TAMILNADU HOCKEY ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) CHALLENGING the order of the third respondent dated 11.1.2010 in so far as it grants affiliation for the State of Tamilnadu to the sixth respondent and consequently directing respondents 3 and 4 to grant affiliation to the second petitioner association as the successor-in-interest of the first petitioner association, the present writ petition is filed.

(2.) THE case of the petitioners as could be seen from the affidavit in support of the writ petition, in nutshell, is set out here under:-

(3.) THE first and foremost submission that requires consideration is whether the writ petition filed by the petitioners under Article 226 of the Constitution of India is maintainable. It is contended by the respondents that the respondents 2, 3, 4 & 6 have been registered under the Societies Registration Act and the same will not fall within the definition of "other authorities" under Article 12. THErefore, they are not "State" for the purpose of Article 12. Hence, it is contended that the petitioner cannot maintain the writ petition under Article 226 of the Constitution.