Karnataka State Keb Employees And ... vs State Of Karnataka
2022 Latest Caselaw 9404 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 22ND DAY OF JUNE, 2022

                        BEFORE

          THE HON'BLE MR.JUSTICE S.G.PANDIT

     WRIT PETITION NO.7619 OF 2022 (GM-POLICE)

BETWEEN:

KARNATAKA STATE KEB EMPLOYEES AND
FRIENDS CULTURAL SPORTS CLUB (R).,
SITUATED AT NO.92/93, 2ND FLOOR,
BASAVESHWARANAGARA,
BANGALORE - 560 079.
REPRESENTED BY ITS GPA HOLDER
MR. A R ASHOK KUMAR ADIGA,
S/O A V R ADIGA,
AGED 58 YEARS,
R/AT NO.288, 3RD 'A' CROSS,
2ND BLOCK, 3RD STAGE,
BASAVESHWARANAGAR,
BANGALORE - 560 079.
                                   ... PETITIONER
(BY SRI.C.SUNIL KUMAR, ADVOCATE)

AND:

1.     STATE OF KARNATAKA,
       REPRESENTED BY CHIEF SECRETARY,
       VIDHANA SOUDHA,
       BANGALORE - 560 001.

2.     THE COMMISSIONER OF POLICE,
       INFANTRY ROAD,
       BANGALORE - 560 001.
                                     ... RESPONDENTS
(BY SRI.M.VINOD KUMAR, AGA)
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     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENTS THAT THE JUDGMENT OF THE
HONBLE HIGH COURT IN WP NO.18703/2022 IS ALSO
APPLICABLE TO OFFLINE GAMING AS THE POLICE CANNOT
DISCRIMINATE THE PLAYERS OF OFFLINE AND ONLINE
GAMBLING WITH WAGERING/STAKES AS IT IS AGAINST
ARTICLE 14 (EQUALITY BEFORE LAW), ARTICLE 19 (1) (A)
(ALL CITIZENS SHALL HAVE THE RIGHT TO FREEDOM OF
SPEECH AND EXPRESSION), ARTICLE 19 (1) (G) (TO
PRACTICE ANY PROFESSION, OR TO CARRY ON ANY
OCCUPATION TRADE OR BUSINESS) AND ARTICLE-21
(PROTECTION OF LIFE AND PERSONAL LIBERTY) OF THE
CONSTITUTION OF INDIA 1950 AND GRANT RELIEF AS
THIS HONBLE COURT DEEMS FIT IN THE FACTS AND
CIRCUMSTANCES OF THE CASE AND ETC.,


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

                          ORDER

Memo dated 12.04.2022 is filed seeking leave to

withdraw the writ petition.

2. The memo is placed on record.

The writ petition is dismissed as withdrawn in terms

of the memo.

Sd/-

JUDGE

SSB