M. PANDURANGAN Vs. B. CHANDRAMOHAN

JUDGEMENT

(1.) The Contempt petition is filed to punish the respondents for their willful disobedience of the order dtd. 3/4/2019, passed in W.P.No. 10976 of 2018. This Court has passed an order as follows:

(2.) The copy of the order was made ready on 27/6/2019 and the petitioner received the same on 3/9/2019. However, the petitioner has not initiated any action to pursue the order passed by this court within a period of one year from the date of receipt of the order. Now the contempt petition has been instituted after a lapse of about three years from the date of passing of the order, beyond the period of limitation as contemplated under the provisions of Contempt of Courts Act, 1971.

(3.) This Court has decided the maintainability of the contempt petition filed beyond the period of one year without any valid reason. Under these circumstances, the contempt petition is liable to be rejected on the ground of limitation and this Court passed an order in Contempt Petition No.2539 of 2014 dtd. 5/12/2017 and the relevant paragraphs are extracted hereunder: