LAWS(RAJ)-2019-3-51

DISTRICT CRICKET ASSOCIATION Vs. DEPUTY REGISTRAR

Decided On March 07, 2019
District Cricket Association Appellant
V/S
DEPUTY REGISTRAR Respondents

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioners challenging the notice dt.25.02.2019 (Annex.-1) issued by the Deputy Registrar, Cooperative Societies-cum- Registrar Institution, Sawaimadhopur-respondent No.1.

(2.) The petitioners have pleaded in their petition that in the year 2012 elections took place on 16.09.2012 of the Executive Body of District Cricket Association, Sawaimadhopur and one Rajesh Gupta was elected as the Secretary and after the election certificate of affiliation was duly given by the Rajasthan Cricket Association on 17.09.2012.

(3.) The petitioners have pleaded that election to the association was challenged by one person namely Bal Krishan Upadhayay claiming himself to be the Secretary of DCA Sawaimadhopur by filing a Civil Suit bearing No.39/2012 seeking declaration and direction and proceedings of election dt.16.09.2012, to be set aside.