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Judgment
Ajit J. Gunjal, J.—Mr. N.B. Vishwanath, learned Additional Government Advocate is directed to take notice for Respondents. Learned Counsel for the Petitioner to serve a set of papers on him.
Even though the matter is listed for preliminary hearing, with the consent of both the Counsel it is taken up for final disposal.
The Petitioner is an Association registered under the Karnataka Societies Registration Act, 1960. The case of the Petitioner-Association is that it is engaged in conducting indoor games like Dart, chess, rummy, carom etc., for the benefit of its members, it is the case of the Petitioner that the Respondents are insisting that the Petitioner should obtain licence under the Karnataka Police Act, or under the provisions of Licensing and Controlling of Places of Public Amusement Order.
Identical questions have been considered by this Court in W.P. No. 18625/2005 disposed of on 27.01.2006 holding that permission under the provisions of Licensing and Controlling of Places of Public Amusement Order is not required to run a Society or a recreation club of the present nature and the Petitioners need not obtain any licence to run the recreation activities for the benefit of its members.
Consequently, the following order is passed:
(a) Petition stands allowed.
(b) The Respondents shall not insist that the Petitioner should obtain the necessary licence for the aforesaid games. But however, that shall exclude the Dart game, video game and electronic coin games.
(c) The Respondents also shall monitor the activities of the Association.
Mr. N. B. Vishwanath, learned Additional Government Advocate appearing for Respondents is permitted to file memo of appearance within four weeks.