A K NATESA CHETTIAR Vs. S GOPALA KRISHNAN

JUDGEMENT

(1.) THIS contempt petition has been filed by the petitioner praying that this Court may be pleased to punish the respondents for having wilfully disobeyed the order of this Court, dated 18.3.2005, made in W.P.No,9137 of 2005.

(2.) THE petitioner has stated that he had filed a writ petition before this Court, in W.P.No,9137 of 2005, praying for a Writ of Mandamus to direct the respondents 1 to 6 to remove the encroachment and occupation of the lands belonging to Ellai Amman Temple, at Ambur.

(3.) A counter affidavit has been filed on behalf of the fifth respondent.