WHITE FOG SPORTS INSTITUTE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri M.Vinod Kumar, learned Additional Government Advocate accepts notice for the respondents.

(2.) With the consent of learned counsel for both the parties, this petition is taken up for final disposal.

(3.) The petitioner is before this Court praying for a writ of mandamus directing the respondents not to insist the petitioner to obtain license under Karnataka Police Act or under Licensing and Controlling of Places of Public Amusement for playing of skill games like chess, snooker, Carom, Electronic coin games, Pentastidc-3, Three Dies Bowling, [is newly known as skilled electronic game] poker, wall game, six colour games, rummy etc., in the premises of the petitioner- Association and for a direction to respondents not to interfere with the activities of the petitioner-Association for the recreation of its members by playing the skilled games like chess, Dart Game, snooker, carom, electronic coin games, video games, poker, wall game, rummy, etc., in the premises of the petitioner- Association. It is also submitted that petitioner shall not contravene any of the provisions of Karnataka Police Act and the Games conducted by the petitioner's Association would not attract the provisions of the Karnataka Police Act.