SREE MARUTHI RECREATION AND SPORTS ASSOCIATION Vs. STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY HOME DEPARTMENT VIDHANA SOUDHA AND OTHERS

JUDGEMENT

(1.) The petitioner - Sri. Maruthi Creations has filed this writ petition with the following prayers:-

(2.) This Court is generally flooded with these kinds of writ petitions seeking interference against normal discharge of duty by Police Authorities and despite passing of several orders, disposing of such petitions, giving directions to the petitioners to approach the concerned Police Authorities only, with their representation and evidence to prove before them that no illegal activities are happening in their Recreation Clubs etc.,, such repetitive writ petitions are being filed by different petitioners and the Court is left with no option but to pass such repetitive orders time and again.

(3.) This is simply an exercise in futility and does deserve to be repeated. Once the High Court has disposed of the case of similar nature and certain directions have been given in one such case, it is open to the subsequent petitioners having similar grievance to rely upon such order passed by this Court and adduce their own evidence on the facts and pleadings in their case, obviating the need of unnecessary filing of the writ petitions in this Court and invited the Court to pass such repetitive orders. Such practice deserves to be put down and prohibited.