Madras High Court
V.N.Devadoss vs Dr.N.Venkatachalam on 27 November, 2024
Author: P.T. Asha
Bench: P.T. Asha
Cont.P.No.3158 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.11.2024
CORAM
THE HONOURABLE Ms. JUSTICE P.T. ASHA
Cont.P.No.3158 of 2024
in
W.P.No.1429 of 2024
V.N.Devadoss ... Petitioner
Vs.
DR.N.Venkatachalam, I.A.S.,
The Commissioner of Land Reforms,
Ezhilagam,Cheupak,
Chennai 600 005. ... Respondent
PRAYER: Contempt Petition is filed under Section 11 of the
Contempt of Courts Act to punish the Respondent for willful
disobedience of the order passed by this Hon'ble Court dated
27.03.2007 made in W.P.No. 1429 of 2003.
For Petitioners : M/s.V.Ayyapparaja
For Respondents : Mr.A.Selvendran, Spl.G.P.
for the sole respondent
1/3
https://www.mhc.tn.gov.in/judis
Cont.P.No.3158 of 2024
ORDER
The contempt petition has been filed praying to punish the respondents for wilfully disobeying the orders passed in W.P.No.1429 of 2024 dated 16.05.2024.
2. It is informed that the patta has been issued to the petitioner.
Therefore, the order of this Court has been complied with and no further adjudication is required in the above contempt petition.
3. Accordingly, the contempt petition stands closed. No costs.
27.11.2024
Index : Yes/No
Internet : Yes/No
Neutral Citation :Yes/No (shr) To DR.N.Venkatachalam, I.A.S., The Commissioner of Land Reforms, Ezhilagam,Cheupak, Chennai 600 005.
2/3https://www.mhc.tn.gov.in/judis Cont.P.No.3158 of 2024 P.T. ASHA, J, shr Cont.P.No.3158 of 2024 in W.P.No.1429 of 2024 27.11.2024 3/3 https://www.mhc.tn.gov.in/judis