K. P. RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The issues that arise for consideration in these batch of petitions are:

(2.) In WP(C) 8915/2019, the Petitioner - Mr. K.P. Rao has sought inter alia quashing of the election notification dtd. 7/8/2019 for elections to the AKFI issued by the Administrator in alleged contravention of the directions issued by this court in Mahipal Singh (supra). Petitioner also seek quashing of the amended Bye Law/clause No. 30 of the AKFI and further seeks a direction to hold proper and fair elections of the Member State Units and then to hold elections of the Governing Body of AKFI.

(3.) In WP(C) 9287/2019, the Petitioner - Mr. A.C. Thangavel had sought quashing of the election notification, notification of the electoral college of AKFI and rejection of the objections to the name of the representative of the Tamil Nadu Amateur Kabaddi Association. Further, Mandamus has been sought against AKFI to only affiliate State Associations that are compliant with the 'age and tenure restriction' imposed by the Sports Code.