G. SUBBAMMAL Vs. RAMANI

JUDGEMENT

(1.) This Contempt Petition is filed for the wilful disobedience of the order made in W.P.(MD)No.835 of 2008 dated 01.02.2008.

(2.) The case of the petitioner is that she filed the above writ petition, questioning the demolition notice issued on 14.01.2008 by the respondent. The said writ petition was disposed of after hearing the learned counsel appeared for the respondent and Paragraphs 4 and 5 of the order read as follows:-

(3.) The said order was passed on 01.02.2008, granting liberty to the parties to treat the notice dated 14.01.2008 as a show cause notice and the petitioner was permitted to submit her explanation within a period of four weeks from 01.02.2008 and on receipt of the same, the respondent was directed to consider and pass orders in accordance with law within a period of eighteen weeks thereafter and till the disposal of the petitioner's explanation, the respondent shall not disturb the petitioner's possession.