Andhra Cricket Association vs The Chitoor District Cricket ...
2022 Latest Caselaw 9415 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                       &
              HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

                    WRIT APPEAL No.965 OF 2022

                           (Through physical mode)

Andhra Cricket Association,
Affiliated to BCCI, Rep., by its Treasurer,
Office at Dr. YSR ACA VDCA Cricket
Stadium, P.M. Palem, Visakhapatnam,
A.P. 530041.
                                                           ..Appellant
                                     Versus

The Chittoor District Cricket Association,
R/o D.No.21-3-4/A, Chandrababu Naidu colony,
Beside Canara Bank, Tirupati, Tirupati District
(formerly Chittoor Dt) AP., rep., by its
President, B. Vijaya Kumar, S/o B. Srinivasulu,
Aged about 50 years, and others.
                                                       ...Respondents

ORAL JUDGMENT Dt:07.12.2022

(per Prashant Kumar Mishra, CJ)

1. Heard on admission.

2. This writ appeal is directed against the interim order dated

01.12.2022 passed by learned single Judge in I.A.No.5 of 2022 in

W.P.No.26559 of 2022.

3. The operative portion of the interim order under challenge reads

as follows:

"At the request of the learned counsel for respondents for filing counter in I.A.No.5 of 2022, list the matter on 14.12.2022. In the meanwhile, there shall be interim direction to the respondents not to declare the result of the election which proposed to be held on 03.12.2022 till the next date of hearing. However, the existing body is permitted to receive funds from the BCCI and also to carry on the day-to-day affairs of the Andhra Cricket Association till the next date of hearing. The CEO of the Andhra Cricket Association shall take care of the administrative affairs of the Association."

4. Perusal of the order under challenge would go to show that the

matter before the learned single Judge has been posted on

14.12.2022. It is informed that the writ petition is likely to be heard on

14.12.2022.

5. In view of the fact that this appeal is against the interim order

and the main writ petition itself has been posted on 14.12.2022, we

are not inclined to interfere with the order under challenge. However,

we request the learned single Judge to expedite the hearing and

decide the writ petition at the earliest.

6. Accordingly, the Writ Appeal is disposed of. No order as to

costs. All the pending miscellaneous applications shall stand closed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J

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HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

W.A.No.965 of 2022

(per Prashant Kumar Mishra, CJ)

Dt:07.12.2022

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