S SARAVANAN Vs. C P RADHAKRISHNAN

JUDGEMENT

(1.) AT the stage of the hearing of the contempt petition, the learned Government Advocate appearing on behalf of the respondents, has submitted that notices have been sent to the petitioner, on 28.02.2011, 05.03.2011 and 13.01.2012, based on the representation made by him, on 10.05.2010, to measure the properties in question. Further, the respondents had taken necessary steps, as per the directions issued by this Court, by its order, dated 07.12.2010, made in W.P.No.21219 of 2010.

(2.) THE learned Government Advocate appearing on behalf of the respondents has also submitted that the entire process would be completed, as expeditiously as possible.