Vijaya Recreation Club vs The State Of Karnataka on 8 June, 2009

[Cites 0, Cited by 12]

Karnataka High Court

Vijaya Recreation Club vs The State Of Karnataka on 8 June, 2009

Bench: N.K.Patil

1
2E§$HEﬁﬁRﬁNEKMWK%KAAT&%$AKEEW1ﬁa%ﬁQF%%

are THE HEGH CGURT OF i<ARf~.iA'§'A§{A A? aANGA.miRE
i}A'l"EI'} Tﬁiﬁ T1-IE 8'1? DAG? 0? ~ 
$EFoRE H  ..    1  .
'ma Hasema MR. ..§U;§TEC'E    

vmrr PETITIGR' :~:a.5537 op 

EE?3EEN:

v§3A~:A RECF3;EA'€"§C»NCE..UB   
{'.:%R NQ4-2223 mag 3&3 $s"E.%_m:s1 'V
§v':GQD8§BR§, M '*»%G..1?\€;3RE--?AL.i&K, ~ .._ - " A .
Q.;<..:.>:sm:m'; REPRa"s§:%4?;D";%%f :'53._   .
SECREAR's', SRl'NfT%%Yr'~'J§'A?&.{};§ E3HET_T'r',«  _ 
sza MAHABALA   - _  V " 

'  1 _  2   :vET:?;c2zu&'R

{By an : 3 *;%:sH§é~12::Je';';é§?s5;H§'mff';=.:::;%gfs;':;=;';":2 V}

   ' ' ' '   -.  I' I . . 2

=5  M: :.3.'§é..';-'"'.«: :2?' 'e<;AFa'ra:.;=;{':';:a._:<,:a 7

E3'{£TS 'E€FiET.¢R'"-.i_  
+'::,>;:».«:E%::>EPA_R";J*--2%..:E:'»;'s' <

v:mar¢gavsc:;3H.éx,"  
 aAzx:a;:::._Qs2wEV .1 'V '

ﬁd

 1Efﬁﬂu$L.§z'?'E§i£'<£'!T';?I¥%§E}E%~£T :2; psagca
'=!?§%A§%£C;.gLQFZE.

13$

"V _ " :::;:~é;:%;g..T§§»z';s:r*E<.,*":'aR Q? %i.§CE
~ -:;::;:;;;<: ,c;mz:LE smazesagaaa.
we }:';j;3::-5cTe:,>R SF mam
'§*u'£{}€sS§éERE 9$%,§CE sm"r:3:x;
.. ?:§i;;fi~'=;%'~é~'3:.»€xi.Q§2E'

.1? . 

;.§ES?Q%SEN?S

'gig; 3:; ; 224.3 ¥%8§~f§'JA%w'Af§»i Am ;

}5§ééT?;~1157:«i'E?%é%i}'t%<?:4}{};é'E; G?'E.é%{§é'é€}%Jé€§%;é{"'C%f'é' 's;»§}é'Z:Lé;iI§:}Eé"""i¥§'f'§i'V':?é'}§'fEé§§5:"E§;£"EEié€:§2é



-'\
L

I}? H133 E}i{3I§ €f£}U13'L3'." GE? E{nR_" ?'~§ATAKA AT IEARGALCERE 'x«'§'.}€Cs.53Z'J.? C3? 2; 8

inner ' ' 

ms war: §--"ET€TEG%\E :3 was UNDER Am":cLEs 22$. zamzz? or
'wag CGNSTWUTEGN 0? meta PRAVENG "yo ngcmaa. »T%-$8? "THE
P£"r:?:<3:x3ER :3 NO'? RE€3i.3§RED Ta GB'E'A%N AN'! ?£4."'e'1:'£a-££V:f..~3=..'38<.'3?«$\£_. CR

§_§CE§'=éSE UNDER THE PRG\z':Si0€'«£S OF LECENQNG AND'£'O?$T§';€3.Lt??¢GGF'v.

?%..A€ES Ge'-' EHE ¥"~'USL§C A§'ur1U3Ef'v1ENT ORDER'  DiRECT@'%7H_;E 
RESPQNGEMT HG"? 3'0 §N8§E3T THE PET{T%<3NER_"§f.}"*Q§3TAE?"$ {;§C':;;NGE3. 
FRGM THE PR{}\?iSiOu"%S CF UC3ENS"'€G"§§?§E}'{:QNTRQ3, i..¥{'~z".'I-ﬁt {'}F-" 'P§.A{.§E8 T

Q?" ?HE PEJBUC .#s&$USEME?€T CRDER ¥'€{%TH "§_'HEf.TG_'s'%*%E' ?'aECR{EAT€{3Nf§E_
ACTi"v'ET§ES 1'9 BE CARQEB {EN BY THE 'fv'»*$E1'si!B}:f~i-"<8 0'? THE PE? §T%€}:"=éER'S

ASS%C¥ATiSN SWJSRTEE3 §'=.T DOOR s"~K}.4¥22F, NE£_'=R' 'B{}S '-4S'§"A:'\3B.,

axsmmagaazg MAN€3A£.{}RE TALL3%<.;'£}..&§.SiSTRég.':T. V V 'V  H V
ms; '».:'VR'%"'{ e'-"ET%T§C}N comm mg HaAé:;~:--$;; ms max, "345
mum MADE "ms FOLLCFQJING:      

%  T .Q_&%% A9%;...L3   
Pefit§~az'éjef.' in éﬁis  3. rééreaficn Associaiicn
and it hég  §e¢%a:' af;£én, in deciare the?' the
pei&t%:;:§névr'_' t_-aﬂabtain any permissim ﬁt"

iicerxsé :;?éd%eri%1é";?§Tr;:_2£i§iV6r*§s nf iicensing and c:3:ﬁr3£iing of

pi  efa ;::nu i:iic amusement crcier direct tﬁe

 'r%e:;57is§:9_fi*i§£ia~;é}:'t«.._:*:oi to insigit the peiiiianer to sbtairz ¥ic"_:eﬁ<:e

 ._frT-i;;fr[§ Vﬁié_~v_v.pr5§§'§'éians of licensiﬁg arid aasziraiiéng eff mamas

af4't§*"1e'*:;:5£35biic émusemerri order wiiii the to me recreatéanai

 A'za?c:ifi.jagitT§és ta be carried an by the members 9f the

 'pe§i'€i9:%$r's Asascietégri séifuiated at dear Nam---22F, swear

' ﬁug Siaﬁd, ?v%m*m:ib§dri, Manggiare Taézsk, ax Sistrict.

 

$5: ":'::¥§é~; ;z:<,§§a_J£Q}{é'z}}z;';':;§5ié;%§;%:*eA':§§{é4g. A'i:'_§§3:€}=é{§;§L{}}{"§4I 'é€,P.:**€£.=.553":' 23;: 236%



*3

.2
£3»? "£31312 IEKSEZ {I ' {§,§'<'}'Gl7 KAREQAVF A1' 134 "E'«§{§n":_,{3R§3 "2-'.}éc3.5:33? SE' 2i}§}§."_»

2. ii is the case 6% petiiioner tfnat pe"£§€ji<3_:f:er is

mnﬁizzg 3 Recreaﬁan Assmiaﬁon and is ce§j§3_i:c:§irig. 'skiéi

games fer ﬁie berzefit of its members,  

registemd udder the reievant pi{;d§§'$i§ﬁi"§§"«$f'1t?1é '%<'.a.rffi'a:j;;3v§§"a

Sccieties Ragistratian Act,,T'3959 '*«béf§re £§§éAu,§.z§§fi"sﬁi§;{i"ar2V$E'},

lcemgveient auﬁmrity. it   peiiiianér
that, 'the resgmndeh;$.._.'?;;2;§%'i%§r§f;§§§§._,;#§~ggséstﬁﬁ upan the
petiéimer is ghtain §§ca%§§§%§  Act, fer
running  1% E3 aim the
c3se__;c.=.f.   "'£i;3 :«::§ ...:°i-'V.:=.§V~.s;:.~c>nder3'ts, wiiiieut any
jusiiﬁ::_3t%c§'n,V~Vvéféf With the ciay ts: day' aciivitiées

sf tha  E?TjéiT1§$§_'S ~.V  the peﬁticaner - Assoinisﬁan.

  "%'.i:%;j:':-;-:.:**e_}'..$m& pe%'Et§'<3~:*--°mr herein feii: necass-'siiateé is preseﬁt

     peiéticm, saéking apprrrapriate reziiefsl as

' fafw 

z  £ haw heard éearned Conn-::*.ei appearing far

 --.. ;'3e¥;i.¥E§aner and iearned Adnéiienai Government Advmate

éppaarﬁng far regpnrzderéts.

E

§}'7'E:;%E¥-,7_é%3i§ré €..f{,,3i_;'£-':.'§'{§§='is-i.Ai{NA'l'Ai<1§A'E'Bgg¢<;§_&i.1:3§é.E '¥9",i'V§'~§é3.f§§3? 5.32: 25%



4
13:; "B123 mix}; C{3UR'I or KAR2éATAKA AT EANGALORIZ \?€.¥'.N<3.553'? 3;? 2393

4. Aﬁer carefui perusai cf the materiai avaﬁaigrie or:

ﬁie, what emargw is that _ petiticzmer --- 

been registered oniy during February  

ceupie sf mcxnfhsg petiticmer  p.;é$e-irﬁ'é §i"--i?3:é' V.\ffé¥§%t

petitien without praducingpjﬁfze n'5e¢¢€é$saryV.vééa§&§u:i1e'j'}fé% 

substantisfe their case  _i;V%'2e   cf the
respondent are i:1te's;§:é"jr§r3'g'_V:  ﬂexztept the

Registration Geﬁifigsiﬁh. Registrar of Sccietieg,,.é§r§;§$_§:oré';_: gist: not pointed Gut as (span them to obtain Eiceﬁtng or under the Licensing and C9nfroiVi3f._V1F*Ev3cé$ Cf Pifmlic Amusement ﬁrder, 1Q}"'Q as rzgfézrrgéi abc1s;é;"~--...f.'.:re*; the basis ef mere assazmptinn 3:16 the authoritiw wouiﬁ ﬁat permii fhem ﬁ:%_ '¥car;f;i'§§g£ ;t?3&ir day fa day aaiivitieg and may prevent iha§r" vzisiémbarg frmm gziaying the skéii games, petificner rusheﬁ ie this {.'i::~w't arid preseﬁted ijhe insiani writ ~ faaiitisn. Further; it car: he Sééﬁ that, peiiﬁaﬁer has £9 / "WWW "EBB §f§i€,i}§. €_T{}U§=i'§'(}}*' §;.AR?€.%:§}'%i-ﬁﬁ. :'5=-Li' Bz%§*e'{§z'>'a.i.Ii}E{E W,}',E'£C:_§§3? {SIP Efﬁiéﬁ :2' J Es? THEE 1£L{€2}1C{'.?U.RT O1" I<I.;'~*s.}L-'r€;'i's.'}"1A'x«?I'_;»'k AT 8 2'«ZG.~§LORE W. .E'=E9..'?-5:37 E? 23% regiﬁered itseif as an Asscnciaticﬁ oniy éuring February 2088 and within 3 czeupie of rmr2th$, withmutv..§§.c§'p_evvr%y redressing its grievances before the a:::i*€.efi4t:itéé;;--

sppmschecti this, Court. Therefmfer .j;iié25i;i'§i'i§i§ﬁ';é%"ci_:a;§1ﬁs:f seek such 2 miief, invoking the é:xi§§ 6rciiTif's:«3V:*y--._ivL2;:'is;».%:i:ic?£Avi1t[';:f:_ sf this Ceurt an the appréhéésion héﬁat,' j{1§f>i?éiﬁié:tiana'i"

aufharity wouid Ens*i3tﬁ ugéxjh"A.;'tf;}é "L-peiét§§§fiér* abtain iiceﬁceipermigssion " Associatécn, wifhcut réd:e$;*=f%fig f *2e}fére the compatenf authority: "ié no necessity far ihe under tﬁe ﬁeiice Act ta:

rut': :.4§?t%:s:id§§:§3iioﬁ ir: View 9% the arder pazgséai b§ igsiméiar maifers *.'v§f'§:3yiﬁ§ regarﬁ is the facts and CiE'CU¥'TI$'{3ﬁC% =;§f*--t%1e"':§é"$e;A'.:3f?iie writ geﬁtéeﬁ ﬁieai by peiitioner Eg iiable ta be"£.'.i3"'rs;issed as premature. Amnrdingiy, it is ﬁisrnissad. V' §';§:(",')'*;"'a!'$*>.«*'eE", it is spar: far tine peiiiicmer ta submit its Vmgresentaiicn aimg with necwsary substantive 1' up----"'""""""'""WH-amumr iris 'gm: HM!-E g:z;:.;1e;;>£2s? 1<.A;{§€}é':'A:s;A A';'¥;A§x{;a:,o;a:: "1v.2;\se.5§§é as 29523

- :3 13% TI1E5EE}~f31§€.S€}¥_§I?J37C}§? ix'n'I~.'NA'§':%.KA f%f{'}.3A?«i'€3A' LORI2 'y'«f.P.E'~"§»:':.f:537 1' 2{}=f}8 documents Enciudéng the capy cf the erdar pa s$éd'"by thig Cczuﬁ in simiiar maiters, within a pericad of {mm ﬁm date of receipt of cepy af.,'V:ih§$ A..t§i";;'_3€::' "i£; rasgcnderzts. in 533$ suciw repre$eﬁi&:§i--i:o'ii_.'i$ 4sz;bm§:¥:ed by petiticmer, fespondents' h§.=reEr1 ' aye C§if€CfE§§§v.'f§§} re}Ce ivr=; » time same and pass af33§:3F'E1!;T3¥'ﬂ$j'i=I€.~'V:%V:_(")i*'§'.f§K€i"§" iﬁécﬁéozféiance with éaw and €'iiS§f)ﬁS8 agxpeéiiéousiy as pwgibieu ,_ . ._ _ __

6. :f«{3¥§;§@§§%1meﬁt Aﬁvocate £3 ;:3er:*r"::§*§£=*e:*i.A'VA"ff:~Ci»T "r.:i3?': g;3§v;:sea2"3:1c':e an behaif Sf 2*e9f3§.;f;;§'e'if3t~::v from taday.

sa/-.-

%%%%% Judge

Unlock Advanced Research with PRISMAI

Karnataka High Court