Jammu & Kashmir High Court
Desh Rattan Dubey vs Board Of Control For Cricket In India And on 6 March, 2020
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Sr. No. 5
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP(C) 3833/2019
CM 7973/2019
Desh Rattan Dubey ..... Petitioner (s)
Through :- Mr. Achyut Dubey Advocate
V/s
Board of Control for Cricket in India and .....Respondent(s)
others
Through :- Mr. Sunil Sethi Sr. Advocate with
Mr. Parimoksh Seth Advocate for
respondent No.l.
Mr. Ravi Abrol Advocate for
respondent No.2.
Mr. Y.E.Tak Advocate for
respondent Nos. 3 and 4
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
1 In this petition, the petitioner has, inter alia, prayed for the following reliefs:
(a). Certiorari seeking quashment of the communication/notification dated 10.10.2019 issued by the respondent No.2 to the extent whereby one Mr. Abid Salam, figuring at S.No.16, mentioned by the respondents Nos. 3 and 4 has been determined as eligible representative of JKCA for participation and voting in the elections of BCCI, the same being illegal, arbitrary and nonest.
(b) Prohibition restraining the respondent Nos. 1 and 2 from taking any coercive steps in terms of communication/notification dated 10.10.2019 issued by respondent No.2 to the extent whereby one Mr. Abid Salam, figuring at S.No.16, nominated by the respondent Nos. 3 and 4 has been determined as eligible representative of JKCA for participation and voting in the elections of BCCI and further restraining the respondent Nos. 3
2 WP(C) 3833/2019 and 4 from making any nominations as the representatives of Jammu and Kashmir Cricket Association before the respondent Nos. 1 and 2 for participation and voting in the elections of BCCI.
2 Learned counsel for the parties submit that during the pendency of this writ petition, elections to BCCI have been held and the team of office bearers of BCCI has been constituted and, therefore, the reliefs claimed in this writ petition with regard to the eligibility and otherwise of the representative of JKCA to participate in the elections has been rendered infructuous.
3 In view of the aforesaid, this writ petition has been rendered infructuous and the same is disposed of as such.
(SANJEEV KUMAR) JUDGE Jammu 06.03.2020 Sanjeev SANJEEV KUMAR UPPAL 2020.03.06 16:02 I attest to the accuracy and integrity of this document