MANIPUR FENCING ASSOCIATION Vs. FENCING ASSOCIATION OF INDIA

JUDGEMENT

(1.) Heard Shri M. Devananda, learned Advocate appearing for the petitioners; Shri Ruchir Mishra and Shri Sharan Dhulia, learned Advocates appearing for the Fencing Association of India; Shri M. Hemchandra, Senior Advocate appearing for the respondent No.3 and Shri Lenin Hijam, learned Addl. Advocate General appearing for the State respondents.

(2.) Since the above writ petitions have arisen out of similar set of facts, the same are being disposed of by this Court vide its common judgment and order. WP (C) No. 118 of 2020

(3.) The validity and correctness of the order dtd. 7/2/2020 issued by the Fencing Association of India (hereinafter referred to as "the FAI") is under challenge in this writ petition in view of the judgment and orders dtd. 1/3/2016 and dtd. 9/5/2016 passed by this Court and the alleged violation of the principles of natural justice and in addition thereto, a prayer has been made by the petitioner association to direct the respondents and in particular, the FAI from interfering with the functioning of the petitioner association in violation of the provisions of the Manipur Societies Registration Act, 1989 and the rules made thereunder.