Manasa Recreation Association vs The State Of Karnataka
2023 Latest Caselaw 5547 Kant

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                                                          NC: 2023:KHC:28540
                                                       WP No. 17310 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 11TH DAY OF AUGUST, 2023

                                         BEFORE

                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                    WRIT PETITION NO. 17310 OF 2023 (GM-POLICE)

                   BETWEEN:

                   MANASA RECREATION ASSOCIATION
                   REGISTERED NO. 552/2011-12,
                   NO 30, MAGADI MAIN ROAD,
                   NEAR POOJA KALAYANA MANTAPA,
                   BENGALURU 560 079.
                   REPRESENTED BY ITS PRESIDENT
                   SRI RAVIKUMAR
                                                               ...PETITIONER
                   (BY SRI. K N PUTTE GOWDA.,ADVOCATE)

                   AND:

                   1. THE STATE OF KARNATAKA
                      DEPARTMENT OF HOME,
                      REPRESENTED BY ITS SECRETARY,
Digitally signed      VIDHANA SOUDHA,
by SHARADA
VANI B                BENGALURU 560 001.
Location: HIGH
COURT OF           2. THE COMMISSIONER OF POLICE
KARNATAKA             BENGALURU CITY, INFANTRY ROAD,
                      BENGALURU 560 001.

                   3. THE JOINT COMMISSIONER OF POLICE
                      CENTRAL CRIME BRANCH(CCB)
                      INFANTRY ROAD, BENGALURU 560 001.

                   4. THE DEPUTY COMMISSIONER OF POLICE
                      BENGALURU WEST,
                      MAGADI ROAD POLICE STATION,
                      BENGALURU 560 023.
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                                                NC: 2023:KHC:28540
                                            WP No. 17310 of 2023



5. THE ASSISTANT COMMISSIONER OF POLICE
   VIJAYANGAR SUB DIVISION,
   BASAVESHWARANAGAR POLICE STATION,
   BENGALURU 560 079.

6. THE INSPECTOR OF POLICE
   KAMASHIPALYA POLICE STATION,
   MAGADI MAIN ROAD, KAMASHIPALYA,
   BENGALURU 560 079.
                                                   ...RESPONDENTS
(BY SMT.NAVYA SHEKHAR.,AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE RESPONDENTS NOT TO INTERFERE WITH THE DAY
TO DAY LAWFUL RECREATIONAL ACTIVITIES CARRIED ON BY
ITS MEMBERS AND SMOOTH FUNCTIONING OF THE
PETITIONER   ASSOCIATION  AND    PASS  SUCH   OTHER
DIRECTIONS, ORDERS AS DEEMS FIT IN THE INTEREST OF
JUSTICE AND EQUITY.

     THIS 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.No.12678/2022

(GM-POLICE) between M/S POORNA SPORTS AND

CULTURAL ASSOCIATION Vs. THE STATE OF KARNATAKA

& OTHERS, disposed off by a Coordinate Bench of this

Court on 28.06.2022.

2. Learned AGA is more than justified in

submitting that in addition to conditions stipulated in the

NC: 2023:KHC:28540 WP No. 17310 of 2023

cognate judgment, the Petitioner in the guise of running

the said business shall not commit any offence or

untoward incidence; the Petitioner agrees to the same.

3. 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 the like-cases alike and if relief is

granted to a litigant, it has to be extended to similarly

circumstanced litigants as well, there being no derogatory

circumstances.

In view of the above, this Writ Petition is disposed off

granting relief to the Petitioner in terms of the cognate

judgment mentioned above; with liberty to the police to

take action in the event any of the conditions are violated.

All contentions are kept open.

Costs made easy.

Sd/-

JUDGE Bsv