Kerala Cycle Polo Association vs Union Of India
2021 Latest Caselaw 15595 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR. JUSTICE T.R.RAVI
   FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                    WP(C) NO. 31 OF 2015
PETITIONERS:
          KERALA CYCLE POLO ASSOCIATION
          (REGISTRATION NO.1471/90), REPRESENTED BY ITS
          HONORARY SECRETARY, A.M.K.NIZAR, T.C.20/1232,
          KARAMANA P.O., THIRUVANANTHAPURAM - 695 002.
         BY ADV SRI.S.M.PREM

RESPONDENTS:
    1     UNION OF INDIA
          REPRESENTED BY ITS SECRETARY, MINISTRY OF YOUTH
          AFFAIRS AND SPORTS, DEPARTMENT OF SPORTS,
          GOVERNMENT OF INDIA, SHASTRI BHAVAN,
          NEW DELHI - 110 001.
    2    DIRECTOR GENERAL
         SPORTS AUTHORITY OF INDIA, JAWAHARLAL NEHRU
         STADIUM COMPEX (EAST GATE), LODHI ROAD,
         NEW DELHI - 110 003.
    3    THE CYCLE POLO FEDERATION OF INDIA
         REPRESENTED BY ITS PRESIDENT, 20, AURANGZEB ROAD,
         NEE DELHI - 110 011.
    4    KERALA STATE SPORTS COUNCIL
         REPRESENTED BY ITS SECRETARY, THIRUVANANTHAPURAM -
         695 001.
         BY ADV.SMT.RESHMI K M, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C)No.31/15
                                   :-2-:

                   Dated this the 23rd day of July, 2021


                            JUDGMENT

Learned counsel for the petitioner submits that the above matter

has become infructuous. Hence, this writ petition is dismissed as

infructuous.

All pending interlocutory applications are closed.

Sd/-

T.R.RAVI, JUDGE ami/