Kapico Hospitality Private Limited vs Mr.Devanand on 18 September, 2017

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Madras High Court

Kapico Hospitality Private Limited vs Mr.Devanand on 18 September, 2017

Bench: M.Duraiswamy

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED:  18.09.2017
CORAM 

THE HON'BLE MR. JUSTICE M.DURAISWAMY

Contempt Petition No.2085 of  2015  &
Sub Application No.289 of 2017

Kapico Hospitality Private Limited
Represented by its Authorized Signatory
Santhanam Mahesh
35, General Patters Road
Chennai - 600 002	                    		                ...  Petitioner
       v. 

1.Mr.Devanand
   The Assistant Commissioner
   Urban Land Tax
  Alandur, Chennai - 88

2.Dr.B.Chandramohan, I.A.S.,
   The Secretary to Government
   Revenue  Department
   Fort St. George,  Chennai - 600 009.

   (2nd Respondent is impleaded as per order
     dated 22.03.2017 made in Sub Application
     No.524 of 2016 in Contempt Petition 
     No.2085 of 2015)  					             ... Respondents 
 
Prayer: Petition under Section 11  of the Contempt of Courts Act, to punish the contemnors/respondents for their willful deliberate and contumacious conduct for having willfully and deliberately disobeyed orders of this court  made in W.P.No.18624 of 2014, dated 21.08.2014. 
		For Petitioner         :  Mr.P.Arivudainambi
		For Respondents     : Mr.K.Venkataramani, A.A.G.					                     Asst. by Mr.R.Rajeswaran, S.G.P.  
ORDER

Pursuant to the directions of this Court, Dr.B.Chandramohan, I.A.S., Principal Secretary to the Government of Tamil Nadu, Revenue Department, is present today in the Court.

2. 2.Mr.K.Venkataramani, learned Additional Advocate General appearing for the respondents submitted that the orders of this court passed in the writ petition has been complied with and necessary Government Order and consequential patta have been issued in favour of the petitioner.

3. The learned counsel appearing for the petitioner also submitted that the Government Order and the patta have been issued.

4. In view of the submissions made by the learned counsel on either side, I do not find any reason to keep the contempt petition pending. Accordingly, the contempt petition is closed. No costs. Consequently, connected Sub Application is also closed.


 									18.09.2017 
Index    : Yes/No 

Rj

To

1.Mr.Devanand
   The Assistant Commissioner
   Urban Land Tax
  Alandur, Chennai - 88

2.Dr.B.Chandramohan, I.A.S.,
   The Secretary to Government
   Revenue  Department
   Fort St. George,  Chennai - 600 009.

 
































M.DURAISWAMY, J

Rj



 







Contempt Petition No.2085 of  2015  &
Sub Application No.289 of 2017












18.09.2017

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Madras High Court