Karnataka High Court
Raj Recreation Realm vs The State Of Karnataka on 15 October, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2025:KHC-D:13882
WP No. 107503 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 15TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 107503 OF 2025 (GM-POLICE)
BETWEEN:
RAJ RECREATION REALM
HOSPET A REGISTERED SOCIETY UNDER THE SOCIETIES
REGISTRATION ACT REPRESETED BY ITS PRESIDENT
SRI. S. ANAND RAJ S/O. SAMUEL ALEX,
AGED ABOUT 55 YEARS,
R/O: H.NO.49/6, ANANDAM, SONIA NAGAR,
30TH WARD, TB DAM, HOSAPETE,
DIST: VIJAYANAGAR - 583 201.
...PETITIONER
(BY SRI. GURUDEV I. GACHCHINAMATH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
REPRESENTED BY ITS SECRETARY,
HOME DEPARTMENT, VIDHANASOUDHA,
BENGALURU, PIN: 560 001.
2. THE SUPERINTENDENT OF POLICE,
VIJAYANAGAR, DIST: VIJAYANAGAR - 583 201.
Digitally signed by
RAKESH S
HARIHAR 3. THE DEPUTY SUPERINTENDENT OF POLICE,
Location: High
Court of VIJAYANAGAR, DIST: VIJAYANAGAR - 583 201.
Karnataka,
Dharwad Bench,
Dharwad 4. THE CIRCLE INSPECTOR OF POLICE
POLICE STATION HOSAPETE
DIST: VIJAYANAGAR - 583 201.
5. THE POLICE SUB-INSPECTOR,
HOSAPETE POLICE STATION,
TQ: HOSPETE - 583 201, DIST: VIJAYANAGAR.
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, AGA FOR RESPONDENTS)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING ISSUE A WRIT IN THE
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HC-KAR
NATURE OF MANDAMUS OR ANY OTHER APPROPRIATE WRIT, ORDER
OR DIRECTIONS RESTRAINING THE RESPONDENTS FROM
INTERFERING IN THE LAWFUL RECREATIONAL ACTIVITIES OF THE
PETITIONER, PARTICULARLY THE PLAYING OF RUMMY AND OTHER
SKILL-BASED GAMES, WHICH ARE PURELY RECREATIONAL AND LEGAL
AND ETC.,
THIS WRIT PETITION, COMING ON FOR PRELIIMINARY HEARING
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE M.NAGAPRASANNA)
1. Learned counsel appearing for the parties in
unison would submit that, the issue in the lis stands
covered by judgment rendered by Coordinate Bench of this
Court in W.P. No.108359-108360/2019 disposed off on 17th
October 2019. The Coordinate Bench of this Court held as
follows:
"Heard the learned counsel for the petitioner and
learned Additional Government Advocate.
2. The petitioner is before this Court praying for
issuance of a writ of mandamus thereby directing the
respondents not to insist upon the petitioner to obtain
license for the recreation activities conducted by the
petitioner in the schedule premises either under the
Karnataka Police Act, 1963 or under the Licensing and
Controlling of the Places of Public Amusement Order, 1970.
It is submitted that prayer No.2 is not pressed.
3. Learned counsel for the petitioner would submit that,
this Court in similar matters has been pleased to dispose of
the writ petitions granting the relief.
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4. Learned Additional Government Advocate would
submit that the writ petition could be disposed of in terms
of the order passed by this Court on 28.11.2018 while
disposing of W.P.No.50923/2018.
5. The submission of the learned Additional Government
Advocate is placed on record. If any illegal or unlawful
activities are conducted or permitted in the petitioner's
premises, it is always open for the respondents to initiate
such action as permitted under law.
6. Hence, in view of the above, the present writ petition
is disposed of with the following directions:
a. 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
game/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.
b. 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 surveillance etc. c. 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.
d. 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.
e. 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 any of the game/s played is/are contrary
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to any law and in violation of the settled practice,
it is open for them to take action against petitioner
and the offenders, in accordance with law.
f. 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.
g. The respondents are directed not to interfere with
the lawful recreational activities carried on by the
members of the petitioner - Club/Association.
h. 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.
Ordered accordingly."
2. In the light of the issue standing covered by the
judgment passed by the Co-ordinate Bench of this Court
(supra), on all its fours and on the same reasons, the
subject petition also stands disposed.
Sd/-
(M.NAGAPRASANNA)
JUDGE
AC/CT-ASC
