RIYASUDHEEN Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) The petitioners are the President, Vice President and General Secretary of an unregistered Association formed for the purpose of promoting Cricket among the Deaf youth in Kerala. The petitioners are aggrieved by the refusal of the respondents to register the Association in the name "Kerala Deaf Cricket Association".

(2.) The petitioners state that their main objectives are to promote, encourage, organise and control the game Cricket in Kerala. Ext.P1 is the Memorandum of Association of the Kerala Deaf Cricket Association and Ext.P2, the Rules and Regulations. As the non-registration of the Association caused difficulties in sending Teams to Inter-State and National Level Competitions, the petitioners decided to register the Association in the name "Kerala Deaf Cricket Association". The petitioners submitted an application to register the Association under the Societies Registration Act, 1860.

(3.) The petitioners state that the 2 respondent-District Registrar (General) is not accepting the application submitted by them. The 2 respondent is under a mistaken belief that the terms "Kerala" or "India" cannot be used for registration of any Association. The petitioners found it very difficult to make its sponsored Team participate in the 5 T-20 National Cricket Championship for Deaf, organised by the Indian Deaf Cricket Association at Hyderabad, which was held from 12 to 18/12/2021.