ALL INDIA CARROM FEDERATION Vs. UNION OF INDIA

JUDGEMENT

(1.) As these two writ petitions relate to elections in the All India Carrom Federation, (AICF) with the consent of the counsel for the parties, have been heard and are being decided together vide this common order.

(2.) The present petition has been filed with the following prayers-

(3.) It is the case of the petitioner Federation that petitioner is a National Sports Federation registered as a Society under the Society Registration Act, 1860 by the Registrar of Societies with the main object of encouraging, promoting, developing and stabilizing the game of Carrom. The petitioner is also recognized by the Ministry of Youth Affairs & Sports, Government of India.