AMBIENT ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED Government Advocate is directed to take notice for respondents.

(2.) THE petitioner is an Association registered under the Karnataka Societies Registration Act, 1960. The case of the petitioner-Association is that it is engaged in conducting sports and other cultural activities such as carrom, chess, table tennis, snooker, pools, billiards, cricket, dots, voley ball, playing cards and rummy, poker, computer games, motor competition, cycling competition, video games, body building games, etc., and other indoor games for the benefit of its members. It is the case of the petitioner that the respondents are insisting that the petitioner should obtain license either under the Karnataka Police Act or under the provisions of Licensing and Controlling of Places of Public Amusement Order, 2002.

(3.) THIS order however will not come in the way of the respondents monitoring the activities of the petitioner-Association. It is made clear that the respondents shall take appropriate action against the petitioner in accordance with law, if it is found indulging in any unlawful, immoral or forbidden activities.