Sunil D Immatty vs Kerala Hockey
2022 Latest Caselaw 615 Ker

WP(C) No.1424/2022                        1/4

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
             Friday, the 14th day of January 2022 / 24th Pousha, 1943
                             WP(C) NO. 1424 OF 2022(C)
   PETITIONERS:

      1. SUNIL D IMMATTY, AGED 49 YEARS, S/O DAVID IMMATTY, 43/2142 D,
         ERNAKULAM NORTH P O, PIN-682018, ERNAKULAM DISTRICT, KERALA.
      2. JEFFERY RAJESH PINHERO S/O CHARLES PINHERO, VALLARPADAM P O,
         PIN-682504, ERNAKULAM DISTRICT, KERALA.

   RESPONDENTS:

      1. KERALA HOCKEY ,T.C.24/1085, THYCAUD, THIRUVANANTHAPURAM-695 014,
         REPRESENTED BY ITS SECRETARY.
      2. ERNAKULAM HOCKEY, SRI KRISHNA KRIPA, ERATTAKULANGARA ROAD, PACHALAM
         P O, PIN-682012, ERNAKULAM DISTRICT, KERALA, REPRESENTED BY ITS
         SECRETARY.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 2nd respondent to permit the petitioner herein to
   play in 1st Ernakulam District Olympic Games, 2022 held at Aluva for the
   team S.R.M Arts and Sports and arts Club Ernakulam to be held on
   14-01-2022 and 15-01-2022, pending disposal of this Writ Petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.JAMSHEED HAFIZ & K.K.NESNA, Advocates for the petitioners, the court
   passed the following:
 WP(C) No.1424/2022                     2/4




                              P.V.KUNHIKRISHNAN, J
                          ----------------------------------
                            W.P.(C.) No. 1424 of 2022
                              --------------------------------
                     Dated this the 14th day of January, 2022


                                    ORDER

Admit.

2. Notice by special messenger to the respondents.

3. The counsel for the petitioners insisted for an

interim order. The counsel also relied the judgment of this

Court in S.Sreesanth v. Board of Control for Cricket in

India and others [2017 (4) KLT 337] and submitted that the

respondents are amenable to writ jurisdiction. The grievance

raised by the petitioners is that without any reason, the 2 nd

respondent ordered that the petitioners should be excluded

from their club team. The club as per Ext.P3 requested the 3 rd

respondent to give reason for the exclusion and Ext.P3 is the

representation. There is no reply to the representation. The

tournament is scheduled on 14.01.2022 and 15.01.2022.

4. Considering the facts and circumstances of this

case, there will be a direction to the respondents to permit WP(C) No.1424/2022 3/4

the petitioners also to participate in the 1st Ernakulam District

Olympic Games, 2022, if they are the members of the SRM Arts

and Sports Club.

Post on 18.1.2022.

Hand over the copy of this order today itself.

Sd/-

                                                 P.V.KUNHIKRISHNAN, JUDGE
       SKS




14-01-2022                         /True Copy/                     Assistant Registrar
 WP(C) No.1424/2022                 4/4

                      APPENDIX OF WP(C) 1424/2022
Exhibit P3           A TRUE COPY OF THE REPLY MAIL SENT BY THE S R M SPORTS

AND ARTS CLUB TO THE 2ND RESPONDENT DATED 12.01.2022.