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Bombay High Court
Shikshana Prasarak Mandalis Sir ... vs Maharashtra Council Of Homeopathy on 5 January, 2026
(901) 43.26-wp+ group matters.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.43 OF 2026
Digitally
signed by
BALAJI
BALAJI
GOVINDRAO
Kedar Mahadeo Jadhav, ]
GOVINDRAO PANCHAL
PANCHAL Date:
2026.01.05
20:13:02
R/o. Kothrud, Pune ] .. Petitioner
+0530
Versus
1. The Electoral Officer, ]
Maharashtra Cricket Association ]
2. The Maharashtra Cricket Association, Pune ]
3. Chief Executive Officer, ]
Maharashtra Cricket Association, Pune ]
4. State of Maharashtra ] .. Respondents
ALONG WITH
WRIT PETITION NO.44 OF 2026
Latur District Cricket Association, ]
Through its President - Kamlesh Thakkar ]
R/o. Gujrati Galli, Latur ] .. Petitioner
Versus
1. The Electoral Officer, ]
Maharashtra Cricket Association ]
2. The Maharashtra Cricket Association, Pune ]
3. Chief Executive Officer, ]
Maharashtra Cricket Association, Pune ]
4. State of Maharashtra ] .. Respondents
ALONG WITH
WRIT PETITION (STAMP) NO.29 OF 2026
Anant Nilkanth Mate ]
Life Member of Maharashtra Cricket Assoication, ]
R/o. Karve Nagar, Pune ] .. Petitioner
Versus
1. The Maharashtra Cricket Association, Pune ]
2. The President/Honorary Secretary, ]
Maharashtra Cricket Association, Pune ]
3. The State of Maharashtra ] .. Respondents
ALONG WITH
WRIT PETITION NO.112 OF 2026
Shikshana Prasarak Mandali's ]
Sir Parashurambhau College, Pune ] .. Petitioner
1/5
Panchal
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(901) 43.26-wp+ group matters.doc
Versus
1. The Electoral Officer, ]
Maharashtra Cricket Association, Pune ]
2. Maharashtra Cricket Association, Pune ]
3. The Charity Commissioner, Pune ]
4. State of Maharashtra ] .. Respondents
Appearances in Writ Petition No.43 of 2026 and Writ Petition No.44 of
2026
Mr. Vineet Naik, Senior Advocate, with Mr. Sukand Kulkarni,
i/by Mr. Sandeep S. Salunkhe, Advocates for the Petitioner in
WP/43/2026.
Mr. Vishwajeet Sawant, Senior Advocate, with Mr. Sandeep S.
Salunkhe, Advocate for the Petitioner in WP/44/2026.
Mr. Huzefa Ahmadi, Senior Advocate, with Mr. Mustafa Doctor,
Senior Advocate, Mr. Amjith M. Anandan and Mr. Dewang
Mhatre, i/by Mr. Rohan D. Kaiche, Advocatea for Respondent
No.1- Electoral Officer in both the Writ Petitions.
Dr. Abhishek Manu Singhvi, Senior Advocate, with Ms. Dixita
Gohil, Mr. Yash S. Vijay, Mr. Pranjal Agarwal, Ms. Shweta
Surana, Mr. Jatin Patil and Mr. Shikhar Agarwal, Advocates,
i/by Gohil Agarwal Law Chambers, for Respondent No.2-
Maharashtra Cricket Association in both the Writ Petitions.
Mr. Sharan Jagtiani, Senior Advocate, with Mr. Gaurav Mehta,
Mr. Yash S. Vijay, Ms. Dixita Gohil, Mr. Pranjal Agarwal,
Ms. Shweta Surana, Mr. Jatin Patil and Mr. Shikhar Agarwal,
Advocates, i/by Gohil Agarwal Law Chambers, for Respondent
No.3-CEO, Maharashtra Cricket Association in both the Writ
Petitions.
Ms. Neha S. Bhide, Government Pleader, with Ms. Kavita
N. Solunke, Additional Government Pleader and Ms. G.R.
Raghuvanshi, Assistant Government Pleader for Respondent
No.4- State of Maharashtra.
Appearances in Writ Petition (Stamp) No.29 of 2026
Mr. Venkatesh Dhond, Senior Advocate, with Mr. Rohan Kelkar
and Mr. Sandeep S. Salunkhe, Advocates for the Petitioner.
Dr. Abhishek Manu Singhvi, Senior Advocate, with Ms. Dixita
Gohil, Mr. Yash S. Vijay, Mr. Pranjal Agarwal, Ms. Shweta
2/5
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Surana, Mr. Jatin Patil and Mr. Shikhar Agarwal, Advocates, i/b.
Gohil Agarwal Law Chambers, for Respondent No.1-Maharashtra
Cricket Association.
Mr. Sharan Jagtiani, Senior Advocate, with Mr. Gaurav Mehta,
Mr. Yash S. Vijay, Ms. Dixita Gohil, Mr. Pranjal Agarwal,
Ms. Shweta Surana, Mr. Jatin Patil and Mr. Shikhar Agarwal,
Advocates, i/by Gohil Agarwal Law Chambers, for Respondent
No.2-President/Secretary, Maharashtra Cricket Association.
Ms. Neha S. Bhide, Government Pleader, with Mr. O.A.
Chandurkar, Additional Government Pleader and Ms. G.R.
Raghuvanshi, Assistant Government Pleader for Respondent
No.3-State of Maharashtra.
Appearances in Writ Petition No.112 of 2026
Dr. Abhinav Chandrachud, with Mr. Janay Jain, Mr. Vinayak
Chitale, Ms. Srishti Magdum, Advocates, i/by Parinam Law
Associates, for the Petitioner.
Dr. Abhishek Manu Singhvi, Senior Advocate, with Ms. Dixita
Gohil, Mr. Yash S. Vijay, Mr. Pranjal Agarwal, Ms. Shweta
Surana, Mr. Jatin Patil and Mr. Shikhar Agarwal, Advocates, i/b.
Gohil Agarwal Law Chambers, for Respondent No.2-Maharashtra
Cricket Association.
Ms. Neha S. Bhide, Government Pleader, with Mr. O.A.
Chandurkar, Additional Government Pleader and Ms. G.R.
Raghuvanshi, Assistant Government Pleader for Respondent
No.4-State of Maharashtra.
...
CORAM : SHREE CHANDRASHEKHAR, CJ &
GAUTAM A. ANKHAD, J.
DATE : 5th JANUARY 2026.
P.C. :
Issue notice to the respondents.
2. In the morning session, we heard Mr. Vineet Naik,
Mr. Venkatesh Dhond and Mr. Vishwajeet Sawant, the learned
senior counsels for the petitioners in these writ petitions. We heard
Mr. Sharan Jagtiani, the learned senior counsel appearing for the
Panchal
(901) 43.26-wp+ group matters.doc
Chief Executive Officer, Maharashtra Cricket Association. We had
also asked, Mr. Hezefa Ahmedi, the learned senior counsel appearing
for the Electoral Officer, Maharashtra Cricket Association as regards
induction of new numbers and rejection of the objection by an order
dated 29th December 2025.
3. The matter was adjourned to be taken up after the recess on a
request made by Ms. Dixita Gohil, the learned assisting counsel to
Dr. Abhishek Manu Singhvi, the learned senior counsel appearing
for the Maharashtra Cricket Association.
4. After the recess, we have heard Dr. Abhinav Chandrachud, the
learned counsel. We have also briefly heard Mr. Venkatesh Dhond,
the learned senior counsel.
5. We have heard Dr. Abhishek Singhvi, the learned senior
counsel who has taken us through the Rules and Regulations,
pleadings by the parties and some judgments.
6. After hearing the rival submissions and perusing the materials
on record, we have formed an opinion that interference by this Court
with the election process published on the website of the
Maharashtra Cricket Association on 23 rd December 2025 is
necessary. Therefore, we issue a direction to the Electoral Officer
represented through Mr. Huzefa Ahmedi, the learned senior counsel
not to proceed with the election of the Maharashtra Cricket
Association scheduled on 6th January 2026, the schedule for which
was published on 23rd December 2025 in any manner whatsoever,
without leave of the Court or till the next date of hearing.
7. On account of paucity of time and other administrative
engagements of one of us (Chief Justice), the order shall be dictated
in the Chambers and made available to the parties by 10:00 a.m.
tomorrow.
Panchal
(901) 43.26-wp+ group matters.doc
8. Reply to be filed by 3rd February 2026.
9. Post these matters on 4th February 2026.
[GAUTAM A. ANKHAD, J.] [CHIEF JUSTICE]
Panchal
