K RAVICHANDRAN Vs. R MANNAR

JUDGEMENT

(1.) THESE contempt petitions have been filed praying that this Court may be pleased to punish the respondent for contempt of Court for willful disobedience of the order of this Court, dated 21.4.2003, made in W.P.Nos.12013 and 12014 of 2003.

(2.) THE petitioners have stated that they are the owners of plot No.64 in Contempt Petition No.1005 of 2004 and Plot No.64 -C, in Contempt Petition No.1006 of 2004, Kallikuppam Road, Venkatapuram, Ambattur, Chennai, having purchased the same in the year, 1991, by a sale deed bearing No.4900/91, registered at the office of the Sub -Registrar, Ambattur.

(3.) IT has been further stated that the eastern side of the properties of the petitioners facing Kallikuppam Road was unauthorisedly occupied by encroachers and unauthorised pucca shops had been constructed completely cutting off the entrance to the petitioners' property from Kallikuppam Road. Even the 12 feet wide common passage from Kallikuppam Road has been blocked by the encroachers leaving only a space of 8 feet. Therefore, the petitioners had sent a representation to the respondent, on 7.12.2002, requesting that necessary action be taken to remove the encroachments. Another representation was sent by the petitioners, on 6.1.2003. Since no action had been taken by the respondent, the petitioners had filed writ petitions before this Court in W.P.Nos.12013 and 12014 of 2003, for issuance of writs of Mandamus to direct the respondents therein to consider the representations of the petitioners, dated 7.12.2002 and 6.1.2003 and to remove the illegal encroachments. By an order, dated 21.4.2003, this Court had passed the final order in the said writ petitions.