ANNAPURNA ELECTRONIC RECREATION ASSOCIATION REP. BY ITS GENERAL SECRETARY SRI RANGANATH B.S. Vs. THE STATE OF KARNATAKA REPTD. BY ITS SECRETARY DEPARTMENT OF HOME AND OTHERS

JUDGEMENT

(1.) GOVERNMENT Advocate is directed to take notice for Respondents.

(2.) , In this writ petition, Petitioner is seeking a direction' to the Respondents not to insist upon the Petitioner for obtaining license for carrying out 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. 2865/08 disposed of on 21.2.2008 which is subsequently followed in W.P. No. 36186/10 disposed of on 22.11.3010 submits that this Court has already held that as long as lawful recreational activities are tarried out by the Association concerned, there wet no requirement of taking permission from the Police Department either under Section 31 of the Karnataka Police Act or under any other Licensing Order.