K ARASAPPAN Vs. HARIHARAN

JUDGEMENT

(1.) The petitioners, being the land owners, challenged the acquisition proceedings. It is also the case of the petitioners that in any event, they are entitled for possession as per the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, as seen from the rejoinder filed with specific reference to para 12 of the contempt petition.

(2.) This Court, following the earlier orders, was pleased to grant an order of interim injunction. Interalia alleging that the said order is violated by the respondents by putting up construction of compound wall, the present contempt petition has been filed.

(3.) Learned counsel appearing for the petitioners would submit that though the construction has been stopped now, it was not done despite the orders passed.