SLV SPORTS CLUB PRIVATE LIMITED vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11926
WP No. 204485 of 2026
CNR: KAHC030119222026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 5 DAY OF NOVEMBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
WRIT PETITION NO. 204485 OF 2026 (GM-POLICE)
BETWEEN:
SLV SPORTS CLUB PRIVATE LIMITED
SURVEY NO. 86*/2, SEDUM ROAD, MEDAK,
SILARKOT, SEDAM, DIST: KALABURAGI-585318.
REPRESENTED BY ITS DIRECTOR
MANIK ENGLE S/O HANMANTAPPA INGLE
AGE: 49 YEARS, OCC: BUSINESS
R/O GURGUNTA VILLAGE, TALUK: LINGASUGUR
DIST: RAICHUR-585139.
…PETITIONER
(BY SRI. KIRANKUMAR., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY ITS SECRETARY
DEPARTMENT OF HOME
VIDHANA SOUDHA
DR. B.R. AMBEDKAR VEEDHI
BENGALURU-560001.
2.
THE DEPUTY COMMISSIONER
KALABURAGI DISTRICT
KALABURAGI-585101.
3. THE SUPERINTENDENT OF POLICE
KALABURAGI DISTRICT
KALABURAGI-585101.
Digitally signed by
SWETA
KULKARNI
Location: HIGH
COURT OF
KARNATAKA
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4. THE CIRCLE INSPECTOR OF POLICE
SEDAM CIRCLE, SEDAM
DIST: KALABURAGI-585222
5.
THE POLICE INSPECTOR/SUB-INSPECTOR
MUDHOL POLICE STATION
TQ: SEDAM, DIST:KALABURAGI-585222.
…RESPONDENTS
(BY SRI.MALLIKARJUN SAHUKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO, (A)
ISSUE A WRIT IN THE NATURE OF MANDAMUS, DIRECTING
THE RESPONDENTS NOT TO INTERFERE IN THE RECREATION
ACTIVITIES AND BUSINESS OF THE PETITIONER AND ALSO
DIRECT THE RESPONDENT NOS.4 AND 5 NOT TO INSIST
POLICE PERMISSION TO RUN/CONDUCT RECREATION/LAWFUL
SPORTS AND SKILL GAME ACTIVITIES OF THE PETITIONER
CLUB RUN BY SLV SPORTS CLUB PRIVATE LIMITED AT SURVEY
NO.85/2/86/2, SEDUM ROAD, NEAR CHATRAPATI SHIVAJI
CIRCLE, MEDAK, TQ. SEDUM, DIST. KALABURAGI; B) ISSUE A
WRIT OF MANDAMUS, OR ANY OTHER APPROPRIATE WRIT,
ORDER, OR DIRECTION, DIRECTING THE RESPONDENT NO.4
AND 5, TO PERMIT THE PETITIONER TO IMMEDIATELY REOPEN
AND RESUME MEN AND AGENTS FROM INTERFERING WITH
THE LAWFUL ACTIVITIES OF THE PETITIONER CLUB; C) PASS
SUCH OTHER ORDER OR ORDERS AS THIS HONOURABLE
COURT MAY DEEM FIT AND PROPER IN THE FACTS AND
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE
AND EQUITY.
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NC: 2026:KHC-K:11926
WP No. 204485 of 2026
CNR: KAHC030119222026
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
ORAL ORDER
This writ petition is filed seeking the following prayers:
“ (a) ISSUE a Writ in the nature of Mandamus,
directing the Respondents not to interfere in the
Recreation Activities and business of the Petitioner and
also direct the respondent nos.4 and 5 not to insist
police permission to run/conduct recreation/lawful
sports and skill game activities of the Petitioner Club
run by SLV SPORTS CLUB PRIVATE LIMITED at Survey
no.85/2/86/2, sedum road, near Chatrapati Shivaji
Circle, Medak, Tq. Sedum, Dist. Kalaburagi;
b) ISSUE a Writ of Mandamus, or any other
appropriate Writ, Order, or Direction, directing the
Respondent no.4 and 5, to permit the Petitioner to
immediately reopen and resume men and agents from
interfering with the lawful activities of the Petitioner
Club;
c) PASS such other order or orders as this honourable
court may deem fit and proper in the facts and
circumstances of the case, in the interest of justice
and equity”
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2. Heard Sri Kirankumar B. Kallur, learned counsel
for the petitioner; learned Additional Government
Advocate for the respondents and perused the material
available on record.
3. The issue involved in the present petition is
squarely covered by the decision of this Court in the case
of Shri Sharan Recreation Club vs. The State of
1
Karnataka and others . Considering the conditions
imposed in the aforesaid decision, this writ petition is
disposed of with 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
1
W.P.No.202195/2026 DD: 11.06.2026
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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.,
(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-
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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, except the games of
skill.
(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 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
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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 any unlawful or
immoral activities.
Sd/-
(VIJAYKUMAR A. PATIL)
JUDGE
BSR
List No.: 1 Sl No.: 20