MOHMOOD CRICKET CLUB Vs. HYDERABAD CRICKET ASSOCIATION

JUDGEMENT

(1.) Heard Sri Zeeshan Adnan Mahmood, learned counsel for Petitioner, Sri V. Rajender Rao, learned Standing Counsel for Respondent No. 1 and learned counsel for Respondent No. 2, and perused the record.

(2.) It is the case of petitioner that it is a Society duly registered under the Telangana Societies Registration Act, 2001, bearing Registration No. 38 of 2018, having been registered on 1/2/2018, and is affiliated to Respondent No. 1 Association and engaged in promoting and developing the game of cricket in the State of Telangana. Respondent No. 1 is a Society bearing Registration No. 207 of 1961, formed for the purpose of controlling and improving the quality and standards of cricket throughout Telangana. The objects of Respondent No. 1, as set out in Clauses 2(b) and 2(u)(i) of the Memorandum of Association and Rules and Regulations, 2018, include the provision of measures necessary for promotion and development of the game of cricket, and the grant or donation of such sums for such causes as would be deemed fit by the Hyderabad Cricket Association conducive to the promotion of the game of cricket.

(3.) Respondent No. 1 - HCA filed counter opposing the Writ Petition. The gist of the case set out in the Counter Affidavit is as follows: