Somdev Kishore Devvarman & Anr. vs Union Of India & Anr.
- Court
- Delhi High Court
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
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Reserved on: 17 April, 2026
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Pronounced on: 27 April, 2026
+ CONT.CAS(C) 1378/2025
ANIL DHUPAR .....Petitioner
Through: Mr. Varun Dewan and Mr. Himanshu
Chaturvedi, Advs.
Mob: 8285978269
Email: [email protected]
versus
CHINTAN N PARIKH & ORS. .....Respondents
Through: Ms. Nidhi Raman, CGSC with Mr.
Jitendra Kumar Tripathi, GP, Mr.
Akash Mishra and Mr. Arunav Padhi,
Advs. for UOI
Mob: 9910113783 & 9990952670
Email: [email protected]
& [email protected]
Mr. Ashish Prasad, Mr. P. Dhinoja
and Mr. Atri Roy Chowdhury, Advs.
for R-AITA
Mob: 8017231798
+ W.P.(C) 13458/2024, CM APPL. 56318/2024, CM APPL.
56320/2024, CM APPL. 60675/2024, CM APPL. 68512/2024, CM
APPL. 12672/2025, CM APPL. 16487/2025, CM APPL. 16488/2025,
CM APPL. 19932/2025, CM APPL. 33324/2025, CM APPL.
39033/2025, CM APPL. 39043/2025, CM APPL. 53739/2025, CM
APPL. 67927/2025, CM APPL. 3286/2026 & CM APPL. 14841/2026
SOMDEV KISHORE DEVVARMAN & ANR. .....Petitioners
Through: Mr. Rahul Mehra, Sr. Adv. with Ms.
Trisha Chandran, Mr. Chaitanya
Gosain, Mr. Tushar S, Mr. Hanif
Signature Not Verified
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By:HARIOM SHARMA
Signing Date:27.04.2026
17:49:51
CONT.CAS(C) 1378/2025 & Other Connected Matter Page 1 of 20
Chimthanawala, Advocates
Mob: 9999981270
versus
UNION OF INDIA & ANR. .....Respondents
Through: Ms. Nidhi Raman, CGSC with Mr.
Jitendra Kumar Tripathi, GP, Mr.
Akash Mishra and Mr. Arunav Padhi,
Advs. for UOI
Mob: 9910113783 & 9990952670
Email: [email protected]
& [email protected]
Mr. Rajiv Dutta, Sr. Adv. with Mr.
Parth Goswami, Mr. Ranjeet Pawar,
and Mr. Pratyush Singh, Advs. for R-
AITA
Mob: 9899753875
Mr. Ashish Prasad, Mr. P. Dhinoja
and Mr. Atri Roy Chowdhury, Advs.
for R-AITA
Mob: 8017231798
Mr. Varun Dewan and Mr. Himanshu
Chaturvedi, Advs. for AITA
Mob: 8285978269
Email: [email protected]
Mr. Akshit Pradhan, Advocate for
Gujarat State Tennis Association.
Mob: 8128998125
Email: [email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
JUDGMENT
MINI PUSHKARNA, J.
1. The present writ petition has been filed challenging the elections of
the respondent no. 2 – All India Tennis Association (“AITA”), which were
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CONT.CAS(C) 1378/2025 & Other Connected Matter Page 2 of 20
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scheduled to be held on 28 September, 2024. The petitioners alleged
flagrant violations of the then existing National Sports Development Code
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of India, 2011 (“Sports Code, 2011”) and the judgment dated 16 August,
2022, passed by the Division Bench of this Court in W.P.(C) 195/2010.
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2. The matter came to be listed for the first time on 24 September,
2024, wherein, it was directed that the election to the AITA shall remain
subject to the outcome of the instant writ petition. Further, the election
results were directed to be placed in a sealed cover, with further direction
that the result of the election shall not be published. The relevant portion of
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order dated 24 September, 2024, is reproduced as under:
“xxx xxx xxx
7. The respondents are directed to file their respective counter-
affidavits before the next date of hearing.
8. In the meantime, the Election shall remain subject to the outcome
of the instant writ petition. Let the result of the Election be placed in
a sealed cover by the Election Officer, meaning thereby, the result of
the Election shall not be published.
xxx xxx xxx”
(Emphasis Supplied)
3. During the pendency of the present petition, the Government vide its
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Notification dated 31 December, 2025, brought into force various
provisions of the National Sports Governance Act, 2025 (“Sports Act,
2025”).
4. The following provisions of the Sports Act, 2025 have been brought
st
into force vide said Notification dated 31 December, 2025, issued by the
Central Government:
Sections 1 to 3
Sub-Sections (1), (2) and (4) of Section 4
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Sub-Sections (1) and (2) of Section 5
Sub-Section (5) of Section 8
Sub-Section (1) of Section 11
Section 14
Section 15
Sub-Sections (1) to (7) and (10) of Section 17
Section 30
Section 31
Sections 33 to 38
5. Further, the National Sports Board (Search-cum-Selection
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Committee) Rules, 2026 were notified on 08 January, 2026 and the
National Sports Governance (National Sports Bodies) Rules, 2026 (“Sports
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Governance Rules, 2026”) were notified on 12 January, 2026.
6. In light of the latest enactment and Rules therein, i.e., Sports Act,
2025 and Sports Governance Rules, 2026, this Court takes into
consideration the purport and intent of the aforesaid latest legislative
mandate that governs National Sports Federations, such as AITA. Therefore,
it would be appropriate to discuss certain provisions in relation to the Sports
Act, 2025 and Sports Governance Rules, 2026, applicable for the
adjudication of the present matter.
7. Section 4(2) of the Sports Act, 2025 details the qualifications of a
person for contesting the election or seeking nomination to the Executive
Committee of National Sports Bodies, which includes the National Sports
Federation for each designated sport, like the AITA for Tennis, in the
present case. Section 4(2) of the Sports Act, 2025, reads as under:
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“xxx xxx xxx
xxx xxx xxx”
8. Perusal of the aforesaid Section 4(2) of the Sports Act, 2025, brings
forth the following:
i. A person seeking to contest for election or seeking nomination to the
Executive Committee would have to comply with the International
Charters, Statutes and Bye-Laws relating to age and term of members of
the Executive Committee.
ii. Such person shall not be more than 70 years of age on the last date of
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nomination for election.
iii. Any person aged between 70 and 75 years may contest elections or
seek nominations, only if the same is permitted by the International
Charters, Statutes and the Bye-Laws.
iv. A person may continuously hold the position of either the President or
the Secretary General or the Treasurer, as the case may be, for up-to three
consecutive terms separately, or in combination thereof. Such person shall
be eligible for election to such posts or to the Executive Committee, after
a mandatory cooling off period of one term.
9. Section 4(3) of the Sports Act, 2025 provides that the term of the
Executive Committee shall be for a maximum period of four years.
10. Further, Rule 3 of Sports Governance Rules, 2026 provides for
representation of sports persons of outstanding merit in the General Body as
voting members, at least four in number or any other higher even number.
Out of the said members, 50% shall be male sportspersons of outstanding
merit and 50% shall be female sportspersons of outstanding merit.
11. Likewise, Rule 4 of Sports Governance Rules, 2026 provides for
representation of sportspersons of outstanding merit in the Executive
Committee.
12. Section 4(1)(b) of the Sports Act, 2025 provides for maximum of 15
members in the Executive Committee of a National Sports Body, with
representation from sportspersons, Athletes Committee and women in the
said Committee.
13. Rule 7 of the Sports Governance Rules, 2026 provides for the
composition of the General Body, while Rule 8 of the Sports Governance
Rules, 2026 provides for the term of office and composition of the Executive
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Body.
14. Rule 9 of the Sports Governance Rules, 2026 stipulates the procedure
governing election to the Executive Committee, clearly mandating that the
election to all elected posts in the Executive Committee shall be conducted
at least once every four years, and lays down the procedure and various
timelines governing the election to the Executive Committee, in the
following manner:
“xxx xxx xxx
xxx xxx xxx”
15. Rule 15 of Sports Governance Rules, 2026 sets down that the Bye-
Laws of each National Sports Body, which includes National Sports
Federations like AITA, shall be in compliance with such guidelines as may
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be specified in the International Charters and Statutes. Said Rule 15 of
Sports Governance Rules, 2026, reads as under:
“xxx xxx xxx
xxx xxx xxx
16. Rule 18 of the Sports Governance Rules, 2026, provides that every
National Sports Body shall, within a period of six months, amend its Bye-
Laws in conformity with the provisions of the Sports Act, 2025. The six
months’ period as given in Rule 18 refers to the date of Notification of the
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said Rules by the Central Government, which is 12 January, 2026. Rule 18
of the Sports Governance Rules, 2026, reads as under:
“xxx xxx xxx
xxx xxx xxx”
17. Thus, perusal of the aforesaid provisions makes it apparent that any
Executive Committee, as on date, that is to be elected in a National Sports
Federation has to comply with the Sports Act, 2025 and the Sports
Governance Rules, 2026. Succintly, the following are the aspects which are
to be mandatorily complied with by the National Sports Federations for the
purposes of election, with the advent of the new legal regime:
i. There has to be strict compliance with the International
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Charters, Statutes and Bye-Laws relating to age and term of the
Executive Committee.
ii. Section 4(2) of the Sports Act, 2025, imposes restrictions
regarding age and tenure of the members of the Executive
Committee, subject to cooling-off periods.
iii. In both the General Body and Executive Committee, there has
to be adequate and mandatory representation of sportspersons of
outstanding merit.
iv. The term of the Executive Committee is limited to a period of
four years, and elections have to be conducted for the Executive
Committee, every four years.
v. The Executive Committee can have maximum of 15 members.
vi. All National Sports Bodies, including, the Sports Federations
like respondent no. 2 – AITA, are enjoined in view of the Sports Act,
2025 and Sports Governance Rules, 2026, to not only amend their
Bye-Laws in accordance with provisions contained therein, but also
to hold elections within the timelines as provided therein.
18. It is to be noted that the current strength of the Executive Committee
of AITA is 25. On the other hand, as per the Sports Act, 2025, the Executive
Committee of the National Sports Bodies shall consist of not more than 15
members.
19. As regards the age limit, the Sports Code, 2011, provided that the
President, the Secretary and the Treasurer of any recognized National Sports
Federation, shall cease to hold that post on attainting the age of 70 years.
However, as per Section 4(2) Proviso of the Sports Act, 2025, the maximum
age for all members of the Executive Committee, is 70 years, provided
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further that if permitted by the International Charters, Statutes and the Bye-
Laws, persons aged between 70 and 75 years may also contest elections or
seek nominations.
20. As regards tenure, the Sports Code, 2011 provided for holding of
office of the President for a maximum period of twelve years with or
without break. As regards the provision for cooling off period between
tenures, with respect to Secretary/Secretary General and Treasurer of any
National Sports Federation, the Sports Code, 2011 provided for a maximum
of two successive terms of four years each, after which a minimum cooling
off period of four years was to apply to seek fresh election to either post. On
the other hand, as per Section 4(2) Proviso of Sports Act, 2025, for the posts
of President, Secretary General and the Treasurer, a person may hold post
separately or in combination thereof, for up-to three consecutive terms and a
mandatory cooling off period of one term thereafter.
21. The present petition came to be filed when elections to the Executive
Committee of the AITA were slated to be held in the year 2024. However,
as noted hereinabove, during the pendency of the present petition, the
various provisions of the Sports Act, 2025 as well as the Sports Governance
Rules, 2026 have been notified by the Central Government. Therefore, the
question that was raised before this Court with regard to the Bye-
Laws/Constitution of the AITA, not being compliant to the erstwhile Sports
Code, 2011, has become academic. In this regard, reference be made to the
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order dated 13 November, 2024, passed by the Supreme Court in the case
of Dr. Arun Damodar Sawant Versus Chancellor, Univ. of Maharashtra
and Others, 2024 SCC OnLine SC 3522 , wherein, in view of the
subsequent developments, including, the enactment of the Maharashtra
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Public Universities Act, 2016, the Supreme Court declined to undertake an
academic exercise, and held as follows:
“xxx xxx xxx
1. In view of the subsequent developments, including the enactment
of the Maharashtra Public Universities Act, 2016, most of the legal
issues raised in the present appeals are not alive and do not require
adjudication. The appointments in question may have also worked
themselves out.
2. In these circumstances, we are not inclined to undertake an
academic exercise to decide the present appeals. We, however, make
it clear that the appellant, Dr. Arun Damodar Sawant, or any other
person, upon being aggrieved, may raise the legal issue with regard to
non-compliance with the University Grants Commission's
‘Regulations on Minimum Qualifications for Appointment of Teachers
and other Academic Staff in Universities and Colleges and Measures
for the Maintenance of Standards in Higher Education, 2010’ and, in
particular, Regulation 7.3.0 thereof, in an appropriate writ petition. If
any such writ petition is filed, the same will be considered and
decided in accordance with law.
xxx xxx xxx”
(Emphasis Supplied)
22. It goes without saying that all the National Sports Federations,
including the AITA, are required to bring their Bye-Laws in consonance
with the new legislation, i.e., Sports Act, 2025 as well as the Sports
Governance Rules, 2026.
23. This Court notes that the Ministry of Youth Affairs & Sports by way
nd
of Letter dated 22 December, 2025, has allowed for the existing Executive
Committee of various National Sports Federations to continue for the time
being for the purpose of transitioning to the new electoral framework
established under the Sports Act, 2025 as well as the Sports Governance
nd
Rules, 2026. The relevant portion of Letter dated 22 December, 2025,
issued by the Ministry of Youth Affairs & Sports, is reproduced as under:
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“xxx xxx xxx
xxx xxx xxx”
24. In this regard, it is to be noted that the tenure of the earlier Executive
Committee of AITA was for the period from the years 2020-2024, which has
already expired. It is only on account of the stay granted by this Court that
the earlier Executive Committee has continued.
25. Besides, if the tenure of an Executive Committee is already over, its
continuation by way of stay granted by a Court would not confer any
legitimacy for such Committee to continue. In this regard, observations of
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Supreme Court in its order dated 18 May, 2022 passed in SLP(C) Nos.
30748-30749/2017 , titled as All India Football Federation Versus Rahul
Mehra and Others , may be referred to, which are reproduced as under:
“xxx xxx xxx
7. The elections of the Executive Committee which were held on 21
December 2016 were set aside by the judgment of the Division Bench of
the High Court of Delhi dated 31 October 2017. During the pendency of
these proceedings, by the interim order dated 10 November 2017, the
operation of the judgment of the High Court was stayed, including the
directions which were issued in paragraph 22 of the judgment. The
normal tenure of the elected body would, in any event, have come to an
end on 20 December 2020. The consequence of the order of stay is that
despite the expiry of its four year term, the Executive Committee has
continued to govern the affairs of the Federation. This state of affairs is
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not in the interest of the proper governance of the Federation. .....
xxx xxx xxx”
(Emphasis Supplied)
26. Thus, on account thereof, the old Executive Committee, whose tenure
ended in the year 2024, cannot be allowed to continue.
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27. At this stage, this Court notes the Affidavit dated 09 October, 2025,
filed by the Ministry of Youth Affairs & Sports, relevant portion of which,
reads as under:
“xxx xxx xxx
xxx xxx xxx
xxx xxx xxx”
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28. Thus, it is the categorical stand of the Ministry of Youth Affairs &
Sports that the erstwhile Executive Committee of AITA elected in 2020 for
a term of four years, continues to function despite the expiry of their term.
Moreover, it is the position of Ministry of Youth Affairs & Sports, that in
relation to AITA, the results of the elections held in the year 2024 be
declared and the said elected body be allowed to assume charge of AITA’s
affairs as an interim arrangement.
29. It is noted that Section 15 (b) of the Sports Act, 2025 and Rule 18 of
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the Sports Governance Rules, 2026, along with Notifications dated 22
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December, 2025 and 12 January, 2026 issued by the Ministry of Youth
Affairs & Sports, clearly provide for the mandate that all National Sports
Federations along with all its voting members and affiliates, shall amend
their Bye-Laws in conformity with the new legal regime. Accordingly, the
Government has given a transitional period to all National Sports
Federations to comply with the same.
30. At this stage, it is also pertinent to note that there is apparent
factionalism in AITA, on account of rival competing interests. Indicative of
the same is that AITA has been represented before this Court by three
different factions, i.e., the President, Secretary General and Interim
Secretary, each claiming to be representing AITA. Thus, various affidavits
and applications have been filed on behalf of persons who purport to
represent AITA before this Court.
31. Upon perusal of the pleadings on record, it is manifest that AITA, i.e.,
respondent no. 2, is being represented by Mr. Anil Dhupar (Secretary
General) , Mr. Anil Jain (President) and Mr. Sunder Iyer (Interim Secretary) ,
as authorized signatories for AITA in the applications and pleadings placed
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on behalf of AITA, before this Court. It is further noted that Reply on behalf
of respondent no. 2 – AITA to C.M. 19932/2025 , has been filed by all of the
three aforementioned persons, claiming to be the authorised representative
of AITA.
32. Moreover, an application, i.e., C.M. 39043/2025 has been filed by Mr.
Anil Jain (President of AITA), seeking directions against Mr. Hironmoy
Chaterjee (Vice President of AITA) , Mr. Chintan Parikh (Vice President of
AITA) , Mr. Raktim Saikia (Joint Secretary of AITA) , Mr. Premkumar Karra
(Joint Secretary of AITA) and Mr. Sunder Iyer (Joint Secretary of AITA) ,
restraining them from issuing communications for Executive Committee
Meeting for AITA.
33. Further, several of the State Tennis Federations, who are the voting
members in AITA, and two of whom, i.e., Mr. Sunder Iyer (Joint Secretary
of AITA) and Mr. Chetan Kapur (Executive Member of AITA) hold positions
in the Executive Committee of AITA, have filed applications on behalf of
the State Tennis Federations, seeking directions against Mr. Anil Dhupar
and for declaring the election results.
34. The said factionalism is further buttressed by the various notices
being issued by the factions on behalf of AITA, along with Email exchanges
between the members of the Executive Committee, which reflect the various
disputes arising between members of the said Committee. Further,
newspaper articles have been placed on record, one of which reads that,
“The rival factions in the national tennis federation have picked separate
team managers for the upcoming Davis Cup tie against Switzerland, leading
to an ego tussle between the members” .
35. The creation of factions in a National Sports Body in no manner can
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be in favour of fair conduct of functions as is espoused and mandated by the
erstwhile Sports Code, 2011 or the present Sports Act, 2025 and Sports
Governance Rules, 2026. Further, a National Sports Federation, which is
created to further the cause for development of the concerned sport and
provide opportunities for athletes, cannot be in such disarray regarding its
decision-making powers. Rather, on the contrary, factions of such kind, that
are not even in concurrence for putting up a united stand before this Court to
represent the interests of a National Sports Body, can in no manner be
allowed to jeopardise the future of the athletes of this country.
36. Such factionalism in sports bodies not only does harm to the
administration of the sport, but also impacts athlete representation and the
image of the country in the international arena. Such a divided house in a
National Sporting Body tasked for the administration of the sport, is
completely antithetical to the spirit of a sport.
37. Thus, such apparent division between the members of the Executive
Committee of AITA, who are in disagreement with regards to the
functioning of AITA, cannot be allowed to carry out the
changes/amendment in the Bye-Laws and Constitution of AITA, as per the
mandate of the new statutory regime.
38. At this juncture, this Court notes that the respondents have placed
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reliance on the order dated 02 July, 2025 in CONT.CAS(C) 886/2024 &
Connected Matter , titled as “Delhi Rowing Association Versus Rowing
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Federation of India and Anr.” and order dated 09 May, 2024 in W.P.(C)
1938/2024 & Connected Matters , titled as “Maharashtra Volleyball
Association Represented By Its Authorized Signatory Viral Shah Versus
Union of India and Ors.” . However, reliance by the respondents on the
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aforesaid orders is totally misplaced, as the said orders were passed with
respect to the Sports Code, 2011, when the provisions of the Sports Act,
2025 had not even been notified. The said orders were passed by way of
interim orders, when final adjudication in the said matters was yet to be
done. Further, in view of the notification of the provisions of the Sports Act,
2025 and Sports Governance Rules, 2026, procedure as mandated therein
has to be followed.
39. Though various issues have been raised before this Court, however,
considering the narrow perspective of the principal issue before this Court,
and in the light of the subsequent development of notification of various
provisions of Sports Act, 2025 and Sports Governance Rules, 2026, this
Court has confined itself to the dispute regarding the conduct of fresh
elections to various posts of Executive Committee of the AITA, in
consonance with the amended Bye-Laws/Constitution of AITA, that should
be in terms of the binding statutory regime of the Sports Act, 2025 and
Sports Governance Rules, 2026.
40. Therefore, taking into account the stand taken by the Ministry of
nd
Youth Affairs & Sports and the Letter dated 22 December, 2025 issued by
the said Ministry and the apparent factionalism in AITA, this Court finds it
appropriate that in the peculiar facts and circumstances of this case, it would
be in fitness of things that as an interim measure, during the period when the
Bye Laws/Constitution of AITA are amended as per the new legislation, and
fresh election of AITA are held pursuant thereto, the results of the elections
held in the year 2024 be allowed to be declared for the limited purpose of
allowing the new Executive Committee to manage the day-to-day affairs of
AITA.
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41. Further, in the interest of expediency for compliance with the new
legal regime, this Court considers it imperative to appoint an impartial
Administrator for the limited purposes of overseeing the affairs that would
be conducted by the new Executive Committee of AITA, for carrying out
the amendments in the Constitution and Bye-Laws of AITA as per the
Sports Act, 2025 and the Sports Governance Rules, 2026, and to conduct the
elections of the new Executive Committee, in accordance therewith.
42. This Court notes that there have been various orders passed by this
Court and the Supreme Court wherein Administrators have been appointed
to conduct elections, manage day-to-day affairs and carry out requisite
amendments in the Constitution and Bye-Laws of National Sports Bodies.
(See: Indian Olympic Association Versus Union of India & Ors., SLP (C)
14533/2022, All India Football Federation Versus Rahul Mehra & Ors.,
SLP (C) 30748/2017, Aslam Sher Khan Versus Union of India & Ors.,
W.P. (C) 5703/2020, S.P. Singh Dillon Versus Delhi Capital Badminton
Association & Ors., LPA 329/2021, Haryana State Judo Association
Versus Judo Federation of India & Ors. and Connected Matters, W.P. (C)
3088/2022) .
43. Accordingly, considering the discussion hereinabove, the following
directions are issued:
th
i. The results of elections of AITA held on 28 September, 2024, are
allowed to be declared.
ii. The elected Executive Committee shall operate as an interim body to
manage the day-to-day affairs of AITA, till fresh elections are held in
consonance with the amended Bye-Laws of AITA.
iii. The erstwhile Committee shall forthwith hand over charge to the
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interim Executive Committee.
iv. Justice (Retd.) Ms. Gita Mittal, former Chief Justice, High Court of
Jammu & Kashmir and Ladakh, is appointed as an Administrator of the
AITA.
v. The learned Administrator shall carry out the amendment to the
Constitution/Bye-Laws of the AITA, in terms of the Sports Act, 2025 and
th
Sports Governance Rules, 2026, by 30 June, 2026.
vi. The learned Administrator shall prepare an Electoral Roll/College of
the AITA, for the purpose of conducting the elections to the Executive
Committee, in accordance with the amended Constitution/Bye-Laws of
AITA.
vii. The elections shall be conducted by the learned Administrator within
a period of three months of the amendment to the Bye-Laws/Constitution of
the AITA.
viii. The learned Administrator shall also oversee the day-to-day affairs of
AITA, as managed by the interim Executive Committee, as per the interim
arrangement.
ix. The interim body of AITA is directed to extend full cooperation to the
Administrator in overseeing of the affairs of AITA, as are conducted by it.
x. The Administrator shall oversee the operation of all bank accounts of
the AITA along with all financial instruments/cheques on behalf of AITA
and which may be required for the conduct of its day-to-day affairs, payment
of salaries and meeting other expenses.
xi. Till the elections are conducted, and the results are declared in
consonance with the duly compiled Bye-Laws and Constitution of AITA, to
be amended as per the Sports Act, 2025 and Sports Governance Rules, 2026,
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:27.04.2026
17:49:51
CONT.CAS(C) 1378/2025 & Other Connected Matter Page 19 of 20
the interim body of AITA shall not make any new financial commitments
except with the prior approval of the Administrator.
xii. The learned Administrator shall be entitled to Rs. Ten Lacs per month
as fees.
xiii. Learned Administrator shall also be entitled to engage such other
persons as may be needed for the purposes of carrying out the directions of
this Court, who shall also be entitled to fees as fixed by the learned
Administrator.
xiv. The learned Administrator as well as other persons as may be engaged
by the learned Administrator shall also be entitled to incidental expenses.
xv. The fees/incidental expenses of the learned Administrator, or any
persons engaged by the learned Administrator, shall be borne by the AITA.
xvi. The interim body of AITA shall make available to the Administrator
an appropriate office space and facilities for the discharge of the aforesaid
directions and make available such additional staff and personnel as the
learned Administrator may express the need for.
44. The present writ petition, along with the pending applications, is
accordingly disposed of in the aforesaid terms.
CONT.CAS(C) 1378/2025
45. In view of the findings of this Court in W.P. (C) 23458/2024 , the
prayers in the present petition are infructuous, and therefore, the contempt
petition also stands disposed of.
MINI PUSHKARNA
(JUDGE)
APRIL 27, 2026/ KR/SK/AK
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:27.04.2026
17:49:51
CONT.CAS(C) 1378/2025 & Other Connected Matter Page 20 of 20