AMMA RECREATION ASSOCIATION NO. 102, 9TH CROSS, 1ST MAIN ROAD CHAMARAJPET, BANGALORE-560 018 REP, BY ITS PRESIDENT SRI B.M. MAHADEVA SWAMY Vs. THE STATE OF KARNATAKA REP, BY ITS SECRETARY HOME DEPARTMENT, VIDHANA SOUDHA BANGALORE-560 001 AND OTH

JUDGEMENT

(1.) LEARNED Government Advocate to accept notice for respondents and file memo of appearance in four weeks. The petitioner is before this Court seeking for a direction to respondents herein not to interfere in the peaceful recreational and cultural activities carried on by the petitioner in the club premises as per the legal requirements.

(2.) THE petitioner claims to be a recreational club wherein the members of the club are permitted to play games of recreation such as chess, carrom, dart game, wall game, poker, coin game, six colour games, rummy, table tennis, billiards/snooker, cards club, skill game, video game, joker bonus and all indoor games. It is therefore the contention that no unlawful activity is being carried on in the said premises. The grievance of the petitioner is that the respondents are insisting on the petitioner to secure licence despite the does not require a licence. The petitioner is therefore before this Court.

(3.) IN that view of the matter, the petition is disposed of with a direction to the respondents not to insist on the petitioner to secure a licence in respect of the activities stated to have been earned on by the petitioner. However, it is made clear that the respondents would be entitled to monitor the activities and take, action, if the "petitioner indulges, in any illegal activities in the club premises. With the above observations, the petition stands disposed of No order as to costs.