NEW TARGET RECREATION ASSOCIATION, REPRESENTED BY ITS PRESIDENT SRI. B.M. MURTHY Vs. THE STATE OF KARNATAKA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HOME AND OTHERS

JUDGEMENT

(1.) LEARNED Government Pleader is directed 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 21.02.2008 which is subsequently followed in W.P. No. 36186/2010 disposed of an 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.