Delhi High Court - Orders
Uttar Pradesh State Rifle Association vs Union Of India & Ors on 4 March, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10017/2021
UTTAR PRADESH STATE RIFLE
ASSOCIATION ..... Petitioner
Through: Mr. Vidushpat Singhani,
Mr. Nachiket Yagnik and Mr. Ayush
Gaur, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Anil Soni, CGSC with
Mr. Devesh Dubey, Adv. for R-1
Mr. Sri Harsha Peechara with
Mr. Aditya Vikram Singh, Adv. for
R-2
Mr. R. Mishra and Mr. Mukesh Kr.
Tiwari, Advs. for Respondent No.4.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 04.03.2022 CM APPL. 11023/2022 This is an application filed by the petitioner with the following prayers:-
"In light of the above, it is most respectfully and humbly prayed that the present Application should be allowed by this Hon 'ble High Court
1. Quash the Show Cause notice dated 02.12.2021 issued by Respondent No.2 against the members of Petitioner's Association;-
2. Direct the Respondent No.1 to appoint an Independent Administrator, to amend the Respondent No.2's Constitution, which is in compliance with the Sports Code and subsequent to the amendment conduct fresh elections;
3. Direct the Respondent No. 1 to institute an Ethics Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:04.03.2022 20:41:55 Commission to enquire about the conflict of interest among the Respondent No.2 body and its members or office bearers; and
4. Pass any such order further order or orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."
The submission of Mr. Shyam Singh Yadav, President of the petitioner association is despite a statement given by counsel for respondent No.2 that no coercive action shall be taken, pursuant to the show cause notice dated December 02, 2021, the petitioner is in receipt of a letter dated December 23, 2021 from the Secretary General calling upon him to submit a reply to the show cause notice dated December 02, 2021 to which he has submitted reply.
Suffice to state, in view of the statement given by the counsel for the respondent No.2 on December 13, 2021 there was no occasion for the respondent No.2 to even ask for a reply to show cause notice.
Mr. Harsha Peechara, Advocate, who appears for respondent No.2 states that said communication dated December 23, 2021 shall be withdrawn and the respondent No.2 shall adhere to the statement made on December 13, 2021. The statement is taken on record.
List on July 21, 2022, date already fixed. Notice shall be issued to the respondent No.3 on the writ petition for the date fixed.
V. KAMESWAR RAO, J MARCH 4, 2022/ds Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:04.03.2022 20:41:55