P KUPPAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner has filed this contempt application against the respondent on the ground that contrary to the order of interim stay granted by this Court, the respondents had demolished the superstructure put up by the petitioner. Admittedly the petitioner had encroached upon the government poramboke land and put up the construction. Her case is that without following the procedure laid down under the Madras Land Encroachment Act, the respondents tried to evict the petitioner. Hence the writ petition has been filed.

(2.) ON 23.5.95 this Court passed the following order;

(3.) THE counsel for the petitioner contended that when after hearing both the counsel this court has passed an interim order restricting the period it is not open to the respondents to remove the encroachment pending final orders. THE removal of the obstruction is contrary to the order of this court and with deliberate intention to disobey the order of this court.