C SETHURAMAN Vs. COMMISSIONER AND SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD, Mr.Karthik Srinath, the learned counsel appearing on behalf of the petitioner and Mr.S.Gopinathan, the learned Additional Government Pleader appearing on behalf of the respondents.

(2.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondents for contempt of Court for wilfully disobeying the order of this Court, dated 12.07.2004, made in W.P.M.P.No.23370 of 2004 in W.P.No.19425 of 2004.

(3.) THE respondent submits that the acquired lands were under Government possession. THE irular community people in the area made representation to the Revenue Divisional Officer, Virudhachalam to provide House site patta for 25 families stating that the site acquired for them is free from court cases. THE Revenue Divisional Officer, Virudhachalam in his letter No.A.5/1926/2003, dated 31.03.2003, instructed the Special Tahsildar, (ADW), Virudhachalam to enquire the beneficiaries request and take action to issue House site patta to the eligible families. THE Special Tahsildar (ADW), Virudhachalam after detailed enquiry submitted proposals to the District Adi Dravidar Welfare Officer, Cuddalore, in A/56/87, dated 13.05.2003, for sanction of house site for 19 beneficiaries who belongs to Hindu-Irular community and eligible for getting assignment. THE District Adi Dravidar Welfare Officer approved the list and plot sketch. THE house site pattas for 19 beneficiaries were issued on 09.01.2004. Hence the contention of the petitioner is false.