N. PALAMALAI Vs. RAMACHANDRAN

JUDGEMENT

(1.) The contempt petition has been filed to punish the respondent for willful disobedience of the order made in W.P.No.28474 of 2014 dtd. 31/10/2014.

(2.) This Court passed an order on 31/10/2014 in W.P.No.28474 of 2014 as follows:

(3.) The learned counsel for the petitioner made a submission that pursuant to the orders passed in the writ petition on 31/10/2014, the Additional Chief Engineer (Civil) passed an order on 18/12/2014, wherein the respondents admitted that they are liable to pay a sum of Rs.2,43,292.00 and the said amount has not been paid.