SUJITH MAJEED Vs. JOSE.T.K

JUDGEMENT

(1.) Heard Senior Advocate N.N.Sugunapalan and Special Government Pleader Sri C.E. Unnikrishnan.

(2.) The petitioner in W.P.(C) No.14924 of 2019 has filed the present contempt case substantially complaining against the respondent herein for the alleged disobedience of docket order dated 05.09.2019. The petitioner filed the writ petition for the following reliefs:

(3.) The writ petition was taken up for admission on 05.09.2019. The Court passed order in I.A. No.5 of 2019, wherein the request of writ petitioner for amendment of writ prayer was considered and allowed. The case of petitioner in the writ petition was that the Government Order dated 31.08.2019, instead of leaving discretion to local bodies to fix the date or the rate at which the entertainment tax is to be implemented, itself prescribed the date as 01.09.2019. The Court after referring to the objections taken by the writ petitioner in this behalf, proceeded to note the submissions made by the Special Government Pleader appearing for the respondent. The disobedience complained in the contempt case has bearing on the submissions recorded by this Court in the docket order dated 05.09.2019. For convenience the same is excerpted hereunder: