NALGONDA DISTRICT CRICKET ASSOCIATION Vs. HYDERABAD CRICKET ASSOCIATION

JUDGEMENT

(1.) Challenging the Order dtd. 14/6/2024 passed by the Ethics Officer and Ombudsman Additional Charge of Hyderabad Cricket Association in Case No. 1 of 2024, present Writ Petition was filed seeking a mandamus to declare the said order as not according to law, illegal and arbitrary.

(2.) Heard Sri Sharad Sanghi, learned counsel for petitioner, Sri M. Hareesh Kumar, learned counsel for the 1st respondent - Hyderabad Cricket Association and Sri Zeeshan Adnan Mahmood, learned counsel for the 2nd respondent.

(3.) The 2nd respondent filed counter and petitioner filed a rejoinder to the same. With the consent of all the parties, the Writ Petition is taken up for final disposal at the admission stage.