K TULASI Vs. SANKARANARAYANAN

JUDGEMENT

(1.) This contempt petition is filed seeking to punish the respondent for his wilful disobedience and non-compliance of the order of this Court dated 3.8.2006 passed in W.P. No. 24601 of 2006.

(2.) Counsel for the petitioner called absent. However, the learned Additional Advocate General, who appeared for the respondent, produced a copy of the fresh order dated 17.2.2009 passed by the Executive Engineer, Tamil Nadu Housing Board, containing the reasons for rejecting the original representation of the petitioner herein, as mandated by this Court earlier and it appears, according to the learned Counsel for the Housing Board, that the said order also was communicated to the other side so as to enable him to challenge the same in the way known to law.

(3.) The learned Additional Advocate General for the Housing Board would express and expatiate that there was no wilful default on the part of the respondent in violating the Court order. This Court, vide order dated 3.8.2006 in W.P. No. 24601 of 2006 issued the following direction: