MAHARASHTRA STATE WRESTLING ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule, made returnable forthwith.

(2.) By consent of the parties, taken up for hearing forthwith.

(3.) Petitioner is State Wrestling Association, a public Charitable Trust registered in the year 1953 under hte provisions of the Bombay Public Trusts Act, 1950 ("the Act" for short). Taluka and Zilla Wrestling Associations are the Unit Members of the petitioner-Trust. Petitioner-Trust is administered by General Council consisting of President, Executive President, Vice-Presidents, General Secretary, eight Regional Secretaries and 23 Governing Council Members.