SRI LAKSHMINARASHIMA RECREATION ASSOCIATION (R) REPRESENTED BY ITS PRESIDENT, SRI ANAND M Vs. THE STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT, VIDHANA SOUDHA, BANGALORE AND OTHERS

JUDGEMENT

(1.) SMT . M.C. Nagashree, learned High Court Govt. Pleader is directed to take notice for the respondents. This petition is filed seeking a direction to the respondents not to insist upon the petitioner to obtain the licence to carry on the lawful activities in the premises of the petitioner's Association either under the Police Act or under the provisions of Licencing and Controlling of Places of Public Amusement Order and not to interfere in the play of games like dart game, chess, rummy, snooker and carom etc., which are the games of skill.

(2.) THE issue is no more res -integra. It is covered by the two decisions of this Court. The order, dated 12th February, 2002 passed in Writ Petition No. 1764 of 2002, reads as follows:

(3.) IN view of the afore -extracted order, I have no hesitation in allowing this petition by directing the respondents not to insist upon the petitioner to obtain licence for the play of games like dart game, chess, rummy, snooker and carom etc., in the premises either under the Karnataka Police Act, 1963 or the Rules or Orders framed thereunder. However, 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.