- (1.) This petition challenges the decision of the Division Bench of the High Court of Judicature at Madras dated 20.01.2016 in Writ Petition No. 29617/2015. By that order the High Court dismissed the Writ Petition filed by the petitioner for the following reliefs: "1. Dispense with the production of the original of the order dated 14.07.2015 of the Committee headed by Mr. Justice R.M. Lodha, for and on behalf of the 1st respondent; 2. grant an order of interim stay of the order dated 14.07.2015 of the Committee headed by Mr. Justice R.M. Lodha, for and on behalf of the 1st respondent pending disposal of the Writ Petition; 3. issue a Writ of Certiorari or any other Writ or order or direction in the nature of Writ of Certiorari calling for the records comprised in the order dated 14.07.2015 of the Committee headed by Mr. Justice Lodha for an on behalf of the first respondent, from the first respondent and quash the same; and 4. pass such further or other orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case and thus render justice."
(2.) The relief claimed by the petitioner to quash the order dated 14.07.2015 passed by the Committee headed by Mr. Justice R.M. Lodha (Former Chief Justice of India) was also prayed by Chennai Super Kings Limited (herein referred to as CSK) by way of Writ Petition No.26777/2015. That writ petition, however, was dismissed by the High Court on 20.05.2016. A Special Leave Petition filed in this Court against the said decision by CSK being SLP(C)No. 3758 of 2016, was withdrawn on 29.07.2016. The said order reads thus: "Taken on Board. Learned counsel for the petitioner seeks leave to withdraw the special leave petition which is hereby dismissed as withdrawn. Application, if any, shall also stand disposed of."
(3.) The writ petition preferred by the petitioner was taken up by the High Court for preliminary hearing on 20.01.2016. The same was summarily dismissed by a speaking order which reads thus: "In view of our findings in W.P. No.26777 of 2015 (Chennai Super Kings Chennai Ltd., v. Board of Control for Cricket in India and two others) dated 20.01.2016 qua as to who can raise the issue before this Court within the window granted by the Hon'ble Supreme Court vide order dated 22nd January, 2015 to an aggrieved party, the present petition filed by the petitioner in person, as a third party, ostensibly in public interest, cannot be maintained before this Court. Hence, the writ petition is dismissed. No costs. Consequently, miscellaneous petitions are closed." ;