DISTRICT CRICKET ASSOCIATION Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) The petitioners have filed the present writ petition challenging the order dated 22.03.2019 passed by the respondent No.1-Deputy Registrar, Cooperative Societies-cum-Registrar Institution, Sawai Madhopur exercising the power under Section 24 of the Rajasthan Sports (Registration, Recognition and (D.B. SAW/1194/2019 has been filed in this matter. Please refer the same for further orders) Regulation of Associations) Act, 2005 (hereinafter shall be referred to as "the Act of 2005").

(2.) The allegation of the petitioners pertains to passing of order under Section 24 of the Act of 2005 in excess of jurisdiction and contrary to the scheme set out under Section 22 to 24 of the Act of 2005. The petitioners have also alleged that the order dated 22.03.2019 in fact amounts to overreaching the various judicial orders passed by the competent courts.

(3.) The present writ petition is a second round of litigation. The petitioners were in receipt of a notice dated 25.02.2019 issued under Section 23 of the Act of 2005. The petitioners filed S.B.Civil Writ Petition No.4858/2019 [District Cricket Association, Sawai Madhopur and Ors. Vs. Deputy Registrar, Cooperative Societies-cum- Registrar Institution, Sawai Madhopur] challenging the notice dated 25.02.2019 issued by the respondent No.1-Deputy Registrar, Cooperative Societies-cum-Registrar Institution, Sawai Madhopur.