A VEDAGIRI Vs. THIRU R CHELLAMUTHU

JUDGEMENT

(1.) THE above contempt petition has been filed praying that this Court may be pleased to punish the respondent for disobeying the orders of this Court, dated 23.1.2001, made in W.P.No.21872 of 1993.

(2.) IT is stated by the petitioner that the Tamil Nadu Housing Board had acquired the petitioner's property with an extent of 2 grounds and 518 sq. ft. at No.94, Lattice Bridge Road, Thiruvanmiyur, Chennai.

(3.) THE respondent has filed a counter affidavit stating that he was tendering an unconditional apology in case this Court finds that the respondent had, in some way, committed contempt of Court.