V GOPI Vs. MD NASIMUDDIN AND ORS

JUDGEMENT

(1.) The petitioner herein has filed the Contempt Petition, under Section 11 of the Contempt of Courts Act 70/71, to punish the respondents for their wilful disobedience of the Order of this Court dated 05.02.2013 made in W.P.No.8743 of 2004.

(2.) The Short facts of the case are as follows:

(3.) The second respondent had filed a counter affidavit and strongly opposed the writ petition. When the writ petition came up for final hearing before this Court on 05.02.2013, Mr.P.Thiagarajan, competent counsel, made heated arguments on behalf of the petitioner and the highly competent Additional Government Pleader for the first respondent and the learned Government Advocate for the second respondent had also made heated counter arguments. Then, this Court passed an order on merits and quashed the impugned orders of the second respondent vide Proc.Nos.13760/A2/2002-1, 13760/A2/2002-2, 13760/A2/2002-3 and 13760/A2/2002-4, dated 20.02.2004, since they were not capable for further processing.