BALAJI RECREATIONAL ASSOCIATION VINAYAKA NAGARA, NO. 19 GNMR COMPLEX, KATTIGENAHALLI VILLAGE VINAYAKA NAGARA, BAGALUR CROSS IAF POST, BANGALORE 560 063 REP. BY PRESIDENT MOHAN KUMAR Vs. THE STATE OF KARNATAKA REP. BY ITS SECRETARY HOME DEPARTMEN

JUDGEMENT

(1.) LEARNED HCGF 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.) 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 lake action only if the petitioner indulges in any unlawful activities. He further submits that the respondents will not insist the petitioner for license for such of the activities for which no license is required.