Shree Vigneshwara Recreation vs The Superintedent Of Police
2022 Latest Caselaw 11417 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 17TH DAY OF AUGUST, 2022

                          BEFORE

          THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

     WRIT PETITION NO.13815 OF 2022 (GM-POLICE)

BETWEEN:
SHREE VIGNESHWARA RECREATION
AND SOCIAL ASSOCIATION
H.L.NO.1, BLOCK NO.2,
CHAKAVELU VILLAGE & POST,
BAGEPALLI TALUK,
CHIKKABALLAPURA DISTRICT-562 101
REPRESENTED BY ITS SECRETARY
SRI.MUNIRAJU K
S/O KRISHNAPPA
AGED ABOUT 45 YEARS
                                               ...PETITIONER
(BY SRI. RAMESHA M.N., ADVOCATE)

AND:

1.     THE SUPERINTEDENT OF POLICE
       CHIKKABALLAPURA DISTRICT,
       CHIKKABALLAPURA - 562 107.

2.     THE DEPUTY SUPERINTENDENT OF POLICE
       CHICKBALLAPURA DIVISION,
       CHICKABALLAPURA DISTRICT,
       CHICKABALLAPURA - 562 107.

3.     SUB INSPECTOR OF POLICE
       BAGEPALLI POLICE STATION,
       BAGEPALLI TALUK
       CHICKABALLAPURA DISTRICT - 562 107.
                                             ...RESPONDENTS
(BY SRI. VINOD KUMAR, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS AND THEIR SUB-ORDINATE OFFICERS NOT TO
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INSIST THE PETITIONER ASSOCIATION TO OBTAIN LICENSE TO
RUN RECREATION ACTIVITIES IN THE ASSOCIATION PREMISES
AND ETC.

    THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:

                                 ORDER

The subject matter of this writ petition is substantially

similar to the one in W.P.1680/2022 (GM-POLICE) between

FRIENDS SPORTS AND RECREATION CLUB and THE STATE OF

KARNATAKA & OTHERS disposed off by this Court on

01.02.2022.

2. The Division Bench of this Court in W.A.Nos.932-

933/1974 between A.V.VINODA & ANOTHER Vs. STATE OF

KARNATAKA BY ITS COMMISSIONER & SECRETARY

disposed off on 11.12.1974, has held that the Court should

treat like-cases alike and if relief is granted to a litigant,

similar relief cannot be denied to other similarly

circumstanced litigants, there being no derogatory

circumstances.

In the above circumstances, this writ petition is

disposed off granting relief to the petitioner in terms of the

cognate judgment mentioned above; impugned notice is

quashed with liberty to the police to take action in the

event any of the conditions, including the COVID-19 &

Omicron related ones are violated.

Costs made easy.

Sd/-

JUDGE

DS