S EZAJ HUSSAIN Vs. INDIAN HOCKEY FEDERATION

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, for Respondents 1 to 3 (hereinafter referred to as "IHF") and the Respondent No. 4.

(2.) The Petitioner in his capacity as Secretary, Bihar Hockey Association, originally sought the relief for commanding the IHF to invite him for attending the AGM fixed on 3.10.2010 and questions the locus standi of Respondent No. 4 as President of the Bihar Hockey Association.

(3.) Learned Counsel submits that the Petitioner learnt of the proposed meeting dated 3.10.2010 from the newspaper item dated 9.9.2010. Respondent No. 4 had been invited for the meeting as published in the media. The Petitioner wrote letters on 7.6.2010, 20.8.2010 that he was not being intimated for attending the meetings. The affiliation fee had been paid up to 2010, notwithstanding which Respondent No. 4 was unethically being invited for the meeting.