N. SATHYANARAYANAN, SUB-COLLECTOR, ARIYALUR DISTRICT Vs. KALAISELVI

JUDGEMENT

(1.) The facts that are necessary to decide these Contempt Appeals are as under :

(2.) Heard Mr.P.H.Aravind Pandian, learned Additional Advocate General assisted by Mr.A.N.Thambidurai, learned Special Government Pleader for the appellants in Contempt Appeal Nos.7 of 2019 & 4, 5 of 2020; Mr.M.Suresh Kumar, learned counsel for the appellant in Contempt Appeal No.10 of 2020 and Mr.S.Kamadevan, learned counsel for Respondents 1 to 7 in all Contempt Appeals.

(3.) Before adverting to the submissions made across the Bar, it may be relevant to extract Section 19 of the Contempt of Courts Act, 1971 (for brevity the Act ) :