GOWRI SHANMUGASUNDARAM Vs. ATULYA MISHRA

JUDGEMENT

(1.) This Contempt Petition has been filed alleging wilful disobedience of the order and direction dated 14.10.2015 in W.P.No.7871 of 2007.

(2.) The said Writ Petition was filed by the petitioner herein for issuance of Writ of Certiorarified Mandamus to quash the order passed by the Assistant Commissioner, Urban Land Ceiling, Chennai in proceedings bearing No.A3/4878/79 and notification No.VI(1) 743/82, dated 02.07.1982, published in the Tamil Nadu Government Gazette, dated 14.07.1982 and the consequential notification, dated 29.08.1982 published in the Tamil Nadu Government Gazette, dated 11.08.1982, as confirmed by the order passed by the Tamil Nadu Land Reforms Special Appellate Tribunal in T.R.P.No.376 of 1999, dated 17.09.2001. The petitioner sought for a consequential direction to pay adequate compensation for the lands acquired from them which according to the petitioner was an illegal acquisition. The Writ Petition was withdrawn with directions issued by the Division Bench by order dated 14.10.2015. The endorsement made by the petitioner seeking withdrawal of the Writ Petition is to the following effect:-

(3.) The above endorsement was signed by the petitioner Ms.S.Sengamalam on 14.10.2015 and the signature attested by the learned counsel for the petitioner on the same date. The Division Bench while disposing of the Writ Petition by order dated 14.10.2015, in paragraphs 8 & 9 therein issued to the following directions:-