KEN Vs. THE GOVERNMENT OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the present writ petition praying for the following reliefs:-

(2.) Learned Counsel for the petitioner mainly contends that the petitioner-Association is registered under the provision of Karnataka Societies Registration Act with an object to provide for its members, for the sake of recreation and upliftment of cultural values, planned various programmes like providing library and literary activities and also provides for play of chess, carom, Fantastic-III and other recreational activities. Respondent Nos.5 and 6 are insisting the petitioner-Association to run the Association under the provisions of Karnataka Police Act. Therefore, the petitioner is before this Court. 2. 1 I have heard learned counsel for both the parties to the lis.

(3.) Sri Vasanthappa, learned counsel for the petitioner, reiterating the grounds urged in the petition, has contended that to run a Recreation club, there is no necessity to obtain the licence under the provisions of Karnataka Police Act. Respondent Nos.4 and 5 are unnecessarily interfering with the day-to-day recreational activities of the petitioner's Association. Therefore, he sought to allow the petition.