N.JEYALAKSHMI Vs. ANAND KUMAR SINGH, IAS

JUDGEMENT

(1.) This Contempt Petition has been filed to punish the respondents for non compliance of the order dtd. 22/4/2025, passed by this Court in W.P.No.32172 of 2024, thereby dismissing the writ petition filed by the petitioner and confirming the order passed by the first respondent herein.

(2.) The petitioner filed the above writ petition in W.P.No.32172 of 2024, challenging the order passed by the first respondent dtd. 14/10/2024, passed under Sec. 165 of BNSS, thereby directing the A & B parties to approach the civil Court to ascertain their right over the property comprised in S.No.124/1 & 124/2 to an extent of 2.96 acres situated at T.Keeranur Village, Thirukoilur Taluk, Kallakurichi District. Till then, B party was permitted to worship in the said land without doing any construction and without disturbing the existing position by ordering status quo. This Court dismissed the writ petition and confirmed the order passed by the first respondent. Now the petitioner alleged that the order passed by the first respondent dtd. 14/10/2024 is violated by the respondents 2 to 6 by putting up constructions and also altering the property. Though it was brought to the notice of the first respondent, no action has been taken so far. Further alleged that the respondents 2 to 6 constructed super structure to a larger extent subsequent to the dismissal of the writ petition by this Court.

(3.) The learned counsel appearing for the petitioner submitted that under Article 226 of the Constitution of India, the contempt petition is very much maintainable, since the order passed by this Court is the Court of record and this Court has power to punish the contemnors for the disobedience. He also produced the photographs to show that some construction is now under painting.