S RAMADOSS Vs. STATE

JUDGEMENT

(1.) The proceedings were initiated by this court on the basis of the letter dated 23.10.2002 written by Honble Mr. Justice A. Thangamani, who was appointed as the Chairman of Sri P.T. Lee Chengalvaraya Naicker Trust in accordance with the Scheme framed by this court in the suit C. S. No. 242 of 1986, as confirmed by the Apex Court. As the said Chairman nominated by this court reported that he was not permitted to enter into the premises and virtually his car was blocked and a mob prevented him from proceeding towards Trust office.

(2.) Subsequently, when the matter was listed on the basis of the said letter, the respondents herein, the contemnors filed affidavits, giving out their own suggestions for the modification of the Scheme and also stated that the functioning of the Trust had become stand still because of the resignation of the Chairman and the proposed resignation of those Trust Board members nominated by this court who do not belong to Vanniyar Community.

(3.) On the basis of the affidavits filed by the respondents herein and the incident that took place at the Trust Board office where the Chairman was prevented from entering into the Trust Board office, this court came to the conclusion that both the actions are inter-related and as such the respondents herein may be responsible for the incident that took place at the Trust Board office. This court decided to initiate suo motu contempt proceedings and show cause notice was served on the respondents herein. On receipt of the notice in the contempt application the contemmers filed the affidavits.