P. KULANDAIVEL Vs. S. GOWTHAMAN

JUDGEMENT

(1.) THIS Contempt Petition is filed on the ground that the order dated 12.11.2013 passed in W.P. No. 26223 of 2013 has not been complied with by the respondent.

(2.) THIS Court, at the instance of the contempt petitioner, while disposing of the writ petition in W.P. No. 26223 of 2013, directed the Executive Officer, Thammampatti Town Panchayat, the respondent herein, to take appropriate action on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of the order.

(3.) IT appears that the respondent herein has taken action, but, belatedly.