D SIVAKUMAR Vs. MARIYAM BARJANA SHADHIQ

JUDGEMENT

(1.) Alleging willful disobedience of the order of this Court dated dated 08.09.2010 made in W.P. No. 18663 of 2010, the Petitioner has filed this contempt petition.

(2.) We have heard Mr. S. Doraisamy, Learned Counsel appearing for the Petitioner and Mr. M. Venugopal, Special Government Pleader appearing for the Respondent. In the Order dated 08.09.2010 made in W.P. Nos. 18662 and 18663 of 2010, we have directed the authority - respondent to consider the case as per the documents and pass orders. The Order reads as under:

(3.) The grievance of the Petitioner is that the Respondent has not considered the matter and passed orders within the time stipulated by this Court and thereby committed disobedience of the Order.