Andhra Pradesh High Court - Amravati
Andhra Pradesh Baseball Association vs The Union Of India on 22 October, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
(SHOW CAUSE NOTICE BEFORE ADMISSION) for ' IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATA = [ Ho (SPECIAL ORIGINAL JURISDICTION) . Sy ae THURSDAY, THE TWENTY SECOND DAY OF OCTOBER, TWO THOUSAND AND TWENTY :PRESENT: Oe THE HONOURABLE SRI JUSTICE NINALA JAYASURYA a WRIT PETITION NO: 19708 OF 2020 f Between: Andhra Pradesh Baseball Association, Regd No.207/2018, Office 56-6-7/1, Koneru Sridhar Street, High School Road, Vijayawada, Rep by its President M. Achyuta Rao. .. Petitioner AND 4. The Union of India, rep, by its Secretary, Ministry of State (IC) Youth Affairs and Sports, 401, C.Wing, Shastri Bhavan, New Delhi. 2 The State of Andhra Pradesh, rep by its Principle Secretary, Youth and Sports Department, Secretariat, Velagapudi, Amaravati, Guntur District. 3. The Sports Authority of Andhra Pradesh, Indira Gandhi Municipal Stadium, Vijayawada, Krishna Distirct. 4. The Ameteur Baseball Federation of India, Rep. by its Secretary General, Office B-1V/317B, Keshavapuram, Delhi - 110-035. 5, L.Pavan Kumar Reddy, S/o not known, Age not known, C/o. Andhra Pradesh Baseball Association, Office Unite Flora Apartments, Plot No.305, J.K. Colony, Gandhi Nagar, Padalakar Road, Nellore, SPSR Nellore District. 6. S.Mallikarjuna Reddy, S/o. not known, Age not known, C/o. Andhra Pradesh Baseball Association, Office: Unite Flora Apartments, Plot No.305, J.K.Colony, Gandhi Nagar, Padalakar Road, Nellore, SPSR Nellore District. ...Respondents WHEREAS the Petitioner above named through its Advocate Sri G.TUHIN KUMAR presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of the 4" respondent in issuing the Electoral College dt.07-10-2020 unilaterally deleting the name of the petitioner as President, Andhra Pradesh Baseball Association at SI. No.1 and adding the 5'" respondent's name for participating in the election to elect the office bearers for the term 2020-2024 of Amateur Baseball Federation of India on 30-10-1010 at Satvik By Chhabra Farm, Pushpanjali Farms, G-1, Dwarka Link Rd, Tivoli, Near Airport, Delhi as illegal, arbitrary, unconstitutional, contrary to the Electoral College dt.29-09-2020, contrary to the order dt.02.11.2019 in C.C.No.1039/2019 in W.P.No.17251/2019, apart from violative of Article 14, 19 of the Constitution of India and consequently direct the 4'" respondent conduct the election scheduled on 30-10-1010 at Satvik By Chhabra Farm, Pushpanjali Farms, G-1, Dwarka Link Rd, Tivoli, Near Airport, Delhi, for the term 2020-2024 to the Amateur Baseball Federation of India office bearers. AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri G.Tuhin Kumar, Advocate for the Petitioner and Sri T.G.S.Srinivatsava Standing Counsel for the Respondent No.3 and GP for sports for the Respondent No.2, directed issue of notice to the Respondents herein to show cause as to why this WRIT PETITION should not be admitted. You viz: 1. The Secretary General, Ameteur Baseball Federation of India, Office. B-1V/317B, Keshavapuram, Delhi - 110-035. , 2. L.Pavan Kumar Reddy, C/o. Andhra Pradesh Baseball Association, Office Unite Flora Apartments, Plot No.305, J.K. Colony, Gandhi Nagar, Padalakar Road, Nellore, SPSR Nellore District. a a 4 & 3. S.Mallikarjuna Reddy, C/o. Andhra Pradesh Baseball Association, Office: Unite Flora Apartments, Plot No.305, J.K.Colony, Gandhi Nagar, Padalakar Road, Nellore, SPSR Nellore District. are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, on or before 05-11-2020, on which date the case stands posted for hearing. The Court made the following: ORDER:
"Issue notice to respondent Nos.4 to 6. Learned counsel for the petitioner is permitted to take out personal notice on respondent Nos.4 to 6 and file proof of service, within a period of two weeks. List on 05.11.2020.
Sri T.G.S.Srivatsava, learned Standing Counsel for SAAP takes notice on behalf of respondent No.3 and seeks time to file counter. Office to print the names of Sri T.G.S.Srivatsava for R3, Standing Counsel for Central Government for R1 and Government Pleader for Sports for R2." To, NOOR MM Sd/- V. SAVITHRAMMA ASSISTANT REGISTRAR a= fet /12 ITRUECOPY/ ea) / For ASSISTANT REGISTRAR _ The Secretary General, Ameteur Baseball Federation of India, Office B-1V//317B, Keshavapuram, Delhi - 110-035. | Pavan Kumar Reddy, C/o. Andhra Pradesh Baseball Association, Office Unite Flora Apartments, Plot No.305, J.K. Colony, Gandhi Nagar, Padalakar Road, Nellore, SPSR Nellore District. S.Mallikarjuna Reddy, C/o. Andhra Pradesh Baseball Association, Office: Unite Flora Apartments, Plot No.305, J.K.Colony, Gandhi Nagar, Padalakar Road, Nellore, SPSR Nellore District. (Addresses 1 to 3 by RPAD- along with a copy of petition and affidavit) One CC to Sri. G.Tuhin Kumar, Advocate [OPUC] One CC to Sri. T.G.S.Srivatsava, Standing Counsel [OPUC] Two CCs to GP for Sports, High Court of AP [OUT] One spare copy a ?
ae a HIGH COURT | NJSJ DATED:22/10/2020 NOTE: LIST ON 05.11.2020 NOTICE BEFORE ADMISSION WP.No.19708 of 2020