INSPECTOR GENERAL OF REGISTRATION Vs. RIYASUDHEEN K.

JUDGEMENT

(1.) Instant writ appeal is filed by the respondents in W.P(C) No.24064 of 2021 against the judgment dtd. 23/12/2021, by which a learned single Judge of this Court, after considering the statutory provisions, disposed of the said writ petition, by ordering thus:

(2.) Brief facts for disposal of the writ appeal are; writ petition was filed by the respondents/writ petitioners, who 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. They have challenged the refusal of the appellants to register their association in the name "Kerala Deaf Cricket Association".

(3.) The claim of the writ petitioners/respondents herein was that there is no law existing which precludes them from adding the term "Kerala" to the name of their association. On the other hand, the appellants have maintained the consistent stand that name of an association should not bear any resemblance to the Central/State Government, in view of the provisions contained in the Emblems and Names (Prevention of Improper Use) Act, 1950, judgment of this Court, and also going by various Governments orders and circulars issued in that regard.