Sushil Harkauli and Vikram Nath, JJ. - (1.) We have head Sri Umesh Narain Sharma Senior Advocate assisted by Sri Prabhakar Awasthi for the petitioner at length on the question of the territorial jurisdiction of this Court to entertain this writ petition.
(2.) In the prayer clause of this writ petition, there are two prayers.
(3.) The first prayer is that the respondents should be directed to forthwith entrust the management and control of the game of cricket in the State of Uttar Pradesh to the petitioner's association. The second prayer is for a mandamus directing the BCCI to forthwith recognise the petitioner's association as a controlling body of cricket in the State of Uttar Pradesh. Both the prayers are misconceived as no present right to such effect has been shown.;