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Judgment
6 paragraphs · 213 wordsT.R. Ramachandran Nair, J.—Alleging violation of the directions issued by this Court in Annexure-V interim order, this Contempt Case is filed.
This Court at the stage of admission issued the said direction, directing the 1st Respondent in the writ petition to take a decision on Ext.P16 within a period of one month from the date of the order.
Heard the learned Senior Counsel appearing for the Petitioner and the learned Counsel appearing for the Respondent.
Learned Counsel for the Respondent submitted that already Ext.P16 has been disposed of as per Ext.P17 communication produced in the writ petition itself. It is in that context issuance of a fresh order was not thought of.
Learned Senior Counsel for the Petitioner submitted that Ext.P17 do not reflect a proper decision on the pleas raised by the Petitioner. This is a matter for this Court to consider in the writ petition itself. Now the Respondent has taken a stand that Ext.P17 reflects the decision on Ext.P16. There cannot therefore be any allegation that the Respondent has committed contempt of this Honourable Court especially in not complying with the direction in Annexure-V interim order. Therefore, all the contentions of the Petitioner will be considered in the writ petition.
This Contempt Case is closed.