NILESH PRABHU Vs. KARNATAKA BADMINTON ASSOCIATION

JUDGEMENT

(1.) Mr.Sudharsan Suresh, learned counsel for the petitioners.

(2.) The writ petitions are admitted for hearing. With consent of the learned counsel for the parties, the same are heard finally.

(3.) In these petitions, the petitioners are seeking for a mandamus directing the respondents to observe strict adherence of the mandatorily follow the sports development code, 2011.