AIROnline 2025 SC 674

Supreme Court Of India

(From : AIROnline 2021 Ker 1250)

Hon'ble Judge(s): Vikram Nath, Sandeep Mehta , JJ

Constitution of India , Art.226— Blacklisting of member of cricket association - Legality - Appellant was blacklisted by cricket association on the ground that he had failed to implead district cricket associations as directed by Ombudsman, in his application for framing uniform byelaws - Appellant had made out a plausible case to suggest that proceedings before Ombudsman were not transparent and that copies of relevant orders were not provided to him - Appellant's application was not in form of adversarial litigation requiring mandatory opportunity of hearing to DCAs - Order passed by cricket association blacklisting appellant was struck down - Order of High Court upholding blacklisting, was set aside AIROnline 2021 Ker 1250-Reversed (Para 10 11 12 13)