T DAYALAN Vs. S V DORAISAMY

JUDGEMENT

(1.) CONTEMPT Appeal No. 1 of 2006 is directed against the order of the learned single Judge dated 12.9.2005, made in CONTEMPT Petition No. 695 of 2002, preferred by one S.V.Doraisamy, who also preferred CONTEMPT Appeal SR. No. 19742 of 2006 against the final order dated 31.1.2006, made in CONTEMPT Petition No. 695 of 2002 under the following facts and circumstances of the case.

(2.) FOR the purpose of convenience, the parties are arrayed as per their rank in the contempt petition.

(3.) IT is obvious from the above order that the learned single Judge prima facie satisfied that the respondents in the contempt petition had colluded and deliberately violated the orders of this Court under the highhanded leadership of the police and however taking a lenient view that this Court was not interested to punish the respondents, directed Respondents 1 to 3 to execute a cancellation deed of all the sale deeds executed on their behalf.