Karnataka High Court
Malanad Merchants And Sports ... vs State Of Karnataka on 24 May, 2011
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
VR WE RARNAIARATINGI GWURE UP RAKNAIAKA NIGH COURL OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT THE HON'BLE MR.JUSTICE MOHAN /SHANTANAGOUDA®: W.P.NO.15804 OF 201 1 NAD MERCHANTS AND: SPORTS ASSOCIATION | SITUATED AT an UDAY PRAKASH # BUILDING, : SOCIETY: ROAD, 573 201 i- SEGRETA RY Ht i | JANESH : oe we is PLIES. & Sarre HOME Der SOUD! BANGALORE 1 2. THE SUPERINTENDENT OF POLICE DISTRIC OT I "3 THE DEPUTY SUPERINTENDENT OF POLICE HASSA D DISTRICT T HASSAN. WRT WI MARNALARA PING CUURI UP KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR a 4 THE CIRCLE INSPECTOR OF POLICE PENSION MOHALLA POLICE STATION, HOSALINE ROAD, DISTRICT HASSAN 5 STATIONHOUSE MASTER © ~ PENSION MOHALLA POLICE STATION, HOSALINE ROAD, DISTRICT HASSAN °s.. RESPONDENTS (By Sri: R. DEVADAS, AGA 7 *
THIS iT PETITION IS LED UNDER ARTICLE 226 227 OF F THE CONSTITUTION 'OF ISNA PRAYING TO 'T THE RESPONDENT POLICE NOT TO PET ITIONER SOCIETY TO OBTAIN LICENSE FOR T OF CHESS, GARGM, DART, 'WALL COLOUR GAMES. RU 2 BILLIARDS ; / SNOO OKER AND ALL OTHER. INDOOR ¢ cS BEING RUN UNDER THE AND NAME AND STYLE SPORTS ASSOCIATION, SOCIETY ROAD, 6H EITHER UNDER THE NATAKA POLICE ACT OR UNDER THE PROVISIONS OF . THE LICENSING AND CONTROLLING OF PLACE OF PUBLIC AMUSED TOR DER, 1970.
VQ ON FOR PRELI ARY HEARING DE THE POLLO )WING: -
"THIS WRIT C cx THIS DAY, THE ¢ COURT . Sri R. Devadas, learned Addl. Govt. Advocate i a dire ected to take notice for the respondents. J VRE WE MARNALARATIGI GUURE UP RARNAIARKA MIGH LOUKT OF KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT oe Co ee 2&8 oe bm en | SE sels oxen yee, crys |
2. This petition is filed seeking a direction to ees PREP ok | ge % Se 26h 4 yar Udy & te gh 4 3 ce & the respondents not to insiet upon the petitioner to 3 8 ok ae 7 Oe bas obtain the licence to carry on the lawful under the Police Act or under the proviaions of 2 eee Sina be a Licencing and Controlling _ (of Placee..of Public Amusement Order and 'not to interfere in the play of games like cheas, carom, ast, all coin games, six colour game, rummy, billards fenooker and all other indoor gauies setc., wht ich are the games of skill.
3. The iseuc is "no more res-integra. It is covered by the two decisions of this Court. The order, ». February, 2002 passed in Writ Fetition No.1764 of 20 02, reads as follows:
"3 aun, I Mold that the Petitioner's : ut is not required fo oblain ary Ncense "Under the Live Of Public 4 E988 for the pur indoor games, music and dance, yoga and other of rusring outdoor WAL COIN games, sm colour SEMEN E SOT MARINA THT GWU UP RAKNAIARA MIGH COURT UF KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR ghee wiawful activities, this Order will not come inthe. way of authorities taking appropriate action. if. - | vember, 2004 -
Le Pati tion. Wo 3? 229 Ok im "is allnoed, "4, the crit ) declaring thet there is RO : neces: sity: for the petitioner to obtain the ficence to ) pliny sii colours Howerer, th eere | is no' impeciment j for the is te "the 'premises of the {9 take « action in accordance with oner or as members have to carry Bg Tea! oy of Gy In view OF! the efore-extracted order, I have no "hésitstion in-al allowing this petition by directing the respondents ant to insist upon the petitioner to obta ae : . lisence for: the play of games like cheas, carom, dart, billards/anooker and all other indoor games etc., in so re a hi > found & Ah :18
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