Secretary, Acrylic Cricket Club, ... vs Prl. Secretary, Finance Dept., ...
2022 Latest Caselaw 1882 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
       THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                              W.A.Nos.1233 & 1244 of 2016

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

        The present appeals are arising out of Common Order

dated 27-09-2016, passed by the learned Single Judge, in W.P.Nos.27399

and 27397 of 2016.

        The facts of the case reveal that the appellants/writ petitioners

came up before this Court being aggrieved by the action of respondent

No.3- District Registrar, Registration and Stamps Department, Ranga

Reddy, in entering/registering the 16th amendment dated 29.06.2016, to

the memorandum of rules and regulations of respondent No.5-

Hyderabad Cricket Association (HCA).

The writ petitioners as well as respondent No.5 are undisputedly

societies registered under the Telangana Societies Registration Act, 2001

(for short 'the Act of 2001'). The learned Single Judge has disposed of

the writ petitions with a liberty to the writ petitioners to approach the

District Court keeping in view Section 23 of the Act of 2001.

Section 23 of the Act of 2001 reads as under:

"In the event of any dispute arising among the Committee or the members of the society, in respect of ::2::

any matter relating to the affairs of the society, any member of the society may proceed with the dispute under the provisions of the Arbitration and Conciliation Act, 1996, or may file an application in the District Court concerned and the said court shall after necessary inquiry pass such order as it may deem fit."

In the light of the aforesaid statutory provision of law, as there is

an efficacious remedy available to the appellants/writ petitioners, this

Court does not find any reason to interfere with the impugned common

order passed by the learned Single Judge.

Therefore, both these Writ Appeals are dismissed.

No costs.

As a sequel, miscellaneous petitions, pending if any, stand

dismissed.

______________________________ SATISH CHANDRA SHARMA, CJ

_____________________________ ABHINAND KUMAR SHAVILI, J Date: 13-04-2022 LUR