INDIAN BEACH KABADDI ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 08.02.2005 issued by the respondent No.1 (Ministry of Youth Affairs and Sports, Government of India). The petitioner claims to be a society registered under the Societies Registration Act, 1860 under the name "Indian Beach Kabaddi Association". Its registered office is located at E-322, Gali No.5, West Vinod Nagar, Delhi- 110092. The registration certificate was granted to the petitioner society on 07.05.2003 as per Annexure-P-2 to the petition. The petitioner had applied for recognition on 20.05.2003. The same has been denied by the impugned order dated 08.02.2005 passed by the respondent No.1 The reasons for denying recognition are indicated in the impugned order itself. The same reads as under:-

(2.) The counsel for the petitioner as well as the counsel for the respondents were heard. The respondent No.1 has issued guidelines for recognition of National Sports Federations. A copy of the same has been placed as Annexure-P-3. Para 3.3 of the said guidelines reads as under:-

(3.) Reading para 3.3 of the guidelines, it is apparent that the federation seeking recognition must have actively existed for more than three years on the date of application for recognition. The petitioner society was registered on 07.05.2003 and made the application shortly thereafter on 20.05.2003. It was clearly not in existence for more than three years on the date of application for recognition.