K.B. RAJENDRAN Vs. REGISTRAR-GENERAL

JUDGEMENT

(1.) The Petitioner/Party-in-Person has preferred the instant Contempt Petition praying for passing of an order by this Court to punish the Respondents in willfully, knowingly and deliberately disobeying the Judgment dated 19.02.2016 in W.A. No.188 of 2016 passed by the Hon'ble Division Bench of this Court.

(2.) Heard the Petitioner on the 'Maintainability of the present Writ Petition'. Petitioner's Pleas:

(3.) According to the Petitioner, in W.A. No.188 of 2016 dated 19.02.2016 the Hon'ble Division Bench of this Court had directed the Revenue Authorities not to interfere until title is settled by the Civil and Appellate Courts and further that the present Contempt Petition is filed against the Assistant Executive Engineer of Zone-8 and Junior Engineer of Division No.95 in Corporation of Chennai and the Tahsildar, Ayanavaram Taluk, Chennai - 23 and the Police Officers of Villivakkam, Chennai - 49 have disobeyed and committed contempt as regards the the Hon'ble Division Bench orders/directions issued therein: