D PUNNIYAVATHI Vs. MRS BANUMATHI

JUDGEMENT

(1.) THIS Contempt petition has been filed praying that this Court may be pleased to punish the respondent, for wilful disobedience for the orders passed by this Court, on 16.07.2008, in W.P.No.16862 of 2008, dated 16/07/2008.

(2.) THIS Court, by its order, dated 16.07.2008, had directed the respondent to consider the representation of the petitioner, dated 30.05.2008, and pass orders, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of the said order, after giving an opportunity of hearing, to the petitioner. A counter affidavit had been filed on behalf of the respondent, wherein it has been stated as follows: