RANGA RECREATION ASSOCIATION LAKSHMI COMPLEX HOSADURGA ROAD NEAR BUS STOP, HOLALKERE CHITRADURGA DISTRICT REP. BY ITS SECRETARY SRI. DEVRAJ S. Vs. THE STATE OF KARNATAKA REP. BY ITS SECRETARY DEPARTMENT OF HOME VIDHANA SOUDHA BANGALORE - 1 AND O

JUDGEMENT

(1.) LEARNED HCGP is directed to lake notice for the respondents.

(2.) IN this case, the petitioner has sought for an order directing the respondents not to insist upon it to obtain licence to carry on lawful activities in its premises either under the Police Act, or under the Provisions of Licensing and Controlling of Places of Public Amusement Order and not to interfere in the play of skill oriented games like Rummy, Poker, Chess and Carrom, Coin Games. Wall Bail skill and other skill games and etc.

(3.) LEARNED HCGP appearing for the respondents submits that the Police have not interfered and will not interfere with the lawful activities of the petitioner and they would take action only if the petitioner indulges in any unlawful activities. He further submits that the respondents will not insist the petitioner for licence for such of the activities for which no license is required.