VIDARBHA HOCKEY ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition concerns dispute in two factions of the Vidarbha Hockey Association and the entitlement of the petitioners on one hand and the intervenors/applicants on the other to represent the Vidarbha Hockey Association. The inter se dispute between the factions led to respondent no.4 Hockey India suspending the affiliation of the Vidarbha Hockey Association. The said order is subject matter of challenge in the present writ petition.

(2.) In this writ petition, an application bearing has been filed by certain applicants praying to be added as respondents. These applicants are hockey players who wish to represent the Vidarbha Hockey Association in various tournaments that are conducted by the respondent no.4 Hockey India.

(3.) On 16.04.2019, this Court had passed the following order:-