R. RUKMANI Vs. JAYAKUMAR

JUDGEMENT

(1.) ALLEGING disobedience of the order made in W.P. No. 24465 of 2013 dated 22.11.2013, Contempt Petition is filed.

(2.) LANDS owned by the petitioner measuring 4880 sq.ft., in S.No. 392/1 in No. 189, Sholinganallur Village, Kancheepuram District, has been acquired for housing scheme. Compensation was not paid. Therefore the petitioner filed W.P. No. 38950 of 2002 for a mandamus directing the respondents therein to disburse the compensation amount. Writ petition has been ordered on 12.11.2002 directing the respondents to consider and take further action. In response to the directions made in W.P. No. 38950 of 2002 dated 12.11.2002, the Special Tahsildar, Land Acquisition Unit -V, Tamilnadu Housing Board Schemes, Chennai, had sent a letter dated 03.12.2003, stating that the compensation amount of Rs. 2,80,413/ - payable, in respect of the lands in S.Nos. 392/1A and 392/1B has been deposited on the file of the learned Sub Judge, Poonamallee in Civil Court deposit.

(3.) THEREAFTER , when the said representation was not answered, the petitioner had filed Contempt Petition No. 337 of 2012. Recording a letter in R.C. No. 1350/12/F3 dated 20.06.2012, contempt petition was closed on 29.06.2012. The said letter reads as follows: