Delhi High Court - Orders
Rajasthan Equestrian Association vs Union Of India & Ors on 12 April, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~168, 10 & 11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5989/2022
RAJASTHAN EQUESTRIAN ASSOCIATION ..... Petitioner
Through: Mr. Rajiv Dutta, Mr. Ashish Kothari,
Mr. Devang Gautam and Ms. Pratha
Pant, Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Ajay Digpaul, CGSC with Mr.
Kamal R.Digpaul, Advocates
Mr. Kirtiman Singh, CGSC with Mr.
Waize Ali Noor, Advocates for R-2
10
+ CONT.CAS(C) 73/2022
RAJASTHAN EQUESTRIAN ASSOCIATION ..... Petitioner
Through: Mr. Rajiv Dutta, Mr. Ashish Kothari,
Mr. Devang Gautam and Ms. Pratha
Pant, Advocates
versus
SHRI SPS TOMAR ..... Respondent
Through: Mr. Ajay Digpaul, CGSC with Mr.
Kamal R.Digpaul, Advocates
Mr. Kirtiman Singh, CGSC with Mr.
Waize Ali Noor, Advocates for R-2
Ms. Sapna Chouhan, Adv. for R-4
11
+ W.P.(C) 10342/2019 & CM APPLs. 42732/2019, 16483/2020,
32960/2020 & 43562/2021
RAJASTHAN EQUESTRAIN ASSOCIATION ..... Petitioner
Through: Mr. Rajiv Dutta, Mr. Ashish Kothari,
Mr. Devang Gautam and Ms. Pratha
Pant, Advocates
versus
EQUESTRIAN FEDERATION OF INDIA AND ORS....Respondents
Signature Not Verified
Digitally Signed
By:NEHA
Signing Date:19.04.2022
11:49:50
Through: Mr. Ajay Digpaul, CGSC with Mr.
Kamal R.Digpaul, Advocates
Mr. Kirtiman Singh, CGSC with Mr.
Waize Ali Noor, Advocates for R-2
Mr.Sanjib Kumar Mohanty and Mr.
Subesh Kumar Sahoo, Advs. for R-3
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 12.04.2022 CM APPL. 17987/2022 ((For exemption) in WP(C) 5989/2022 Allowed, subject to all just exception. The application shall stand disposed of. WP(C) 5989/2022 & CM APPL. 17986/2022 (direction) CONT.CAS(C) 73/2022 W.P.(C) 10342/2019 & CM APPLs. 42732/2019, 16483/2020, 32960/2020 & 43562/2021 Notice shall issue to respondent Nos.1 and 2. Since those respondents are duly represented by learned counsels, let a counter affidavit be filed on this writ petition within a period of six weeks. The petitioner shall have two weeks to file a rejoinder affidavit.
Prima facie the Court finds merit in the submission of Mr. Dutta learned senior counsel who contends that the exemptions as granted in terms of the impugned communication would clearly not be referrable to promotion of sports, sportspersons or to remove difficulties in giving effect to the provisions of the Sports Code. The matter requires consideration.
List on 30.05.2022.
YASHWANT VARMA, J APRIL 12, 2022/mw Signature Not Verified Digitally Signed By:NEHA Signing Date:19.04.2022 11:49:50