LEGAL RECREATION CLUB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The prayer in this writ petition is for a direction to be issued to the respondents not to insist upon the petitioner to obtain a license to play games such as Carrom, Chess, Rummy etc., in the petitioner's premises either under the Police Act or under the Licensing and Controlling of the Place of Public Amusement Order.

(2.) It is not in dispute that the question raised in this writ petition have already been concluded by the decision rendered in D.V.R Recreation Club Vs. the State of Karnataka and others (W.P. No.207054/2004, dtd. 15/12/2014).

(3.) In view of the above, this writ petition is disposed off in the same terms as in W.P. No.207054/2004, dtd. 15/12/2014, since this Court has already held that no license is required for the petitioner to conduct games such as Carrom, Chess, Rummy etc., in its premises, the fifth respondent is directed to consider the request of the petitioner in accordance with law without insisting upon the license to be obtained from the Police Authorities.