Madras High Court
V.M.Nachimuthu vs Mr.K.Rajamani on 23 September, 2019
Author: G.Jayachandran
Bench: G.Jayachandran
Cont.P.No.608 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 23.09.2019
CORAM
THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN
CONT.P.No.608 of 2019
V.M.Nachimuthu .. Petitioner
Versus
1.Mr.K.Rajamani, I.A.S.,
The District Collector,
Coimbatore District,
Coimbatore.
2.Mrs.Bhakiyalakshmi
The Block Development Officer,
Thippampatty Panchayat
Thippampatty, Pollachi Taluk,
Coimbatore District. .. Respondents
Contempt petition filed under section 11 of the Contempt of Courts
Act,1971, to punish the respondents herein for their wilful disobedience and
non-compliance of the orders of this Court made in W.P.No.970 of 2019
dated 27.02.2019.
For Petitioner : Mr.R.Arumugam
For Respondents : Mrs.Narmadha Sampath, AAG
Asst.by S.Suresh Kumar, GA
ORDER
It is reported on behalf of the contemnor that pursuant to the High Court direction, the parties concerned have been instructed not to conduct http://www.judis.nic.in 1/4 Cont.P.No.608 of 2019 any cattle shandy and no permission is granted to conduct cattle shandy in the disputed land.
2. The learned counsel appearing for the petitioner states that the 6th respondent is still conducting the cattle shandy. If it is so, it is open to the petitioner herein to file relevant proofs and documents regarding violation of the order passed by the Block Development Officer, Pollachi (North) vide proceedings dated 26.04.2019 and revive the contempt petition.
3. The contempt petition is closed for the present.
23.09.2019
Internet : Yes
Index : Yes
rpl
To
1.Mr.K.Rajamani, I.A.S.,
The District Collector,
Coimbatore District,
Coimbatore.
2.Mrs.Bhakiyalakshmi
The Block Development Officer, Thippampatty Panchayat Thippampatty, Pollachi Taluk, Coimbatore District.
http://www.judis.nic.in 2/4 Cont.P.No.608 of 2019 http://www.judis.nic.in 3/4 Cont.P.No.608 of 2019 Dr.G.JAYACHANDRAN,J.
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