SEVEN HILLS RECREATION CLUB PVT LTD vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11726
WP No. 204273 of 2026
CNR: KAHC030112172026
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
TH
DATED THIS THE 30 DAY OF OCTOBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
WRIT PETITION NO.204273 OF 2026 (GM-POLICE)
BETWEEN:
SEVEN HILLS RECREATION CLUB PVT LTD
SY NO.7/4, NEAR FILTER BED
ARKERA K. VILLAGE
TQ AND DIST YADGIR 585321
THROUGH ITS DIRECTOR
MAHESH S/O RAMANNA NAIKODI
AGE 32 YEARS
OCC : MANAGING DIRECTOR
H.NO.9-26, NEAR PHAKIRESHWARA
MATHA, DIGGI BASE, VTC SHAHPUR
TQ AND DIST YADGIR 585223.
…PETITIONER
(BY SRI. MAHADEV S. PATIL, ADV.,)
AND:
1. THE STATE OF KARNATAKA
THROUGH HOME DEPARTMENT
BENGALURU.
2. THE SUPERINTENDENT OF POLICE
YADGIR 585201.
3. THE DEPUTY SUPERINTENDENT OF POLICE
YADGIR 585201.
Digitally signed
by SWETA
KULKARNI
Location: HIGH
COURT OF
KARNATAKA
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4. THE CIRCLE INSPECTOR OF POLICE
/POLICE INSPECTOR
GURMITKAL 585214.
5. THE SUB-INSPECTOR OF POLICE
GURMITKAL 585214.
6. THE CIRCLE INSPECTOR OF POLICE
/POLICE INSPECTOR
YADGIRI RURAL 585201.
7. THE SUB-INSPECTOR
YADGIRI RURAL 585201.
…RESPONDENTS
(BY SRI. MALLIKARJUN SAHUKAR, AGA FOR R1 TO R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
ISSUE A WRIT IN THE NATURE OF PROHIBITION OR ANY
OTHER APPROPRIATE WRIT OR ORDER, PROHIBITING
RESPONDENT NO.2 TO 7 FROM INTERFERING IN THE DAY-TO-
DAY AFFAIRS OF THE PETITIONER CLUB, IN THE INTEREST OF
JUSTICE AND EQUITY & ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN ‘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 Prohibition or any
other appropriate writ or order, prohibiting
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Respondent No: 2 to 7 from interfering in the day-to-
day affairs of the petitioner club, In the interest of
Justice and Equity.
B. Issue a Writ in the nature of Mandamus or any
other appropriate writ or order, directing the
Respondent No: 2 to 7 not to insist /compel the
Petitioner Club to secure a license for the legal
activities of the club as mentioned above property all
year that a properly short period in the nature of
partition.”
2. Heard Sri Mahadev S. Patil, 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:
1
W.P.No.202195/2026 DD: 11.06.2026
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(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.,
(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
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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, 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
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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
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
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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.: 12