ALL INDIA CARROM FEDERATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice. Notice is accepted by Mr. Shukla on behalf of respondent No.1/ UOI. Mr. Malhotra accepts notice on behalf of respondent No.2.

(2.) The present Letters Patent Appeal is directed against the order dated 17.05.2017, whereby the appellant/ petitioner's application, i.e. C.M. No. 18735/2017 seeking early hearing in W.P.(C.) No.3314/2016 was dismissed by the learned Single Judge.

(3.) The appellant-represented by Mr. V.D. Narayan, who claims himself to be General Secretary of the petitioner Federation, i.e. All-India Carrom Federation, submits that early hearing of the writ petition was sought in view of the fact that the impugned communication dated 04.02.2016 issued by the Government of India, Ministry of Youth Affairs and Sports had the effect of jeopardizing the functioning of the appellant Federation, since the Government held that the election results in respect of the elections held on 29.11.2015, were not valid on the ground of violation of election guidelines of the National Sports Code, and the Government directed that the appellant should hold fresh elections. The effect of the said communication was that the appellant Federation - as represented by the elected body, elected during the elections held on 29.11.2015, was not being able to function and interact with the International Federation. At the same time, the Federation is not being able to hold the various events which it is required to under its mandate in respect of the sport of Carrom in the country.