KARNATAKA STATE CRICKET ASSOCIATION Vs. ELECTORAL OFFICER, KSCA

JUDGEMENT

(1.) Petitioner-Karnataka State Cricket Association is before this Court in W.P.No.34890/2025 seeking for the following reliefs:

(2.) W.P.No.34902/2025 has been filed by one of the members of the Karnataka State Cricket Association (for short 'KSCA') who is a candidate for the elections to be conducted by the KSCA and sought for the following reliefs:

(3.) Before the matter could be taken up, the intervention applications had been filed in all four in number. I.A.No.1/25 is filed by one of the members who wishes to be a candidate in the ensuing elections. I.A.Nos.2/25, 3/25, and 4/25 have been filed by the present members of the Managing Committee.