PALLAVARAM CANTONMENT MERCHANTS Vs. C P M JAYAPAUL

JUDGEMENT

(1.) PALLAVARAM Cantonment Merchant's' Association through its General Secretary has filed this contempt petition seeking to punish the respondents for disobeying the order of this Court dated 03. 05. 2005 made in W. A. No. 952 of 2005.

(2.) HEARD the learned counsel for the petitioner as well as the respondents.

(3.) BY order dated 03. 05. 2005, a Division Bench of this Court disposed of Writ Appeal No. 952 of 2005 with a direction to the appellant therein, Cantonment Small Traders Association to hand over the vacant possession to the first respondent therein, viz. , Executive Officer, Cantonment Board, St. Thomas Mount, Chennai 16, within two weeks from the date of said order. In the same order, the Division Bench has observed that in the event of any default or failure to comply with the above order, the Cantonment Board is free to evict them with the help of police. It is not in dispute that the said order has been confirmed by the Supreme Court vide order dated 16. 12. 2005 made in SLP. No. 12523 of 2005.