MALLIGA Vs. PATCHAIMAL PANCHAYAT PRESIDENT

JUDGEMENT

(1.) THE contempt petition is filed praying to punish the respondent for having wilfully disobeyed the order dated 26.06.2007 passed by this Court in W.P(MD).No.5577 of 2007.

(2.) THE petitioner gave a complaint to the Block Development Officer (Panchayat), Kovilpatti alleging that the respondent had not settled the bill for the contract work executed by her. THE Block Development Officer (Panchayat), Kovilpatti directed the respondent to take action on the plea for settlement of the bills for execution of the contract work in accordance with the rules and regulations of the Government vide letter in Thi3/6479/05 dated 20.03.2007. THE petitioner thereafter, preferred the writ petition in W.P.(MD)No.5577 of 2007 seeking a direction to the respondent to implement the orders passed by the Block Development Officer (Panchayat), Kovilpatti in Thi3/6479/05 dated 20.03.2007. This Court passed the following order:

(3.) THE brief facts set out in the counter affidavit filed by the respondent are as follows: