CUE-N NET (R) Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) LEARNED HCGP is directed to take 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 license 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 Ball skill and other skill games and etc.

(3.) I have carefully considered the arguments made by the learned Counsel for the parties and perused the materials placed on record. The only complaint of the petitioner is that the respondents are interfering with the lawful activities carried on by it. Learned HCGP has denied the allegations made in the writ petition. Having regard to the facts and circumstances of the case, I am of the view that the respondents should not interfere with the lawful activities of the petitioner. At the same time, respondents should be permitted to take action according to law in case the petitioner indulges in any unlawful activity. On identical facts, this Court in Shiva's case (supra) has restrained the respondents from interfering with the lawful activities of the petitioner.