K T SUNDARAM Vs. T SOUNDAIYA

JUDGEMENT

(1.) This Contempt Petition has been filed to punish the respondent for the wilful disobedience of the order of this Court in W.P. No. 6299 of 2008 dated 22.07.2008.

(2.) Heard the learned Counsel appearing for the petitioner and also Mr. D. Sasikumar, learned Government Advocate, appearing for the respondent.

(3.) At the time of hearing, the learned Government Advocate filed a copy of the order passed by the District Collector, Trichy and stated that the order has been complied with.