SAMRUDDHI SOCIAL ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in the above writ petition has sought for a writ of mandamus to direct the respondents not to insist the petitioner to obtain license under Karnataka Police Act or under Licensing and Controlling of Places of the Public Amusement Order for playing skill games and to direct the respondents not to interfere with the activities of the petitioner-Association for the recreation of its members by playing skilled games in the premises of the petitioner-Association.

(2.) It is contended by the petitioner that it is an Association registered under the Karnataka Societies Registration Act, 1960. The object of the Association is to provide facilities for recreation and entertainment such as conducting outdoor and indoor games like chess, snooker, carom, electronic coin games, pentastic- 3, video games, three dies bowling, poker, wall game, six colour games, rummy etc. The respondent police are interfering with the functioning of the Association without any legal basis. The petitioner Association is not required to obtain any license from the respondents under any provisions of law, and therefore, prayed for the relief sought for.

(3.) I have heard the learned counsel for the parties to the lis.