ALL INDIA FOOTBALL FEDERATION versus RAHUL MEHRA & ORS

Citation: [2022] 4 S.C.R. 768 · Decided: 18-05-2022 · Supreme Court of India · Bench: D.Y. CHANDRACHUD, SURYA KANT, PAMIDIGHANTAM SRI NARASIMHA · Disposal: Directions issued
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Judgment (excerpt)

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ALL INDIA FOOTBALL FEDERATION
v.
RAHUL MEHRA & ORS
(Special Leave Petition (Civil) Nos. 30748-30749 of 2017)
MAY 18, 2022
[DR DHANANJAYA Y CHANDRACHUD, SURYA KANT
AND PAMIDIGHANTAM SRI NARASIMHA, JJ.]
All India Football Federation – Committee of Administrators
– This Court by an interim order, constituted a Committee of
Administrators (CoA) for formulating the Constitution of the
federation; ensuring constitution of Executive Committee and for
holding elections – CoA placed a draft constitution for inviting any
suggestion or objection – All the objections to be placed before the
Court – Two member CoA, which was earlier appointed by the Court
to prepare constitution and hold elections was reconstituted with
three members – Now the CoA to assist the Court and provide its
inputs in the course of the proceedings so as to facilitate adoption
of the Constitution – The CoA to prepare the electoral roll/college
for the purpose of conducting the elections to the Executive
Committee in accordance with the provisions of the Constitution, as
proposed – The CoA to make all appropriate arrangements, for the
governance of the Federation, until elections are held – The CoA to
assist the Court and carry out the day to day governance of the
Federation – The CoA to issue appropriate directions in regard to
the operation of accounts, funds and payment of expenses incurred
for the functioning of the Federation – Matter listed for hearing of
objections.
EXTRA ORDINARY APPELLATE JURISDICTION: Special
Leave Petition (Civil) Nos. 30748-30749 of 2017.
From the Judgment and Order dated 31.10.2017 of the High Court
of Delhi at New Delhi in CM No. 46919 of 2016 and CM No.19815 of
2012 in W.P. (C) No.195 of 2010.
Shyam Divan, Siddharth Bhatnagar, Sr. Advs., Premtosh Mishra,
Debmalya Banerjee, Kartik Bhatnagar, Anmol, Nicholas Choudhary,
[2022] 4 S.C.R. 768
768
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Shreesh Chadha, Adith for M/s Karanjawala & Co., Advs. for the
Appellant.
Rahul Mehta, Chaitanya Gosain, Parshant Bhushan, Kotla
Harshavardhan, Kshitij Maheshwari, N. Sai Vinod, Ms. Swarupama
Chaturvedi, Kanu Agarwal, Apoorv Kurup, Amrish Kumar, Hemant
Phalpher, Nar Hari Singh, Dr. Amaresh Kumar, Shuvodeep Roy,
Anshuman Amaresh, Gaurav Kumar, Nagarkatti Kartik Uday, Advs.
for the Respondents.
The following Order of the Court was passed:
O R D E R
1. Application for intervention1 is allowed.
2. By an interim order dated 10 November 2017, a Committee of
Administrators2 (also described as Ombudsmen), was constituted for (i)
formulating the Constitution of the All India Football Federation3 in
consonance with the National Sports Code and the Model Guidelines;
(ii) ensuring the  constitution of the Executive Committee and for holding
elections.
3. The CoA has sought the permission of the Court to submit its
report. Mr Samar Bansal, counsel appearing on behalf of CoA submits
that before the report was finalized, the CoA circulated the draft report
to the constituent units  to elicit responses. The report has been finalized
after taking into consideration the responses which were received.
4. The CoA, acting under the authority assigned to it by this Court
in terms of the above order has sought the permission to place the
Constitution for further consideration. The request of the CoA is allowed.
5. The proposed Constitution of the All India Football Federation
which has been directed to be presented to court in a sealed cover in the
earlier interim order shall be circulated to all the parties. Any objection
or suggestion to the Constitution, as proposed, shall be filed only before
this Court on or before 30 June 2022.  Any party desirous of obtaining a
copy of the proposed Constitution would be at liberty to email its request
to Mr Samar Bansal, counsel appearing on behalf of CoA. Mr Bansal
will circulate the proposed Constitution to the parties and to any other
1 IA 52826 of 2022
2 “CoA”
3 “Federation”
ALL INDIA FOOTBALL FEDERATION v. RAHUL MEHRA &
ORS.
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[2022] 4 S.C.R.
constituent unit. Thereafter, all objections and suggestions shall also be
emailed to Mr Bansal who shall collate the objections for the purpose of
rendering facilitative assistance to this Court. Counsel is requested to
prepare a tabulated statement of:
(i) The parties submitting  suggestions/objections:
(ii) The nature of the suggestions/objections; and
(iii) The inputs of the CoA on the proposed suggestions/ob
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