SAMIR SHARMA Vs. THE REGISTRAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have filed the instant writ petition with the following prayers:-

(3.) Learned Senior Counsel for the respondents raised certain preliminary objections. Firstly with regard to maintainability of the writ petition as the order of Registrar (Societies), Jaipur is appealable under Section 35 of the Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005 (hereinafter referred to as 'the Act of 2005'), and secondly that process of election for Executive Committee of the Jaipur District Cricket Association has already been started.