OMKAR NATH PAJNU AND OTHERS Vs. J&AMP

JUDGEMENT

(1.) Five writ petitions, i.e.:

(2.) Regarding OWP No. 1510/2015, OWP No. 1970/2017 and OWP No.576/2017, it has been observed that in view of findings returned in OWP No.464/2017 and OWP No.787/2017, nothing survives for adjudication in these three writ petitions.

(3.) Jammu and Kashmir Cricket Association (hereinafter for short referred to as JKCA) is entangled in multiple litigations, in the process, the object of promoting the cricketing activities is getting hampered. Now streamlining the functioning of the JKCA is in sight in the light of the judgment rendered by the Hon'ble Apex Court in the case of " Board of Control for Cricket v. Cricket Association of Bihar and others" reported in (2016) 8 SCC 535 dated 18.07.2016. The theme of the judgment is "change" in the context of para 6 of the judgment which is advantageous to be quoted here-under: