Grameen Vikas Kendra vs The State Of Karnataka And Ors
2026 Latest Caselaw 2633 Kant

Citation : 2026 Latest Caselaw 2633 Kant
Judgement Date : 25 March, 2026

[Cites 3, Cited by 0]

Karnataka High Court

Grameen Vikas Kendra vs The State Of Karnataka And Ors on 25 March, 2026

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

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                                                    WP No. 203350 of 2024


                   HC-KAR




                               IN THE HIGH COURT OF KARNATAKA

                                      KALABURAGI BENCH

                            DATED THIS THE 25TH DAY OF MARCH, 2026

                                           BEFORE
                        THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY


                        WRIT PETITION NO. 203350 OF 2024 (GM-POLICE)

                   BETWEEN:

                        GRAMEEN VIKAS KENDRA
                        REPRESENTED BY ITS PRESIDENT
                        SHRISHAIL S/O BHEEMANAGOUDA PATIL,
                        AGE : 52 YEARS, OCC :BUSINESS,
                        R/O NIDONI,
                        TQ. & DIST. : VIJAYAPURA-586101.
                                                              ...PETITIONER
                   (BY SMT.SWATI M.N., ADVOCATE)

                   AND:

Digitally signed
by SACHIN          1.   THE STATE OF KARNATAKA,
Location: HIGH          REPRESENTED BY ITS SECRETARY,
COURT OF
KARNATAKA               HOME DEPARTMENT,
                        DR. B.R. AMBEDKAR VEEDHI,
                        VIDHANA SOUDHA,
                        BENGALURU - 560 001.

                   2.   SUPERINTENDENT OF POLICE,
                        VIJAYAPURA DISTRICT,
                        VIJAYAPURA-586101.
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                                        WP No. 203350 of 2024


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3.   CIRCLE INSPECTOR OF POLICE,
     GOLGUMBAZ POLICE CIRCLE,
     VIJAYAPURA, DIST. VIJAYAPURA-586101.

4.   STATION HOUSE OFFICER,
     JALA NAGAR POLICE STATION,
     VIJAYAPURA-586101.
                                                ...RESPONDENTS
     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING THAT
THIS HONOURABLE COURT MAY BE PLEASED TO ISSUE A) A
WRIT IN THE FORM OF MANDAMUS DIRECTING THE
RESPONDENT POLICE RESTRAINING THE FROM ILLEGALLY
INTERFERING IN THE LAWFUL DAY TO DAY ACTIVITIES OF
RECREATION CLUB RUN BY THE PETITIONER ASSOCIATION; B)
ISSUE SUCH OTHER WRIT OR ORDER OR DIRECTIONS AS
DEEMED FIT IN CIRCUMSTANCES OF THE CASE INCLUDING AN
ORDER FOR COSTS.

    THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY


                         ORAL ORDER

Petitioner is before this Court in this writ petition filed

under Article 226 and 227 of the Constitution of India

seeking the following reliefs:

a) A writ in the form of mandamus directing the respondent police restraining the from illegally interfering in the lawful day to day activities of recreation club run by the petitioner association;

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b) Issue such other writ or order or directions as deemed fit in circumstances of the case including an order for costs.

2. Heard the learned counsel for the petitioner and

learned Additional Government Advocate for respondents.

3. The question that arises for consideration in this

writ petition is covered by the order passed by this Court

in W.P.No.201208/2026 dated 11.03.2026. Considering

the orders passed in the aforesaid writ petition, this writ

petition is also disposed of with the following terms and

conditions :

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 atleast

prior 15 days' period shall be made available

by the petitioner to the police, as and when

called upon to do so.

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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 surveillance

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 Subsection (7) of

Section 2 of Karnataka Police Act, 1963. The

member(s) of petitioner shall not be allowed

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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 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

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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

taking action in accordance with law, if the

member(s) of the petitioner are found to

have indulged in any unlawful or immoral

activities.