TIRUNELVELI DISTRICT FOOTBALL ASSOCIATION AND ORS. Vs. THE PRESIDENT, TAMIL NADU FOOTBALL ASSOCIATION AND ORS.

JUDGEMENT

(1.) In both the above writ petitions, the letters issued by the 1st respondent viz., The President, Tamil Nadu Football Association, dated 10.08.2015 and 18.08.2015 respectively, superseding the petitioners-Football Associations, have been challenged by the petitioners.

(2.) Since the issue involved in both the writ petitions are one and the same, these writ petitions are disposed of by way of this common order.

(3.) As this Court is going to dispose of these writ petitions by way of common order, the brief facts of the case which are culled out from the affidavits filed in support of these writ petitions are as follows:-