T. SHIVAPRAKASH Vs. N. MANJULA

JUDGEMENT

(1.) This contempt petition is filed complaining disobedience of order dtd. 16/1/2023 in Writ Petition No.105544/2022, wherein, this Court granted liberty to the petitioner to make one more representation and observed that, if such a representation is made by the petitioner, the respondent shall consider the same and appropriate order shall be passed within a period of eight weeks from thereafter.

(2.) It is stated that, the complainant submitted a representation on 28/3/2023 through registered post. On receipt of the representation, the respondent/accused considered the representation of the petitioner and issued endorsement dtd. 3/6/2023, which is placed on record along with memo dtd. 3/7/2023.

(3.) In view of the consideration of the petitioner's representation and issuance of endorsement dtd. 3/6/2023, there is substantial compliance of the direction of this Court. However, the learned counsel for the complainant submitted that, there is delay in considering the representation. When the complainant himself has forwarded the representation on 28/3/2023 and on consideration of the representation, when the respondents issued endorsement on 3/6/2023, the complainant cannot complain of delay in considering the representation.