UMMED SINGH Vs. RAJASTHAN WRESTLING ASSO.

JUDGEMENT

(1.) Heard Mr. Sanjay Rahar, learned counsel for the appellants, Mr. Peush Nag, learned counsel for respondent No.1-Rajasthan Wrestling Association and Mr. Abhinav Surollia, vice Mr. Ashish Surollia learned counsel for respondent No.7-Rajasthan State Sports Council. Service of notice upon respondent Nos.2 to 6 was dispensed with by earlier order of this Court.

(2.) The appellants herein have preferred this intra court appeal against the judgment and order dtd. 22/10/2021 by which the writ petition filed by respondent No.1 was disposed of with the direction to the Registrar, Cooperative Societies to hold an enquiry as provided under Sec. 23 of the Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005 (for short, 'the Act of 2005') within a time bound period by a speaking order.

(3.) The submissions of learned counsel for the appellants is that the Writ court could not have issued any direction for an enquiry by the Registrar, Cooperative Societies as the dispute of the elections of the office bearers of the Association can be called into question by taking recourse to Sec. 16 of the Act of 2005 which provides for the remedy of conciliation and arbitration.