Karnataka High Court
M/S Shree Rajeshwari Recreation Club vs The Government Of Karnataka on 6 April, 2009
Author: N.K.Patil
Bench: N.K.Patil
EN TEE EEIGZE CQURT Oi? Ké%RNATAK§L AT BANGALORE: '-2»'5P\}-I4), 359%} 0:" 23539 THE ASSETANT {I-C}?v'%MISSi{}¥\€ER OF POLHZE 'i-ME C%T's' CRWQE "a;3RAE'éCH N'T.F~"£E'§"
8AP«%GA§.GRE €23 {ss"€L HIE". NARENQRA PRASAD HCGP FOR REsPs¢a0E:¢{?s " 'é 9zEs::*<3:~::;£:g-s*:féj««.._:'~'--V,A ms we as mag urenaa ART§C{;E$ :22sj1'A$an 22%' Q"F T'T:a2§I1.:' CG!'se'ST%TUT%O¥'=é OF ENEEAE F'RAY3N€3 TO SRQCT THE F(E$-P{3%~%DE.NTS HQ'-1'.
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W3 vv,P_--V..c::3>aezA§4G cu-at ~¥<>v£% PRELi?v1{f*~4ARY HEARENG was QAY. THE cGuRT~aw2_E'?HE £4'€.*:..i.4.::>'*s:~J.::4e;
' ' ::ORfiER:
The" ._fie£iti's¥*seVr'~ '* Recreatien Associaticn iepraggééiad bgr £"t::V_V_Sécré§i3ry. §3etificmer Er: th§s petition has uthe rapondents mi to insist upen the p et§i5bne%"f§.".'¢b§:§ifi the iicence ta carry an iawfui activitisas ' Lira thé' pfégiiées ef the pet%tirmer's associatian, either '{;fn{ier'*theV'Pciiace Act, (If under the prcmsicarzs 31' Licensing Controiiing ef Piauces of Pubék; Amusfiment order and ~ .'mt to interfere in the pia ef skiii erierated games iike r 22»? "£112 HIGH CCFSRT €32? K?aR?€!&'f:'&KA A'? BANC-?~.LGRE 'Je'.E'.E~Ié;a 363%} of 2£}€¥':? Lb':'"£'EEEi{IG1ICQURT GE' KARNATAKA AT BANGALORE 'a1f.P,':--€c». 3633 sf 20439 -3- rurnmy, dart, chess, pnkar, we}! baii skill, coin games and skiii games, carrom c-:»tc., which are the gamm cf skiftas he¥d by this Caurt in various writ petitions deciare that the petitioner's associaticn does any iicense fmm the respcmdentg acfivities at the petitianefa a$$c::r;_§at§oh~ .;5remisesV--; . .. "
2. I have heard ie3rne§iW;r,§_oai_{rséI' for petitioner and learned appefiring for resmndents. V 2 h' 'V
3. the parties, at the matter involved in this the ewe: passed by this Court aate&%13'*? gm-tc3a% 29:39 in W.P.No. 7934 of 2093 "fieqnfeafion Association Vs. State of of Home and others).
Thére,_fdre,.«f!;§§:§Vy'.:;si:bmitted that, foilowing the said order, inst4a.r1f~ writ petition flied by petitioner may aiso be ,1 1 EN TIRE 13611 {IQUIIT GE" KARNATAKA HF BANG.-&LC>{{E '3v'.,P.Nt:.~, 3600 of 23$'? 13%' T1115 HIGH COURT OF KARNATAKA AT BANGALORE. '«3c'.?.Na. 3600 of 2039 .4.
4. The 1-submission made by ieamed counsei appearing for both the parties, as stated above, is on record.
5. in the light of the submimicm made..,5y:.VVié3frfied' caunsefi appearing for both the iv the instant writ petition filed by pétifiéner . of, foiicwing the order pa$sed_fi§y'.,:fir;.§§V mu. March 2909 In w.a.Na.;%%%"i*;9s&$4¢f 12e9é§%fj(ar¢e Vinayaka Recreafion A§5§ci_afi9h":'.*§{§;_'_:: Karnataka, Department; for the reasons stated V..?'r11-.-érein is permitted te szgbrnit _§:iet3"iie <';E éiifisolidated representation ' A 'a~¥én{i=with the 'tiééémsary orders or notifications passed by flfiis Court in similar Aéiexattaga-'fa-.LA{§éTfore the !'%f.')0!"I€iE!'¥t$-2 to 6 within 3 A. of four weeks from the date of receipt of 3 ' of thfi arder. A XHWWW ENE. T133 HIGH C£)URT €31? KARHATAKA AT BANGALCBRE 'Jv'.P.Z'~k2. 3609 4:2? 2&9