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High CourtsDivision Bench(2025) 11 MEG CK 1817

Meghalaya Golf Promoters Society vs Union Of India & Ors

Meghalaya High Court · Decided on 25 November 2025

HON’BLE JUDGES
Soumen Sen, CJ · W. Diengdoh, J
CASE NUMBER
Writ Appeal No. 56 Of 2025

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Judgment

6 paragraphs · 345 words

Soumen Sen, CJ

1.

The appellant has challenged an order passed on 05.08.2025 in which the letter dated 28.04.2025, issued by the respondent No.2, namely, the Indian Golf Union, the affiliation accorded to the appellant was withdrawn.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 dated 05.08.2025, 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 08.08.2025 and a final order has since been passed by the authorities concerned on 09.09.2025. 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.

4.

Learned counsel for the appellant submits that the appeal was preferred in view of the observation made in paragraph 13 of the impugned order with regard to the alternative dispute. Although the matter was decided on the issue of breach of natural justice. We make it clear that the observation made in paragraph 13 of the impugned order shall not prejudice the appellant in any future proceeding and the said question is left open.

5.

In view thereof, the appeal fails, but this shall not prevent the appellant from challenging the impugned order dated 09.09.2025 in an appropriate proceeding. We make it clear that we have not gone into the merits of the order dated 09.09.2025.