THAMARAPPILLY BROTHERS Vs. EXECUTIVE ENGINEER,

JUDGEMENT

(1.) IN this writ appeal the relief sought for by the appellant is as under:

(2.) IN so far as the order passed by the learned Single Judge in W.P.(C) No. 17790 of 2004 is concerned, we are of the opinion that by that order the learned Single Judge has granted substantial reliefs that was sought for by the petitioner and therefore, it cannot be said that the petitioner can be aggrieved by the orders passed by the learned Single Judge in the said writ petition. Therefore, the order passed by the learned Single Judge in the said writ petition need not be interfered by us.

(3.) AFTER the disposal of the said application, the appellant has filed a contempt petition in No. 1169 of 2004. In that certain orders are made by the learned Single Judge. Aggrieved by that order passed in the contempt petition, the appellant is before us in this writ appeal.