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Madras High Court

Pushpam Ganapathi vs Stalin on 6 January, 2026

                                                                                         Cont.P.(MD)No.3555 of 2025


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 06.01.2026

                                                             CORAM:

                                  THE HONOURABLE MR.JUSTICE K.SURENDER

                                               Cont.P.(MD)No.3555 of 2025

                 Pushpam Ganapathi                                                            ... Petitioner

                                                                 Vs.
                 Stalin,
                 The Tahsildar,
                 Thoothuudi Taluk,
                 Thoothukudi District.                                                        ... Respondent
                 Prayer:- Contempt Petition is filed under Section 11 of Contempt of Courts Act,
                 praying to punish the respondent herein for the acts of contempt of Court for the
                 disobedience of the order passed in W.P.(MD)No.10877 of 2024, dated
                 14.03.2025, on the file of this Court.
                                  For Petitioner                 : Mrs.P.Jessi Jeeva Priya

                                  For Respondent                 : Mr.P.Subbaraj
                                                                   Special Government Pleader

                                                              ORDER

Alleging that the order of this Court dated 14.03.2025, made in W.P. (MD)No.10877 of 2024 has not been complied with, the petitioner has come up before this Court with this Contempt Petition.

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2. Today, when the matter was taken up for hearing, the learned Special Government Pleader appearing for the respondent produced a copy of the proceedings of the respondent in Na.Ka.Aa6/1914/2024, dated 29.12.2025, and submitted that the UDR relating to the land which the petitioner is seeking to subdivide needs to be amended. He further submitted that the UDR amendment does not fall within the jurisdiction of the respondent / Tahsildar. Therefore, the petitioner was informed to file a petition before the District Revenue Officer to amend the UDR, after which the petitioner's request for subdivision Patta would be considered.

3. Recording the aforesaid submission, this Contempt Petition is closed. The petitioner is at liberty to challenge the said proceedings, if she is so aggrieved.

                 NCC              : Yes / No                                        (K.SURENDER, J.)
                 Index            : Yes / No                                           06.01.2026
                 smn2


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                                                                                   Cont.P.(MD)No.3555 of 2025




                 To:-

                 Stalin,
                 The Tahsildar,
                 Thoothuudi Taluk,
                 Thoothukudi District.




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                                                                              Cont.P.(MD)No.3555 of 2025




                                                                                  K.SURENDER, J.

                                                                                                  smn2




                                                                        Cont.P.(MD)No.3555 of 2025




                                                                                           06.01.2026




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