Inderjeet Singh, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioners have filed the instant writ petition with the following prayers:- "(i) Kindly quash and set aside order dated 20- 11-2017 (Ann.10), being without jurisdiction. (ii) Kindly quash and set aside arbitrary, illegal and perverse inquiry report dated 07-12-2017 (Ann.11), being contrary to the Act of 2005, Rules of 2004 as well as contrary to the Judgment/Order dated 04-12-2017 passed by the Division Bench of the Hon'ble High Court. (iii) Kindly quash and set aside arbitrary, illegal and without jurisdiction order dated 18-01-2018 (Ann.22) and corrigendum dated 22-01-2018 (Ann.23), being contrary to the Judgment/Order dated 04-12-2017 passed by the Division Bench of the Hon'ble High Court. (iv) Any other relief which may be deemed fit and proper in the facts and circumstances of the case in favour of the humble petitioner, may kindly be granted."
(3.) Learned Senior Counsel for the respondents raised certain preliminary objections. Firstly with regard to maintainability of the writ petition as the order of Registrar (Societies), Jaipur is appealable under Section 35 of the Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005 (hereinafter referred to as 'the Act of 2005'), and secondly that process of election for Executive Committee of the Jaipur District Cricket Association has already been started.;