DISTRICT CRICKET ASSOCIATION Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) This appeal has been filed against the judgement of learned Single Judge dated 24.09.2019, whereby the writ petition filed by the appellants-District Cricket Association, Sawaimadhopur and Shri Deepak Raj, has been dismissed on the premise of alternative remedy available to the petitioners under Section 35 of the Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005.

(2.) Shri S.S. Hora, learned counsel for the appellants has submitted that despite availability of alternative remedy, identical writ petitions have been entertained at the Principal Seat, Jodhpur in the case of District Cricket Association, Dungarpur and Anr. vs. Deputy Registrar, Cooperative Societies and Ors., S.B. Civil Writ Petition No.9982/2019 with two connected writ petitions, whereby the learned Single Judge has passed the interim order staying the effect and operation of the order dated 5.7.2019 appointing the adhoc committee. Learned counsel has also cited the order dated 21.08.2019 passed at Principal Seat, Jodhpur in District Cricket Association, Jodhpur and Anr. vs. Inquiry Officer cum Block Co- operative Inspector and Ors., S.B. Civil Writ Petition No.12370/2019, in which also the effect and operation of two orders, including one appointing adhoc committee has been stayed.

(3.) Shri M.S. Singhvi, learned Advocate General has submitted that as of now there is no adhoc committee constituted in District Cricket Association, Sawaimadhopur and therefore the apprehension of the appellants is unfounded.