Andhra Pradesh High Court - Amravati
Sompalli Pavithra vs The Union Of India on 23 March, 2021
Author: M. Venkata Ramana
Bench: M. Venkata Ramana
_ (SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (SPECIAL ORIGINAL JURISIDICTION) TUESDAY ,THE TWENTY THIRD DAY OF MARCH TWO THOUSAND AND TWENTY ONE :PRESENT: THE HONOURABLE SRI JUSTICE M. VENKATA RAMANA WRIT PETITION NO: 6938 OF 2021 Between: . Sompalli Pavithra, D/o. S.Murali Mohan, Kornana Jhansi, D/o. Kornana Polinaidu, Modiyam Manga, D/o. Modiyam Ramulu, Madanapuri Kalyani, W/o. Chinna Yella Subbaiah, Gowrisetty Muni Kumari, D/o. Muni Sekhar, Thamada Bhavani, D/o. Thamada Pentayya, Gurrala Bhuvana, D/o. Gurrala krishna,. Ankala Mahitha, D/o. Nagireddy, . Baliga Durga Bhavani, D/o. Baliga Sambaiah, 10.Chandu Sal Bhavani, D/o. Venkata Krishnarao,. 41. Chintalapudi Harika,, D/o. Lakshmi Narayana, 12.Koduru Jagruthi, D/o. Koduru Ramesh, 13.R.Bhaskara Rao, s/o. Sattibabu, 14. Shaik Afzal, S/o. Shaik Mahaboob Basha ,,. 15. Prasadula Sri Venkatakanath, S/o. Babu Rao,. 16.Gunimini Samarasimhareddy, S/o. Srinu, 17.Paturu Prasad, S/o. Paturu Srinu, ~ 18.M.Bhanuprakash Reddy, S/o. M.Hari Babu Reddy, 49. Parla Devudu, S/o. Brahmaji,. 20.Ketha Dileep, S/o. Ketha Mohan, 21.Asodi Subba Reddy, S/o. Srinivasa Reddy, 22.Mohammad Tajuddin, S/o. Sirajuddin, 23. Andala Saikumar, S/o.Andala paparao,. 24. Damarla Munichandra, S/o. Damarla Chinnaiah, CONWARWNH > ...Petitioners 4 Ht 'i fil f Hi GC : AND 4. The Union of India, rep. by its Secretary, Ministry of State, IC Youth Affairs and Sports, 401 C Wing, Sastri Bhavan, New Delhi. The Sports Authority of India,, rep. by its Secretary Jawaharlal Nehru Stadium Complex, East Gate Lodhi Road, New Delhi The State of Andhra Pradesh, rep, by its Principal Secretary, Youth and Sports Dept., AP Secretariat, Velagapudi, Amaravathi, Guntur Dist. The Amateur Kabaddi Federation of India,, rep. by its Administrator, E386, Basement, Cabin B, Greater Kailash Part-1, New Delhi-48 Andhra Kabaddi Association,, Regn. No. 115/2010, rep. by its General Secretary V.Veera lankaiah S/o. Veeraiah, Retd. Rly. Employee, r/o. D.No. 551/A, Santhinagar, Gunthakal, Ananthapur District. om R wo ON Respondents
WHEREAS the Petitioner above named through their Advocate JUMV PRASAD 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 pleased to issue an appropriate writ, order or direction more in the nature of Writ of Mandamus, declaring the action of the 4th respondent in not permitting the petitioners to play in the 47th Junior National Kabaddi Championship for Boys and Girls to be held from 22.032021 to 25:03.2021 at SP Office Grounds, Suryapet, Telangana State inspire of compliance of the requisite conditions as being illegal, arbitrary and is in violation 'of principles of natural justice and consequently direct the respondents to permit the petitioners to participate in the said tournament,and-to-pags- AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri J U M V PRASAD Advocate for the Petitione® 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, Ministry of State, 1C Youth Affairs and Sports, Union of India, 401 C Wing, Sastri Bhavan, New Delhi.
The SecretaryJawaharlal Nehru Stadium Complex, |Sports Authority of India | East Gate Lodhi Road, New Delhi The Principal Secretary, Youth and Sports Dept., State of Andhra Pradesh, AP Secretariat, Velagapudi, Amaravathi, Guntur Dist. TheAdministrator, Amateur Kabaddi Federation of India, E386, Basement, Cabin B, Greater Kailash Part-1, New Delhi-48 V.Veera lankaiah S/o. Veeraiah, General Secretary, Andhra Kabaddi Association,, Regn. No. 115/2010, Retd. Rly. Employee, r/o. D.No. 551/A, Santhinagar, Gunthakal, Ananthapur District a fF Ye YN are directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted The Court made the following: ORDER Heard Sri J.U.M.V.Prasad, learned counsel for the petitioners. Learned Assistant Solicitor General has taken notice for the respondents 1 and 2. Learned Government Pleader for Youth and Sports has taken notice for the 3" respondent. Notice to the respondents 4 and 5.
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Sd/-M.Suryanadha Reday j : 7 a Reddy ITTRUE COPY!! | ASSISTANT REGISTRAR (OLUN.
For; SECTION OFFICER The Secretary, Ministry of State, |C Youth Affairs and Sports, Union of India, 401 C Wing, Sastri Bhavan, New Deihi.
The Secretary Jawaharla ehru Stadium Complex, Sports Authority of India East Gate Lodhi Road, New Delhi The Principal Secretary, Youth and Sports Dept., State of Andhra Pradesh, AP Secretariat, Velagapudi, Amaravathi, Guntur Dist. - TheAdministrator, Amateur Kabaddi Federation of india, E386, Basement, Cabin B, Greater Kailash Part-1, New Delhi-48 V.Veera lankaiah S/o. Veeraiah, General Secretary, Andhra Kabaddi Association,, Regn. No. 115/2010, Retd. Rly. Employee, r/o. D.No. 551/A, Santhinagar, Gunthakal, Ananthapur District. (1 to 5 by RPAD along with a 'copy of petition and affidavit) One CC to Sri J U M V Prasad, Advocate [OPUC] One CC to Sri N. Harinath, (Asst Solicitor General [OPUC] Two CC to GP for Youth & Sports, High Court of A.P at Amaravati (OUT) One spare copy HIGH COURT MVRJ DATED:23/03/2021 NOTICE BEFORE ADMISSION WP.No.6938 of 2021 POST AFTER TWO WEEKS