SARASWATHI Vs. K NAGARAJAN

JUDGEMENT

(1.) This contempt petition has been filed against the respondents alleging that they have violated the interim order passed by this Court dated 21.12.2011 made in M.P.(MD). No. 1 of 2011 in W.P.(MD). No. 14678 of 2011. In this case, it is stated that the land comprised in S. Nos. 88/1 and 89/1 at Sinthalapatti Village in Ottanchatram Taluk belongs to one Savadan Mathari, from whom one Nachammal purchased the same. Patta was also transferred in the name of Nachammal and it stood in the name of Nachammal for two decades. The land was also cultivated by Nachammal.

(2.) Apprehending that the respondents are trying to vacate him from the said property, he has filed the above writ petition. In the said writ petition, after hearing both parties, by an order dated 21.12.2011, this Court passed a direction to the effect that the respondents shall not interfere with the petitioner's peaceful possession and enjoyment, except due process of law.

(3.) Now, it is alleged that in violation of the order, the crops raised by the petitioner were all damaged. Thereafter, patta was issued to various persons and possession of the petitioner is disturbed.