KERALA HOCKEY ASSOCIATION Vs. KERALA STATE SPORTS COUNCIL

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers :

(2.) THE learned counsel for the petitioner submits, that the registration of the petitioner Association, who was functioning for nearly six decades, was quite unceremoniously cancelled by the concerned respondent earlier, which made the petitioner to approach this Court for appropriate reliefs. It was pursuant to the interference made by this Court, that the proceedings were set on the right track, withdrawing the cancellation. But again, the respondent has issued Ext.P6 notice asking the petitioner to produce various documents to sustain the continuance of registration, which include documents issued from the central authorities and the Government of India in New Delhi.

(3.) HEARD the learned standing counsel for the respondent as well.