NAVJEET HARJINDER GADHOKE Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant appeal has been filed under Clause X of the Letters Patent Act assailing the Order dtd. 15/11/2018, passed by the learned Single Judge of this Court, in W.P.(C) No. 15739/2022 wherein the prayer of the Appellant herein seeking, inter alia, quashing of the sanction provided for the conduct of the Indian Racing League which is scheduled to be held from 19/11/2022 to 11/12/2022, in Hyderabad and Chennai.

(2.) The facts, in brief, leading to the instant petition are as under:

(3.) The learned Senior Counsel appearing on behalf of the Appellant herein have vehemently argued as to why this Court must intervene in the conduct of the IRL. It has been submitted that the sanction that has been provided by FMSCI to RPPL for the organisation of IRL is an outcome of foul-play as it flouts numerous safety norms, and that the Appellant, who is a majority shareholder, has been kept in the dark with regard to the event. It has been stated that the President of FMSCI, at whose behest the Appellant accepted the proposal to join RPPL, is the father of one of the Directors of RPPL, and that RPPL has been consistently allowed to bypass various statutory approvals and permissions. It has further been stated that the Appellant has been kept out of the loop with regard to the conduct of the event as he had noticed irregularities in the functioning of RPPL and had attempted to bring the same to light.