AVENUE ROAD DREAM LAND RECREATION ASSOCIATION, REPRESENTED BY ITS PRESIDENT, SRI. D.G. GANAPATHY SAW Vs. THE GOVERNMENT OF KARNATAKA HOME DEPARTMENT, REPRESENTED BY ITS SECRETARY AND OTHERS

JUDGEMENT

(1.) LEARNED Government Header is directed to takes 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 licence for carrying out lawful recreational activities and functions in the Petitioner -Association.

(3.) LEARNED Counsel for the Petitioner placing reliance on the election 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 on 22.11.2010 submits that this Court has already. held that as long as lawful recreational activities are, carried on by the Association concerned, there was no requirement of talking permission from the police Department either under Section 31 of the Karnataka police Act of under any other Licensing Order.