MUNIAMMAL Vs. PANEENDARA REDDY CHAIRMAN

JUDGEMENT

(1.) The writ petition, in W.P. No. 8248 of 2011, has been filed praying that this Court may be pleased to issue a writ of Certiorari to call for and quash the impugned notice, dated 18.3.2011, issued by the respondent.

(2.) The Contempt Petition, in Contempt Petition No. 1339of 2011, has been filed to punish the respondents for committing contempt of Court by wantonly and willfully disobeying the order passed by this Court, in Contempt Petition No. 401 of 2011, in W.P. No. 27844 of 2010, dated 28.4.2011 and to punish the respondents for their disobedience.

(3.) It has been stated that through the impugned notice, dated 18.3.2011, issued by the Assistant Engineer, the Tamil Nadu Slum Clearance Board, sub-division-2,division-5, Chennai, the petitioner in W.P. No. 8248 of 2011,has been asked to show cause as to why an appropriate action should not be taken against her, with regard to the alleged encroachment, said to have been made by the petitioner, as stated in the said notice. Fifteen days time had been given to the petitioner to remove the encroachment and on her failure to do so, it had been stated that the respondent would take appropriate action to remove the encroachment and to recover the costs from the petitioner. This Court, while admitting the writ petition, on 31.3.2011, had granted an order of interim stay of the said notice.