GEETA RANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant writ petition, purportedly to be in public interest, has been filed by Ms.Geetha Rani, W/o. Reepak Kansal, for the following reliefs:-

(2.) Petitioner a house wife, has averred in the writ petition that the Board of Control for Cricket in India, second respondent herein (hereinafter referred to as BCCI), is registered as society in Tamil Nadu, under the Societies Registration Act. According to the petitioner, even though the second respondent has always denied its status, as an authority, amenable to Article 12 of the Constitution of India, it has used the Emblem "Order of the Star of India"?, emblem under the British Raj. Petitioner would state that the second respondent, as a private body, without any express authority from the Government, represents India in International Cricket Counsel (ICC), a body which governs cricket activities throughout the world. The petitioner also states that being a private body, it selects a team, which is called, Team India.

(3.) Heard Mr.Yadunandan Bansal, learned counsel for the petitioner, Ms.S.S.Meenakumari, SCGSC for the first respondent and Mr.P.Raghuraman, Senior counsel for the second respondent.