@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashHeard the learned Counsel appearing on behalf of the Petitioner and the learned Counsel appearing on behalf of the Respondents.
2. This contempt petition has been filed praying that this Court may be pleased to punish the Respondents for their willful disobedience of the order passed by this Court, on 21.12.2010, in W.P. No. 27844 of 2010.
3. This Court, by its order, dated 21.12.2010, made in W.P. No. 27844 of 2010 and W.P. No. 27859 of 2010, had passed a common order, recording the submission made by the learned Counsel appearing on behalf of the Respondents therein that a notice had been issued to one Sundaram, who is said to have encroached upon the property in question, belonging to the Slum Clearance Board and that appropriate action would be taken against him, in accordance with law.
4. The present contempt petition had been filed stating that no action had been taken against the said Sundaram, who had encroached upon the property belonging to the Slum Clearance Board, as submitted by the learned Counsel appearing on behalf of the Respondents.
5. At this stage of the hearing of the contempt petition, the learned Counsel appearing on behalf of the Respondents had placed before this Court the relevant records relating to the matter. From the records available, it is seen that the Respondents had initiated appropriate action for the eviction of the encroachment which is alleged to have taken place. In such circumstances, this Court finds it appropriate to close the contempt petition, as no further orders are required, at this stage.
