MADHYA PRADESH CRICKET ASSOCIATION Vs. B.S. SOLANKI

JUDGEMENT

(1.) This order will also govern the disposal of W.P. Nos. 7723/2012, 7727/2012, 7728/2012, 7729/2012, 7736/2012, 7742/2012, 7743/2012, 7744/2012, 7745/2012, 7746/2012, 7751/2012, 7754/2012, 7755/2012, 7756/2012, 7757/2012, 7769/2012, 7770/2012, 7771/2012, 7772/2012, 7969/2012 and 7970/2012, since it is stated by learned counsel for both the parties that all these writ petitions involve the same issue on the similar fact situation.

(2.) These writ petitions have been filed against the order of the Assistant Registrar dated 27.7.2012, by which the Assistant Registrar has held that the membership granted by the Petitioner M.P. Cricket Association (MPCA) to its new members between the period 2008-09 to 2011-12 was contrary to its registered bylaws and was void. W.P. No.7742/2012 is at the instance of MPCA whereas the other connected writ petitions are at the instance of aggrieved members of MPCA.

(3.) For convenience, facts have been noted from W.P. No.7742/2012 filed by the MPCA.