ABDUL MOTIN Vs. ASSAM CRICKET ASSOCIATION

JUDGEMENT

(1.) Writ Petition (C) Nos. 378 of 2006 and 543 of 2006 have been heard together on the prayer for stay and maintainability of the petitions. It may be mentioned here that this Court by the order dated 20.1.2006 passed in Writ Petition (C) No. 378 of 2006 stayed the resolutions adopted by the respondent Association in its meeting held on 18.12.2005, in so far it relates to disqualifying the petitioner from contesting for or holding any post of office bearer in the Assam Cricket Association. In Writ Petition (C) No. 543 of 2006,, by the order dated 6.2.2006, as an interim measure, it was directed that the result of the election of the Association shall not be acted upon without leave of this Court.

(2.) By the order dated 2.3. 2006, it was proved that the prayer for vacating the interim order of stay as well as the objection as to the maintainability of the writ petitions will be heard and disposed of together. Accordingly, both the Writ Petitions came up before this Court.

(3.) I have heard Mr. A. C. Borbora, learned senior counsel for the petitioner assisted by Mr. D. Saikia, learned counsel and Mr. R. P. Sarmah, learned senior counsel for the respondent Association.