CONFEDERATION OF CONSUMER VIGILANCE Vs. B JAYARAM

JUDGEMENT

(1.) THE complaint of the petitioner in this contempt petition is with regard to the non-implementation of the direction contained in the order dated 29th June, 2006 recorded in W.P.(C).No.12396 of 2006-S. We had directed that the work of providing concrete slabs and constructing retaining walls for Edanadu Thodu shall be done within a period of six months. On instructions, learned Government Pleader states that because of monsoon, the work could not be carried out in time as ordered by this Court and further that the work shall be completed within 30.04.2007. In view of the statement made by the learned Government Pleader, which shall stand recorded, we do not wish to further proceed in the matter. Closed.