Sri Basaveshwara Recreation ... vs The State Of Karnataka
2023 Latest Caselaw 4488 Kant

                                             -1-
                                                   NC: 2023:KHC:24464
                                                       WP No. 14168 of 2023



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 14TH DAY OF JULY, 2023

                                          BEFORE

                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                    WRIT PETITION NO. 14168 OF 2023 (GM-POLICE)

                   BETWEEN:

                   SRI. BASAVESHWARA RECREATION SPORTS CLUB
                   BETTADAHOSURU VILLAGE,
                   KUNTHURU POST, TALAKADUHOBLI,
                   T NAGASASIPURA TALUK,
                   MYSURU DISTRICT -571 442.
                   REPRESENTED BY ITS SECRETARY,
                   SRI. PRASAD K.N.
                   REG. UNDER KSR ACT,1960.
                                                           ...PETITIONER
                   (BY SRI. AKARSH KUMAR GOWDA.,ADVOCATE)

                   AND:

                   1. THE STATE OF KARNATAKA
Digitally signed      REPRESENTED BY ITS SECRETARY,
by SHARADA            DEPARTMENT OF HOME,
VANI B
                      VIDHANA SOUDHA, BENGALURU-560 001.
Location: HIGH
COURT OF
KARNATAKA          2. THE SUPERINTENDENT OF POLICE
                      OFFICE OF THE SUPERINTENDENT OF POLICE,
                      HYDER ALI ROAD,
                      KITTUR RANI CHENNAMMA CIRCLE,
                      JALAPURI, MYSURU-570 019.

                   3. THE DEPUTY SUPERINTENDENT OF POLICE,
                      NANJANGUD, MYSURU DISTRICT- 571 301.

                   4. THE CIRCLE INSPECTOR OF POLICE
                      TALAKADU POLICE STATION,
                                 -2-
                                         NC: 2023:KHC:24464
                                          WP No. 14168 of 2023



  TALAKADU, T. NARASIPURA TALUK,
  MYSURU DISTRICT-571 122.

5. SUB-INSPECTOR
   TALAKADU POLICE STATION,
   TALAKADU, T. NARASIPURA TALUK,
   MYSURU DISTRICT-571 122.

6. DISTRICT CRIME BRANCH
   OFFICE OF THE SUPERINTENDENT OF POLICE,
   HYDER ALI ROAD,
   KITTUR RANI CHENNAMMA CIRCLE,
   JALAPURI, MYSURU-570 019.
                                        ...RESPONDENTS

(BY SMT.NAVYA SHEKAR., AGA)

    THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECTING   THE       RESPONDENTS        NOT     TO    INSIST   THE
PETITIONER TO OBTAIN LICENSE UNDER KARNATAKA POLICE
ACT OR UNDER LICENSING AND CONTROLLING OF PLACES OF
PUBLIC AMUSEMENT FOR PLAYING OF SKILL GAMES LIKE
KABADDI, CRICKET, RUMMY, VOLLEYBALL, KOKO, RUNNING
RACE,    INDOOR      GAMES,    SNOOKER,        BILLIARDS,   CHESS,
CAROM, SHUTTLE BADMINTON, TALE TENNIS, ADVENTUROUS
SPORTS    ETC   IN    THE     PREMISES    OF     THE    PETITIONER
ASSOCIATION AND ETC,


    THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
                                 -3-
                                           NC: 2023:KHC:24464
                                              WP No. 14168 of 2023



                               ORDER

The subject matter of this writ petition is

substantially similar to the one in W.P.No.56766/2017

(GM-POLICE) between SHARP BROTHERS SPORTS AND

CULTURAL ASSOCIATION vs. THE STATE OF KARNATAKA

& OTHERS, disposed off by a Coordinate Bench of this

Court on 05.01.2018.

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 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:24464 WP No. 14168 of 2023

the conditions, including the COVID-19 related ones are

violated.

All contentions are kept open.

No costs.

Sd/-

JUDGE Bsv