Kerala High Court
Kerala Cycle Polo Association vs Union Of India on 23 February, 2022
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 23RD DAY OF FEBRUARY 2022/4TH PHALGUNA, 1943
WP(C) NO. 28433 OF 2018
PETITIONER:
KERALA CYCLE POLO ASSOCIATION
(REGISTRATION NUMBER 1471/90)
REPRESENTED BY ITS HONORARY SECRETARY,
A.M.K.NIZAR, T.C.20/1232/KARAMANA P.O.,
THIRUVANANTHAPURAM- 695002.
BY ADVS.
SRI.P.B.KRISHNAN
SRI.P.B.SUBRAMANYAN
SRI.SABU GEORGE
SMT.B.ANUSREE
SRI.MANU VYASAN PETER
SMT.MEERA P.
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- 110001.
2 DIRECTOR GENERAL
SPORTS AUTHORITY OF INDIA,
JAWAHARLAL NEHRU STADIUM COMPLEX (EAST GATE),
LODHI ROAD, NEW DELHI - 110 003.
3 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF SPORTS AND YOUTH AFFAIRS,
SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
4 KERALA STATE SPORTS COUNCIL
REPRESENTED BY ITS SECRETARY,
THIRUVANANTHAPURAM - 695 001.
W.P.(C) Nos.28433/2018 & connected cases
:2:
5 RAGHUVENDRA SINGH DUNDLOD
PRESIDENT, CYCLE POLO FEDERATION OF INDIA,
DUNDLOD HOUSE, CIVIL LINES,
HAWA SADAK, JAIPUR - 302 019.
6 GAJANAN BURDE
SECRETARY, CYCLE POLO FEDERATION OF INDIA,
176, AYURVEDIC LAYOUR,
UMMER ROAD,
NAGPUR - 440 024.
7 P.M.ABOOBACKER
PALLIKARA HOUSE, ELOOR EAST,
UDYOGAMANDAL, ALUVA,
ERNAKULAM - 683 501.
8 A.B.HAMZA
ATTATHUKARA HOUSE, ELOOR EAST,
UDYOGAMANDAL, ALUVA,
ERNAKULAM - 683 501.
BY
GOVERNMENT PLEADER SRI.APPU PS
SMT.LATHA ANAND
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2022, ALONG WITH WP(C).8881/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.28433/2018 & connected cases
:3:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 23RD DAY OF FEBRUARY 2022/4TH PHALGUNA,1943
WP(C) NO. 3107 OF 2020
PETITIONER:
KERALA CYCLE POLO ASSOCIATION
(REG.NO.1471/90, REPRESENTED BY ITS HONORARY
SECRETARY, A.M.K. NIZAR, AGED 58 YEARS,
S/O. A. M. KASIM, TC-20/1232, KARAMANA P. O.,
THIRUVANANTHAPURAM - 695 002.
BY ADVS.
P.B.KRISHNAN
SRI.SABU GEORGE
SRI.P.B.SUBRAMANYAN
SRI.MANU VYASAN PETER
SMT.MEERA P.
RESPONDENTS:
1 KERALA STATE SPORTS COUNCIL
YMCA ROAD, STATUE, THIRUVANANTHAPURAM -695 001,
REPRESENTED BY ITS SECRETARY.
2 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, SPORTS AND YOUTH
AFFAIRS DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 1.
3 THE CYCLE POLO FEDERATION OF INDIA
DUNLOD HOUSE, CIVIL LINES, HAWA SADAK, JAIPUR,
RAJASTHAN - 302 019, REPRESENTED BY ITS
SECRETARY
BY ADV SMT.LATHA ANAND
SRI.APPU PS, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2022, ALONG WITH WP(C).8881/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.28433/2018 & connected cases
:4:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 23RD DAY OF FEBRUARY 2022/4TH
PHALGUNA,1943
WP(C) NO. 8881 OF 2021
PETITIONER:
CYCLE POLO ASSOCIATION OF KERALA
REG.NO.EKM/TC/153/2016, VII/144, EROOR EAST,
UDYOGAMANDAL, ERNAKULAM 683 501 REP.BY ITS
SECRETARY PRAVEEN CHANDRAN, AGED 35,
S/O.CHANDRAN, KURUNJIKKADAN, UDYOGAMANDAL,
ERNAKULAM 683 501
BY ADVS.
ARUN BABU
SRI.G.HARIPRASAD
RESPONDENTS:
1 THE STATE OF KERALA
REP.BY ITS SECRETARY, SPORTS AND YOUTH AFFAIRS,
SECRETARIAT, THIRUVANANTHAPURAM 695 001.
2 KERALA STATE SPORTS COUNCIL
REP.BY ITS SECRETARY,
THIRUVANANTHAPURAM 695 001.
BY ADV LATHA ANAND
SRI.APPU PS, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2022, ALONG WITH WP(C).3107/2020,
28433/2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) Nos.28433/2018 & connected cases
:5:
N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) Nos.28433 of 2018, 3107 of 2020
and 8881 of 2021
`````````````````````````````````````````````````````````````
Dated this the 23rd day of February, 2022
JUDGMENT
~~~~~~~~~ The issues in these three writ petitions revolve around the recognition of Cycle Polo Associations under the provisions of the Kerala Sports Act, 2000. Essentially, the dispute is between "the Kerala Cycle Polo Association"
(registration No.1471/90) and "the Cycle Polo Association of Kerala" (registration No.EKM/TC/153/2016).
2. W.P.(C) No.28433/2018 has been filed by the Kerala Cycle Polo Association (hereinafter referred to as 'the petitioner') seeking to compel the Kerala State Sports Council (hereinafter referred to as 'the Council') to enforce Ext.P6 order wherein the Council has decided to intimate Cycle Polo Federation of India that two persons namely, W.P.(C) Nos.28433/2018 & connected cases :6: Aboobacker and Azharudeen may not be allowed to involve in any Cycle Polo competitions in any capacity until further orders. The petitioner also seeks to declare that only the recognised State Sports Association registered with the Kerala State Sports Council, be affiliated to the respective discipline of National Sports Federation. In W.P.(C) No.3107/2020, the petitioner challenges Ext.P6 notice issued by the Council proposing to derecognise the petitioner. The Cycle Polo Association of Kerala has filed W.P.(C) No.8881/2021 seeking to direct the Kerala State Sports Council to give affiliation/recognition to them.
3. In W.P.(C) No.28433/2018, the petitioner states that the petitioner-Association was found in 1970 and has been affiliated to Cycle Polo Federation of India (the National Federation) since 30.07.1970. The petitioner has active units in all 14 Districts in Kerala. The petitioner was the only recognised State Sports Association in the discipline of Cycle Polo. The Council conducted prima facie enquiry on the complaints made by the Manager of the Kerala State Cycle W.P.(C) Nos.28433/2018 & connected cases :7: Polo Women Team against one P.M. Aboobacker. The Government forwarded the matter to the Home Department for initiating criminal action against Sri. P.M. Aboobacker and another. The Secretary of the Council intimated the Cycle Polo Federation of India that the aforesaid Umpires should not be involved in Cycle Polo competitions in any capacity until further orders. The petitioner states that Aboobacker and another clandestinely obtained registration of a Sports Organisation by name Cycle Polo Association of Kerala. The petitioner stated that the State of Kerala and the Council are bound to enforce the direction of the Council in Ext.P6 not to permit Sri.Aboobacker and Sri.Azharudeen in any Cycle Polo competitions in any capacity until further orders.
4. The Central Government cancelled the recognition of Cycle Polo Federation of India (the National Federation) and consequently, the Council issued Ext.P6 notice to the petitioner proposing to withdraw the recognition granted to the petitioner-Association, as per notice dated 31.01.2020. The said notice dated 31.01.2020 is under challenge in W.P. W.P.(C) Nos.28433/2018 & connected cases :8: (C) No.3107/2020. The petitioner would contend that the Standing Committee or the Secretary of the Council is not competent to initiate any action for derecognising the petitioner under Section 31A(2)(c) of the Kerala Sports Act, 2000. The petitioner being the only Association recognised by the Council and the petitioner having not violated any of the provisions contained in the Sports Act or Rules, the recognition granted to the petitioner cannot be cancelled.
5. In W.P.(C) No.8881/2021 filed by the Cycle Polo Association of Kerala, the said Association states that they satisfied all requisite requirements for getting recognition or affiliation of the Council and the omission of the Council to give affiliation/recognition to the Cycle Polo Association of Kerala is arbitrary and discriminatory.
6. The Council filed a counter affidavit in W.P.(C) No.3107/2020. The Council stated that the petitioner- Association is only one among many independent institutions working and functioning exclusively for the development of the discipline of Cycle Polo in Kerala. The petitioner was the W.P.(C) Nos.28433/2018 & connected cases :9: recognised Association in Kerala. The Cycle Polo Federation of India is the National Federation for the sport of Cycle Polo in India. The said National Federation informed the Council as per letter dated 15.01.2015 that the petitioner- Association has been disaffiliated and the Federation has given affiliation to another Sports Organisation by name Cycle Polo Association of Kerala. According to the Council, the petitioner was acting as a unit of the National Federation which had recognition of the Central Government. The recognition granted by the National Federation has been withdrawn. Therefore, the petitioner-Association would automatically cease to have recognition.
7. I have heard the counsel for the petitioner in W.P. (C) No.28433/2018 and W.P.(C) No.3107/2020, the counsel for Cycle Polo Association of Kerala, who is the petitioner in W.P.(C) No.8881/2021, the Standing Counsel for the Kerala State Sports Council, the Central Government Counsel representing the Union of India and the Government Pleader representing the State of Kerala.
W.P.(C) Nos.28433/2018 & connected cases : 10 :
8. The issue arising in these writ petitions relates to the steps taken by the Council for derecognising the petitioner-Association in W.P.(C) No.28433/2018 and W.P. (C) No.3107/2020 and non-recognition of the petitioner-Cycle Polo Association of Kerala in W.P.(C) No.8881/2021. It is an admitted position that the petitioner in W.P.(C) No.28433/2018 was the recognised Sports Association in Kerala for the discipline of Cycle Polo. The Cycle Polo Federation of India, which is the National Federation for the sport of Cycle Polo in India, had given affiliation to the petitioner. It was based on such affiliation that the Council granted recognition to the petitioner. The National Federation, as per letter dated 15.01.2015, informed the Council that the petitioner-Association has been disaffiliated and the Federation has given affiliation to the Cycle Polo Association of Kerala, who is the petitioner in W.P.(C) No.8881/2021.
9. The situation as existing now is that the petitioner- Kerala Cycle Polo Association, who has been enjoying the W.P.(C) Nos.28433/2018 & connected cases : 11 : benefit of recognition of the Council, is served with a notice proposing to derecognise the petitioner. The National Federation has given affiliation to the Cycle Polo Association of Kerala (the petitioner in W.P.(C) No.8881/2021). The said Cycle Polo Association of Kerala has not been granted recognition by the Council.
10. This Court finds that under the Kerala Sports Act, 2000, under Section 31A, the State Sports Council has power to grant / withdraw recognition to Sports Organisations. Therefore, it will be only just and proper to direct the Council to take a decision, considering the entire facts and circumstances of the case.
11. Under Section 31A of the Kerala Sports Act, 2000, it is the State Sports Council which is vested with the power to grant or suspend recognition of Sports Organisations. Section 6 of the Act, 2000 empowers the Council to constitute Standing Committee of the State Sports Council. As per Section 5(3), the State Sports Council may subject to any restrictions and conditions as may be specified by it, W.P.(C) Nos.28433/2018 & connected cases : 12 : delegate its powers and duties under the Act and Rules made thereunder to the Standing Committee of the Council or its President or Secretary. In view of Section 5(3), if the Council has delegated the power to grant recognition / withdraw recognition, the said Standing Committee can also take a decision in the matter.
12. In the facts and circumstances of the case, W.P. (C) Nos.3107/2020 and 8881/2021 are disposed of directing the Kerala State Sports Council or the Standing Committee of the State Sports Council to take a decision on the proposed withdrawal of recognition of Kerala Cycle Polo Association and on the request made by the Cycle Polo Association of Kerala for recognition, in accordance with law, after giving an opportunity of hearing to the representatives of both the Associations. A decision in this regard shall be taken within a period of three months. Till a decision is taken by the Council, status quo as regards recognition of Kerala Cycle Polo Association shall be maintained. W.P.(C) Nos.28433/2018 & connected cases : 13 : As regards the prayer made in W.P.(C) No.28433/2018 to enforce Ext.P6 communication dated 11.06.2013 of the Kerala State Sports Council, the decision contained therein shall be maintained if Ext.P6 has not been subjected to successful challenge by any parties. W.P.(C) No.28433/2018 is disposed of with the said direction.
Sd/-
N. NAGARESH, JUDGE aks/21.04.2022 W.P.(C) Nos.28433/2018 & connected cases : 14 : APPENDIX OF WP(C) 28433/2018 PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF THE REPORT DATED 03/09/2016 SUBMITTED BY THE OBSERVER TO THE KERALA STATE SPORTS COUNCIL IN CONFORMITY WITH THE GRANT-IN-AID REGULATIONS, 2013.
EXHIBIT P2 TRUE COPY OF THE REPORT DATED 03/09/2016 SUBMITTED BY THE PETITIONER TO THE KERALA STATE SPORTS COUNCIL ON THE STATE CYCLE POLO CHAMPIONSHIPS 2016-17 CONDUCTED FROM 25TH TO 28TH AUGUST, 2016.
EXHIBIT P3 TRUE COPY OF THE NOTIFICATION CPFI/NATIONAL 2016-17 DATED 24/07/2016 ISSUED BY THE CYCLE POLO FEDERATION OF INDIA IN ITS WEBSITE REQUESTING THE PARTICIPATION OF STATE TEAMS BY REMITTING THE ENTRY FEE OF RS.5000/- FOR EACH TEAM.
EXHIBIT P4 TRUE COPY OF REPORT NO.KSSC/A3/0226/13 DATED 25/04/2013 SUBMITTED BY THE SECRETARY, KERALA STATE COUNCIL TO GOVERNMENT AGAINST THE 5TH RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE GOVERNMENT LETTER
NO.1741/A2/2013/S.Y.D. DATED
28/05/2013.
EXHIBIT P6 TRUE COPY OF THE LETTER
NO.KSSC/A3/0200/13 DATED 11/06/2013
ISSUED BY THE KERALA STATE SPORTS
COUNCIL.
EXHIBIT P7 TRUE COPY OF THE ORDER DATED
13/04/2017 OF THE APEX COURT IN SLP
(CIVIL) NOS.3444 AND 2068/2016.
W.P.(C) Nos.28433/2018 & connected cases : 15 : EXHIBIT P8 TRUE COPY OF THE RECEIPT OF PAYMENT OF THE REQUIRED ENTRY FEE OF RS.15,000/- BY THE PETITIONER IN FAVOUR OF THE CYCLE POLO FEDERATION OF INDIA FOR THE PARTICIPATION OF THE KERALA STATE TEAMS IN THE NATIONAL CYCLE POLO CHAMPIONSHIPS 2016-17 TO BE HELD IN KERALA.
EXHIBIT P9 TRUE COPY OF THE CERTIFICATE OF REGISTRATION NO.EKM/TC/153/2016 DATED 02/03/2016 ISSUED BY THE REGISTRAR OF SOCIETIES, ERNAKULAM.
EXHIBIT P10 TRUE COPY OF THE WRITTEN REQUEST MADE BY THE 7TH RESPONDENT TO THE PRESIDENT OF KERALA STATE SPORTS COUNCIL TO GRANT RECOGNITION FOR THE NEWLY FORMED CYCLE POLO ASSOCIATION OF KERALA.
EXHIBIT P11 TRUE COPY OF THE COMPLAINT DATED 08/09/2016 SUBMITTED BY THE PETITIONER TO THE INSPECTOR GENERAL OF REGISTRATION, DEPARTMENT OF REGISTRATION.
EXHIBIT P12 TRUE COPY OF THE LETTER
NO.KSC/A3/100/2001 DATED 16/10/2001
ISSUED BY THE SECRETARY, KERALA STATE SPORTS COUNCIL TO ALL THE NATIONAL SPORTS FEDERATIONS.
EXHIBIT P13 TRUE COPY OF THE LETTER
NO.KSSC/A3/726/17 DATED 09/02/2017
ISSUED BY THE SECRETARY, KERALA STATE SPORTS COUNCIL ADDRESSED TO THE SECRETARY GENERAL OF INDIAN OLYMPIC ASSOCIATION.
EXHIBIT P14 TRUE COPY OF ORDER DATED 27/09/2016 PASSED IN W.P.(C) NO.30820 OF 2016.
W.P.(C) Nos.28433/2018 & connected cases : 16 : EXHIBIT P15 TRUE COPY OF LETTER NO.KSSC/A3/4805/16 DATED 28/09/2016 ISSUED BY THE KERALA STATE SPORTS COUNCIL, DEPUTING SRI.K.SREEKUMAR, DISTRICT SPORTS OFFICER, ERNAKULAM DISTRICT SPORTS COUNCIL, AS THE REPRESENTATIVE OF THE KERALA STATE SPORTS COUNCIL TO ACCOMPANY THE STATE CYCLE POLO TEAMS TO PARTICIPATE IN THE NATIONAL CYCLE POLO CHAMPIONSHIP AND TO FILE REPORT. EXHIBIT P16 TRUE COPY OF ORDER DATED 29/09/2016 PASSED IN W.P.(C) NO.30776 OF 2016.
EXHIBIT P17 TRUE COPY OF JUDGMENT DATED 30/09/2016 IN W.A.NOS.1936 AND 1938 OF 2016.
EXHIBIT P18 TRUE COPY OF REPORT DATED 06/10/2016
SUBMITTED BY THE DISTRICT SPORTS
OFFICER, ERNAKULAM DISTRICT SPORTS COUNCIL, TO THE KERALA STATE SPORTS COUNCIL FOR FURTHER ACTION.
EXHIBIT P19 TRUE COPY OF THE NOTIFICATION CPFI/NATIONAL 2016-17 DATED 12/12/2016 ISSUED BY THE RESPONDENTS TO 7 IN THE WEBSITE OF CYCLE POLO FEDERATION OF INDIA, REQUESTING THE PARTICIPATION OF STATE TEAMS BY REMITTING ENTRY FEE OF RS.5000/- FOR EACH TEAM.
EXHIBIT P19(a) TRUE COPY OF RECEIPT OF PAYMENT OF ENTRY FEE OF RS.15,000/- BY THE PETITIONER IN FAVOUR OF THE CYCLE POLO FEDERATION OF INDIA FOR THE PARTICIPATION OF THE KERALA STATE TEAMS IN THE NATIONAL CYCLE POLO CHAMPIONSHIP.
EXHIBIT P20 TRUE COPY OF ORDER DATED 11.01.2017 PASSED IN W.P.(C)NO.30820 OF 2016 AND CONNECTED CASES.
EXHIBIT P21 TRUE COPY OF ORDER DATED 17.02.2017 PASSED IN W.P.(C)NO.4622 OF 2017.
EXHIBIT P22 TRUE COPY OF LETTER NO.25-3/2016-SP-I DATED 21.02.2017 OF GOVERNMENT OF INDIA, MINISTRY OF YOUTH AFFAIRS AND SPORTS ADDRESSED TO SECRETARY, KERALA STATE SPORTS COUNCIL.
W.P.(C) Nos.28433/2018 & connected cases : 17 : EXHIBIT P23 TRUE COPY OF LETTER NO.1899/E1/2018/K.S.S.C DATED 15.05.2018 OF THE SECRETARY, KERALA STATE SPORTS COUNCIL ADDRESSED TO THE DIRECTOR OF PUBLIC INSTRUCTION.
EXHIBIT P24 TRUE COPY OF THE JUDGMENT DATED 13.06.2018 PASSED IN W.P.(C)NO.37441 OF 2017.
EXHIBIT P25 TRUE COPY OF MEMORANDUM OF REVIEW PETITION NO.659 OF 2018 FILED BY THE STATE OF KERALA AGAINST EXHIBIT P24 JUDGMENT.
EXHIBIT P26 COPY OF SCHEDULE PROSPECTUS FOR 16TH SUB JUNIOR AND 20TH SENIOR NATIONAL CYCLE POLO CHAMPIONSHIP 2018-19.
EXHIBIT P27 COPY OF REMITTANCE OF ENTRY FEE BY PETITIONER EXHIBIT P28 COPY OF LETTER DT 9.11.2018 SUBMITTED TO KERALA STATE SPORTS COUNCIL EXHIBIT P29 COPY OF ORDER DT 15.11.2018 BY KERALA STATE SPORTS COUNCIL EXHIBIT P20 COPY OF KERALA STATE SPORTS COUNCIL OBSERVER'S REPORT W.P.(C) Nos.28433/2018 & connected cases : 18 : APPENDIX OF WP(C) 3107/2020 PETITIONER'S EXHIBITS EXHIBIT P1 A TRUE COPY OF THE LETTER DATED 7.2.2018 ISSUED BY RESPONDENT NO.1 TO THE PETITIONER.
EXHIBIT P2 A TRUE COPY OF THE LETTER DATED 15.5.2018 ISSUED BY RESPONDENT NO.1 TO THE DIRECTOR OF PUBLIC INSTRUCTION. EXHIBIT P3 A TRUE COPY OF THE JUDGMENT DATED 26.9.2019 IN W.P.(C) NO.10075 OF 2018. EXHIBIT P4 A TRUE COPY OF THE NOTICE DATED 14.1.2019 ISSUED BY RESPONDENT NO.1 TO THE PETITIONER.
EXHIBIT P5 A TRUE COPY OF THE HEARING NOTE DATED 18.1.2019 ISSUED BY RESPONDENT NO.1 TO THE PETITIONER.
EXHIBIT P6 A TRUE COPY OF THE NOTICE DATED 31.1.2020 ISSUED BY RESPONDENT NO.1 TO THE PETITIONER.
RESPONDENT EXHIBITS EXHIBIT R1A TRUE COPY OF THE LETTER DATED 15.01.2015SENT BY THE NATIONAL FEDERATION W.P.(C) Nos.28433/2018 & connected cases : 19 : APPENDIX OF WP(C) 8881/2021 PETITIONER'S EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE REGISTRATION CERTIFICATE DATED 2.3.0216 ISSUED BY THE REGISTRAR OF SOCIETIES EXHIBIT P2 THE TRUE COPY OF THE AFFILIATION CERTIFICATE DATED 1/5/2018 ISSUED BY THE CYCLE POLO FEDERATION OF INDIA.
EXHIBIT P3 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ON 25.7.2018 EXHIBIT P4 THE TRUE COPY OF THE JUDGMENT IN W.P. (C) NO.38946/2018 DATED 30/11/2018 EXHIBIT P5 THE TRUE COPY OF THE REPRESENTATION DATED 8.2.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
RESPONDENT'S EXT R2(a) COPY OF LETTER DT 15.1.2015 R2(b) COPY OF STATUTORY NOTICE DT 31.1.2020.