SARASWATHI AMMAL Vs. M MANOHAR

JUDGEMENT

(1.) This contempt petition arose out of an order passed by this Court in W.P.(MD) No. 3717 of 2010 dated 24.03.2010. It is stated that the respondent, viz., Superintendent of Police, Madurai District had flouted the orders of this Court, thereby committed contempt of Court.

(2.) When the matter came up on 22.02.2011, the learned Additional Government Pleader was directed to get instructions from the respondent. On notice from this Court, the respondent has filed a counter affidavit dated 18.03.2011. Since a reference was made to an order dated 18.10.2011 made in Crl.O.P.(MD) No. 14871 of 2010, connected papers were directed to be circulated by the Registry. Accordingly, the Registry has circulated the papers relating to the Crl.O.P.

(3.) It is seen from the records that the petitioner earlier moved the District Munsif Court, Tirumangalam in O.S. No. 219 of 2000, seeking for permanent injunction restraining the defendants in the suit from interfering with her peaceful enjoyment of the property of the petitioner. The schedule of the property was set out as New Patta No. 569 R.S. No. 215 Nanja 1 Acre 20 cents in Melakkal Village, Vadipatti Taluk. In that suit, the first defendant was one Archunan S/o. Poremanan Servai.