BEEMARAO RAMJI Vs. TAMIL NADU SLUM CLEARANCE BOARD

JUDGEMENT

(1.) The petitioner has filed the above Contempt Application praying to punish the respondents for contempt of Court on account of their disobedence of the order of this Court dated 28-4-1997 in W.M.P. No. 10090 of 1997 in W.P.No. 6091 of 1997.

(2.) Sub-Application No. 52 of 2000 has been filed by the petitioner praying to direct the respondents to restore the petitioner Sangam members to their ogirinal Narikuravar Colony allotted to them in S.No. 143, Moonankaradu in Salem city limits pending disposal of the Contempt Application.

(3.) The facts of the case are that the petitioner herein has filed W. P. No. 6091 of 1997 praying for a Writ of Mandamus forbearing the respondents from evicting the members of the petitioner Sangam from their respective house sites situate in S. No. 143/1 of Narikoravar Colony, Moonakaradu, Salem town otherwise than under due process of law and award compensation and damages. The said writ petition has been admitted and is pending disposal.