The Delhi High Court dismissed a public interest litigation filed by a law student seeking to bar Bangladesh from participating in all cricket events, including the ICC Men’s T20 World Cup 2026, citing alleged violence against Hindus. The Bench underscored that courts cannot intervene in foreign policy or direct international sports bodies, cautioning the petitioner about potential costs for frivolous litigation.
The controversy arose when the petitioner sought a ban on the Bangladesh Cricket Board and its international team, along with the formation of an independent commission to probe alleged human rights violations against Hindus in Bangladesh. Counsel for the petitioner argued that these measures were necessary to hold Bangladesh accountable.
Solicitor General Tushar Mehta appeared for BCCI and clarified that the respondents named, including international bodies, fell outside the court’s jurisdiction. The petitioner maintained that the plea was in the public interest and agreed to bear any costs personally.
The division bench of Chief Justice DK Upadhyaya and Justice Tejas Karia rejected the petition, emphasizing the limits of judicial reach. The Court observed, “No writ can go to Bangladesh High Commission, Sri Lankan Cricket Board, ICC or even to Government of India to act in a particular manner in respect of dealing with a situation which had arisen in Bangladesh… These are prerogative of the executives.”
The Bench also advised the petitioner to focus on constructive initiatives and noted the petition was dismissed as withdrawn.
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