[Cites 5, Cited by 0]
Delhi High Court
Mohandas Velukutty vs Union Of India & Ors on 23 March, 2026
$~86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3670/2026
Date of Decision: 23.03.2026
IN THE MATTER OF:
MOHANDAS VELUKUTTY .....Petitioner
Through: Petitioner in person
versus
UNION OF INDIA & ORS. .....Respondents
Through: Ms. Radhika Bishwajit Dubey, CGSC
with Ms. Gurleen Kaur Waraich, Mr.
Kritarth Upadhyay, Mr. Amulya Dev
Mishra Advocates for R-1 to 5.
Mr Ajay Pal, Law Officer, Insp
Athurv and Mr Ramniwas Yadav,
CRPF.
Mr. Swastik Singh, Mr. Atul Singh,
Mr. B.K Wadhwa, Ms. Nidhi Tyagi
and Ms. Pratima Nasa, Advocates for
R-6 to 11.
Mr Anshuman Amaresh for R-11.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
JUDGEMENT
PURUSHAINDRA KUMAR KAURAV, J. (ORAL)
1. The present petition has been filed by the petitioner for the following
reliefs:
Signed By:AMIT KUMAR Signed
Signing Date:25.03.2026 By:PURUSHAINDRA
13:18:10 W.P.(C) 3670/2026 Page 1 of 4 KUMAR KAURAV
"1. Issue an appropriate Writ of Prohibition, restraining Respondent Nos.
1 to 3 (Ministry of Home Affairs, Delhi Police, and Ministry of Defence)
from continuing any official affiliation, participation, or allowing the use
of their institutional names, emblems, and authority by the Respondent
private company (Karate India Organisation) or its office bearers
(Respondent Nos. 6 to 11) during the pendency of existing criminal
investigations and statutory inquiries.
2. Issue a Writ of Mandamus, directing Respondent No. 4 (Ministry of
Corporate Affairs) to expeditiously complete the ordered inquiry and
inspection into the affairs of the Respondent companys regarding the
alleged misuse of its Section 8 (Non-Profit) license for commercial
activities, benami transactions, and illegal wealth accumulation, and to
take appropriate regulatory action, including the cancellation of its
license if warranted by law.
3. Issue Writ of Mandamus, directing Respondent Nos. 1 and 2 to ensure a
fair, transparent, and loyal investigation into FIR No. 259/2025 and all
other pending complaints regarding the fraudulent issuance of Central
Government Sports Quota forms and the illegal deportation of minor
players abroad, without being influenced by any prior unauthorized
institutional patronage.
4. Issue an appropriate Writ of Prohibition or Order restraining
Respondent Nos. 6 to 11 from the unauthorized and fraudulent use of the
names, and images of high constitutional authorities, including the
Hon„ble President of India and the Hon„ble Prime Minister of India, and
other Government security agencies names, International Olympic
Council and its recognized bodies names to create a false aura of official
legitimacy or to evade criminal liability."
2. The petitioner seems to have approached the Kerala High Court in W.
P. (C) 1344/2025 for the following reliefs:
"(i) Issue a writ of Mandamus or any other writ order or direction
directing the respondents 1 to 5 and 6 to constitute National level body
with due approval and recognition in order to represent the Karate sport
representing the Nation in International programmes as well as other
programmes.
(ii) Issue a writ of Mandamus or any other Writ order or directions
directing the respondents 1 to 5 to consider and dispose of Ext. P16
representation within a stipulated time with due record to the provisions
of the National Sports Development Code of India 2011 as well as
Olympic Chapter.
iii. Issue a writ of prohibition or other writ order or direction prohibiting
the respondents 7, 8 and 10 from functioning in any manner and
conducting any programme 1 relating to the sport Karate including the
Signed By:AMIT KUMAR Signed
Signing Date:25.03.2026 By:PURUSHAINDRA
13:18:10 W.P.(C) 3670/2026 Page 2 of 4 KUMAR KAURAV
selection and participation of candidates being conducted abroad from
collecting amounts without prior permission of respondents 5 and 6.
(iv) Dispense with the filing of English translation of vernacular
documents.
(v) Issue such other relief which may deem fit and proper in the facts and
circumstances of the above writ petition."
3. The petitioner, who appears in person, has approached this Court
presumably on the ground that the complaint is pending against the Karate
India Organization in Delhi. The larger controversy seems to be pending
before the Kerala High Court and, in view thereof, the Court finds that the
said Court is fully empowered even to deal with the petitioner's grievance
which has been raised in the instant petition.
4. The essential, material and integral cause of action, thus, has been
found to have arisen outside the jurisdiction of this Court. Merely on the
ground that the complaint the Karate India Organization is pending in Delhi,
should not be the sole factor to invoke the jurisdiction of this Court. The
Supreme Court in the case of Kusum Ingots & Alloys Ltd. v. Union of India
and Anr.,1, has held as under:
"Forum conveniens
30. We must, however, remind ourselves that even if a small part of
cause of action arises within the territorial jurisdiction of the High
Court, the same by itself may not be considered to be a determinative
factor compelling the High Court to decide the matter on merit. In
appropriate cases, the Court may refuse to exercise its discretionary
jurisdiction by invoking the doctrine of forum conveniens. [See Bhagat
Singh Bugga v. Dewan Jagbir Sawhney [AIR 1941 Cal 670 : ILR
(1941) 1 Cal 490] , Madanlal Jalan v. Madanlal [(1945) 49 CWN 357 :
AIR 1949 Cal 495] , Bharat Coking Coal Ltd. v. Jharia Talkies & Cold
Storage (P) Ltd. [1997 CWN 122] , S.S. Jain & Co. v. Union of
India [(1994) 1 CHN 445] and New Horizons Ltd. v. Union of
India [AIR 1994 Del 126] .]"
(2004) 6 SCC 254.
Signed By:AMIT KUMAR Signed
Signing Date:25.03.2026 By:PURUSHAINDRA
13:18:10 W.P.(C) 3670/2026 Page 3 of 4 KUMAR KAURAV
5. In view thereof, applying the doctrine of forum conveniens, the
petition, stands dismissed, with liberty to the petitioner to approach the
jurisdictional High Court.
6. All rights and contentions of the parties are left open.
(PURUSHAINDRA KUMAR KAURAV)
JUDGE
MARCH 23, 2026
aks.
Signed By:AMIT KUMAR Signed
Signing Date:25.03.2026 By:PURUSHAINDRA
13:18:10 W.P.(C) 3670/2026 Page 4 of 4 KUMAR KAURAV
