ANAND SOCIAL CLUB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned HCGP representing the respondents.

(2.) This petition is filed by the petitioner seeking writ of mandamus by way of directions to the respondent Nos.3 to 6 not to insist upon the petitioner to obtain license for playing skill games indoor games like Chess, Carom, Rummy, Table Tennis, Lawn tennis, Billiards, Badminton and outdoor games such as Tennis, Tenniqutte, Athletics, Cricket etc., and further direction to respondent Nos.3 to 6 not to interfere in the day-to-day affairs of the petitioner.

(3.) Petitioner is a club under the name of Anand Social Club, Lokapur registered under the Karnataka Societies Registration Act, 1960 vide registration No.DRBG/SOR/139/2023-2024 dtd. 5/6/2023. Petitioner is running several sports activities to adults, children and other members of the club to train the members exclusively for sports. It is the grievance of the petitioner that respondent Nos.3 to 6 started interfering with the affairs of the petitioner and orally asking the petitioner to stop the activities as there is a direction from the higher authorities and consequently the petitioner is requested higher authorities not to interfere with the legal activities of petitioner in the club. Whereas, respondents have given ultimatum and warning to close down the club otherwise they would lock the premises. Therefore, petitioner is before this Court due to the high handedness and arbitrary manner of respondent Nos.3 to 6 in trying to close down the club or restrain them from conducting their legal activities in the club.