Madras High Court
R.Rajendran vs Thiru Hans Raj Verma Ias on 7 September, 2016
Author: M.M.Sundresh
Bench: M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 07.09.2016 C O R A M : THE HONOURABLE MR.JUSTICE M.M.SUNDRESH Contempt Petition No.2043 of 2016 R.Rajendran .. Petitioner vs. 1. Thiru Hans Raj Verma IAS, Principal Secretary to Government, Department of Rural and Panchayat Raj, The Government of Tamil Nadu, Fort St.George, Chennai-600 009. 2. Thiru L.Nirmal, IAS, The District Collector cum the Inspector of Panchayat, Thiuruvarur District. .. Respondents PRAYER: Contempt Petition is filed under Section 11 of the Contempt of Courts Act, to punish the respondent for having committed contempt of Court for disobeying the order dated 11.9.2015 made in W.P.No.26105 of 2015. ----- For petitioner : Mr.D.Veerasekaran For respondent : Mr.A.Sri Jayanthi, Spl.G.P. ----- M.M.SUNDRESH, J. suk O R D E R
This Contempt Petition has been filed praying to punish the respondent for having committed contempt of Court for disobeying the order dated 11.9.2015 made in W.P.No.26105 of 2015.
2. When this Contempt Petition is taken up, the learned counsel appearing for the petitioner has submitted that the first respondent has complied with the order dated 11.9.2015 of this Court and passed orders vide proceedings dated 2.9.2016.
3. In view of the compliance of the order of this Court, by the first respondent, this Contempt Petition is closed.
Suk 07.09.2016
To
1. Thiru Hans Raj Verma IAS,
Principal Secretary to Government,
Department of Rural and Panchayat Raj,
The Government of Tamil Nadu,
Fort St.George, Chennai-600 009.
2. Thiru L.Nirmal, IAS,
The District Collector cum
the Inspector of Panchayat,
Thiuruvarur District.
Cont.P.No.2043 of 2016