C. Rajasekharan vs Deepa L.S And Ors

This contempt petition is filed complaining that the directives contained in the judgment dated 08.02.2019 in W.P.(C)No.41508/2017 is not complied with.

The subject issue relates to a proposed construction carried out by the petitioner, application submitted by the petitioner and the consequential direction issued by this Court to finalise the application at the earliest possible time. The grievance of the petitioner in the contempt petition is that, the directions issued in the judgment are not complied with.

However an affidavit is filed by the 1st respondent, from where I am satisfied that certain directions were issued to the petitioner by the Secretary of the Thiruvananthapuram Corporation in order to process the application submitted by the petitioner for building permit, which was not complied with by the petitioner.

However, today when the matter was taken up, learned counsel for the petitioner submitted that, the directions issued by the Secretary were complied with on 17.03.2021.

In that view of the matter, I do not think there was any deliberate and willful action on the part of the respondents in complying with the directions issued by this Court in order to proceed against them under the Contempt of Courts Act, 1971, atleast for the time being. That being so, nothing survives to be considered in the contempt petition, the Contempt of Court case is closed accordingly.