H. THIAGARAJAN Vs. YOUNG BADAGAS ASSOCIATION

JUDGEMENT

(1.) W.A.No.46 of 2014 has been filed by third parties to the writ petition in W.P.No.21752 of 2013. This Court granted leave to the appellants in M.P.No.1 of 2014 in W.A.(SR) No.2505 of 2014. Challenging the order of the learned Single Judge dated 29.11.2013 made in W.P.No.21752 of 2013, the third parties have filed the above appeal.

(2.) Challenging the very same order of the learned Single Judge passed in W.P.No.21752 of 2013, the seventh respondent in the writ petition has filed the Writ Appeal in W.A.No.141 of 2014.

(3.) The first respondent in both the appeals is the writ petitioner and the other respondents were the respondents in the writ petition.