ZEENATH BEGAM Vs. MOHAMMED NASIMUDDIN, I.A.S

JUDGEMENT

(1.) The present contempt application is filed to punish the respondents for having willfully not complied with the order of this Court passed in WP No.27881 of 2010 dated 10.8.2011.

(2.) This Court passed an order on 10.8.2011 as follows:-

(3.) This Court passed an order directing the petitioners to prefer a representation within the period of two weeks from the date of receipt of a copy of this order to the appropriate Committee formed under the Tamil Nadu Preservation of Private Forests Act, 1949 and in the event of receiving such representation from the petitioners, the appropriate Committee shall consider the representation of the petitioners in the light of the amendment made to Section 4-A of the Tamil Nadu Preservation of Private Forests Act, 1949 published in the Gazette as L.A.Bill No.7 of 2011 and pass orders within the period of four weeks from the date of receipt of the representation from the writ petitioner.