PRIME SPORTS ACADEMY Vs. THE MEMBER SECRETARY

JUDGEMENT

(1.) This intra-court appeal is filed by the appellant questioning the correctness and/or validity of the order dtd. 28/2/2020 passed by the learned Single Judge in Application No. 834 of 2020 in Application No. 604 of 2020 in O.A. No. 92 of 2020.

(2.) It is stated that the appellant - M/s. Prime Sports Academy was established in the year 1999 and registered under the Societies Registration Act. The object with which the appellant/Academy was established is to impart training to sportsmen in the field of athlete and other allied sports activities, for promotion and/or upliftment of sports activities and to enable individuals to participate in sports activities within the Country and abroad.

(3.) According to the appellant, for the purpose of achieving the objects of the academy, with the permission of the respondents, they have been using the play-ground within the premises of the second respondent-School from the year 2004. While so, the first respondent called upon the appellant to enter into an agreement as a condition precedent for continuance of the licence issued to the appellant. Accordingly, on 6/6/2017 an agreement was entered into between the appellant and the first respondent by which the appellant was permitted to use the play-ground for a period of three years from 1/10/2016 to 30/9/2019 for their athletic activities between 6.00 am and 8.00 am in the morning and from 5.00 pm to 7.00 pm without causing any disturbance or detrimental to the functioning of the second respondent school.