DELHI AND DISTRICT CRICKET ASSOCIATION THROUGH ITS HONORARY GENERAL SECRETARY Vs. MUNICIPAL CORPORATION OF DELHI AND ORS

JUDGEMENT

(1.) This judgment will dispose of several pending applications, particularly those concerned with implementation of the Lodha Committee recommendations, further interpreted by this Court, in its judgment dated 30.01.2017, in these proceedings. Some members claiming to be aggrieved approached the Supreme Court. The Court did not interfere with the judgment; on the contrary, it permitted the convening of the meeting of the General Body of the Delhi District Cricket Association ("DDCA") for the purpose of carrying out consequential amendments to the Articles of Association of DDCA, pursuant to the judgment of this Court, and the judgment of the Supreme Court in Board of Control for Cricket v Cricket Association of Bihar, 2016 8 SCC 535 (hereafter "BCCI judgment").

(2.) After a round of objections about the elections and the modalities of voting, etc were considered by this Court, and dealt with in two previous orders, the Administrator appointed by this Court (Justice Vikramajit Sen) held the meeting in which the members accepted several amendments directed in the BCCI judgment and some amendments directed by the judgment of this Court. The other amendments and changes, directed by the BCCI judgment and additionally, by this Court, in the light of its reasoning in its main judgment, were rejected.

(3.) In this view of the matter, the Supreme Court on 15.11.2017 had recorded as follows, in the pending special leave petitions before it: