Tripura High Court
Mr. Subham Roy And Ors vs . on 11 March, 2024
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
Page 1 of 3
HIGH COURT OF TRIPURA
AGARTALA
WA NO.8 OF 2024
Mr. Subham Roy and ors.
Vs.
The State of Tripura and ors.
HON'BLE MR. JUSTICE T. AMARNATH GOUD
HON'BLE MR. JUSTICE BISWAJIT PALIT
Present:
For the Appellant(s) : Mr. Soumya Majumder, Advocate.
For the Respondent(s) : Mr. P. Sharma, Advocate.
Mr. S. Lodh, Advocate.
11.03.2024
Order
Heard Mr. Soumya Majumder, learned counsel
appearing for the appellants as well as Mr. P. Sharma, learned
counsel and Mr. S. Lodh, learned counsel appearing for the
respondents.
Respondents No. 3 & 4 jointly filed a writ petition
which was registered and marked as WP (C) 471 of 2023 for a
direction to constitute a special investigation team for the
investigation of financial irregularities in the procurement of High
Mast LED Flood Light in MBB Stadium and to conduct fresh
election of Tripura Cricket Association ( in short 'TCA'). The
present appellants who were elected Apex members for three
(03) years were ousted as Apex members. They were impleaded
as respondents in the writ petition. On 04.12.2023 in a general
meeting of „TCA‟, a no-confidence motion against the office
bearers was passed and decision was taken for a fresh election.
This Hon'ble Court vide impugned Order dated 16.01.2024
approved the decision of the General Body of „TCA‟ and
appointed Commissioner of administrator and electoral officer to
conduct a fresh election within a period of one (01) month.
Challenging the said Order dated 16.01.2024 the present appeal
has been filed seeking the following reliefs:-
"1. Admit the appeal
2. Call for the records
3. Stay of the impugned judgment and order
4. After hearing the parties set aside the impugned judgment and order dated
16th January, 2024 passed by the Hon'ble Single Judge in W.P (C) No. 471 of
2023.
5. Dismiss the writ petition as being not maintainable before a Single Bench of
the Hon'ble Calcutta High Court.
6. Declare that the amended Rules and Regulations of TCA cannot have any
effect unless leave is granted by the Hon'ble Supreme Court of India.
7. Stay the operation of the Ad-hoc Committee of Administrators.
8. Stay the process of election of office-bearers of TCA.
9. Restrain the Commissioner appointed by the Hon'ble Court from functioning
any further.
10. And pass any order or orders as may be deemed fit for fair ends of
justice."
Heard both sides and perused the record.
Election of „TCA‟ has already been completed on
15/02/2024 and new committee has taken charge. In view of
such subsequent development, this present writ appeal becomes
infructuous and, accordingly, the same is dismissed.
As a sequel, stay if any stands vacated. Pending
application(s), if any also stands closed.
B. PALIT, J T. AMARNATH GOUD, J
suhanjit
RAJKUMAR Digitally signed
by RAJKUMAR
SUHANJIT SUHANJIT SINGHA
Date: 2024.03.14
SINGHA 12:46:21 +05'30'
