SWARNENDU BANERJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a playing member of the West Bengal Bridge Association and has participated in several Bridge Tournaments organised by the respondent no. 3/Bridge Federation of India (BFI). The West Bengal Bridge Association is affiliated to the Bridge Federation of India. The petitioner seeks quashing of two notices issued by the BFI dtd. 20/7/2022 and 1/8/2022. By these letters, the petitioner was suspended from all Bridge Tournaments pending enquiry and was debarred from participating in any tournament conducted by the BFI as well as international events of the World Bridge Federation for a period of 18 months effective from 15/7/2022.

(2.) The BFI, represented by learned counsel, urges that the writ petition is not maintainable since the Bridge Federation of India against who reliefs have been sought, is not an entity amenable to Article 226 of The Constitution of India.

(3.) The point of maintainability is being answered first.