RAJENDRAN Vs. DEVENDRA KUMAR DHODAVATH I A S

JUDGEMENT

(1.) THE petitioner alleges non-compliance with directions in Annexure-I judgment. Annexure-I judgment reads as follows:

(2.) I have herd the learned Government Pleader also. On a reading of Ext.P1, it is clear that the conditions stipulated therein are not in accordance with the above said Full Bench decision. Therefore, Ext.P1 is quashed. The appropriate authority under the Act is directed to reconsider the request of the petitioner for interim custody as expeditiously as possible, at any rate, within two weeks from the date of receipt of a copy of this judgment, in accordance with the above said Full Bench decision" The petitioner's contention now is that originally the value of the vehicle was fixed as Rs.3 lakhs and now pursuant to Annexure-I judgment, an order has been passed fixing the value as Rs.7.5 lakhs, which according to the petitioner is against the directions in Annexure-I judgment. In so far as in Annexure-I judgment I had not said anything about fixation of value of the vehicle and the learned counsel for the petitioner himself admits that against the order passed, the petitioner has filed another writ petition, which is pending before another court, I do not think that the petitioner has made out a case for initiating proceedings under the Contempt of Courts Act. Accordingly, without prejudice to the right of the petitioner to pursue the writ petition filed, this Contempt Case is closed.