INDIAN HOCKEY FEDERATION Vs. UOI & ORS.

JUDGEMENT

(1.) CM 18719/2012 (for directions).

(2.) NOTICE in the captioned application was issued on 21.11.2012, when arguments of warring parties were heard at length. The learned counsel for the petitioner at the said hearing has confined his relief to the following, which is, therefore the only outstanding issue, which I am required to examine, in view of urgency in the matter. The relevant portion of my order dated 21.11.2012 is as follows:

(3.) PRIOR to the institution of the present writ petition, qua an earlier decision of respondent no. 2./IOA (taken at its emergency meeting of 28.4.2008, whereby the petitioner's membership was suspended with immediate effect by respondent no. 2./IOA) was amongst other consequential orders, challenged in WP(C) 3713/2008. The decision of respondent no. 2/IOA was contained in the resolution dated 28.04.2008 whereby the governing council of the petitioner was suspended and an ad hoc committee was appointed. The decision of the respondent no. 1/UOI dated 07.05.2008 granting its approval to the said action of respondent no. 2/IOA was also challenged in the said writ petition. So was order dated 12.05.2008 passed by Respondent no. 1/UOI suspending recognition to the petitioner, as also the subsequent dis -affiliation by the respondent no. 2/IOA of the petitioner on 10.05.2009 and, the consequent order of respondent no. 1/UOI withdrawing recognition of the petitioner.