K ARIVANANTHAPANDIAN Vs. NADAR MAHAJANA SANGAM S VELLAICHAMY

JUDGEMENT

(1.) K.A.SWAMI, C.J.

(2.) THESE writ appeals are preferred against the common order dated 11.7.1994 passed by the learned single Judge in writ petitions 8056, 8909 and 9342 of 1994 respectively. Respondents 3 and 4 in all the writ petitions are the appellants in these appeals. The 1st respondent in each one of these appeals is the petitioner in the writ petitions.

(3.) BEFORE adverting to the contentions urged on both sides and examining the validity, the facts necessary for deciding those contentions are as follows: