THE HYDERABAD CRICKET ASSOCIATION Vs. CHARMINAR CRICKET CLUB

JUDGEMENT

(1.) The special leave petitions were filed assailing the correctness of the judgment and order dtd. 6/4/2021 passed by the High Court for the State of Telangana at Hyderabad in Civil Revision Petition No117 of 2021.

(2.) The facts giving rise to the present petitions are as follows:

(3.) On 5/12/2024 when the matters were taken up, Mr. Avishkar Singhvi, learned counsel appearing for the elected office bearers informed this Court that Civil Appeal No.4235 of 2014 is pending consideration before another Bench of this Court, where some of the issues involved in the present cases are also being considered. Further, the said Civil Appeal is dealing with a broader issue relating to the Constitution of Board of Control for Cricket in India (BCCI) and there is a direction passed therein, based on the guidelines and Constitution approved by this Court, that all States Cricket Associations would have their Constitution in line with the Constitution of the BCCI. It was also submitted by Mr. Singhvi that some of the recommendations made by the Single Member Committee would be in conflict with the Constitution of BCCI and therefore, if the Hyderabad Cricket Association adopts the same, there would be a direct conflict with the directions issued in the said appeal. He thus submitted that the present matters may also be heard with Civil Appeal No. 4235 of 2014 so that there are no conflicting views and orders. Further the Regulations, Constitutions, Guidelines of BCCI and that of the State Cricket Associations are in confirmity with each other and as per the judgment and directions of this Court passed in Civil Appeal No. 4235 of 2014. Some of the counsels appearing for the intervenors have supported the submissions made by Mr. Singhvi.