KALPANA VENKATACHAR Vs. K.N. SHANTH KUMAR

JUDGEMENT

(1.) The appellant is a sports person and a life member of the Karnataka State Cricket Association [KSCA]. She has filed the present appeal, impugning an order dtd. 29/11/2025 [impugned order] passed by the learned Single Judge in Writ Petition No.35584/2025 (GM-RES).

(2.) The said petition was filed by respondent No.1 [writ petitioner], inter alia, impugning an order dtd. 24/11/2025 passed by respondent No.2 [Electoral Officer], rejecting the writ petitioner's nomination to contest the elections for the post of the President of KSCA. The learned Single Judge had allowed the said writ petition and had directed the Electoral Officer to declare the writ petitioner's nomination as 'valid' for the purpose of contesting the aforesaid election.

(3.) The writ petitioner states that he is the President of M/s. Deccan Herald and Prajavani Sports Club [DHPSC] for the last two decades. He states that he is a philanthropist and avid sportsman, and is interested in sporting activities. He has also held the office of the President of the Karnataka Olympics Association. It is stated that DHPSC is one of the Founder Institutional Members of KSCA. The writ petitioner's nomination was rejected by the Electoral Officer on the ground that the said Founder Institutional Member DHPSC was in arrears of fee of Rs.200.00, and in terms of Rule 3B(D)(b) of the Bye-laws of KSCA [the Bye-laws], the writ petitioner was not allowed to attend/ contest or vote at any meeting.