(1.) Alleging that the respondents wilfully failed to implement the order passed by this Court in W.P.No.16956 of 2022, dtd. 1/4/2022 and thereby became liable for punishment under the provisions of Contempt of Courts Act 1971, the present Contempt Case is filed.
(2.) Heard Sri Jogram Tejavath, learned counsel for the petitioner as well as Smt.G.Lakshmi, learned counsel on record for Respondent No.2.
(3.) Writ Petition No.16956 of 2022 was filed seeking the Court to declare the free exit notification dtd. 29/3/2022 as illegal on the ground that the said notification is violative of the principles of natural justice.