FRIENDS RECREATION ASSOCIATION Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Sri M. Vinod Kumar, learned AGA 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 upon the petitioner to obtain license to carry on the lawful activities in the premises of the petitioner's association either under Police Act or under the Previsions of Licensing and Controlling of Places of Public Amusement order and not to interfere in carrying out lawful activities such as Rummy, Chess, Volley ball, Ball Badminton, Carom, Skill games like Rummy, Jackpot, Best of Seven including cultural and recreational activities in consonance with the Bylaws/memorandum of association of the society. 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.