T. ELANGOVAN Vs. SAUNDARYA AND ORS.

JUDGEMENT

(1.) THE petitioner has filed this contempt petition to punish the respondents for willfully disobeying the Order of this Court, dated 08.05.2014, in Crl.O.P. No. 11771 of 2014.

(2.) THE short facts of the case are as follows:

(3.) THE respondent/Assistant Commissioner of Police filed his counter affidavit stating that he tenders his unconditional apology before this Court for any wrong doing on the part of the respondents. There is neither willful nor deliberate intention to disobey the order of this Court. However, if the Court comes to the conclusion that contempt has been committed by the respondents, he once again tenders his unconditional apology before this Court. The petitioner filed a direction petition before this Court in Crl.O.P. No. 11771 of 2014 seeking a direction upon the respondents to register a case based on his complaint and investigate the same in accordance with law. This Court, by order dated 08.05.2014, directed the petitioner to submit a fresh complaint before the Assistant Commissioner and directed the Assistant Commissioner, on receipt of the said complaint, to investigate the same and act in accordance with law. But, the petitioner lodged a complaint, dated 20.05.2014, stating that the occurrence had happened on 19.05.2014 and the Land Mark Housing Projects, Chennai, demolished the B and C Mill Employees' Quarters allotted to one Vimalamanohari, wife of Late Stephen Chelladurai (Ex. B and C Mill Employee) and Rajanee, wife of Ethiraj (Ex.B and C Mill Employee). However, the petitioner did not give the fact of the complaint, dated 25.04.2014. The gist of the case is as follows: