Kerala Handball Association vs Union Of India
2021 Latest Caselaw 4881 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                    WP(C).No.8787 OF 2019(W)


PETITIONER:

              KERALA HANDBALL ASSOCIATION,
              REPRESENTED BY ITS SECRETARY P.DAMODARAN,
              NAVAMALIKA,
              T.C.24/141/TSGRA 11,
              THYCAUD, THIRUVANANTHAPURAM.

              BY ADVS.
              DR.K.P.SATHEESAN (SR.)
              SRI.P.MOHANDAS (ERNAKULAM)
              SRI.S.VIBHEESHANAN
              SRI.S.K.ADHITHYAN
              SRI.MUHAMMED IBRAHIM ABDUL SAMAD
              SRI.SABU PULLAN

RESPONDENTS:

     1        UNION OF INDIA,
              REPRESENTED BY ITS SECRETARY,
              MINISTRY OF YOUTH AFFAIRS AND SPORTS,
              DEPARTMENT OF SPORTS,
              GOVERNMENT OF INDIA,
              SASTRI BHAVAN, NEW DELHI-110 001.

     2        DIRECTOR GENERAL,
              SPORTS AUTHORITY OF INDIA,
              JAWAHARLAL NEHRU STADIUM COMPLEX (EAST GATE),
              LODHI ROAD, NEW DELHI-110 003.

     3        STATE OF KERALA,
              REPRESENTED BY ITS SECRETARY,
              DEPARTMENT OF SPORTS AND YOUTH AFFAIRS,
              SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     4        KERALA STATE SPORTS COUNCIL,
              REPRESENTED BY ITS SECRETARY,
              THIRUVANANTHAPURAM-695 001.
 WP(C) No.8787/2019
                             :2 :


       5      INDIAN OLYMPIC ASSOCIATION,
              REPRESENTED BY ITS SECRETARY GENERAL,
              OLYMPIC BHAVAN, B-29,
              QUTUB INTERNATIONAL AREA,
              NEW DELHI-110 016.

       6      HANDBALL FEDERATION OF INDIA,
              REPRESENTED BY ITS SECRETARY GENERAL,
              ANANDESHWER PANDAY, C-1/8,
              NIRATA NAGAR, LUCKNOW,
              UTTER PRADESH-226 020.

       7      CHAIRMAN,
              ADHOC COMMITTEE FOR HANDBALL IN KERALA,
              COL. J.T.PALAMATTAM, PALAMATTAM HOUSE,
              PERUMBRAMAVU P.O., KEEZHVAIPUR,
              PATHANAMTHITTA-689 589.

              R1 BY SRI.K.SHRI HARI RAO, CGC
              BY SRI.P.VIJAYAKUMAR, ASGI
              BY GOVERNMENT PLEADER SRI. SYAMJI RAM

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:

SR
 WP(C) No.8787/2019
                                  :3 :




                        JUDGMENT

~~~~~~~~~

Dated this the 10th day of February, 2021

The petitioner seeks to withdraw the writ petition

without prejudice to the right of the petitioner to approach this

Court again if it is necessary.

2. Heard.

The writ petition is dismissed as withdrawn with

liberty to the petitioner to approach this Court again if

circumstances so warrant.

Sd/-

N. NAGARESH, JUDGE

aks/10.02.2021