SHREE SAI RECREATION PRIVATE LIMITED vs THE STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC-K:11724
WP No. 204335 of 2026
CNR: KAHC030114492026
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.204335 OF 2026 (GM-POLICE)
BETWEEN:
SHREE SAI RECREATION PRIVATE LIMITED
GROUND FLOOR, GANGAVATHI ROAD
SRIPURAM JUNCTION, NEAR SATYA GARDEN
SINDHANUR, DIST: RAICHUR
REP. BY ITS MANAGING DIRECTOR
M. VIJAYAKUMAR GOUD
S/O M. SRINIVAS GOUD
AGE 42 YEARS
OCC : BUSINESS
R/O BEHIND SBM BANK
GANGAVATHI ROAD, SINDHANUR
TQ: SINDHANUR, DIST: RAICHUR 584128.
…PETITIONER
(BY SRI MAHANTESH PATIL, ADV.)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
DEPARTMENT OF HOME
VIDHAN SOUDHA, DR. B.R. AMBEDKAR VEEDHI
BENGALURU 560001.
2. THE DEPUTY COMMISSIONER
RAICHUR DIST: RAICHUR 584101.
Digitally signed
by SWETA
KULKARNI
Location: HIGH
COURT OF
KARNATAKA
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3. THE SUPERINTENDENT OF POLICE
RAICHUR, DIST: RAICHUR 584101.
4. THE CIRCLE INSPECTOR OF POLICE
SINDHANUR CIRCLE, SINDHANUR
DISTRICT RAICHUR 584128.
5. THE POLICE INSPECTOR
SINDHANUR RURAL POLICE STATION
TQ SINDHANUR, DIST RAICHUR 584128.
…RESPONDENTS
(BY SRI. MALLIKARJUN SAHUKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
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 NO.4 AND 5 NOT TO INSIST POLICE
PERMISSION TO RUN/CONDUCT RECREATION LAWFUL
ACTIVITIES OF THE PETITIONER CLUB RUN BY SHREE SAI
RECREATIONS PRIVATE LIMITED AT GROUND FLOOR,
GANGAVATHI ROAD, NEAR SATYA GARDEN / SRIPURAM
JUNCTION, SINDHANUR, DISTRICT RAICHUR, 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:
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NC: 2026:KHC-K:11724
WP No. 204335 of 2026
CNR: KAHC030114492026
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 No.4 and 5 not to insist Police
permission to run/conduct recreation lawful activities
of the Petitioner Club run by SHREE SAI
RECREATIONS PRIVATE LIMITED at Ground Floor,
Gangavathi Road, Near Satya Garden / Sripuram
Junction, Sindhanur, District Raichur, in the interest of
justice and equity.
(b) ISSUE a Writ in the nature of Mandamus or any
other appropriate Writ, Order or Direction directing the
Respondent Nos.3 to 5 to consider the Representation
dated: 01.10.2026 submitted by the Petitioners
(Annexure-G) in accordance with law, within a time
frame to be fixed by this Hon'ble Court;
(c) PASS such other order or orders as this Hon'ble
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:11724
WP No. 204335 of 2026
CNR: KAHC030114492026
2. Heard Sri.Mahantesh 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:
(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
nonmember(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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WP No. 204335 of 2026
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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.: 13