HUMMAL FAROOK Vs. M RAJARAM I A S

JUDGEMENT

(1.) HEARD Mr.S.Consious Ilango, the learned counsel appearing on behalf of the petitioner and Mr.P.S.Raman, the learned Additional Advocate General appearing on behalf of the respondents.

(2.) THE contempt petition has been filed praying that this Court may be pleased to punish the respondents for disobedience of the order, dated 31.03.2006, made in W.P.M.P.No.28682 of 2005 in W.P.No.26239 of 2005.

(3.) AT this stage of the hearing of the contempt petition, Mr.P.S.Raman, the learned Additional Advocate General, had submitted that the order passed by this Court, on 31.03.2006, in W.P.M.P.No.28682 of 2005 in W.P.No.26239 of 2005, based on which the contempt petition has arisen, has been suspended by an order passed by this Court, dated 20.07.2007, made in W.P.M.P.No.17853 of 2006 in W.P.No.26239 of 2005. The said order is as follows: "A careful perusal of the records discloses that the prayer in WP.M.P.No.28682 of 2005 and in W.P.No.26239 of 2005 are one and the same. Of course, pursuant to the order of this Court dated 5.10.2005 in the main writ petition, an audit report dated 27.1.2006 had been filed before this Court and based on that, this Court, passed an order dated 31.3.2006 as follows:-