DATED: 1.12.2012

CORAM

THE HON'BLE MR.JUSTICE M.JAICHANDREN

Contempt Petition No.1376 of 2011

G.RAMASAMY [ PETITIONER ]

Vs

SHRI SIVAKUMAR [ RESPONDENT ] THE TAHSILDAR

TRICHY MAIN ROAD, SULUR,

COIMBATORE

The Contempt Petition has been filed under Section 10 & 12 of The Contempt of Courts Act, 70/71, to issue summons to the respondents for the wilful disobedience of the orders passed in W.P.No.29520 of 2010 dated 23.12.2010 and punish the respondents under the provisions of contempt of Courts Act. For petitioner : Mr.K.Chozhan

For respondents : Mr.M.L.Mahendran

Government Advocate

O R D E R

At this stage of the hearing of the contempt petition, the learned Government Advocate appearing for the respondent, had submitted that the enquiry, as directed by this Court, by its order, dated 23.12.2010, made in M.JAICHANDREN J.,

W.P.No.29520 of 2010, would be complied with, within a period of four weeks from today, after issuing a notice to the petitioner and the other persons concerned, and after conducting an enquiry, in accordance with the procedures established by law.

2. Recording the submissions made by the learned Government Advocate appearing for the respondent, the contempt petition stands closed, as no further orders are necessary. No costs. 1.2.2012

INDEX : YES/NO

INTERNET : YES/NO

lan

Note: Issue order copy on 6.2.2012

To:

SHRI SIVAKUMAR

THE TAHSILDAR

TRICHY MAIN ROAD, SULUR,