SAI RECREATION ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petition is admitted for hearing. With the consent of the parties, the same is heard finally.

(2.) In this petition, petitioner inter alia seeks a writ of mandamus to declare that the respondent police have no authority to insist the petitioner to obtain permission or license as required under Sections 79 and 80 of the Karnataka Police Act, 1963 as such as an interference is to be declared as illegal and invalid and by declaring that the permitted indoor and outdoor games are concerned, to carry on recreational and other lawful activities like Rugby, Kabbadi, Fantastic Three Video Games, Cricket, Hockey, Volley Ball, Wall Game, Wall Ball, Computers Game, Poker, Table Tennis, Darts Game, Ping Pong Ball Game, Recreation and other all skilled games except Gambling, Spots, Adventure Programmers, Social, Educational, Cultural and Recreational activities and conduct Taluk, District and State level Motor Race, Chess, Carrom, Fantastic III played with 3 dice ball, Dart Games, Electronic Coin Games Table Tennis, Cards (Rummy) Snooker, Pool Game, Billiards, Joker Bonus Games, Six Colour, Skill Game, and other Indoor and Outdoor Games in the petition schedule premises.

(3.) When the matter was taken up today, learned counsel for the parties submit that the impugned order in the writ petition is squarely covered by an order dated 22.02.2016 in W.P.No.101799/2016.