DEVI RECREATION ASSOCIATION Vs. COMMISSIONER OF POLICE BANGALORE

JUDGEMENT

(1.) THE petitioner, an association registered under the Karnataka Societies Registration Act, 1960 with the objects of providing recreational activities and conducting games, has presented this petition for a mandamus to the respondents not to insist upon the petitioner to obtain a license to play games of skill and for a declaration that it is not required to obtain a license under the Licensing and Controlling of Places of Public Amusement Order or under Karnataka Police Act, 1963 to provide recreational activities and for a further direction to restrain the respondents from interfering with the recreational activities provided by the petitioner association.

(2.) HEARD the learned counsel for the petitioner and learned Government Pleader, perused the pleadings and examined the bye-laws of the petitioner association.

(3.) THE learned Government Pleader for respondents submits that the police have not interfered and will not interfere with the lawful activities of the petitioner association and would take action only if the petitioner indulges in any unlawful activities, and that the respondents will not insist upon the petitioner to secure the license for such activities, since no such license is necessary.