Full Judgment Text
- 1 -
NC: 2026:KHC:3349
WP No. 36517 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ST
DATED THIS THE 21 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 36517 OF 2025 (GM-RES)
BETWEEN:
VOLLEYBALL ASSOCIATION OF KARNATAKA
(AFFILIATED TO KARNATAKA
OLYMPIC ASSOCIATION
RECOGNIZED BY SPORTS
AUTHORITY OF KARNATAKA),
REGISTERED OFFICE AT NO. 20/1,
TH
4 FLOOR, SREE SAI ENCLAVE,
ATHAMANANDA COLONY,
SULTHANPALYA, R.T. NAGAR
BENGALURU-560 032.
PRESENTLY WORKING AT ROOM NO.3,
GATE NO.3, SREE KANTEERAVA STADIUM,
KASTURBA ROAD, BENGALURU-560 001.
REP. BY ITS GENERAL SECRETARY.
Digitally signed
by VANAMALA
N
Location: HIGH
COURT OF
KARNATAKA
…PETITIONER
(BY SRI. SRIHARI A. V..,ADVOCATE)
AND:
1. UNION OF INDIA
MINISTRY OF YOUTH AFFAIRS AND SPORTS
CENTRAL SECRETARIAT
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NC: 2026:KHC:3349
WP No. 36517 of 2025
HC-KAR
NEW DELHI-110001
REPRESENTED BY ITS
DEPUTY SECRETARY.
2. VOLLEYBALL FEDERATION OF INDIA
REP BY ITS SECRETARY
HEAD QUARTERS AT ROOM NO. 72
JAWAHARLAL NEHUR STADIUM
CHENNAI- 600 003 AND ALSO AT
NO. E-268, LAL KOTHI SCHEME
JAIPUR-302015, RAJASTHAN.
(REGISTERED UNDER CO-OPERATIVE
SOCIETIES ACT)
3. THE COMMISSIONER
DEPARTMENT OF YOUTH EMPOWERMENT AND
SPORTS AND DIRECTOR KARNATAKA
SPORTS AUTHORITY OF KARNATAKA
GOVERNMENT OF KARNATAKA
BENGALURU-560 001.
4. KARNATAKA OLYMPIC ASSOCIATION
OLYMPIC BHAVAN,
SREE KANTEERAVA STADIUM
BENGALURU-560 001.
REB. BY ITS GENERAL SECRETARY.
(REGISTERED UNDER CO-OPERATIVE
SOCIETIES ACT)
5. KARNATAKA VOLLEYBALL ASSOCIATION
OFFICE AT NO.11, GROUND FLOOR,
ND ND
2 CROSS, 2 MAIN ROAD, ADHI KABIR
ASHRAMA ROAD R.T. NAGAR POST,
BENGALURU-560 032.
…RESPONDENTS
(BY SRI.H. SHANTHI BHUSHAN., DSGI FOR R1;
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NC: 2026:KHC:3349
WP No. 36517 of 2025
HC-KAR
SMT. SARITHA KULKARNI., AGA FOR R3;
SRI. KUSHAL GOWDA., ADVOCATE FOR R5)
THIS WP IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO
A) DIRECT THE RESPONDENT NO. 2 NOT ALLOW THE
TEAMS SENT BY RESPONDENT NO.5 FOR NATIONAL
LEVEL CHAMPIONSHIP TO BE HELD MONTH OF
DECEMBER 2025 AND JANUARY 2026 ; B) DIRECT THE
RESPONDENT NO. 2 TO ALLOW THE TEAMS SEND BY
THE PETITIONER-ASSOCIATION TO PARTICIPATION IN
THE NATIONAL LEVEL CHAMPIONSHIP TO BE HELD
MONTH OF DECEMBER 2025 AND JANUARY 2026.
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
ORAL ORDER
The learned counsel for the petitioner files a
memo stating that the petition is rendered
infructuous. The memo reads as under:
"The petitioner respectfully submits that
this Hon'ble Court may be pleased to dismiss
the above Writ Petition, the same having
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NC: 2026:KHC:3349
WP No. 36517 of 2025
HC-KAR
become infructuous, in the interest of justice
and equity ."
The memo is accepted and the petition stands
dismissed accordingly.
Sd/-
(B M SHYAM PRASAD)
JUDGE
SA
ct:sr
NC: 2026:KHC:3349
WP No. 36517 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
ST
DATED THIS THE 21 DAY OF JANUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE B M SHYAM PRASAD
WRIT PETITION NO. 36517 OF 2025 (GM-RES)
BETWEEN:
VOLLEYBALL ASSOCIATION OF KARNATAKA
(AFFILIATED TO KARNATAKA
OLYMPIC ASSOCIATION
RECOGNIZED BY SPORTS
AUTHORITY OF KARNATAKA),
REGISTERED OFFICE AT NO. 20/1,
TH
4 FLOOR, SREE SAI ENCLAVE,
ATHAMANANDA COLONY,
SULTHANPALYA, R.T. NAGAR
BENGALURU-560 032.
PRESENTLY WORKING AT ROOM NO.3,
GATE NO.3, SREE KANTEERAVA STADIUM,
KASTURBA ROAD, BENGALURU-560 001.
REP. BY ITS GENERAL SECRETARY.
Digitally signed
by VANAMALA
N
Location: HIGH
COURT OF
KARNATAKA
…PETITIONER
(BY SRI. SRIHARI A. V..,ADVOCATE)
AND:
1. UNION OF INDIA
MINISTRY OF YOUTH AFFAIRS AND SPORTS
CENTRAL SECRETARIAT
- 2 -
NC: 2026:KHC:3349
WP No. 36517 of 2025
HC-KAR
NEW DELHI-110001
REPRESENTED BY ITS
DEPUTY SECRETARY.
2. VOLLEYBALL FEDERATION OF INDIA
REP BY ITS SECRETARY
HEAD QUARTERS AT ROOM NO. 72
JAWAHARLAL NEHUR STADIUM
CHENNAI- 600 003 AND ALSO AT
NO. E-268, LAL KOTHI SCHEME
JAIPUR-302015, RAJASTHAN.
(REGISTERED UNDER CO-OPERATIVE
SOCIETIES ACT)
3. THE COMMISSIONER
DEPARTMENT OF YOUTH EMPOWERMENT AND
SPORTS AND DIRECTOR KARNATAKA
SPORTS AUTHORITY OF KARNATAKA
GOVERNMENT OF KARNATAKA
BENGALURU-560 001.
4. KARNATAKA OLYMPIC ASSOCIATION
OLYMPIC BHAVAN,
SREE KANTEERAVA STADIUM
BENGALURU-560 001.
REB. BY ITS GENERAL SECRETARY.
(REGISTERED UNDER CO-OPERATIVE
SOCIETIES ACT)
5. KARNATAKA VOLLEYBALL ASSOCIATION
OFFICE AT NO.11, GROUND FLOOR,
ND ND
2 CROSS, 2 MAIN ROAD, ADHI KABIR
ASHRAMA ROAD R.T. NAGAR POST,
BENGALURU-560 032.
…RESPONDENTS
(BY SRI.H. SHANTHI BHUSHAN., DSGI FOR R1;
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NC: 2026:KHC:3349
WP No. 36517 of 2025
HC-KAR
SMT. SARITHA KULKARNI., AGA FOR R3;
SRI. KUSHAL GOWDA., ADVOCATE FOR R5)
THIS WP IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO
A) DIRECT THE RESPONDENT NO. 2 NOT ALLOW THE
TEAMS SENT BY RESPONDENT NO.5 FOR NATIONAL
LEVEL CHAMPIONSHIP TO BE HELD MONTH OF
DECEMBER 2025 AND JANUARY 2026 ; B) DIRECT THE
RESPONDENT NO. 2 TO ALLOW THE TEAMS SEND BY
THE PETITIONER-ASSOCIATION TO PARTICIPATION IN
THE NATIONAL LEVEL CHAMPIONSHIP TO BE HELD
MONTH OF DECEMBER 2025 AND JANUARY 2026.
THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE B M SHYAM PRASAD
ORAL ORDER
The learned counsel for the petitioner files a
memo stating that the petition is rendered
infructuous. The memo reads as under:
"The petitioner respectfully submits that
this Hon'ble Court may be pleased to dismiss
the above Writ Petition, the same having
- 4 -
NC: 2026:KHC:3349
WP No. 36517 of 2025
HC-KAR
become infructuous, in the interest of justice
and equity ."
The memo is accepted and the petition stands
dismissed accordingly.
Sd/-
(B M SHYAM PRASAD)
JUDGE
SA
ct:sr