K.Vijayakumar vs Department Of Sports And Youth ...
2021 Latest Caselaw 8318 Ker

W.P(c).No.5667/2021-G            1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

                        WP(C).No.5667 OF 2021(G)


PETITIONERS:

       1       K.VIJAYAKUMAR
               AGED 58 YEARS
               S/O. KARUNAKARAN, SECRETARY, KERALA KABBADDI
               ASSOCIATION, VALIYAVEETTIL THEKKATHU, OLLAL,
               PARAVUR P.O, KOLLAM 691 301.

       2       KERALA KABBADI ASSOCIATION,
               REPRESENTED BY ITS SECRETARY,
               VALIYAVEETTILTHEKKATHU, OLLAL,
               PARAVUR P.O, KOLLAM 691 301.

               BY ADVS.
               SRI.ARUN BABU
               SRI.A.MOHAMMED SAVAD

RESPONDENTS:

       1       DEPARTMENT OF SPORTS AND YOUTH AFFAIRS
               REPRESENTED BY ITS SECRETARY,
               THIRUVANANTHAPURAM 695 001.

       2       KERALA STATE SPORTS COUNCIL,
               REPRESENTED BY ITS SECRETARY,
               THIRUVANANTHAPURAM 695 001.



               SMT.PRINCY XAVIER, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(c).No.5667/2021-G                           2




                                        P.V.ASHA, J.
                     -----------------------------------------------------
                                W.P(c) No.5667 of 2021-G
                      ----------------------------------------------------
                         Dated this the 12th day of March, 2021

                                       JUDGMENT

The Writ Petition is filed seeking the following reliefs:

"i. Issue a writ of mandamus or any other appropriate order or direction, directing the 2nd respondent to send an observer to the State Championships to be conducted by the 2nd petitioner for selection of the players for the National Championships to be conducted as per the Exhibit P9 and Exhibit P9(A) notices.

ii. Such other writ, order or direction which this Hon'ble Court may deem fit and proper to grant in the circumstances of the case."

2. The learned Standing Counsel for the 2nd respondent submits that the

Secretary or office bearers of the Kerala Kabbadi Association, which is recognised

by the 2nd respondent, are not the petitioners herein. It is also submitted that the

Kerala Kabbadi Association which is recognised by the 2 nd respondent is

represented by one Mr.Thomas Philip as the President and Mr. A.K.Muralidharan

as the Secretary.

3. In that view of the matter, the petitioner cannot have any locus standi

to file this Writ Petition seeking the aforesaid reliefs.

The Writ Petition is hence dismissed.

Sd/- (P.V.ASHA, JUDGE)

rtr/

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF RELEVANT MEMORANDUM OF ASSOCIATION OF THE KERALA KABBADI ASSOCIATION.

EXHIBIT P2 TRUE COPY OF ORDER IN I.A 321/2019 IN OS 41/2019 OF THE PRINCIPAL MUNSIFF COURT, KASARGODU.

EXHIBIT P3 TRUE COPY OF PROCEEDINGS DATED 31-10-2017 OF THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF NOTICE DATED 17-01-2018 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF LETTER DATED 20-10-2018 ISSUED BY THE 2ND RESPONDENT TO THE 1ST PETITIONER.

EXHIBIT P6 TRUE COPY OF THE EMAIL DATED 7.11.2020 SENT BY THE AMATEUR KABBADI FEDERATION OF INDIA.

EXHIBIT P7 TRUE COPY OF THE REQUEST EMAILED BY THE 1ST PETITIONER TO THE 2ND RESPONDENT ON 4.1.2021.

EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 14.01.2021 IN WP(C).NO.573/2021.

EXHIBIT P9 TRUE COPY OF THE NOTICE DATED 22-02-2021 ISSUED BY THE AMATEUR KABADDI FEDERATION OF INDIA.

EXHIBIT P9(A) TRUE COPY OF THE NOTICE DATED 26-02-2021 ISSUED BY THE AMATEUR KABADDI FEDERATION OF INDIA.

EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED 01-

03-2021 SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.

EXHIBIT P11 TRUE COPY OF THE PETITION DATED 26-02-2021 SERVED BY THE 2ND RESPONDENT TO THE PETITIONERS COUNSEL IN WP(C).573/2021.