Boys And Girls Cricket ... vs Andhra Cricket Association,
2021 Latest Caselaw 5294 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. W.P.No.29713 of 2021

                  PROCEEDING SHEET

Sl. DATE                        ORDER                           OFFICE
No.                                                              NOTE
01. 16.12.2021 MGR, J

                          W.P.No.29713/2021
                     Notice before admission.

                     Sri N. Ravi Prasad, learned counsel
               takes notice for 1st Respondent, waives

further notice and seeks adjournment to hear the matter tomorrow along with similar Writ Petition. The impugned order was passed on 05.12.2021 by the 2nd respondent directing the Andhra Cricket Association to give immediate effect to the order and the full membership of the East Godavari District Cricket Association is restored and the Boys and Girls Cricket Association, East Godavari is cancelled and it should immediately handover all the things which should be transferred in consequence of the order to the East Godavari District Cricket Association and the Andhra Cricket Association has to complete necessary formalities in the matter taking the aid of the East Godavari District Cricket Association, if necessary. The request for tomorrow refused.

Post on 20.01.2022.

                                                     ________
                                                     MGR, J
                             I.A.No.2/2021

                     A    perusal     of   the   impugned

proceedings dated 5.12.2021 passed by

the Ombudsman reveals that a stale

was entertained and passed the impugned order contrary to the provisions of Rule 44 and 45 of the By-Laws, Rules and Regulations of the Andhra Cricket Association framed as per judgment dated 09.08.2018 passed by the Hon'ble Supreme Court of India in Civil Appeal No.4235 of 2014 and connected matters and restoring the membership of the East Godavari District Cricket Association, 4th respondent herein whose membership was suspended in the year 2016 and in view of the rules and regulations of the 1st respondent Andhra Cricket Association, as membership was ceased, the petitioner was recognised as full member as per the Resolution of the Andhra Cricket Association dated 29.10.2016.

Considering the facts and circumstances, submissions of the counsel and perused the record, this Court prima facie satisfied that the petitioners have shown sufficient cause for grant of interim order.

Accordingly, there shall be an interim suspension of the operation of the impugned proceedings dated 05.12.2021 in Case No.4 of 2021 passed by the 2nd respondent.

_________ MGR, J CSR