G AND G RECREATION ASSOCIATION BANGALORE Vs. GOVERNMENT OF KARNATAKA, BANGALORE

JUDGEMENT

(1.) Learned Government Pleader is directed to take notice for the respondents.

(2.) It is submitted by the learned Counsel for both the parties that similar matters are disposed of holding that as long as lawful recreational activities are carried on by the association such as the petitioner, there would by no requirement in law for taking permission from the police department either under Section 31 of the Karnataka Police Act, 1963 or under any other licensing order. Therefore, this matter is taken up for final disposal with the consent of both the parties.

(3.) In the light of the order passed by this Court in similar writ petitions referred to above, this writ petition is disposed of directing the respondent-authorities not to interfere with the internal activities of the petitioner-Association as long the said activities carried on are lawful. It is made clear that the respondents will have liberty to take action in accordance with law, if the petitioner-association indulges in any illegal or immoral activities.