Viranth Sports Club vs State Of Karnataka
2023 Latest Caselaw 4090 Kant

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                                                      NC: 2023:KHC:23257
                                                        WP No. 12443 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF JULY, 2023

                                          BEFORE

                        THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                    WRIT PETITION NO. 12443 OF 2023 (GM-POLICE)

                   BETWEEN:
                   VIRANTH SPORTS CLUB,
                   OFF. AT NO.16, NAGAMMA COMPLEX,
                   7TH BLOCK, BEML LAYOUT,
                   SRIRAMPURA, 2ND STAGE,
                   MYSURU - 570023.
                   REPRESENTED BY ITS SECRETARY,
                   SRI. HEMANTH KUMAR C.,
                   S/O. SRI. CHANNEGOWDA,
                   AGED ABOUT 46 YEARS,
                   REGISTERED UNDER KARNATAKA SOCIETIES
                   REGISTRATION ACT, 1960.
                                                                ...PETITIONER
                   (BY SRI. SHIVANANDA S., ADVOCATE)
Digitally signed   AND:
by SHARADA
VANI B
Location: HIGH
                   1.   STATE OF KARNATAKA,
COURT OF                REPRESENTED BY ITS SECRETARY,
KARNATAKA
                        DEPARTMENT OF HOME,
                        VIDHANA SOUDHA,
                        DR. AMBEDKAR VEEDHI,
                        BENGALURU - 560 001.
                   2.   THE COMMISSIONER OF POLICE,
                        MYSORE CITY,
                        MYSORE - 570 010.
                   3.   THE DEPUTY COMMISSIONER OF POLICE
                        (LAW AND ORDER),
                        MYSORE CITY,
                        MYSORE - 570 010.
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                                       NC: 2023:KHC:23257
                                         WP No. 12443 of 2023




4.   THE ASSISTANT COMMISSIONER OF POLICE,
     KRISHNARAJA SUB-DIVISION,
     MYSORE - 570 023.

5.   INSPECTOR OF POLICE,
     KUVEMPUNAGARA POLICE STATION,
     RAMAKRISHNA NAGAR,
     MYSORE - 570 023.
                                                ...RESPONDENTS
(BY SRI. B.V. KRISHNA, AGA)


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE
WRIT OF MANDAMUS TO THE RESPONDENT NO. 5 TO STOP
ILLEGAL INTERFERENCE AND NOT DISTURB THE PETITIONER'S
ASSOCIATION RECREATION ACTIVITIES.

      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.38437/2014

(GM-POLICE) between SRI NANDESHWARA SPORTS AND

CULTURAL ASSOCIATION vs. the SUPERINTENDEDNT OF

POLICE & OTHERS, disposed off by a Coordinate Bench of

this Court on 09.10.2014.

NC: 2023:KHC:23257 WP No. 12443 of 2023

2. Learned AGA is more than justified in

submitting that in addition to conditions stipulated in the

cognate judgment, the petitioner has to abide by the

COVID-19 related regulations/restrictions; and 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; impugned notice is quashed

with liberty to the police to take action in the event any of

NC: 2023:KHC:23257 WP No. 12443 of 2023

the conditions, including the COVID-19 related ones are

violated.

All contentions are kept open.

No costs.

Sd/-

JUDGE

Bsv