Telangana High Court
Aditya Javvaji vs The State Of Telangana on 3 April, 2025
Author: Nagesh Bheemapaka
Bench: Nagesh Bheemapaka
HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
WRIT PETITION No. 1047 OF 2025
O R D E R:
Petitioner is a cricketer and is aged about 17 years. He approached this Court to declare imposition of ban for two years, effective from 14/11/2024 to 13/11/2026 from participating in BCCI or State Association Tournaments as illegal and unconstitutional and violative of fundamental rights under Article 14 and 21 of the Constitution of India. A consequential direction is sought to respondents to allow petitioner to participate in the forthcoming tournaments to be held by Respondents 2 and 3 Associations.
2. It is the case of Petitioner that he is a rising star in cricket and played several tournaments with exceptional skills. While so, with an evil eye on his performance, one third party submitted a fake birth certificate showing the date of birth 25.03.2006 to the 3rd respondent, based on which, the latter on 11.12.2024 sent e mail imposing ban on petitioner without valid reasons. According to petitioner, he born on 25.10.2007 and evidencing the same, he filed Transfer Certificate, bona fide certificates, community and date of birth certificate obtained 2 from Mee seva centre, etcetera. It is stated, based on the fake birth certificate, the 4th respondent submitted the letter dated 27.09.2024 to the 5th respondent to enquire into the discrepancy of birth certificates of certain U-19 men players selected for BCCI Registrations for Vinod Mankad Trophy. The 5th respondent without issuing any notice to petitioner submitted findings to the 3rd respondent, which imposed ban for two years.
The contention of petitioner is that without issuing any formal notice or conducting a fair inquiry and in violation of principles of natural justice, respondents imposed ban and there is no opportunity given to him to present his defence. According to petitioner, imposing ban is a unilateral decision and violates his rights and undermines the very essence of fairness and transparency in administrative actions.
In the e mail dated 14.11.2024 addressed to petitioner by the Secretary of the 3rd respondent - Association, it is informed that enquiry was initiated by the 3rd respondent with the 5th respondent to verify the documentation submitted by Petitioner with the 3rd respondent and based on the findings of the said investigation, the 3rd respondent submitted report to 3 BCCI for appropriate action as per their guidelines, which consequently, imposed ban on petitioner for submitting fake document effective from 04.11.2024 till 03.11.2026 in all tournaments and after completion of ban period, petitioner would be eligible to participate in senior men's tournaments. It is submitted that the last-minute ban imposed on petitioner not only lacks legal basis but also disturbs his focus and commitment to the sport, and an unnecessary obstacle was forwarded in the name of "verification" by the 3rd respondent which is made with a motive to sideline promising players who have diligently adhered to the Association's established requirements. The enquiry that is initiated by the 3rd respondent - Association on 27.09.2024 into the alleged discrepancy of petitioner's Birth Certificate along with certain other U-19 men's players registered for Vinoo Mankad Trophy. The 3rd respondent had imputed petitioner that he was not cooperating in disclosing his Aadhar History claiming that such disclosure is a mandatory requirement for participation in the tournaments conducted by BCCI and State Associations. In fact, there is no such mandatory requirement for sharing Aadhar OTP verification password with that of Respondent No.3's 4 Association for registration of a player and for participation of player in the tournaments conducted by Respondents 2 and 3 more so, when there are statutory documents that are reflecting the details of date of birth of Petitioner.
Responding to the requisition given by the 4th respondent, the 5th respondent caused an enquiry and submited report dated 04.11.2024 to the 4th respondent. The relevant portion is extracted hereunder:
" Aditya Javvaji, S/o Javvaji Venkata Raman R/o GHMC No. 2-17-7/3, Plot NO. 80, Dharmapuri Colony, Uppal : During the enquiry, the Birth Certificates with GHMC and School R\records the Birth Certificate videReg.596 dt. 30.12.207 with DOB : 25.10.2007. Later, the candidate's maternal grandfather obtained another birth certificate vide Reg.No. 1206, dated 26.12.2008 with DOB 25.03.2006 without his father's knowledge for the purpose of enrolment of Aadhar card by providing erroneous particulars. Further, it is revealed that the DOB is 25.03.2006 during initial registration. The DOB got changed to 25.10.2007 on02.07.12016. His father informed that, due to a family issue his father-in-law made the 2nd birth certificate to register for Aadhar card. It is pertinent to mention here that in 2008, Aadhar card was not existing and it came into existence in 2011 only. Hence, his claim of date of birth 25.10.2007 is fake."
The contents of the report mentioned supra are inconclusive and no definite opinion and decision can be drawn and acting upon the same, Respondents 2 and 3 imposed impugned ban which is per se illegal and would defeat the rights 5 of petitioner. Furthermore, petitioner had repeatedly sought for sharing of the report of the 5th respondent, but there is complete silence on the part of Respondents 2 and 3 and no explanation of whatsoever nature is given by both the Respondents 2 and 3 for not doing so.
In the report dated 27.09.2024, it is noted that petitioner is not cooperating, is without any substance and the report of the Commissioner is totally silent as to when, where and how petitioner was contacted by Police and asked for necessary information and there was a non-cooperative approach by petitioner. Furthermore, no documents supporting the said contention is placed. Under these circumstances, it is surprising to see how the Commissioner of Police, Hyderabad came to a conclusion that birth certificate of petitioner is fake.
The communication of imposing ban on 11.12.2024 by the 3rd respondent - Association through his Secretary, at 08:17 pm, demonstrates the hyper-activeness of the 3rd respondent in putting petitioner under pressure. There is apparent lack of transparency and failure on the part of Respondents 2 and 3 and the said acts on their part are arbitrary and unfair.
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3. The 3rd respondent filed a separate counter opposing the Writ Petition contending that it is only when the 5th respondent vide his report dated 04.11.2024 intimated that the maternal grandfather of petitioner obtained date of birth certificate vide registration No.1206, dated 26.12.2008, with date of birth as 25.11.2006, this respondent had come to know the same. The alleged fake certificate of petitioner was in fact registered by his own maternal grandfather way back in 2008. The DOB certificate as presented by petitioner was registered on a later date i.e. 02.07.2016, based on the enquiry report, the 2nd respondent imposed the punishment as petitioner himself misrepresented his date of birth for claiming place in the team under 19 Men's players. As per the guidelines of the 2nd respondent, it was expected from each and every candidate who is making an application to provide correct and apt information. It is the petitioner, who had chosen to play mischief by providing a modified DOB than his original DOB which amounts to fraudulent practice to hide the actual DOB and gain place in Under 19- players, as such petitioner is liable to be punished for his fraudulent act. It is clarified that this respondent acts at the behest and direction of the 2nd respondent and cannot take 7 independent decisions more particularly in selection of candidates. It is finally stated that petitioner is provided with the dispute resolution mechanism by appointing a retired Chief Justice as the Ombudsman for attending the grievances of the stake holders of the Association including petitioner, in view of the same, petitioner is barred from approaching this Court.
4. Heard Sri Bala Murali Y, learned counsel for petitioner, Sri C. Damodar Reddy, learned Senior Counsel on behalf of BCCI, Sri Ashok Anand Kumar, learned Senior Counsel representing Sri N. Gangadhar, learned Standing Counsel for HCA.
5. Similar to the other Writ Petitions No. 33997 of 2024 and 34349 of 2023, the genesis of lis is the requisition of the 4th respondent given to the 5th respondent vide letter dated 27.09.2024 and the report of the 5th respondent dated 07.10.2023. For adjudication of this lis, it is necessary to consider the rules and regulations of the 3rd respondent. The relevant rules and regulations are extracted hereunder:
"1. (A) DEFINITION c. "APEX COUNCIL" is the principal body of the HCA tasked with its governance as set out in Rule 14.
e. "HCA" means "The Hyderabad Circket Association" in Telangana Regd under the A.P.(TA) Public Societies Registration Act, 1350 Fasli (Act 1 of 8 1350 Fasli) bearing Registration No.207/1961. "CEO" is the Chief Executive Officer of the HCA appointed by the Apex Council as set out in Rule 23.
w. "PLAYER" is any Cricketer past or present registered with HCA or any of its Members as a player and shall Include any person selected in any squad to represent HCA in a Test Match, ODI tour match, Twenty/20 or Junior Tournament Match or any Match conducted by HCA / BCCI in Telangana, India or Abroad."
"CHAPTER-IV GOVERNANCE
14. THE APEX COUNCIL
1. There shall be an Apex Council for the HCA which shall be primarily responsible for the governance of the affairs of the HCA.
2. The Apex Council shall comprise of 9 Councillors of whom S shall be the elected Office Bearers as per Rule 6 and the remaining 4 shall be:
A. One to be elected by the Full Members of the HCA from among their representatives;
b. Two, one male and one female, to be nominated by the Players Association from amongst those of its members who hail from Telangana;
c. One to be nominated by the Comptroller and Auditor General of Telangana from among the serving senior functionaries of the C&AG's office, co- terminus with the nominee's tenure;
"15. POWERS AND FUNCTIONS OF THE APEX COUNCIL
1. The affairs of the HCA shall be governed by the Apex Council and its framework of governance shall:
iv. Ensure a distribution and balance of authority so that no single individual has unfettered powers.
2. The Apex Council shall have all the powers of the General Body and authority and discretion to do all acts and things except such acts as by these rules are expressly directed or required to be done by the General Body. Exercise of such powers, authorities and discretion shall be subject to the control and regulation of the General Body. No regulation shall retrospectively invalidate any act of the Apex Council which was otherwise valid.
3. The Apex Council shall exercise superintendence over the CEO, the Cricket Committees, and the Standing Committees in the discharge of their duties generally, and in particular, in accordance with any general or special direction of the General Body, except for the Governing Council of the TIL which is directly accountable to the General Body.
4. In addition to and without prejudice to the generality of powers conferred directly or by necessary implication under these Rules and 9 regulations and the Memorandum of Association, the Apex Council shall exercise the powers and perform the duties here after mentioned:
D. To institute or defend any action or proceedings for or against the HCA or against any Office-Bearer or employee of the HCA. N. To frame, in consultation with the CEO, rules for the appointment of Managers, Secretaries, Administrative Officers, Peons and other service personnel and staff and for payment to them and other persons in return for their services rendered to the HCA, salaries, wages, gratuities, pensions, honorariums, compensations, any ex-gratia payment and/or provident fund and to regulate discipline by suspending, fining, removing, or dismissing such employees.
Q. To either on its own, of through its delegate, entertain, hear, and decide administrative appeals by employees or other directly affected parties against the orders of the CEO or the Cricket Committees as the case may be.
16. HCA JURISDICTION OVER PLAYERS, MATCH OFFICIALS & TEAM OFFICIALS OF MEMBERS The HCA shall have concurrent jurisdiction and control over Players, Match Officials and Team Officials within the jurisdiction of a Member Such individuals participating in cricket under the aegis of a Member shall be deemed ipso facto to submit to the jurisdiction of the HCA.
17. CONDUCT OF PLAYERS The Apex Council shall have the power to enquire into the conduct of any Player within its jurisdiction and may take such disciplinary action against the Player as the Apex Council may deem fit, which decision shall be final.
18. ENQUIRY INTO CONDUCT OF PLAYERS. MATCH OFFICIALS, ADMINISTRATORS, ETC.
In the event of the HCA enquiring into the conduct of a Player, Match Official, Administrator, etc., the HCA shall proceed in the manner prescribed in Rule 41."
"CHAPTER-V MANAGEMENT
23. THE CEO
1. The day-to-day management of the affairs of the HCA shall vest in a full time CEO to be appointed by the Apex Council, who shall be a management professional with management experience of at least 5 years as the CEO/MD of a company with a turnover of at least Rs. 100 crores
2. The CEO shall be assisted by not more than 6 full-time professionals (Managers) who shall be appointed by the Apex Council in consultation with the CEO essentially to govern the streams of finance, technical, infrastructure, law, media, and human resources.10
The CEO may however realign or re-allot these streams as he deems fit.
3. The eligibility criteria for the CEO and Managers shall be laid down by the Apex Council keeping in mind the following guidelines:
a. Knowledge and familiarity with cricket or other sports; b. Understanding of financial position and fiscal direction of the HCA;
c. Knowledge of operations of cricket administration and overall policy:
d. Clarity on role, division of responsibilities and hierarchy, and e. Familiarity with regulatory and legal responsibilities as well as attendant risks
4. There shall be an appropriate induction process laid down by the Apex Council for the CEO and the Managers, which shall include a fair and transparent process of appointment.
24. THE FUNCTIONS OF THE CEO The CEO shall have the following functions on behalf of the HCA:
1. To implement all the Rules and Regulations made by the Governing Body and the Apex Council as regard to non- cricketing matters.
2. To issue guidelines in respect of travel, accommodation, allowances, etc., to be paid to players, support staff and officials participating in matches, other than international matches.
3. To lease and manage immovable property of the HCA wherever situated, in order to promote the objects of the HCA.
4. To lay down parameters for the laying of grounds for playing the game and to provide pavilion, canteen and other conveniences and amenities in connection therewith.
5. To appoint Team Officials for the teams which shall compulsorily include qualified coaches, managers, physiotherapists, nutritionists, trainers, analysts, counsellors, and medics. However, the Head Coach of each of the State Teams shall be appointed by the Cricket Advisory Committee referred to in Rule-26(2)A (ii) below.
6. To secure Players' welfare to ensure that the logistics manager will arrange for accommodation and travel, to ensure that tickets given to Players for matches will be on par with those given to the Members, and to also ensure that no expenditures towards the game (baggage handling, injury related. Etc.) will be undertaken by the Player, failing which such expenses will be reimbursed to the Player within 30 working days of the requisition being made. Also, to process requests made by Players to make 11 arrangements for the accommodation and travel of their respective wives/partners/family members, wherever permitted.
7. To ensure that all measures are adopted to eliminate any form of racial, communal, caste or other hatred from the game, with stringent action taken against the offenders including the initiation of criminal proceedings.
8. To start and maintain a library of books, periodicals, DVDs, and other databases on Sports in general and Cricket in particular, and to publish journals, books, and other material as well as the official website of the HCA.
9. To produce by itself the Cricket content for telecast of cricket matches and or ceremonies by hiring or owning equipment and hiring necessary crew. Technicians, etc.
10. To publicize the stadium capacity of all stadia across the country with compulsory seat numbers, to provide transparent online and offline ticket booking services with reasonably priced tickets and maximize the access of the public to the games.
11. To provide at stadiums, wholesome and hygienic food and beverages at affordable rates, clean and hygienic rest rooms for all genders and for the differently-abled, adequate fire and emergency entries and corridors.
Sufficient access avenues and wheelchairs for the differently-abled, proper signage, parking, and transport facilities as well as efficient security systems.
12. To arrange and organize the all types of matches in Telangana including BCCI matches to be held in Telangana or for University, Schools, or other tournaments or for any Exhibition matches between members and lor between the Universities/schools/corporates/other institutions/others in Telangana including regulations and bye-laws in respect of travel, accommodation, allowances to be paid to players and officials participating in such matches.
13. To frame guidelines generally for the convenience and ease of day-to-day management of affairs of the HCA.
14. To prescribe guidelines to layout or convert any ground into high quality turf wickets at all levels in all areas of the country and to provide Pavilions, Canteens, Public Conveniences and other amenities with disabled access and suitable signage, especially to involve more Indians in the game of cricket and to encourage participation of all sections of society.
15. To assist the Cricket Committees and facilitate the implementation of their tasks and recommendations.
16. To collate monthly reports concerning the functioning of the various Committees, to create action plans and upload the same on the website of the HCA.
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17. To create a database of all cricketers at all levels, maintain records and statistics, track performances and certify age and identity of participants.
18. To take steps to create world class infrastructure at all levels in all areas across the State. To coordinate with State/District and other associations, to conduct tournaments, to provide better access to the public, with particular reference to women and the disabled.
19. To put in place mechanisms to encourage Telangana cricketers to play nationally and internationally and hone their skills so that a wider talent pool is available to represent the state/country.
20. To sign and enter transparently into contracts for and on behalf of the HCA including with third parties and vendors for the purposes of the various Committees of the HCA, and to ensure that in all contracts for television and media rights, the interests of the public remain uncompromised, and full, unhindered broadcasts of all deliveries and their replays are shown.
21. To report to the Apex Council every quarter or as often as required by the Apex Council on the functioning of the management and the progress made in developing cricket in India.
22. To consider the reports of the Auditor, to verify whether Full Members are meeting their objectives and to assess whether cricket is being suitably developed and promoted across the state.
23. To consider all applications for financial aid or any other benevolence to cricketers, Umpires, and administrators as per the rules framed by the General Body in this behalf from time to time and recommend the same to the Apex Council for their approval.
24. To examine all the expenditure exceeding the Budget and to control such outlays as are required for the proper administration of the HCA.
25. To advise the HCA regarding investments.
26. To process requests made for increase in all types of allowances, subventions/subsidies to be paid to the Members, tariff for Coaching Camps, Coaching Subsidies to the Members, allowance to the players for matches of different Trophies and when playing against different sides, both at home and away and to recommend the same to the Apex Council.
27. To do all acts and things which are delegated by the HCA and Apex Council to him, and all other functions as are necessary and expedient to carry out the objects of the HCA as aforesaid including carry on correspondence in the name of the HCA.
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41. GRIEVANCE REDRESSAL
1. The types of disputes/differences that form the Ombudsman's ambit and the procedures for redressal are:
A. Member, Association & Franchisee Disputes: Any disputes between or among the HCA, its Members, TTL Franchisees and the Cricket Players' Association shall be automatically referred to the Ombudsman.
Procedure: Both parties would submit their arguments and a hearing would be conducted following the principles of natural justice and exercising all powers of enquiry and hearing as the Ombudsman deems fit before appropriate orders are passed.
b. Detriment caused by Member or Administrator: If any Member or any Administrator of the HCA commits any act of indiscipline or misconduct or acts in any manner which mayor likely to be detrimental to the interest of the HCA or the game of cricket or endanger the harmony or affect the reputation or interest of the HCA or refuses or neglects to comply with any of the provisions of the Memorandum and/or the Rules and Regulations of the HCA and/or the Rules of conduct framed by the HCA, the Apex Council, on receipt of any complaint shall issue a Show Cause Notice calling for explanation and on receipt of the same and/or in case of no cause or insufficient cause being shown, refer the same to the Ombudsman.
Procedure: The Ombudsman shall, after providing opportunity of hearing to the parties concerned, pass an appropriate order.
c. Misconduct or Breach by Others: In the event of any complaint being received from any quarter or based on any report published or circulated or on its own motion, of any act of indiscipline or misconduct or violation of any of the Rules and Regulations by any Player, Umpire, Team Official, Selector or any person associated with the HCA, the Apex Council shall refer the same expeditiously to the CEO to make a preliminary enquiry.
Procedure: The CEO shall forthwith make a preliminary inquiry and call for explanations from the concerned person(s) and submit his report to the Apex Council not later than 15 days from the date of reference being made by the Apex Council. On receipt of the report, the Apex Council shall forward the same to the Ombudsman, who shall call for all particulars and unless it decides that there is no prima facie case and accordingly drops the charge, hearing shall commence on the case and the same shall be completed as expeditiously as possible by providing a reasonable opportunity to the parties of being heard, If, despite due notice, any party fails to submit any cause or submits insufficient cause, the Ombudsman shall after 14 providing reasonable opportunity of hearing to the parties concerned, pass appropriate order In the event any party refuses and or fails to appear despite notice, the Ombudsman shall be at liberty to proceed ex-parte on the basis of the available records and evidence.
D. By the Public against the HCA: Where a member of the public is Aggrieved concerning ticketing and/or access and/or facilities at stadia, the same may be brought in the form of a complaint to the Ombudsman.
dure: The Ombudsman would adopt the same procedure as laid down in © above after referring the complaint to the CEO to solicit a report on the complaint.
2. The place of hearing shall be decided by the Ombudsman from time to time. The Ombudsman shall have the power to impose penalties as provided in the Regulations for Players, Team Officials, Administrators, Managers and Match Officials of the HCA.
3. The decision of the Ombudsman shall be final and binding and shall come into force forthwith on being pronounced and delivered.
4. Any Administrator, Player, Match Official, Team Official, Selector or other individual associated with the HCA on being found guilty and expelled by the HCA shall forfeit all their rights and privileges. He or she shall not in future be entitled to hold any position or office or be admitted in any committee or any role on the HCA.
5. A Member or Franchise once expelled, may, on application made after expiry of three years since expulsion, be readmitted by the HCA, provided the same is accepted at a General Body meeting by 3/4th members present and voting.
6. Pending inquiry and proceeding in to complaints or charges of misconduct or any act of indiscipline or violation of any Rules and Regulations, the concerned Member, Administrator, Player, Match Official, Team Official, or other individual associated with the HCA (along with their respective privileges and benefits) may be suspended by the Apex Council until final adjudication. However, the said adjudication ought to be completed within six months, failing which the suspension shall cease."
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6. The requisition given by the 4th respondent to the 5th respondent is dated 27.09.2024. On the face the record, the contents of the said letter including the name of petitioner giving the reason that "petitioner not cooperating to disclose Aadhar history" is suspicious and doubtful, for one of the reason among many. In the report dated 04.11.2024 submitted by the Commissioner of Police, it was observed that DOB is 25.03.2006 during initial registration and it got changed to 25.10.2007 on 02.07.2016 and that his father informed that due to family issue, his father-in-law made the 2nd birth certificate to register for Aadhar card; in 2008, Aadhar card was not existing and it came into existence in 2011 only. The report of the police is silent as to what, where and with whom enquiries were made by the police before coming to the said conclusion. More so, the said report of the police is not accompanied by any documents to substantiate said conclusion.
7. The conclusion drawn by the Commissioner of Police cannot be the basis for imposing ban on petitioner. The curious aspect is that the reason for sending the requisition by CEO to the Commissioner of Police for enquiry is questionable. 16 Furthermore, the Registered/administrative office of the 3rd respondent is within the territorial jurisdiction of the Commissioner of Cyberabad. As discussed supra, the report of the 5th respondent is not conclusive, definite and supported by any oral or documentary evidence that was purported to have been taken into consideration during the course of enquiry. On the face of the record, the report does not disclose the details of enquiry and the procedure adopted and which of the officials were examined during the course of enquiry. The report of police is perfunctory and cannot be allowed to be sustained. As a consequence of the same, imposing of ban for two years by the 2nd respondent is without application of mind.
8. Now it needs to be seen as to whether the 4th respondent is having power to make a requisition to the 5th respondent for making enquiries against the players registered with the 3rd respondent inter alia the genuineness of the Birth Certificates. Powers of the 4th respondent are stipulated in Rule 24, extracted supra. It is very clear from the intent and language of the said Rule that the 4th respondent or the 3rd respondent does not have power to make requisition to the Commissioner of Police, Hyderabad. The said act is beyond the 17 powers of the 4th respondent. It is the Apex Council which is governing body of the 1st respondent under Rule 14 and the 4th respondent has to function under the supervision of the Apex Council and cannot derive his own powers sans the Rules. From the pleadings, it is evident that the Apex Council did not confer any such power on the 4th respondent to make requisition to the 5th respondent and so also, the power to impose ban on petitioner which is against the guidelines of the 3rd respondent.
9. Under Rule 17, it is the Apex Council alone which is having power to take action on the erring conduct of a player and not the 4th respondent. Before imposing ban on petitioner, Respondents 2 and 3 should have issued notice/show cause notice calling for explanation and after hearing petitioner basing on the submissions, if any made should have placed the report prepared by him with the Apex Council to take action in accordance with the Rules and Regulations of Respondents 2 and 3. Admittedly, no such process was followed by Respondents 2 and 3 who imposed ban. It is apparent on the face of record that ban imposed by Respondents 2 and 3 is not in accordance with Rule 41(6), as such, the act of imposing ban on petitioner is in violation of the procedure envisaged in the 18 Rule, supra. It is also in the knowledge of Respondents 2 and 3 that petitioner is not playing for the State/HCA for the first time and is a registered player with HCA for considerable time, thereby, Respondents 2 and 3 should have placed the issue, if any with Apex Council before sending requisition to the Commissioner of Police, Hyderabad and the act of imposing ban is illegal, arbitrary and without power and authority.
10. It is an undisputed fact that petitioner is a registered player with HCA and is playing for the State/HCA for considerable time, thereby, the 4th respondent should have placed the issue, if any, with the Apex Council and after seeking permission from the Apex Council should have sent requisition to the 5th respondent. Sending requisition to police is a unilateral action of the 4th respondent sans the power and authority under the Rules and Regulations of the 3rd respondent as such the requisition and so also the report of the 5th respondent are vitiated, illegal and cannot be allowed to sustain.
11. In view of the above discussion, the Writ Petition is allowed and the ban imposed on petitioner is raised. Respondents are directed to allow petitioner to participate in the 19 forthcoming tournaments to be held by Respondents 2 and 3 Associations. No costs.
12. Consequently, miscellaneous Applications, if any shall stand closed.
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NAGESH BHEEMAPAKA, J 03rd April 2025 ksld