SUNSHINE RECREATION ASSOCIATION, REPRESENTED BY ITS VICE-PRESIDENT SRI. G. SHEKAR Vs. THE STATE OF KARNATAKA, REPRESENTED BY ITS SECRETARY HOME DEPARTMENT AND OTHERS

JUDGEMENT

(1.) LEARNED High Court Government Pleader is direction to take notice for the Respondents.

(2.) IN this writ petition, Petitioner is seeking a direction to the Respondents not to insist upon the Petitioner for obtaining license to carry on lawful recreational activities and functions in the Petitioner Association.

(3.) LEARNED Counsel for the Petitioner placing reliance on the decision of this Court in W.P. No. 2865/2008 disposed of on 21.02.2006 which is subsequently followed in W.P. No. 361B6/2010 disposed of on 22.11.2010 submits that this Court has already held that as long as lawful recreational activities are carried out by the Association concerned, there was no requirement of taking permission from the Police Department either under Section 31 of the Karnataka. Police Act or under any other Licensing Order.