KUNJAMMA XAVIER Vs. CHANDRABABU.S

JUDGEMENT

(1.) This Contempt of Court is filed by the petitioners complaining that the directives contained in the judgement dated 28.03.2018 is not complied with. In fact in compliance with the directions issued by this Court, petitioners have submitted representations before respondents 3 and 4 in the writ petition and accordingly order dated 09.04.2019 is passed by the authorities holding that,based on representations, part valuation certificates were issued to the Land Acquisition Officer and only the acquired portion of the land is required for the project at present.

(2.) As a consequence of the said order passed, Annexure D notice is served by the Special Tahsildar on the 1st petitioner dated 06.03.2019, directing the 1st petitioner to pay an amount of Rs. 4,81,118/- on or before 18.03.2019.

(3.) Therefore, sum and substance of the contention advanced by the petitioners is that, eventhough notice is served on the 1st petitioner to pay the amounts as a consequence to the order specified above, issued in accordance with the directions issued by this Court, notice is not served on the 2nd petitioner for payment of the amount. Anyhow, on an appreciation of the facts and circumstances of the case, I am of the considered opinion that it cannot be said that there is a contempt subsisting as of now, though the order is passed belatedly.