A OM EZHILAN Vs. R JAYAKUMARI CHENNAI

JUDGEMENT

(1.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondent for committing contempt of Court by wilfully disobeying the order passed by this Court, on 9.12.2010, in W.P.No.27332 of 2010.

(2.) AT this stage of the hearing of the contempt petition, the learned Government Advocate appearing on behalf of the respondent had submitted that the order passed by this Court, on 9.12.2010, in W.P.No.27332 of 2010, had already been complied with. He had also submitted that an enquiry had been conducted and the petitioner had been informed that, as he is not a first class legal heir of the deceased A.Hamsaveni, his request for the issuance of the legal heir certificate would not be complied with. A copy of the communication, dated 28.7.2011, received from the respondent, had been handed over to the learned counsel appearing for the petitioner.