R RANGANATHAN Vs. THIRU DEVENDRANATH SARANGI I A S SECRETARY TO GOVERNMENT ENVIRONMENT AND FOREST DEPARTMENT CHENNAI

JUDGEMENT

(1.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondent herein for committing grave contempt and gross disobedience of the order passed by this Court, in W.P.No.28412 of 2006 (O.A.No.2794 of 1996), dated 25.6.2008.

(2.) THIS Court, by its order, dated 25.6.2008, had permitted the petitioner to make a representation to the first respondent, with regard to the reliefs sought for in the writ petition, within a period of four weeks from the date of the passing of the order, and on such representation being submitted, the first respondent had been directed to pass appropriate orders thereon, on merits and in accordance with law, within a period of twelve weeks thereafter.