B MOHAMAD SHIBLI Vs. SRIPATHY

JUDGEMENT

(1.) THIS contempt application is filed under sections 10 and 12 of the Contempt of Courts Act, 1971 (Act No. 70 of 1971) praying to punish the respondents for their wilful disobedience of the order dated 26. 08. 2009 made in Writ Petition No. 17277 of 2009.

(2.) A public interest litigation was filed by the petitioner for issuance of writ of mandamus directing the respondents to find out a new route for Vinayagar procession in Muthupettai, based on the representation dated 19. 08. 2009 and the new route pointed out by the petitioner. The petitioner also made available the sketch of alternate route prepared by him, along with writ petition, which has been referred to in the order of the Division Bench. In order to have clarity, we extract the paragraphs 4 to 6 of the order of the Division Bench :

(3.) IT is the case of the petitioner that pursuant to the direction, a meeting was convened by the District Administration and suggestion put forth by the petitioner by way of sketch has not been accepted, but the respondents allowed the procession in yet another alternate route and as such they have not complied with the direction issued by this Court. On that premise, the contempt petition has been filed to punish the respondents for having committed deliberate and wilful disobedience of the order of this Court under the Contempt of Courts Act.