EKADANTA VINAYAKA RECREATION ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) MR. N. B. Vishwanath, learned Additional Government Advocate is directed to take notice for respondents.

(2.) LEARNED Counsel for the petitioner, to serve a set of papers on him.

(3.) IDENTICAL questions have been considered by this Court in W.P. No. 18625 of 2005 disposed of on 27-1-2006 holding that permission under the Police Act is not required to run a society or a recreation club of the present nature and the petitioners need not obtain any licence to run the recreation activities for the benefit of its members. Consequently, following order is passed: (a) Petition stands allowed. (h) The respondents shall not insist that the petitioner should obtain the necessary licence for the aforesaid games. But however, that shall exclude the dart game, video game and electronic coin games. (c) The respondents also shall monitor the activities of the Association.