SANJAY A.R. Vs. KERALA CRICKET ASSOCIATION

JUDGEMENT

(1.) These writ petitions relate to election to the Thrissur District Cricket Association and hence are being heard together and disposed of by a common judgment.

(2.) Petitioners 1, 2 and 4 in W.P. (C) No. 19479/2020 are persons representing three different Cricket Clubs functioning in Thrissur District. The third petitioner is a citizen interested in the issue. The writ petition has been filed seeking to direct the first respondent-Kerala Cricket Association (KCA) to immediately comply with Ext.P2 order of the Ombudsman appointed as per the directions of the Hon'ble Supreme Court, and to conduct elections to the Thrissur District Cricket Association (TDCA) as per the registered bye-law. The further prayers are to immediately conduct election with the genuine 24 Clubs as held in Ext.P2 order of the Ombudsman, by appointing a neutral person as returning officer to be fixed by this Court.

(3.) W.P. (C) No.13445/2020 has been filed by four Cricket Clubs in Thrissur District seeking to quash Ext.P3 Common Order of the Ombudsman in OA Nos. 6 and 11 of 2019. The parties and exhibits are referred to in this judgment as they are arrayed/marked in W.P. (C) No.10479/2020, unless otherwise specified.