M.L.RAMACHANDRA Vs. SOUMYA

JUDGEMENT

(1.) This petition has been filed for non-compliance of the order dtd. 27/8/2021 passed by the learned Single Judge in W.P.No.12092/2021.

(2.) By the aforesaid order, the writ petition preferred by the complainants was disposed of with liberty to submit online application supported by documents but however directed that in case such an application is made, the respondents shall consider the same in accordance with law within a period of three months. In pursuance of the aforesaid order, the complainants have filed an online application. However, it has not been disclosed to us as to when the application has been filed. The said application has been rejected by an endorsement dtd. 8/6/2022 stating that the documents have not been annexed with the application.

(3.) From the aforesaid facts, it is evident that there is no element of willful disobedience of the order passed by the learned Single Judge. Therefore, we are not inclined to proceed further with the contempt proceedings.