TELANGANA FOOTBALL ASSOCIATION Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These writ petitions are filed questioning the action of the respondent-Telangana Olympic Association in issuing Notice vide Ref. TOA/AGM/2020 dated 13.01.2020 to hold Annual General Body Meeting and election to the said Association on 09.02.2020 at New Delhi, as being illegal, arbitrary, unwarranted and beyond jurisdiction, with a consequential direction to hold election to the said Association only at Hyderabad within the State of Telangana.

(2.) Since the impugned proceeding under challenge is one and the same, both the Writ Petitions are taken up together for disposal. For convenience sake, the position of respondents as arrayed in W.P. No.1512 of 2020 is considered.

(3.) Heard Sri V. Hari Haran and Sri S. Ashok Anand Kumar, learned counsel for the petitioners-associations, Sri Jayakar, learned Government Pleader for Sports (1st respondent), Sri B. Ravi Chandra, learned counsel for the Telangana Olympic Association (2nd/4th respondent-association), Sri Ramneek Mishra, learned counsel for the Indian Olympic Association (4th/3rd respondent).