as per the Karnataka Societies Registration Act, 1960 and the Karnataka Societies Registration Rules, 1961 and for issuance of a writ in the nature of mandamus or other appropriate writ or direction, declaring that the respondents No.1 to 4 have no right to prohibit the petitioner association in carrying out the recreational activities in the nature of games such as indoor games and rummy, etc.

(3.) Learned counsel for the petitioner would submit that, this Court in similar matters has been pleased to dispose of the writ petitions granting the relief.