MANI RECREATION SPORTS ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate is directed to take notice for the respondents.

(2.) Petitioner has filed the present petition seeking the following reliefs:

(3.) It is the case of the learned counsel that petitioner is a recreational club registered under the provisions of the Karnataka Societies Registration Act, 1960, running in the name and style of Mani Recreation Sports Association. It is basically established with the object to build up sportsmanship, to encourage reading habits, develop skill games, establish library and other objects specified in the bye-law. Petitioner's club is registered under the Act of 1960 on 22/7/2025 before the competent authority. Petitioner is providing several activities of recreational nature of indoor games including Rummy, Card Games, Chess, Carom, Billiards/Snooker, skilled game, etc. This is specifically to the members of the club/association and no others, public are permitted in the club/association.