Kochin Endurance Cycling Club vs State Of Kerala
2022 Latest Caselaw 6358 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
        FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                        WP(C) NO. 16379 OF 2022
PETITIONER/S:

            KOCHIN ENDURANCE CYCLING CLUB
            1ST FLOOR, ATMM CLAN BUILDING, JLNI STADIUM LINK ROAD,
            KALOOR, ERNAKULAM- 682025 REPRESENTED BY ITS SECRETARY
            ADV. SANTHAN V. NAIR.
            BY ADVS.
            CHRISTEENA P GEORGE
            ABHILASH J.S


RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT OF
            KERALA, GOVERNMENT SECRETARIAT, STATUE, TRIVANDRUM-
            695001
    2       KERALA STATE SPORTS COUNCIL,
            OPPOSITE YMCA BUILDING, BEHIND GOVERNMENT SECRETARIAT,
            STATUE, TRIVANDRUM- 695001 REPRESENTED BY ITS
            SECRETARY.
    3       ERNAKULAM DISTRICT SPORTS COUNCIL
            MAHARAJAS COLLEGE GROUND, P.T. USHA ROAD, ERNAKULAM-
            682011 REPRESENTED BY ITS SECRETARY.
OTHER PRESENT:

            SC LATHA ANAND; GP AMMINIKUTTY K


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16379 OF 2022
                                     2

                              JUDGMENT

Dated this the 3rd day of June, 2022

The petitioner, a registered Association, is functioning as a

Sports Club in the sports discipline, Cycling. The petitioner has

submitted Ext.P2 application and has remitted the requisite fees

seeking registration under the 2 nd and 3rd respondents and is

aggrieved by the delay in consideration of its application. The

learned Counsel for the petitioner relies on Rule 62 of Chapter VIII

of the Kerala Sports Rules, 2008 to contend that, having satisfied

all requisite conditions and having submitted a proper application,

the petitioner is entitled for the registration.

Learned Standing Counsel submitted that, if the application

is received, the competent among respondents 2 and 3 will pass

appropriate orders without delay.

Considering the limited relief sought, the writ petition is

disposed of directing the competent among respondents 2 and 3 to

take up Ext.P2 and to pass appropriate orders thereon within six

weeks of receipt of a copy of this judgment.

Sd/-

V.G ARUN JUDGE

SJ WP(C) NO. 16379 OF 2022

APPENDIX OF WP(C) 16379/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SOCIETY REGISTRATION CERTIFICATE NO. EKM/TC/1/2021 DATED 1.1.2021 ISSUED BY THE REGISTRAR OF SOCIETIES, ERNAKULAM Exhibit P2 TRUE COPY OF THE APPLICATION DATED 19.11.2021

DT.20.11.2021 EVIDENCING PAYMENT OF RS. 500 AS FEE BEFORE THE 3RD RESPONDENT Exhibit P4 TRUE COPY OF THE RELEVANT EXTRACTS OF KERALA SPORTS RULES 2008 RELATED TO REGISTRATION OF SPORTS CLUBS GO (P) NO. 127/08/GED DT. 15.7.2018