Karnataka High Court
The Media Club vs The State Of Karnataka on 4 December, 2023
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2023:KHC:43767
WP No. 26191 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF DECEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 26191 OF 2023 (GM-POLICE)
BETWEEN:
THE MEDIA CLUB
PLOT NO.2,
3RD MAIN, AUTO COMPLEX,
SAGAR ROAD,
SHIVAMOGGA,
REP. BY ITS PRESIDENT,
SRI. MANJUNATHA. N,
PIN-577 201.
(KARNATAKA SOCIETIES REGISTRATION ACT, 1960)
...PETITIONER
(BY SRI. H. MALATESH, ADVOCATE)
AND:
Digitally signed by 1. THE STATE OF KARNATAKA
PADMAVATHI B K REP BY ITS SECRETARY,
Location: HIGH DEPARTMENT OF HOME,
COURT OF
KARNATAKA VIDHANA SOUDHA,
BENGALURU-560 001.
2. THE SUPERINTENDENT OF POLICE
SHIVAMOGGA DISTRICT,
SHIVAMOGGA-577 201.
3. THE INSPECTOR OF POLICE
SHIVAMOGGA TOWN POLICE,
SHIVAMOGGA-577 201.
...RESPONDENTS
(BY SRI. MANJUNATH K., HCGP)
-2-
NC: 2023:KHC:43767
WP No. 26191 of 2023
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT NOT TO INTERFERE IN THE SMOOTH
FUNCTIONING OF THE CLUB IN CONDUCTING SKILL GAMES
LIKE CARDS , SNOOKER, CHESS, TABLE TENNIS, CAROM AND
OUT DOOR GAMES SUCH AS SHUTTLE BADMINTON TENNIS
AND GAMES PLAYED IN COMPUTERIZED ELECTRIC
MACHINES FOR MEMBERS AND ITS FAMILY MEMBERS AND
CHILDREN OF THE MEMBERS.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Heard Sri. H. Malatesh, learned counsel appearing for
the petitioner and Sri. Manjunath K., learned HCGP appearing
for the respondents.
2. The petitioner is before this Court, seeking for the
following prayer:
"1. Direct the respondents not to interfere in the
smooth functioning of the club in conducting skill
games like Cards, Snooker, Chess, Table Tennis,
Carom and out door games such as Shuttle
badminton, Tennis and games played in
computerized electric machines, for members and
its family members and children of the members.
2. Grant such order/direction which this Hon'ble court
deems fit in the interest of justice and equity."
3. The learned counsel appearing for the petitioner
would submit that the issue in the lis stands covered by the
judgment rendered by the Co-ordinate Bench in the case of
NC: 2023:KHC:43767
M/S NAVARANG ASSOCIATION Vs. THE STATE OF
KARNATAKA1, the Co-ordinate Bench has held as follows:
"Learned Government Advocate to accept notice
for respondents No.1 to 7 and file memo of appearance
in four weeks.
2. The petitioner is before this Court seeking for issue
of mandamus or any other appropriate writ in the
manner as has been sought in the petition. The issue
which has been raised in the instant petition has already
been considered by this Court in W.P.No.30071/2014
dated 15-10-2014 (between The Media N. Members Club
vs. State of Karnataka and Others) wherein the petition
was disposed of with the following directions:-
"(i) The petitioner shall install within a period
of six weeks, CC TV cameras, at all the
places of access to its members and also at
all the places, wherein games(s) is / are
played by the members. The CC TV footage
of at least prior 15 days' period shall be
made available by the petitioner, to the
police, as and when called upon to do so.
(ii) The petitioner shall issue identity card(s)
to all its member(s), which shall be produced
by the member(s), when called upon by the
police, during the raid(s) and surveillances
etc.
(iii) The petitioner shall not allow any non-
member(s) or the guest(s) of the member(s),
to make use of its premises for the purpose
of playing any kind of game(s) or recreational
activities.
(iv) The petitioner shall not permit any
activity by any of its member(s), by indulging
in acts of amusement, falling within the
definition of Ss.2(14) & 2(15) of the Act and
shall not permit any game(s) of chance as
W.P.No.38068/2015 disposed on 09.09.2015
NC: 2023:KHC:43767
per Explanation (II) of Sub- section (7) of
Section 2 of Karnataka Police Act, 1963. The
member(s) shall not be allowed to play any
kind of game(s) with stakes or make any
profit or gain out of the game(s) played.
(v) The petitioner shall put proper
mechanism in place and shall ensure that no
game(s) is played in any unlawful manner by
the member(s). If the police find that
game(s) played is contrary to any law and in
violation of the settled practice, it is open to
them to take action against petitioner and
the offenders, in accordance with law.
(vi) The jurisdictional police shall have liberty
to visit premises periodically and/or on
receipt of any information about any unlawful
activity being carried on in the petitioner's
premises.
(vii) The respondents are directed not to
interfere with the lawful recreational activities
carried on by the members of the petitioner -
Club / Association.
(viii) It is made clear that this order would
not come in the way of the jurisdictional
police invoking the provisions of the Act and
taking action in accordance with law, if the
member(s) of the petitioner are found to
have indulged in any unlawful or immoral
activities."
This writ petition is also disposed of in the
aforesaid terms."
4. In the light of the issue standing covered by
judgment rendered by the Co-ordinate Bench and the facts
NC: 2023:KHC:43767
being undisputed, the petition stands disposed on the same
terms.
Sd/-
JUDGE
KG
