Madras High Court
M.Ramadoss vs Habeep Reguman on 28 November, 2025
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
Cont.P.(MD) No. 3085 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 28.11.2025
CORAM:
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
Cont.P.(MD)No. 3085 of 2025
in
W.P.(MD) No. 12784 of 2025
M.Ramadoss ... Petitioner
Vs
Habeep Reguman,
The Revenue Divisional Officer,
O/o. Revenue Divisional Office,
Ramanathapuram,
Ramanathapuram District. ... Respondent
PRAYER: Contempt Petition filed under Section 11 of Contempt of
Courts Act, 1971 to initiate contempt proceedings against the
Contemnor/3rd Respondent and punish him for the willful disobedience of
the order dated 29.04.2025 made in WP(MD) No.12784 of 2025 and thus
render justice.
For petitioner : Mr. D.Balamurugapandi
For respondent : Mr.B.Saravanan
Additional Government Pleader
*****
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Cont.P.(MD) No. 3085 of 2025
ORDER
Learned Additional Government Pleader has handed over a copy of the order dated 25.11.2025 rejecting the request of the contempt petitioner. Recording the same, this Contempt Petition is closed by leaving it open to the petitioner to challenge such order in accordance with law.
28.11.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
apd
To
The Revenue Divisional Officer, O/o. Revenue Divisional Office, Ramanathapuram, Ramanathapuram District.
_____________ Page No. 2 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/12/2025 01:26:48 pm ) Cont.P.(MD) No. 3085 of 2025 SENTHILKUMAR RAMAMOORTHY, J.
apd Cont.P.(MD) No. 3085 of 2025 28.11.2025 _____________ Page No. 3 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/12/2025 01:26:48 pm )