Akashvani Announcers ... vs Union Of India & Ors
2017 Latest Caselaw 2349 Del

$~18
*IN THE HIGH COURT OF DELHI AT NEW DELHI
%                               Judgment delivered on: 11.05.2017
+   W.P.(C) 10713/2016
AKASHVANI ANNOUNCERS ASSOCIATION - AAA
                                      ..... Petitioner
                    versus

UNION OF INDIA & ORS                                        ..... Respondents
Advocates who appeared in this case:

For the Petitioner :         Mr Prithu Garg, Advocate.

For the Respondent :         Mr Vivek Goyal and Ms Vanya Khanna,
                             Advocates for UOI.
                             Mr Rajeev Sharma and Ms Radhalakshmi R., Advocates
                             for R-2 & 3.
CORAM:-

HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                JUDGMENT

11.05.2017

SANJEEV SACHDEVA, J. (ORAL) W.P.(C) 10713/2016 & CM No.41939/2016(stay)

1. Learned counsel appearing for the respondent submits that the dispute pertains to the recognition granted to respondent No.4 - Association and the non-grant of recognition to the petitioner - Association.

2. Learned counsel submits that initially the recognition was granted to 10 Associations for a period of two years and since the period of two years has elapsed, all recognitions earlier granted are no

longer valid and the process of re-verification is underway.

3. Learned counsel for the petitioner submits that while undertaking the process of re-verification of all the Associations, the respondents should take into account the grounds raised by the petitioner for grant of recognition to respondent No.4 and non-grant of recognition to petitioner in this petition.

4. Learned counsel for the respondent has no objection to the said course of action.

5. In view of the above, the Writ Petition is disposed of directing respondents to take note of the contentions raised by the petitioner in this petition with regard to the recognition of respondent No.4 and non-grant of recognition to the petitioner, while undertaking the process of re-verification of the associations.

6. It is clarified that the petitioner would be at liberty to take such remedies, as may be available in law, in case the petitioner is aggrieved by any order passed by the respondent during the process of re-verification.

7. The Writ Petition is accordingly disposed of.

8. Dasti under signatures of the Court Master.

SANJEEV SACHDEVA, J MAY 11, 2017/'Sn'