Karnataka High Court
Aishwarya Recreation Association vs The Government Of Karnataka on 7 September, 2011
Author: A.S.Bopanna
Bench: A.S.Bopanna
HIGH COURT OF KARNATAKA HEGK COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CUURE UF BARMALABA FIRGO GAsU ET WP Brnrnesneeres Breese wes NATAKA AT BANGALORE IN THE HIGH COURT OF K DATED THIS THE 77 DAY OF SEPTEMBER .20 i. = THE HON'ELE Mia) P,NO.34428 OF 2611 JOM POLICE) - awe Wii (BY SRI: ia F VISH iAP t ax WUWATH, ADVS.,) te i THE GOVERNMENT OF KARNATAKA HOME DEPARTBERT VID Fe. SOUDHA " <Q THE CON MISSIONE L OF _ TRPANTERY ROAD, | BANGAL: ORE 3 TRE DEPUTY COMMISSIONER OF POLICE DIVISION 4. THE ASSISTANT Cee MISS IONER OF POLICE iTRAL DTVTSIOY ao aia "Ty POLICE STATION ie BANGA Al LORE S & # IGH COURT OF BARN ATAKARIGH COURT OF RARNATAICA HIGH COURT OF KARNATARA HIGH COURT OF KRARNATAILA HIGH COURT OF KARMATARA NIGP COU ud 6 THE ASSISTAR MOWER OF POLICE C.0.5 POLICE S (AYISMT. M.C.RAG SHREE 1, HGP) THIS % PETITION IS FILED UNDER ARTICLE 928 7 & 297 GF THE CORSTTTUTION OF TPIMA PRAYING TO... CT THE RESPONDENT BOT To IMGIST UPON. THE
OBTAIN THE LICENCE TO CARRY CN PEE aa CE MES IN THE PREMISES PET IONE JERS ASSOCIATION EITHER UNDER 1 ACT, OR UNDER THE PROVISIONS OF LICENS LLING OF PLACES OF. He ods bic A Be Te Te 2 WICH ARE OTHE. Axo 8 OF SKILL AS HELD BY nits COURT IN VARIOUS WPS AND ETC. otis WB BITHION, co Learned Government Advooate to accept notices for . resperdenia No.1 to 6 and file memo of appearance in fonay wees
2. The petitioner is before this Court seeking for a . 'diwectinn te respondents No.1 to G herein not to mteriere os in the pesoeiul recreational arc cultural activities carried on by the petitioner m the chib premises as per he legal requirements.
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& oc ea % ewe, re URT OF RARNATAIKA Mish OOURT OF KARIMATAKA FGI COURT Ob RAR MALARUA Pilkahi Gt RG HitgR PEAR NATA 3 u aa oe ag ey i e MiG . idee netirs have a OM RT OF KARNATAKA, HIGH Co é 4 ° gevowities of the chib arel tel _ The petitioner cleizns to be a recreational chub erereir the 1 eribers of the chub are permitted.to ae games of recreation euch ae rusminy, dart, © ches Ba, po wall bell ekill, coin games, ell parses, caren, ete. a ea therefore the contention tha:.no unlawful aut ivy ie ienin the een premises. The grieverzce of the petitioner i that the cesponden me 'pre insisting ori the petitioner to s¢ Beene despite the same does not require a Hoers woe The pe etitioner is" therefore belbre this Court.
re the iearned counsel appearing for the partics, it: fe to. be hotived that several mefters of (ac sen before thas Couet enc. tee Cours isi. < o9r site ny teken the view that in respect of the present natin "e of activities 1 & recrestional club, the , Seen dibess not require Hoence. Hence, the respondenta
- gre ret justified in insisting on the same. However, the
-respordenta would heve the Nberty of monitoring the action only Ud there are au supmn tebe ¢ wtedicn glide Lo peecte greasy gogeedi ghee SE ty 4 bbs ek oe any luce acteptices carriec on im the PSone 2 ae T OF KARNATARBA IEG MH COURT OF KARNATAKA HIGH COURT OF KARNATAIA HIGH COURT OF KARNATAKA HIGH COURT OF BARN ATAICA Mia Ct coy Stn thet wiew of the matter, the petition -is diagosed of with a direction to the respondenis not te *s :
insist on the petiticmer to secure a. licence in respect of the activities atete to have beer. cartied "on by the "rier. Hor it @ made clear thatthe lente would be entitled to. monitor the-nctivities 2 achor:, i the Homer mnduiges in ary 1 acces in the. chal premises.
With the above sbheervetions, the petition stands disposed of. No order as to costs. bb .
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