TMT S RAJESWARI Vs. MANNARGUDI MUNICIPALITY, REP BY ITS COMMISSIONER AND S KALAISELVAN, COMMISSIONER, MANNARGUDI MUNICIPALITY

JUDGEMENT

(1.) At the time of hearing of the Contempt Petition, it was submitted by the counsel for both the parties that the connected Writ Petition No. 23 of 2000 should also be considered so that the dispute between the parties can be resolved. Accordingly, the writ petition was listed along with the contempt petition.

(2.) Heard the learned counsels appearing for the parties.

(3.) The facts and circumstances giving rise to the writ petition as well as the contempt petition may be noticed.