NANDI SOCIAL CLUB Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This petition is filed by the petitioner seeking writ of mandamus by way of direction to the respondents not to insist upon the petitioner to obtain license for playing skill games, indoor games like chess, carrom, snooker, rummy etc., and further direction to the respondents not to interfere in the day-to-day affairs of the petitioner club.

(3.) The petitioner is a social club under the name of Sri. Nandi Social Club, registered under the Karnataka Societies Registration Act, 1960 vide registration No.DRBG/SOR/256/2025-2026 dtd. 19/5/2025. 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 the respondents started interfering with the affairs of the petitioner and orally asking the petitioner to stop the activities. Whereas, the respondents have given ultimatum and warning to close down the Club otherwise they would lock the premises for not obtaining license. Therefore, the petitioner is before this Court due to high handedness and arbitrary manner of the respondents in trying to coerce the petitioner not to run the sports activities in its Club.