EXECUTIVE OFFICER, PONDICHERRY Vs. ARULMIGU LAKSHMINARASIMHASWAMY TEMPLE, SINGIRIKUDI

JUDGEMENT

(1.) THOUGH the C.M.Ps. filed in the Writ Appeal are posted for consideration, as the matter lies in a narrow compass, by consent of both sides, the Writ Appeal itself is taken up for final disposal.

(2.) THE 1st respondent is represented by Shri S. K. Raghunathan, respondents 2 to 4 are represented by teamed Government Pleader for Pondicherry, on whose behalf, learned Counsel Shri Gopalakrishnan, has put in appearance and argued the matter.

(3.) THE appeal is preferred, against the common order dated 19 -10 -1995 passed by the learned single Judge in W.P. No. 14816 of 1993 and Contempt Application 546 of 1993. Contempt Application 546 of 1993 came to be filed, having regard to the violation of the interim order of injunction issued, pending disposal of the writ petition. Therefore, learned single Judge has heard and decided both the writ petition as well as the contempt application together.