A PAUL PANDI Vs. A KARTHIK

JUDGEMENT

(1.) This Petition is filed under Section 11 of the Contempt of Courts Act, 1971 praying to punish the Respondent for willful disobedience of the Order dated 24.4.2012 made in W.P. No. 11350 of 2012. This Court, by Order dated 24.4.2012, directed the Respondent herein to consider the representation of the Petitioner dated 28.10.2011 for allotment of an alternative shop and pass orders on merits, if permissible under law, expeditiously.

(2.) The Petitioner instead of filing the Contempt Petition for alleged violation of the said Order, chose to file another Writ Petition in W.P. No. 27064 of 2012 seeking allotment of a shop in Koyambedu Kamaraj Flower Market, Chennai. This Court, while disposing of the Writ Petition in W.P. No. 27064 of 2012, by Order dated 6.8.2014, directed the Respondent to comply with the earlier Order passed by this Court on 24.4.2012.

(3.) If the Petitioner is aggrieved by the willful disobedience of the Order of this Court dated 24.4.2012 made in W.P. No. 11350 of 2012, he ought to have filed a Contempt Petition within the statutory period prescribed under Section 20 of the Contempt of Courts Act. Filing of another Writ Petition for the same relief cannot be a basis for this Court to entertain the Contempt Petition after the limitation period has expired.