Karnataka High Court
Billiards Boys Snooker Club vs The State Of Karnataka on 29 August, 2011
Author: A.S.Bopanna
Bench: A.S.Bopanna
Set Must Ang BOK Heath BH High & PPAR ERA PTET tet RE ARLE ORT, PEE QE i RAR, PER CORE LP ARORA Piet & ee ee a ee Seon Ln UTHIG EG COURT OF RARNATARA AT DANGEA DATED UTAUS The 29°48 DAY OF Al THE HON'BLE ME.JUSTICE A.S.BOPANNA -- Tes T eee ERS a 0S BOYS SNOOKER CLUB V.V. EXTENSION ae GOVERNMENT COLLEGE ROAD HOSAKOTE, HOSAKOTE TALUE BANGALORE RURAL DISTRICT: REPRESENTED RY ITY PRESIDENT SRL MANOHAR 600 S/O. HANUMANTHATPA my sikh 'ASHOK HW. PATIL, ADV.) iL. THE STATE OF KARNATABA REPRESENTED BY Fre. SECRETARY HOWe DErAPTMERT _ VIDEAMA SOUDHA - BABGALORE. _ é SUPER IeTENUENT OF POG BARS. ALOR RURAL "OE DEMUTY SUPERINTENDENT OF POLICE BAK GALORE RURAL : ne OF pees be Ie S Pes Tue OP POLE! OTE ge gs, wf % POSE i e er BEBE S OTE ae TERE ETE Thorne BA TR EBA a \. direction to respondents No.1 to 5 herein mot io miterfere Bo SADR ESEOS BEAST PS yh? QP BMP RUS MEE FS PEE Gol hg I SR ESLOR EAI PE LEI Rie RI Pak OS RRR BPP TS PSE IAS UO Wal E THIS WRIT PETITION IS FILED UNDER ARTICLE 225 & 227 OF THE CONSTITUTION OF INDIA PRAYING 'fo- DIRECT THE RESPONDENTS NOT TO INSIGT UPON THE POSSESSION AND ENJOYMENT TO ORTAIN LICENSE FOR ~.. THE PLAY OF DART GAME, CHESS, PLAYING CARDG/ RUMMY : | THE KARNATAKA POLICE ACT OR UNDER THE LICENCING AND CONTROLLING OF THE PLACE OF PBLIC™ AMUSEMENT ORDER BANGALORE CITY 1989 AB 'TEE. ABOVE SAID GAMES ARE DECLARED. AS A GAME OF SEILL BY THIS HONBLE COURT. BO THIS PETITION COMING ON .FOR PRELMMIN HEARING THIS DAY, THE COURT MADE THE FOLLOWING:- he Learned Governmert Advocate to acmept notice for respondents No.l PLP SP See . 2. Ties petitioner ie before thie Court eseking for a a aes Matha? . Seah z a a PS BO fue 2 erate S gegetS < ee in the peeceful- recreational and ciltural actwihes ict, anaistincl cpspar Sepew $binoe qursesjntite" ine ameagan tame #7 ante ube men . ---- Carried OTT CW LGe TRECIOTIGr Ti Tree CAL DPSEnise® Be per gixe f eee ae geese eee "CEU: Og a PONG LLC. "2 are Ldug ot te 'beuh oh x ¥ See 3. The petitioner claima to be a recreational club 2 ¢ =
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