ANEESH SEKHAR, COMMISSIONER, MADURAI MUNICIPAL CORPORATION, MADURAI Vs. J.VIJAYAKUMAR ASSISTANT (RTD), SOUTH ZONE, MADURAI MUNICIPAL CORPORATION MADURAI

JUDGEMENT

(1.) These contempt appeals are filed as against the order passed in Cont.P.(MD)No.86 of 2017, dated 07.03.2019, in and by which, this Court found the appellants guilty for disobeying the order / judgment of this Court in W.P. (MD)No.16687 of 2013 and in W.A.(MD)No.1411 of 2016, dated 24.10.2016 and 27.07.2018, respectively.

(2.) The appellant in Cont.A.(MD)No.5 of 2019 was convicted and sentenced to undergo simple imprisonment for a period of one week and to pay a fine of Rs.5,000/-, in default, to undergo simple imprisonment for a period of one week, as per Section 12 of the Contempt of Courts Act, 1971. The first appellant in Cont.A.(MD)No.8 of 2019 was also directed to take appropriate action against the erring officials of the Madurai Corporation for not properly implementing the order / judgment in W.P.(MD)No.16687 of 2013 and in W.A.(MD)No.1411 of 2016, dated 24.10.2016 and 27.07.2018, respectively.

(3.) Aggrieved over the same, the then Commissioner, Madurai Corporation / 3 rd respondent in the contempt petition has filed Cont.A.(MD)No.5 of 2019 and the Secretary to Government, Municipal Administration and Water Supply Department and the Commissioner of Municipal Administration, Chennai / 1 st and 2nd respondents in the contempt petition filed Cont.A.(MD)No.8 of 2019, that they have strictly complied with the orders of this Court.