ANAZ, SAIDU Vs. RAGHAVA PISHARODY, NARAYANA

JUDGEMENT

(1.) The instant Contempt Case is filed complaining that the judgment of this Court dated 7th July, 2010 in W.A. No. 5563 of 2006 is deliberately and willfully disobeyed. By order dated 27th June, 2011 we directed at paragraphs 5 and 6 as follows:

(2.) Today, when the matter is taken up, it is represented by the learned Counsel for the Petitioner Sri. V. Chithambaresh that during the pendency of the instant contempt case, the judgment of this Court dated 7th July, 2010 has been complied with.

(3.) An appeal, pursuant to the above extracted direction in the Writ Petition, came to be filed by the Petitioner herein before the Tribunal for Local Self Government. The appeal has since been allowed and remitted back to the Secretary, Aroor Grama Panchayat.