KERALA CYCLE POLO ASSOCIATION, (REGN. NO. 1471/90) Vs. CYCLE POLO FEDERATION OF INDIA, DUNDLOD HOUSE, CIVIL LANES AND ORS.

JUDGEMENT

(1.) SINCE common issues have arisen for consideration in these cases, those are decided together.

(2.) W .A. No. 185/2014 and W.A. No. 186/2014 are filed against the common judgment of the learned Single Judge in W.P.C. No. 10596 of 2013 and W.P.C. No. 31924 of 2013 respectively, refusing to entertain the writ petitions and relegating the petitioners to approach the Appellate Tribunal constituted under the Kerala Sports Rules, 2008 or the Civil Court for agitating their claims.

(3.) W .P.C. No. 10596/2013 is filed by Kerala Cycle Polo Association seeking to quash Ext. P5 and for a direction to the Cycle Polo Federation of India (hereinafter referred as 'the National Federation') to treat the petitioner association as an affiliated association, to intimate all its decisions and permit the Kerala team to participate in all National and State events in the sport of Cycle Polo and to declare that constitution of an Ad -hoc Committee as stated in Ext. P5 is illegal and unsustainable.