Afc Sports Club Ambalavayal vs Kerala Football Association
2024 Latest Caselaw 11385 Ker

Kerala High Court

Afc Sports Club Ambalavayal vs Kerala Football Association on 19 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     FRIDAY, THE 19TH DAY OF APRIL 2024 / 30TH CHAITHRA, 1946
                       WP(C) NO. 16224 OF 2024
PETITIONER:

          AFC SPORTS CLUB AMBALAVAYAL ,
          AMBALAVAYAL P.O, WAYANADU,
          REP BY ITS SECRETARY, PIN - 673 593

          BY ADVS.
          P.S.SUJETH
          ARUN R.


RESPONDENTS:

    1     KERALA FOOTBALL ASSOCIATION
          (REG. NO. Q 197/89), VIP SECTOR A,
          1ST FLOOR, JNI STADIUM, COCHIN
          REP.BY ITS PRESIDENT, PIN - 682 017

    2     WAYANADU DISTRICT FOOTBALL
          ASSOCIATION, KALPETTA, WAYANADU
          REPRESENTED BY ITS SECRETARY, PIN - 673 121

    3     STATE OF KERALA
          REPRENTED BY ITS PRINCIPLE SECRETARY,
          SPORTS AND YOUTH AFFAIRS DEPARTMENT SECRETARIAT
          THIRUVANANTHAPURAM, PIN - 695 001

    4     THE APPEAL COMMITTEE
          KERALA FOOTBALL ASSOCIATION, VIP SECTOR A,
          1ST FLOOR, JNI STADIUM, COCHIN, PIN - 682 017


          SRI PRAVEEN K JOY, SC FOR KERALA FOOTBALL ASSOCIATION


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.16224 of 2024
                                       2




                               JUDGMENT

Dated this the 19th day of April, 2024 Aggrieved by Ext.P4 order, the petitioner has

preferred Ext.P5 appeal before the 2nd respondent. A

petition for stay of proceedings pursuant to Ext.P4 order

has also been filed as Ext.P6. Petitioner apprehends

coercive proceedings to be effected even before the

petition for stay is considered. Hence this writ petition.

2. Respondents 1 and 4 appears through counsel.

3. Having considered the submission of the counsel

for the petitioner as well as respondents, I am of the

opinion that this writ petition itself can be disposed of

with a direction.

4. Accordingly, there will be a direction to the 2nd

respondent to consider and pass orders on Ext.P6 stay WP(C) NO.16224 of 2024

petition, within a period of one week from today and to

consider and pass orders on Ext.P5 appeal within a

period of two months thereafter. It is also made clear

that if the stay petition is not considered within one

week, the petitioners will be permitted to participate in

the super division tournament.

The writ petition is disposed of as above.

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE sn WP(C) NO.16224 of 2024

APPENDIX OF WP(C) 16224/2024

PETITIONER'S EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE LETTER ISSUED BY THE WAYANAD DISTRICT FOOTBALL ASSOCIATION DATED 09.10.2023 Exhibit P2 TRUE PHOTOCOPY OF THE ORDER OF WAYANAD DISTRICT FOOTBALL ASSOCIATION DATED 17.03.2024 Exhibit P3 TRUE PHOTOCOPY OF THE APPEAL NO. 1/2024 BEFORE THE HONOURABLE DISCIPLINARY COMMITTEE OF KFA Exhibit P4 TRUE PHOTOCOPY OF THE ORDER OF HONORABLE DISCIPLINARY COMMITTEE OF KFA IN APPEAL NO. 1/2024 DATED 08.04.2024 Exhibit P5 TRUE PHOTOCOPY OF THE APPEAL DATED 17.04.2024 BEFORE THE KERALA FOOTBALL ASSOCIATION WITHOUT DOCUMENT Exhibit P6 TRUE PHOTOCOPY OF THE STAY PETITION DATED 17.04.2024 BEFORE THE KERALA FOOTBALL ASSOCIATION

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE