RAHUL MEHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner in this Public Interest Litigation (PIL) seeking redressal of the maladies afflicting with the various National Sports Federations inter alia by enforcement of the Comprehensive National Sports Policy 2007 and the Revised Guidelines dated 14th August, 2001, establishment of a Sports Regulatory Authority limiting the tenure of the office bearers, providing for representation of prominent sports persons of outstanding merit in the National Sports Federations etc., has filed this application inter alia to restrain Mr. Suresh Kalmadi from attending the London Olympics Games Village � 2012 during hosting of the Olympics Games from 26th July, 2012 to 13th August, 2012.

(2.) NOTICE of the application was issued to the Union of India (UOI), Indian Olympic Association (IOA) and Mr. Kalmadi. Having regard to the urgency in the matter, the counsels for the said respondents agreed to file replies within three days. A statement was made by the counsel for Mr. Kalmadi that Mr. Kalmadi has booked his ticket for going to London for 26th July, 2012. The matter was accordingly fixed for hearing on 24 th July, 2012. Replies to the application have been filed on behalf of IOA and Mr. Kalmadi. UOI though has not filed any reply but its counsel has handed over in the Court a copy of the letter dated 13th July, 2012 of the Ministry of Youth Affairs & Sports, Government of India to the Secretary General, IOA as under:-

(3.) MR. Kalmadi in his reply has stated:-