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Kerala High Court
D. Chandralal vs Kerala State Sports Council on 31 January, 2026
2026:KER:8377
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
SATURDAY, THE 31ST DAY OF JANUARY 2026 / 11TH MAGHA, 1947
WP(C) NO. 16783 OF 2023
PETITIONER:
D. CHANDRALAL,
AGED 62 YEARS
S/O. DAMODARAN, RESIDING AT GOLDEN GLOVES, DIVYA NAGAR
65A, PATTATHANAM P.O., KOLLAM., PIN - 691021
BY ADVS.
SRI.ROSHEN.D.ALEXANDER
SMT.TINA ALEX THOMAS
SHRI.HARIMOHAN
RESPONDENTS:
1 KERALA STATE SPORTS COUNCIL,
YMCA ROAD, STATUE, THIRUVANANTHAPURAM - 695 001,
REPRESENTED BY ITS SECRETARY
2 BOXING FEDERATION OF INDIA,
319/323, UDHYOG VIHAR, PHASE-IV, GURUGRAM, HARYANA -
122 015. EMAIL: [email protected]. REPRESENTED
BY ITS SECRETARY GENERAL.
3 KERALA STATE AMATEUR BOXING ASSOCIATION,
BOXER'S DEN, LAL BAHADUR STADIUM, KOLLAM - 691 001.
EMAIL: [email protected].
4 DR. C. B. RAJE,
FORMER SECRETARY, KERALA STATE AMATEUR BOXING
ASSOCIATION, ASWATHY, 92-VKNRA, THIRUMULLAVARAM P.O.,
KOLLAM 691012, EMAIL: [email protected].
2026:KER:8377
W.P.(C) No.16783 of 2023
2
5 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF SPORTS AND YOUTH AFFAIRS, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
BY ADV SMT.LATHA ANAND, SC, KERALA STATE SPORTS
COUNCIL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
31.01.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2026:KER:8377
W.P.(C) No.16783 of 2023
3
JUDGMENT
Dated this the 31st day of January, 2026
The petitioner has filed the captioned writ
petition seeking for a declaration that the proposed
championship as regards Boxing, to be conducted by the 3 rd
respondent Sports Organisation, who is stated to have been
suspended, is illegal and arbitrary.
2. While admitting the writ petition on 26.05.2023,
this Court had issued the following interim order;
"Admit.
Adv. Pratheesh takes notice for respondents 3 and 4.
The petitioner to serve a copy of the writ petition to
Adv. Pratheesh, who is appearing for respondents 3
and 4. The learned Standing counsel takes notice for
the 1st respondent. The learned Government Pleader
takes notice for the 5th respondent. Issue Urgent
notice by speed post to the 2nd respondent.
The Standing Counsel appearing for the 1st respondent
submitted based on Ext.P5 that the respondents Nos.3
2026:KER:8377
and 4 are not authorised to conduct a tournament.
In such circumstances, there shall be an interim order
that the operation of Ext.P10 and conduct of the
Boxing championship pursuant to Exts. P10 and 11 are
Stayed for a period of two months.
Respondents are free to file a Counter affidavit and to
file urgent memo for hearing."
3. Heard, Sri.Harimohan representing Adv.Roshan
Alexander, learned counsel for the petitioner as well as
Smt.Latha Anand, learned Standing Counsel for the 1 st
respondent, Kerala State Sports Council.
4. In view of the interim order granted by this
Court, referred to above, I am of the opinion that nothing
further remains for consideration in this writ petition.
Therefore, this writ petition stands closed in
terms of the interim order dated 26.05.2023.
Sd/-
HARISANKAR V. MENON
JUDGE
SSK/31/01
2026:KER:8377
APPENDIX OF WP(C) NO. 16783 OF 2023
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE PROCEEDINGS BEARING NO.
KSSC/C1/5286/2021 DTD. 21.12.2022 ISSUED BY
THE 1ST RESPONDENT .
Exhibit P2 TRUE COPY OF THE EMAIL SENT BY THE
SECRETARY GENERAL OF 2ND RESPONDENT
NATIONAL FEDERATION TO THE MEMBERS OF 3RD
RESPONDENT STATE ASSOCIATION.
Exhibit P3 TRUE COPY OF THE COMMUNICATION DTD.
11.05.2023 ISSUED BY THE 2ND RESPONDENT
FEDERATION TO THE MINISTER FOR SPORTS IN
KERALA.
Exhibit P4 TRUE COPY OF FORMAL NOTICE DTD. 23.05.2023
ISSUED BY THE BOXING FEDERATION OF INDIA.
Exhibit P5 TRUE COPY OF ORDER NO. KSSC/C1/2939/2023
DTD. 20.05.2023 ISSUED BY THE 1ST
RESPONDENT .
Exhibit P6 TRUE COPY OF THE PROSPECTUS/NOTIFICATION
DTD. 20.05.2023 FOR CONDUCTING THE 6TH
YOUTH MEN AND WOMEN STATE BOXING
CHAMPIONSHIPS - 2023 .
Exhibit P7 TRUE COPY OF PROSPECTUS/NOTIFICATION DTD.
20.05.2023 OF 5TH JUNIOR BOYS STATE BOXING
CHAMPIONSHIPS - 2023.
Exhibit P8 TRUE COPY OF THE REQUEST LETTER BEARING
REFERENCE NO. KB-NO.8/2023 DTD. 21.05.2023
ISSUED BY THE PETITIONER TO THE SECRETARY
OF THE 1ST RESPONDENT.
Exhibit P9 TRUE COPY OF THE REQUEST LETTER BEARING
REFERENCE NO. KB-NO.7/2023 DTD. 21.05.2023
ISSUED BY THE PETITIONER TO THE SECRETARY
OF THE 1ST RESPONDENT.
Exhibit P10 TRUE COPY OF THE NOTIFICATION DTD.
22.05.2023 PUBLISHED BY THE 4TH RESPONDENT
HEREIN FOR CONDUCTING ILLEGAL CHAMPIONSHIP.
Exhibit P11 TRUE COPY OF THE ADVERTISEMENT PUBLISHED BY
THE 4TH RESPONDENT.
