Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Karnataka High Court

Sri Eswara Recreation Rural Club vs The State Of Karnataka on 1 December, 2010

Author: Mohan Shantanagoudar

Bench: Mohan Shantanagoudar

1

HI THE HIGH COURT OF K&RNA'I'5K& AT BANGALORE

DATED THIS THE 13'? BA? GF DECEBRER 

THE I~mzsraLE HRJUSHCE many   

WRIT ?E'I'ITION' NO..36794 C>F»2D.1O{f3'M§'25€}§;IGEV)  " A

BEFGRE

HE'IW'E§:

sax Eswzam mcmAn::»1¢;:'u:zAL (1E.T(J'I-1    
260.54 & 55, 3.3.7 mw,%«_  L ._   
VARAM£LLENAI-IALLI 'fi£,~HQBLif.,
C Hm 'rALUKA1m zxxszfmm  
REP.BY1'I"8 PRE$"£E}.EE_'1'~_     j _  
a.mmm *. *    V 

[By  net as  A1'.)VS., 1

9.2%:

I

,'i'HE simn' <22? 

.9Yn*asEc1=:E'rARY

% "rxmraarnmzwap new Amam
 £*E';13.1?.AMZ_E%EDKAR VEEEHI
._  $I3'PERHf1'ERDENT or PCEJCE

C MPUR }3$'I'RICT
CH MFUR,

:  '-THE DEPUTY SUPERHTTEHDENT 05* mums
L   & Xafiwmma SUB nzvmwu,



2

CH R TCYWN ARI} EESTRICT.

4 THE IHSPECTGR GP' POLICE
C mPUR CRCLE, _
fl I&PUR TOWN JENI} I3IS'FR1G"I'.; 

5 THE 51:13 msmcma ow 1=o1;;:cE  ' ~ 

C mWR mm, M22169 swAr:92:;%   

   

[ByS1*i: R. mEvms.m;§)  

-..

mm wart PE'1'I'£'I(3fi E mmm-«txrmgfi ARTIGLE 22::
AND 22'? cm  _(:«()!?%*STfI'!3'T'It3EE._C3F". pmvme T0
DIREOT THE ;Ri'~1'$PONflEms' RG'r.."m'VjE¢rERFERE WITH
THE DAY  mxfxé  {mama on BY THE
PETITIONER <'§E}E$B, so "iL§§R'G...AS-*v.A'}?HEY GARRY {EN THE
93536355} I}€A'C#'3;§)RL=Ai'{{:E .'51'I-IE Law.

Tim p1§'1?i*.»:*:z)'ri< wéamxn on mm 921:2. Hmnme
mxs my, mm  THE mLmwmG:-

 "~A$ri:'R; :If}§Vdas, learned ma is dimcted 1:0 taka

  respondents.

V' A. ,   petition ia filed seeking a dirccticm to the

'  Ai*'§e#;§éx:ts;3$n'm not ta insist upon :11: petitioner to obtain

a Wine Ymenm to carry an the lawful activitiw in the

VN



3

premises of the petitionafs Associaxien either undar

the Felice Act at undzcr the pa-ovisiatm cf 

and Contraulting nf Placm 91" Public  

and nmt ta interfere in the playaf    '

ten11'?m, chcsa, snooker, azax-em _§:t<';.,_  _

are the games of skill.

3. The :i3suve*§.nL«:sL mega. It is
covered by    The order,
dated  Wzrit Petition

Ne . 1754%e§k}2w§ mam:

 "*3. %  :_"}' iziid that the  s
%.ameamk;smmgzmmmmamw Itaenae
   am: Controlling qr:-'-race;
.  qffmibzgc Amuwmentc gacmgaxara was Order
 pwpoae sf naming autumn! and
  or recwatianai awxmes. Hawever; {fine

 puémwwrmzmdmbemduigrmmmwwwr

_  unlawful aauawes, this cmerwm ram some in me
wayafmathorfliesmlwzgapprnpriateacfianin
szcaatdazvwe wihimn.'

V7



4

4. the own, and .30" mvawex: zoo;
Eiflld in Naif: iutitian fl'a.37228 of
2004: mud: as iollnu:

"4. ..., the wrfl pefimn is 

peximaerce   

regondents to ingest 

pmmr and we take   
Law, t}':hepet£i:tcztnerarms"§*:a§#*.b;Va*n;  

5. In view at the I have no
hesitation     clizecting the
  uupéxn the petiticncr to obtain'

lirsenm   mes like table tennis, sham,

   etc., which are the games

 A citfrxer under tm Kamaxaka

   er the Rules er Ordars framed

_' '  memufizfier,
  Hawever, it is made clear that the

V'   wfipondanm shall take appropriate action against the

~, /5

\"



5
petitienxar in accerdance with law, if it is fauna
indulging in any unlawful, immoral or foxbififign
agtivities. J   

Patition is allowacl asccrfiingly.
Ne ordm as to costs,   

Sari R. Devdaa, lea:-ma AG};-iéia  'ks 

meme afappmrazme   V

    ..