LAWS(MAD)-2010-11-550

A VINS ANTO, CHAIRMAN, PROJECT COMMITTEE, KODYAR BASIN IRRIGATION SYSTEM, WATER RESOURCES DEPARTMENT, PUBLIC WORKS DEPARTMENT Vs. P BALASUBRAMONIAM, COMPETENT AUTHORITY, SUPERINTENDING ENGINEER, WATER RESOURCES DEPARTMENT, PUBLIC WORKS DEPARTMENT

Decided On November 11, 2010
A Vins Anto, Chairman, Project Committee, Kodyar Basin Irrigation System, Water Resources Department, Public Works Department Appellant
V/S
P Balasubramoniam, Competent Authority, Superintending Engineer, Water Resources Department, Public Works Department Respondents

JUDGEMENT

(1.) Heard Mr. C.T. Perumal, the learned Counsel appearing on behalf of the petitioner and Mr. K.M. Vijaya Kumar, the learned Special Government Pleader appearing on behalf of the Respondent.

(2.) This petition has been filed praying that this Court may be pleased to punish the Respondent for willful disobedience of the order of this Court, dated 29.01.2010, made in W.P.(MD) No. 946 of 2010.

(3.) At this stage of the hearing of the contempt petition, the learned Counsel appearing on behalf of the Petitioner had submitted that the Respondent has sent to him a communication, dated 06.05.2010, stating that the order passed by this Court, on 29.01.2010, in W.P.(MD) No. 946 of 2010, would be complied with in future.