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Karnataka High Court
Shiva Shakti Recreation Sports ... vs The State Of Karnataka on 11 March, 2026
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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WP No. 201208 of 2026
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IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 11TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
WRIT PETITION NO. 201208 OF 2026 (GM-POLICE)
BETWEEN:
SHIVA SHAKTI RECREATION SPORTS ASSOCIATION,
KANNUR, TQ. MASKI,
DIST : RAICHUR - 584124.
REPRESENTED BY ITS PRESIDENT
SRI. MANOHARMOORTHY
S/O NAGENDRAPPA,
AGED ABOUT 43 YEARS,
OCC :BUSINESS,
R/O GUDADUR MASKI,
TQ. MASKI, DIST : RAICHUR 584124
Digitally signed ...PETITIONER
by SACHIN
Location: HIGH
(BY SRI. TULASIRAM K. JOGI, ADVOCATE)
COURT OF
KARNATAKA AND:
1. THE STATE OF KARNATAKA,
BY ITS SECRETARY,
HOME DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU - 560001.
2. THE SUPERINTENDENT OF POLICE,
RAICHUR DISTRICT, RAICHUR - 584101.
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3. THE CIRCLE INSPECTOR OF POLICE,
SHINDHANUR,
DIST : RAICHUR - 584124
4. THE SUB INSPECTOR OF POLICE,
TURVIHAL, TQ, SHNDHANUR,
DIST : RAICHUR - 584124.
...RESPONDENTS
(BY SRI. VEERANAGOUDA M.BIRADAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING THAT
THIS HONOURABLE COURT MAY BE PLEASED TO A) ISSUE A
WRIT, ORDER OR DIRECTION DECLARING THAT THE
PETITIONER'S RECREATION CLUB IS NOT REQUIRED TO
OBTAIN ANY PERMISSION OR LICENSE UNDER THE
PROVISIONS OF LICENSING AND CONTROLLING OF PLACES OF
THE PUBLIC AMUSEMENT ORDERS OR UNDER THE
PROVISIONS OF KARNATAKA POLICE ACT TO PLAY INDOOR
GAMES AS RUMMY (CARD GAME), CHESS, CAROM, BILLIARDS/
SNOOKERS, SKILLED GAMES AND OTHER INDOOR AND OUT
DOOR GAMES FOR THE BENEFITS OF ALL ITS MEMBERS. B)
PASS SUCH OTHER ORDERS AS MAY BE APPROPRIATE IN THE
FACTS AND CIRCUMSTANCES OF THE CASE, IN THE ENDS OF
JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
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ORAL ORDER
This writ petition under Articles 226 and 227 of the
Constitution of India is filed seeking for the following
reliefs :
A) Issue a writ, order or direction declaring that the
petitioner's recreation club is not required to
obtain any permission or license under the
provisions of licensing and controlling of places of
the public amusement orders or under the
provisions of Karnataka Police Act to play indoor
games as rummy (card game), chess, carom,
billiards/ snookers, skilled games and other
indoor and out door games for the benefits of all
its members.
B) Pass such other orders as may be appropriate in
the facts and circumstances of the case, in the
ends of justice and equity.
2. Heard the learned counsel for the petitioner and
learned Additional Government Advocate appearing for
respondents.
3. The issue involved in this writ petition is
covered by the order passed by the Coordinate Bench of
this Court in W.P.No.203278/2024 disposed of on
25.11.2024. The learned counsels for the parties submit
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that the writ petition may be disposed of in terms of the
order passed in the aforesaid writ petition.
4. Accordingly, the writ petition is disposed of in
the light of the order passed in W.P.No.203278/2024 on
the following terms and conditions:
(i) The petitioner shall install CCTV
cameras at the places of access to its members
and also at all the places, where in game(s) is/are
played by the members within a period of six
weeks. The CCTV footage of at least prior 15 days
period shall be made available by the petitioner to
the jurisdictional 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 concerned police, during the raid(s),
surveillance, etc.,
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(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
Sections 2(14) and 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, 1863. 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.
(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 jurisdictional police find the
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game(s) played is/are contrary to any law and in
violation of the settled practice, it is open to them
to take action against the 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's
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 is/are found to have indulged in
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any unlawful or immoral activities.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
SN
List No.: 1 Sl No.: 26
