ANDHRA KABADDI ASSOCIATION Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Writ Petition No.924 OF 2021 This writ petition is filed challenging the impugned order/endorsement No. G/648/2019, dtd. 3/11/2020 as illegal, arbitrary and consequently set aside the same by directing the 2ndrespondent to pass orders on merit by following due procedure of law on the representation of the petitioner dtd. 15/10/2020. Writ Petition No.20084/2020: This Writ Petition is filed challenging the order dtd. 9/10/2020 of the 4threspondent in refusing the request of the petitioner-Association to include the names of the newly elected Office Bearers by replacing the name of the respondent Nos.5 and 6, whose term was already expired.

(2.) Since the issue involved in both the writ petitions is inter-linked, this Court intends to dispose of both the writ petitions by a common order.

(3.) The case of the petitioner in W.P.No.924 of 2021 is that the petitioner is representing as President of Andhra Kabaddi Association, which is registered with the 2ndrespondent herein as Andhra Kabaddi Association, with Ananthapuram address vide registration No.115/2020 as per Andhra Pradesh Societies Registration Act, 2001 with an object to promote Kabaddi game in the State of Andhra Pradesh. At the time of registration of the petitioner Association, they have submitted the list of members of the petitioner Association, who are actively involved in the development and promotion of the Kabaddi game. Accordingly, the 2nd respondent-District Registrar had issued Registration Certificate in favour of the petitioner Association on 30/3/2010; as per the by-laws of the petitioner Association, the term of office of the existing body is four years; accordingly the elections were held from time to time and amendments were submitted to the 2ndrespondent periodically whenever changes are taken place on 9/9/2015, 7/5/2018 and 7/9/2019. The 2nd respondent has issued amendment certificates in favour of the petitioner Association from time to time.