V MUNIA GOUNDER Vs. CHELLAMUTHU

JUDGEMENT

(1.) THE contempt petition is filed under Sections 10 and 12 of the Contempt of Courts Act No. 70 of 1971 to punish the respondents for having committed contempt of Court for disobeying the order dated 22. 1. 2008 made in W. A. No. 1592 of 2007 in and by which the Division Bench has passed an order as follows:

(2.) IN the present contempt petition, it is the case of the petitioner that the petitioner had sought for reference to the reference Court in respect of the lands in various survey numbers, which are acquired from the petitioner. But the respondents have referred to the reference Court the lands in respect of only two survey numbers i. e. , S. Nos. 64/3b and 64/5b, which are the subject matter of award No. 2/88-89 dated 13. 5. 1988. The non-reference of the other survey numbers as directed by this Court in the order dated 22. 1. 2008 would amount to deliberate disobedience and willful flouting of the Order of the Court and the respondents have thereby rendered themselves to be punished under Sections 10 and 12 of the Contempt of Courts Act No. 70 of 1971.

(3.) LEARNED counsel appearing for the petitioner argued very elaborately to sustain the above averment.