AAM AADMI PARTY Vs. MUMBAI CRICKET ASSOCIATION

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) The Petitioners have invoked Article 226 of the Constitution of India and prayed as under:

(3.) Petitioner No.1 is a registered political party registered with the Election Commission of India. Petitioner Nos. 2 to 9 are the members of Petitioner No.1 and are working on various social issues as person and as representatives of Petitioner No.1. Petitioner Nos. 2 to 9 are resident of Mumbai, are aware of the sports activities of Respondent No.1.