G K SAMPATH Vs. A M SELVAM

JUDGEMENT

(1.) THE above contempt petition has been filed praying that this Court may be pleased to punish the respondent for wilfully disobeying the order of this Court, dated 10.9.2003, made in W.P.No.25316 of 2003.

(2.) THE petitioner had filed a writ petition before this Court in W.P.No.25316 of 2003, praying for a writ of mandamus to direct the respondents 1 and 2 to demolish the walls comprised in S.No.213/2 on the eastern side of the petitioner's plot No.107 in pursuance of the notice issued by the first respondent, dated 8.8.2003.

(3.) A counter affidavit has been filed on behalf of the respondent stating that in pursuance of the order of this Court, dated 10.9.2003 made in W.P.No.25316 of 2003, a reply had been sent vide letter Na.Ka.No.11088/03/F2 dated 11.12.2003.