SAMARTH RECREATION ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is a society registered under the Karnataka Societies Registration Act. The petitioner's recreation club is established to encourage the games like cricket, kabadi, Karate, Carom, Chess, Snooker, Volleyball, Rummy (non gambling), cards, Games and also for promoting sports and other Cultural activities in and around Tadas Village, Shiggaon Taluk and other Rural areas.

(2.) Learned counsel for the petitioner submits that the entry to the petitioner's association is restricted only to its members and outsiders and other public are not allowed to enter or enjoy the benefits of the society as a matter of right or on payment. He further submits that the respondent-police are now forcing the petitioner- recreational club to obtain license to conduct the activities in the said club. Hence, this writ petition.

(3.) Learned counsel for the petitioner further submit that the recreational activities that are carried out in the recreation club would not fall under Ss. 6 & 7 of the Karnataka Police Act, 1963. Hence, they are not required to secure any license from the authorities.