Supreme Court: In a plea by the Tamil Nadu Football Association(‘TNFA’) challenging a Madras High Court order appointing a committee of retired Justice A K Rajan with four other members, to look into the affairs of the football body till a new administrative panel is appointed, the division bench of Surya Kant and K V Viswanathan, JJ. imposed a cost of Rs 50,000 on the office bearers of the Tamil Nadu Football Association, including its president Jesiah Villavarayar.
The Court directed that the cost be deposited with the Supreme Court Middle Income Group Legal Aid Services. It also directed its registry to list the matter as a contempt petition on its own, if the members fail to deposit the amount.
The Court remarked that “the problem is that you are not spending money from your pocket, so you don’t know the pain of litigation. You are spending public money. This is all self-promotion and abuse of the process of the law.”
Source: Press
