Karnataka High Court
M/S Appu Adikebelegaarara Sports And ... vs State Of Karnataka on 16 January, 2024
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2024:KHC:1964
WP No. 730 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO.730 OF 2024 (GM-POLICE)
BETWEEN:
M/S. APPU ADIKEBELEGAARARA
SPORTS AND RECREATIONAL
ASSOCIATION,
NO.35/5,
OPP. AGRICULTURE DEPARTMENT,
MAIN ROAD, MAYAKONDA,
DAVANGERE TALUK,
DAVANGERE - 577 534,
REP. BY ITS SECRETARY,
MANJUNATH H.B.
...PETITIONER
(BY SRI. BHARATH KUMAR V., ADVOCATE)
Digitally signed by
PADMAVATHI B K
Location: HIGH AND:
COURT OF
KARNATAKA
1. STATE OF KARNATAKA
THROUGH: ADDL. CHIEF SECRETARY,
HOME DEPARTMENT,
VIDHANA SOUDHA
DR. B.R. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2. SUPERINTENDENT OF POLICE,
DAVANGERE DISTRICT,
DAVANGERE - 577 005.
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NC: 2024:KHC:1964
WP No. 730 of 2024
3. DEPUTY SUPERINTENDENT OF POLICE,
DAVANGERE RURAL SUB DIVISION,
DAVANGERE - 577 005.
4. STATION HOUSE OFFICER,
MAYAKONDA POLICE STATION,
DAVANGERE DISTRICT - 577 005.
...RESPONDENTS
(BY SRI. MANJUNATH, HCGP)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO a) DIRECTING THE
RESPONDENTS NOT TO INSIST UPON THE PETITIONER TO
OBTAIN LICENSE FOR PLAYING GAMES OF SKILLS LIKE CHESS,
CARROM, RUMMY ETC., EITHER UNDER THE KARNATAKA
POLICE ACT OR UNDER THE LICENSING AND CONTROLLING OF
PLACES OF PUBLIC AMUSEMENT ORDER AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Heard Sri. Bharath Kumar V., learned counsel appearing
for the petitioner and Sri. Manjunath, the learned HCGP
appearing for the respondents.
NC: 2024:KHC:1964
2. The petitioner is before this Court, seeking the
following prayers:
" a. Issue a writ in the nature of mandamus or any
other appropriate writ, order or direction directing
the respondents not to insist upon the petitioner to
obtain license for playing games of skills like
Chess, Carrom, Rummy etc., either under the
Karnataka Police Act or under the Licensing and
Controlling of places of public amusement order.
b. Issue a writ in the nature of mandamus or any other
appropriate writ, order or direction declaring that the
petitioner association is not required to obtain a
license under the Licensing and Controlling of Places
of Public Amusement Order, or under the Karnataka
Police Act, 1963 to carry on recreational activity.
c. Issue a writ in the nature of mandamus or any other
appropriate writ, order or direction declaring that the
action of the respondents in interfering with the
recreation activity in the Schedule Premises is highly
arbitrary and illegal.
d. Grant such other relief that this Hon'ble Court may
deem fit in the facts and circumstances of the case."
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
M/S NAVARANG ASSOCIATION Vs. THE STATE OF
KARNATAKA1, the Co-ordinate Bench has held as follows:
W.P.No.38068/2015 disposed on 09.09.2015
NC: 2024:KHC:1964
"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
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.
NC: 2024:KHC:1964
(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
being undisputed, the petition stands disposed on the same
terms.
Sd/-
JUDGE
SJK
