KUMARAN SILK TRADE LTD Vs. DEVENDRA

JUDGEMENT

(1.) THIS is a petition seeking to review the order passed in Contempt Application No.560 of 2000 dated 2.3.2001 in Writ Appeal No.l 171 of 2000. By the above order, the Division Bench allowed the contempt application against the petitioner herein by imposing a fine with a further direction to demolish the unauthorised and deviated construction within one month from 2.3.2001, and on their failure, directing the second and third respondents herein to carry out the direction. The appeal C.A. No. 1837 of 2001 filed by the petitioner against the said order before the Supreme Court was withdrawn with a liberty to approach the High Court for appropriate relief by way of a review petition.

(2.) THE brief facts of the case are as follows :-

(3.) -do- (iii) Transformer room not provided