M/S. Rio Recreations Club vs The State Of Karnataka
2023 Latest Caselaw 5002 Kant

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                                                   NC: 2023:KHC:26396
                                                        WP No. 14563 of 2023



                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF JULY, 2023

                                          BEFORE

                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                    WRIT PETITION NO. 14563 OF 2023 (GM-POLICE)

                   BETWEEN:

                   M/S. RIO RECREATIONS CLUB,(REG)
                   HARHOSURU ROAD,
                   GUDUGALLALE, SHANIVARA SANTHE,
                   SOMAWARPET TALUK,KODAGU DISTRICT,
                   REP BY ITS PRESIDENT,
                   SRI PRAVEEN KUMAR M.A.
                                                                ...PETITIONER
                   (BY SMT.GOVHAR UNNISA., ADVOCATE)

                   AND:

                   1. THE STATE OF KARNATAKA
                      HOME DEPARTMENT,
                      VIDHANA SOUDHA,
                      DR.B.R. AMBEDKAR VEEDHI,
Digitally signed      BANGALORE-560 001.
by SHARADA
VANI B                REP BY THE SECRETARY
Location: HIGH
COURT OF           2. THE SUPERINTENDENT OF POLICE
KARNATAKA
                      KODAGU DISTRICT, MADIKERI-571 201.

                   3. THE DY. SUPERINTENDENT OF POLICE
                      KODAGU DISTRICT, MADIKERI-571 201.

                   4. THE CIRCLE INSPECTOR OF POLICE
                      SHANIVARA SANTE POLICE STATION,
                      SOMAWARAPET TALUK,
                      KODAGU DISTRICT-571 234.
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                                      NC: 2023:KHC:26396
                                        WP No. 14563 of 2023



5. THE SUB INSPECTOR OF POLICE
   SHANIVARA SANTE POLICE STATION,
   SOMAWARAPET TALUK,
   KODAGU DISTRICT-571 237.
                                               ...RESPONDENTS
(BY SRI.B V KRISHNA.,AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECTING THE R2 TO 5 NOT TO INSIST UPON THE
PETITIONER ASSOCIATION TO OBTAIN THE LICENCE TO PLAY
RUMMY, SNOOKER, CHESS, SKILL GAMES, COIN GAMES,
CAROM, POKER GAMES AND OTHER SPORTS ACTIVITIES IN
THE INSTITUTE UNDER THE KARNATAKA POLICE ACT OR
UNDER THE CONTROL OF THE PUBLIC AMUSEMENT ACT.

     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.16481/2015

(GM-POLICE) between M/S. VICTORY CULTURAL &

SPORTS ASSOCIATION (REGD) Vs. STATE OF KARNATAKA

& OTHERS, disposed off by a Coordinate Bench of this

Court on 19.08.2015. Learned AGA does not much

dispute the same.

2. In the Division Bench decision of this Court in

W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER

Vs. STATE OF KARNATAKA BY ITS COMMISSIONER &

NC: 2023:KHC:26396 WP No. 14563 of 2023

SECRETARY disposed off on 11.12.1974, it has been held

that like cases should be treated alike and if relief is

granted to a litigant, similar relief cannot be denied to

other similarly circumstanced litigants, subject to all just

exceptions.

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

the conditions are violated.

All contentions are kept open.

No costs.

Sd/-

JUDGE cbc