01Facts
The petitioners filed a contempt petition under Section 11 of the Contempt of Courts Act, 1971, alleging wilful disobedience of the High Court’s order in W.A. No. 192 of 2015 dated 18 July 2023.
p. 6At the hearing, their counsel sought permission to withdraw the petition, with liberty to pursue remedies in accordance with law.
p. 602Issues
i.Whether the petitioners should be permitted to withdraw the contempt petition with liberty to work out their remedies in accordance with law.
p. 603Law Applied
The petition was brought under Section 11 of the Contempt of Courts Act, 1971.
p. 5The Court did not discuss the scope of that provision or apply any substantive contempt-law principle; it dealt only with the petitioners’ request to withdraw.
p. 6Provisions in the judgment · 1 · Linked ones open on LawLens
Contempt of Courts Act, 1971 Section 11
04Reasoning
The petitioners expressly sought withdrawal with liberty to pursue remedies in accordance with law.
p. 6The Court granted that request without examining whether the alleged disobedience occurred or determining the merits of the contempt allegations.
p. 605Holding
The Court permitted withdrawal and dismissed the contempt petition as withdrawn.
p. 6The Court granted the petitioners liberty to work out their remedies in accordance with law.
p. 6Original Court PDF
J.Baskerbabu and 31 othersvsThiru. T.Udhayachandran IAS., and 2 others
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