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Judgment
M. Jaichandren, J.—This contempt petition has been filed praying that this Court may be pleased to punish the respondent herein for committing grave contempt and gross disobedience of the order passed by this Court, in W.P. No. 28412 of 2006 (O.A. No. 2794 of 1996), dated 25.6.2008.
This Court, by its order, dated 25.6.2008, had permitted the petitioner to make a representation to the first respondent, with regard to the reliefs sought for in the writ petition, within a period of four weeks from the date of the passing of the order, and on such representation being submitted, the first respondent had been directed to pass appropriate orders thereon, on merits and in accordance with law, within a period of twelve weeks thereafter.
The main contention of the learned Counsel appearing for the petitioner is that even after a representation, dated 7.8.2008, having been submitted to the respondent, in person, no orders had been passed by the respondent on the said representation, as directed by this Court, by its order, dated 25.6.2008.
The learned Counsel appearing for the respondent had submitted that no representation had been submitted by the petitioner within the period of four weeks granted by this Court, by its order, dated 25.6.2008, and therefore, there is no wilful disobedience of the order passed by this Court, as alleged by the petitioner. Since, the petitioner has not shown to the satisfaction of this Court that a representation had been submitted to the respondent, within the period of four weeks granted by this Court, by its order, dated 25.6.2008, the present contempt petition filed by the petitioner cannot be sustained. Hence, the contempt petition stands dismissed. However, it is made clear that if a representation had been
submitted by the petitioner, on 7.8.2008, as claimed by him, it would be open to the respondent to pass appropriate orders thereon, as per law.
No costs.