MATHOSHREE MITRA MANDALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate takes notice for all the respondents.

(2.) Petitioner has filed this writ petition seeking for a direction to respondents not to insist upon them to obtain license for playing skill games like Chess, Carom & Rummy either under the Karnataka Police Act or under the Licensing and Controlling of the Place of Amusement Order.

(3.) Learned counsel for the parties would submit that the issue involved in this writ petition is squarely covered by the order dtd. 22/2/2016 passed in WP No.101799/2016 (GM-Police) Srimanth Ramchandrarao Appasaheb Club, Jamakhandi vs. State of Karnataka.