IST PETR Vs. IST RESP

JUDGEMENT

(1.) Heard

(2.) These Applications have been filed by 11 petitioners, claiming to be the Traders in Fire Crackers, based on temporary licences issued by the official respondents. The third respondent in these Applications filed a Writ Petition being W.P.No.17040 of 2009, wherein prayer was made to direct the official respondents to shift the fire works sales in Bunder Street, Bandrian Street, Anderson Street, Malayaperumal Street, Umpherson Street and NSC Bose Road to Island grounds. The Writ Petition was disposed of by the First Bench by an order dated 24.8.2009. The operative portion of which reads as follows:

(3.) The third respondent writ petitioner filed another Writ Petition being W.P.No.7140 of 2010, for an identical relief. A Division Bench of this Court by an order dated 9.6.2010, dismissed the said Writ Petition with cost, since already directions have been issued in an earlier Writ Petition and another Writ Petition cannot be entertained for a similar relief. Thereupon the third respondent filed Contempt Petiton No.1319 of 2011, alleging that the respondents 1 & 2 herein have willfully disobeyed the order and direction of this Court in W.P.No.17040 of 2009 dated 24.8.2009.