ANANT VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioners challenging the order dated 28.05.2019 whereby affiliation certificate dated 29.10.2018 given to the District Cricket Association, Tonk-petitioner No.2 by the District Sports Officer, has been cancelled and election certificate dated 11.02.2016 has been revived/re-validated till its completion for a period of four years from the date of election.

(2.) The present writ petition is a third round of litigation before this court. The petitioner No.1, claims himself to be the Secretary of the District Cricket Association, Tonk and the petitioner No.2, District Cricket Association, Tonk, had earlier filed S.B.Civil Writ Petition No.4859/2019 challenging the order dated 11.02.2019. The said order had set aside the affiliation certificate granted on 29.10.2018 in favour of the petitioners. It was intimated by the Head Office, Rajasthan Cricket Association to the petitioners that election of the District Cricket Association, Tonk held on 28.10.2018 was not in accordance with the provisions of the Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005 (hereinafter shall be referred to as "the Act of 2005") and Rules made thereunder.

(3.) This Court after recording statement of the District Sports Officer, Tonk decided to send the matter back to the authority concerned. This court vide order dated 13.03.2019 set aside the order dated 11.02.2019 and directed the authority concerned/ Secretary, Rajasthan State Sports Council to afford opportunity of hearing to the petitioners and private respondent who was arrayed as party and after affording proper opportunity, necessary steps were to be taken.