Rajasthan High Court - Jaipur
Sanyam Lodha S/O Late Shri Prakash Raj ... vs Rajasthan Cricket Association on 12 December, 2018
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 27042/2018
Sanyam Lodha S/o Late Shri Prakash Raj Lodha, Aged About 53
Years, R/o Nagar Sethoki Haveli, Sheoganj, Sirohi (Rajasthan)
And At Present Residing At - 403, Pearl Damodar Excellency,
Diggi House, Road, Jaipur.
----Petitioner
Versus
1. Rajasthan Cricket Association, Through Its Secretary, Sms
Stadium, Jaipur.
2. The Convener, Ad-Hoc Committee, Rajasthan Cricket
Association, Sms Stadium, Jaipur.
3. The Electoral Officer, Rajasthan Cricket Association, Sms
Stadium, Jaipur.
4. The Assistant Electoral Officer, Rajasthan Cricket
Association, Sms Stadium, Jaipur.
5. Shri Rajesh Mathur S/o Shri Devraj Mathur, Aged About
52 Years, By Caste Mathur, R/o Nehru Nagar, Sirohi.
----Respondents
For Petitioner(s) : Mr. R.N. Mathur Sr. Adv. with Mr. Sneh Deep Khaliya Adv.
For Respondent(s) : Mr. R.K. Mathur Sr. Adv. with Mr. Peush Nag Adv., Mr. Anurag Mathur Adv. & Mr. Aditya Kiran Mathur Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 12/12/2018 The instant writ petition has been filed by the petitioner challenging the order dt. 6th December, 2018, whereby objection relating to District Cricket Association, Sirohi has been decided by the Election Officer-Office of the Electoral Officer, Rajasthan Cricket Association, Jaipur.
(2 of 2) [CW-27042/2018] This Court had asked learned counsel for the petitioner to satisfy about maintainability of this writ petition before this Court as the issue pertains to nominations in District Cricket Association, Sirohi. Learned senior counsel for the petitioner-Mr. R.N. Mathur submitted that the jurisdiction lies with this Court as the impugned orders have been issued from Jaipur and cause of action has also arisen in Jaipur jurisdiction.
Learned senior counsel for the respondents-Mr. R.K. Mathur has submitted reply and also raised the issue of jurisdiction of this Court.
Learned counsel for the petitioner submits that looking to the urgency in the matter, at least liberty may be granted to the petitioner to avail the remedy as there is a grave urgency in the matter and the matter pertains to election and process of election has been started by the respondents.
Learned counsel wants liberty of this Court to withdraw the instant writ petition in order to avail the remedy of filing the writ petition at Principal Seat, Jodhpur.
The prayer made by learned counsel for the petitioner is accepted.
Accordingly, the present writ petition is dismissed as withdrawn with liberty to the petitioner to file the writ petition at Principal Seat, Jodhpur.
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