MILIND SHRIRAM LIMAYE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Returnable forthwith. By consent, the Petition is taken up final hearing.

(2.) By this Petition, under Article 226 of the Constitution of India, the Petitioner seeks to challenge the order dated 11 July 2012 passed by the Assistant Commissioner of Police (Administration), Pune, refusing to grant exemption from requirements of Suitability Certificate for the Rummy competition performances to be organized by the Petitioner or in the alternative, seeks issuance of a Suitability Certificate under the applicable licensing rules.

(3.) The Petitioner is an entrepreneur and founder of an association known as 'Competitive Tournament Rummy Players Association' ("CTRPA" for short). CTRPA is a registered public trust. It is the case of the Petitioner that CTRPA is formed with an object to rectify procedural fallacies in the prevalent practices of the card game of 'Rummy' and provide a healthy competition alternative of the game as a game of skill. CTRPA has prepared and adopted a format of competition rules called 'The CTRPA Prevention of Gambling Novel Rummy Performance Script, 2008' ("CTRPA Competition Rules" for short). It appears that CTRPA Competition Rules were copyrighted by the Petitioner.