KARAPPAN GOWNDER Vs. MAYAPPA

JUDGEMENT

(1.) This proceeding has been initiated by the petitioner in W.P. No. 13628/2018 alleging there has been willful disobedience of the order dtd. 19/4/2018 passed in said writ petition by the respondent herein.

(2.) We have heard Sri. A.G. Sridhar, learned counsel appearing for complainant and Sri. N.K. Ramesh, learned counsel appearing for respondent. Perused the records.

(3.) In this matter, charge came to be framed vide order dtd. 19/7/2019 and on account of accused/contemnor not pleading guilty, it was ordered to record the evidence and was listed for recording of the evidence. Subsequently, on 24/1/2020 evidence of C.W.1 and C.W.2 was recorded. On 18/3/2020 accused was present before the court and learned counsel appearing for accused/contemnor filed an affidavit of accused/contemnor whereunder accused has narrated the sequential events which lead to disobedience of the order dtd. 19/4/2018 passed in W.P. No. 13628/2018, whereunder order impugned therein dtd. 6/3/2018 (Annexure-A), which had been passed by the Deputy Commissioner confirming the order passed by the Assistant Commissioner under which the land in question was ordered to be restored to fourth respondent therein, came to be stayed.