LAWS(MAD)-2005-7-242

M WILSON Vs. S RAMACHANDRAN, ADMINISTRATOR, NANGUNERI RADHAPURAM TALUKS AGRICULTURAL PRODUCERS CO-OPERATIVE MARKETING SOCIETY LIMITED

Decided On July 22, 2005
M WILSON Appellant
V/S
S RAMACHANDRAN, ADMINISTRATOR, NANGUNERI RADHAPURAM TALUKS AGRICULTURAL PRODUCERS CO-OPERATIVE MARKETING SOCIETY LIMITED Respondents

JUDGEMENT

(1.) Pursuant to the direction of this Court, the respondent, namely, S. Ramachandran, Administrator, Nanguneri Radhapuram Taluks Agricultural Producers Cp-op. Marketing Society Limited, Vallioor, Tirunelveli District appeared before me. The respondent has also filed a counter affidavit highlighting their stand. Among the information furnished, the details mentioned in para 8 and 9 are relevant:

(2.) On going through these particulars and the information and also the orders passed in the earlier writ petition as well as disposal of batch of cases in Writ Appeal No. 2401/2002, etc., I am unable to accept the claim of the petitioner, namely, that the respondent has dis-obeyed the order of this Court. Contempt Petition is devoid of any merit; hence the same is dismissed.