SNEHA SPORTS AND RECREATION CLUB SEETHAPURA ROAD, ARALAKUPPE PANDAVAPURA TALUK MANDYA DISTRICT-571434 REP. BY ITS PRESIDENT SRI B. KARUNESH Vs. GOVERNMENT OF KARNATAKA HOME DEPARTMENT VIDHANA SOUDHA BANGALORE-560001 REP. BY ITS SECRETARY, SUPERI

JUDGEMENT

(1.) Learned Government Advocate is directed to take notice for respondents. 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 chess, rummy, volley ball, ball badminton, foot ball, carrom, table tennis, 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.

(2.) IDENTICAL questions have been considered by this Court in W.P. No. 18625/2005, disposed of on 27.1.2006 holding that permission under the Police Act is not required to run a Society or a Recreation Club of the present nature and the petitioner need not obtain any license to run the recreation activities for the benefit of its members. Accordingly, the following order is made: -