JAKI RECREATION ASSOCIATION 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 4th respondent not to insist upon the petitioner to obtain license to carry on lawful activities and not to interfere in the game of skill dart games like cricket, kabaddi, karate, carom, chess, snooker, volleyball, rummy (non gambling), cards and games etc.

(3.) Petitioner is a Association under the name of Jaki Recreation Association registered under the Karnataka Societies Registration Act, 1960 vide registration No.DRDW/SOR/ 613/2022-2023 dtd. 30/12/2022. Petitioner association provides for its members religious gatherings, philosophical discussions and other sports activities like cricket, kabaddi, karate, carom, chess, snooker, volleyball, rummy (non gambling), cards, games and etc., It is the grievance of the petitioner that respondent No.4 started insisting the petitioner to obtain license under the provisions of Karnataka Police Act, 1963 and also under the license of controlling of places of public amusement order. Whereas, respondents have given ultimatum and warning to close down the Association otherwise they would lock the premises. Therefore, petitioner is before this Court due to the high handedness and arbitrary manner of respondent Nos.2 to 4 are trying to close down the Association or restrain them from conducting their legal activities in the Association.