COMMERCIAL TAXES CRICKET CLUB, Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri M. Hareesh Kumar, learned counsel for Petitioner, Sri V. Rajender Rao, learned counsel for Respondent No. 2 Hyderabad Cricket Association (HCA) and K. Sathakarni, learned counsel for Respondent No. 3 Commercial Taxes Cricket Club.

(2.) Writ Petition No. 22361 of 2025 is filed aggrieved by the action of HCA in not recognizing Petitioner Club as their rightful and legitimate affiliated Club based on the Order dtd. 29/11/2024 in Case No. 6 of 2024 of the Hon'ble Ethics Officer and Ombudsman Additional Charge, despite Petitioner's continuous affiliation, participation in league tournaments, payment of requisite fees and compliance with all norms since its inception in 1986.

(3.) Writ Petition No. 37950 of 2025 is filed aggrieved by the Order of the Ombudsman Additional Charge of Respondent No. 2 dtd. 29/11/2024 in Case No. 6 of 2024 which refused to exercise the jurisdiction as per the Memorandum of Association and Rules and Regulations of Hyderabad Cricket Association- 2018 of Respondent No. 2 and directing the parties to approach the Civil Court, (which direction could not have been passed against the Petitioner herein as it was the Respondent in Case No. 6 of 2024). They also sought a declaration that action of Respondent No. 2 in not recognizing Petitioner Club as the rightful and legitimate affiliated Club of Respondent No. 2, despite Petitioner's continuous affiliation, participation in league tournaments, payment of requisite fees and compliance with all norms since its inception in 1986 and consequently direct the Respondent No. 2 to recognize them as the full Member of the Hyderabad Cricket Association with all the rights and privileges to the Petitioner which it is entitled to as affiliated club of Hyderabad Cricket Association.