Kerala High Court
Mohandas C vs Malappuram District Roller ... on 25 March, 2021
WP(C).No.5472 OF 2021(H)
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943
WP(C).No.5472 OF 2021(H)
PETITIONER/S:
1 MOHANDAS C,
AGED 56 YEARS
S/O.KUTTAI, THAYYIL HOUSE, PULIKKAL P.O.,
MALAPPURAM DISTRICT.
2 AHALYA C. (MINOR)
AGED 11 YEARS
D/O.MOHANDAS C., VTH STANDARD STUDENT OF
RAMANATTUKARA H.S.S.,RAMANATTUKARA, RESIDING AT
THAYYIL HOUSE, PULIKKAL P.O., MALAPPURAM DISTRICT.
3 AMEYA C. (MINOR)
AGED 8 YEARS
D/O.MOHANDAS C., IIND STANDARD STUDENT OF AMLP
SCHOOL, ANDIYOORKUNNU, RESIDING AT THAYYIL HOUSE,
PULIKKAL P.O., MALAPPURAM DISTRICT.
BY ADVS.
SHRI.K.SUJAI SATHIAN
SMT.ASHA MARIAM MATHEWS
RESPONDENT/S:
1 MALAPPURAM DISTRICT ROLLER SKATING ASSOCIATION,
REPRESENTED BY ITS SECRETARY, POST BOX NO.75,
MALAPPURAM 676 505
2 DISTRICT SPORTS COUNSIL, MALAPPURAM DISTRICT,
REPRESENTED BY ITS SECRETARY, OFFICE AT PWD ROAD,
MIDILL, UP HILL, MALAPPURAM 676 505
3 KERALA ROLLER SKATING ASSOCIATION
REPRESENTED BY ITS SECRETARY, OFFICE AT, OURDES
COTTAGE, T.C.26/510, SERA-52, NEAR ADHYAPAKA
BHAVAN, THIRUVANANTHAPURAM 695 001.
4 DIRECTOR
DIRECTORATE OF SPORTS AND YOUTH AFFAIRS, JIMMY
WP(C).No.5472 OF 2021(H)
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GEORGE IDOOR STADIUM, VELLAYAMBALAM,
THIRUVANANTHAPURAM.
5 SECRETARY, KERALA STATE SPORTS COUNCIL
STATUE, PALAYAM, THIRUVANANTHAPURAM -695 001
OTHER PRESENT:
SMT.VINITHA.B,,
SMT.LATHA ANAND,SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.5472 OF 2021(H)
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JUDGMENT
Dated this the 25th day of March 2021
The Writ Petition was filed seeking the following reliefs:
a. Issue a writ of mandamus or any other appropriate writ,
order or direction directing the respondents to grant
permission to the petitioners no.2 and 3 to participate in
State Level Skating Championship scheduled from 4th March,
2020 onwards at Kozhikode in the age group of 9-11
representing Malappuram District in the interest of justice.
It is stated that on the basis of the interim order passed
on 02.03.2021 petitioners participated in the State Level
Skating Championship and they got three prices. Therefore the
interim order is made absolute.
The Writ Petition is accordingly disposed of.
Sd/-
P.V.ASHA
rkc JUDGE
WP(C).No.5472 OF 2021(H)
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE CERTIFICATE ISSUED BY
THE ROLLER SKATER'S CLUB, CALICUT TO THE
2ND PETITIONER IN THE EVENT HELD DURING
2018-19
EXHIBIT P2 A TRUE COPY OF THE CERTIFICATE ISSUED BY
KOZHIKODE DISTRICT ROLLER SKATING
ASSOCIATION, TO THE 2ND PETITIONER IN THE
EVENT HELD ON 21ST AND 22ND OF SEPTEMBER,
EXHIBIT P3 A TRUE COPY OF THE CERTIFICATE ISSUED BY
KOZHIKODE DISTRICT ROLLER SKATING
ASSOCIATION, TO THE 3RD PETITIONER IN THE
EVENT HELD ON 21ST AND 22ND OF SEPTEMBER,
EXHIBIT P4 A TRUE COPY OF THE CERTIFICATE ISSUED BY
DECATHOLON SPORTS UTSAV, KOZHIKODE, TO THE
3RD PETITIONER IN THE EVENT HELD ON
6.10.2019
EXHIBIT P5 A TRUE COPY OF THE SKATER REGISTRATION
FORMS BEARING APPLICATION NO.313228
SUBMITTED BY THE 2ND PETITIONER DATED
27.1.2021
EXHIBIT P6 A TRUE COPY OF THE SKATER REGISTRATION
FORMS BEARING APPLICATION NO.313262
SUBMITTED BY THE 3RD PETITIONER DATED
27.1.2021
EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION SUBMITTED
BY THE 1ST PETITIONER BEFORE THE 1ST
RESPONDENT DATED 24.2.2021.
