ESES COMBINES ENGINEERING PRIVATE LIMITED Vs. RAJENDRAN CHAIRMAN AND MANAGING DIRECTOR TAMIL NADU SMALL INDUSTRIES DEVELOPMENT CORPORATION LTD

JUDGEMENT

(1.) THE respondents have filed counter affidavits. They are taken on file. The arguments advanced by Mr. R. Ramesh, learned counsel for the petitioner and Mr. M. M. Sundaresan, learned counsel for the respondents have been heard.

(2.) CHALLENGING the show cause notice issued by the first respondent in his proceedings R. C. No. 7541/72/2006 dated 27. 3. 2008 by which the allotment of the Industrial site in favour of the petitioner was sought to be cancelled, the petitioner filed a writ petition in W. P. No. 9257 of 2008. Pending disposal of the writ petition, an interim stay of the operation of the order was sought for in M. P. No. 2 of 2008 filed in the above said writ petition.

(3.) THIS Court, by order dated 10. 06. 2008, granted interim stay of operation of the above said proceedings of the first respondent. Meanwhile, the first respondent herein passed an order on 28. 07. 2008 transferring the Industrial Site bearing D. P. No. 44 measuring 0. 467 acres at Industrial Estate, Thirumudivakkam in favour of M/s. P. C. W. Castings Private Limited, Mugalivakkam, Chennai ? 600 116. Contending that the said order has been passed in violation of the order of stay passed in M. P. No. 2 of 2008 in W. P. No. 9257 of 2008, the petitioner herein has brought forth this contempt petition praying that the respondents should be punished for the alleged act of contempt.