MEGHALAYA GOLF PROMOTERS SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant has challenged an order passed on 5/8/2025 in which the letter dtd. 28/4/2025, issued by the respondent No.2, namely, the Indian Golf Union, the affiliation accorded to the appellant was withdrawn. The writ petition was allowed by an order dtd. 5/8/2025, as it was found that the said decision to withdraw the affiliation was in breach of the principles of natural justice. Accordingly, the respondent Nos.2 and 3 were directed to examine the matter relating to the withdrawal of affiliation afresh by giving the parties adequate opportunity to represent their respective cases.

(2.) In compliance of the aforesaid order, a show cause notice was issued on 8/8/2025 and a final order has since been passed by the authorities concerned on 9/9/2025. The Indian Golf Union (IGU) has taken a decision to de-affiliate and remove the appellant as a member with the IGU as a State Golf Association under the provision of the IGU constitution.

(3.) We could not find any reason as to why the impugned order was challenged, as the said order inure to the benefit of the appellant. Moreover, the said order has already been given effect to and a final order has been passed by the IGU. In this proceeding, a fresh order passed by the IGU cannot be challenged by way of a miscellaneous application in this appeal.