V SHIVA Vs. PANKAJ KUMAR BANSAL

JUDGEMENT

(1.) THE above contempt petition has been filed praying that this Court may be pleased to punish the respondents for wilfully disobeying the order of this Court passed in W.P.No.11350 of 2005, dated 4.4.2005.

(2.) IT is stated that the petitioners are permanently residing at Door Nos.1, 2/46-A, 3/46, 4/50 and 5 Madha Koil Nagar, Union Salai, Nolambur Village, Ambattur Taluk, Chennai, Thiruvallore District for more than 35 years.

(3.) THE petitioners had submitted their representations to the respondents requesting them not to evict the petitioners and instead to issue patta in their names for the lands under their occupation. Since the petitioners were threatened by the respondents that they would be evicted without further notice, they had approached this Court by way of a writ petition in W.P.No.7567 of 2005. On 4.3.2005, an order was passed by this Court directing the respondents to consider the representations of the petitioners before passing further orders. However, the respondents had passed orders without considering the representations made by the petitioners, dated 2.3.2005, and without following the directions issued by this Court. In such circumstances, the petitioners had filed another writ petition before this Court in W.P.No.11350 of 2005, challenging the said order passed by the respondents. By an order, dated 4.4.2005, this Court had disposed of the said writ petition. Paragraph 7 of the order reads as follows: