ARJUN ANNE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The prayer in the writ petition is as under:

(2.) Heard Mr. M. Govind Reddy, learned counsel for the petitioner and Mr. V. Jagapathi, learned counsel for the respondents.

(3.) The petitioner is a professional trainer of horses. The petitioner worked as a Trainer in several foreign destinations and claims to have several accomplishments to his credit. The Hyderabad Race Club (HRC), respondent No.4, is incorporated under the Companies Act having its registered bylaws/rules. The horse races are conducted periodically by the HRC. The petitioner has referred to several rules with regard to Registration for Racing, Rules of Betting, Medication Rules, Infringements, Collection and Report of Urine Sample by Qaunti Labs, Lab Report and Request to send for Second Opinion etc. However, there is not much of dispute with regard to these rules.