S KUMARESAN Vs. MURUGAIAH PANDIAN 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 04.05.2012 made in W.P.No.12947 of 2012.

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

(3.) The writ petition came up before this Court on 04.05.2012. The very competent counsels appearing on either side made their submissions effectively. On considering their submissions, this Court directed the respondents to consider the petitioner's representation dated 24.01.2012 and pass orders on merits and in accordance with law, after issuing notice to the petitioner and after conducting enquiry, within a period of thirty days from the date of receipt of a copy of the Order. After receipt of the said order, the respondents had not carried out this Court's Order and hence the writ petitioner had issued a legal notice to the respondents and requested them to carry out the Court's Order. This was not done. Therefore, the contempt proceedings has been initiated.