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Karnataka High Court

Master Hrithik Karadi vs Roller Skating Federation Of India on 19 July, 2022

Author: S.G. Pandit

Bench: S.G. Pandit

                             1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 19TH DAY OF JULY, 2022

                         BEFORE

         THE HON' BLE MR. JUSTICE S.G. PANDIT

         WRIT PETITION No.58799/2016 (GM-PASS)

BETWEEN:
MASTER HRITHIK KARADI
AGED ABOUT 15 YEARS
SON OF MR.BHEEMANNA KARADI
AND MRS. HEMALATA KARADI
R/AT NO.37, KANISHK, ROYAL LAKE FRONT
RESIDENCY, PHASE 3, J.P.NAGAR
9TH PHASE, 7TH BLOCK
BENGALURU-560062
REP. BY HIS MOTHER AND
NATURAL GUARDIAN
MRS.HEMALATA KARADI.                          ...PETITIONER

          (BY SRI.R.KANNI SELVAKARASAN, ADV. FOR
                 SMT.NIDHISHREE.B.V., ADV.)

AND:
1.     ROLLER SKATING FEDERATION OF INDIA
       NATIONAL PARENT BODY FOR
       ROLLER SKATING IN INDIA
       HAVING ITS OFFICE AT NO.14/2
       CLIVE ROW, KOLKATA-700001.

       ALSO AT:
       BUNGALOW 1572, SEC. 34D
       CHANDIGARH 160022
       REPRESENTED BY ITS PRESIDENT

2.     MINISTRY OF YOUTH AFFAIRS AND SPORTS
       DEPARTMENT OF SPORTS
       UNION OF INDIA, ROOM NO.103,
       'C' WING, SHASTRI BHAVAN
       NEW DELHI-100001
       REPRESENTED BY ITS JOINT SECRETARY
                             2


3.   KARNATAKA ROLLER SKATING ASSOCIATION
     NO.36, ST. MARK'S ROAD
     MADRAS BANK ROAD
     BENGALURU-560001
     REP. BY ITS GENERAL SECRETARY.

4.   BANGALORE DISTRICT ROLLER
     SKATING ASSOCIATION
     FORCE 1 SPEED SKATING TRACK
     CHANNAMANAKERE GROUNDS
     OPP. SSM SCHOOL, TYAGARAJANAGAR
     BENGALURU-560028
     REP. BY ITS GENERAL SECRETARY.
                                          ...RESPONDENTS
        (BY SRI.PRADEEP S. SAWKAR, ADV. FOR R-1;
           SRI.S.ISMAIL ZABIULLA, ADV. FOR R-2;
           SRI.V.B.SHIVAKUMAR, ADV. FOR R-3.)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE
EMAIL COMMUNICATION DATED 13.10.2016 ISSUED BY THE
RESPONDENT NO.1 INSOFAR AS IT PERMITS TO PERMITTING
ONLY INDIAN NATIONALS HOLDING INDIAN PASSPORT AND
BARRING FOREIGN PASSPORT HOLDERS, SUCH AS THE
PETITIONER   FROM   PARTICIPATING   IN   ROLLER   SKATING
CHAMPIONSHIP BEING CONDUCTED IN INDIA [PRODUCED AT
ANNEXURE-K].


     THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:-


                       ORDER

Memo dated 19.07.2022 is filed by learned counsel for the petitioner praying to dismiss the writ petition as not pressed.

2. Memo is placed on record.

Writ petition is dismissed as not pressed.

In view of dismissal of the writ petition, all the pending I.As stand disposed of.

Sd/-

JUDGE NC.