C S SHANMUGHAM Vs. DIRECTOR OF TOWN PLANNING

JUDGEMENT

(1.) HEARD Mr. T.R. Rajaraman, the learned counsel appearing on behalf of the petitioner and Mr. V. Bhavani Subbarayan, the learned counsel appearing on behalf of the respondents.

(2.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondents 1 to 3 for willfully disobeying the order of this Court, dated 21.07.1998, made in W.P.No.10204 of 1998.

(3.) IN view of the averments made on behalf of the parties concerned and on a perusal of the records placed before this Court, it is clear that the respondents have not committed any contempt, as alleged by the petitioner. Hence, the contempt petition stands closed. No costs.