Madras High Court
Petitioner In All The Contempt ... vs Dr.T.G.Vinay I.A.S on 25 October, 2017
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B E F O R E T H E MADU R AI B E N C H O F MADR A S HI GH C O U R T
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CORAM
T H E HO N O U R A B L E MR S . J U S T I C E V. B H AVA NI S U B B A ROYA N
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M.Baskaran
: Petitioner in all the Contempt Petitions
Vs.
1.Dr.T.G.Vinay I.A.S.,
District Collector,
Velunatchiyar Campus,
Dindigul, Dindigul District – 624 004.
2.Mr.Karuppaiyah,
Assistant Director of Panchayats,
Head Post Office,
Dindigul,
Dindigul District – 624 001.
3.Mr.S.Pandian,
Block Development Officer (Panchayats),
Head Post Office,
Dindigul,
Dindigul District – 624 001.
: Respondents in all the Contempt Petitions
C OMMO N P R AY E R : Contempt Petitions are filed under Section 11 of the
Contempt of Courts Act, praying to punish the respondents herein for committing
grave contempt and gross disobedience of the order passed by this Court in W.P.
(MD)Nos.2948 to 2950 of 2012, of 2017 order dated 25.10.2017.
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For Petitioner in
all the Cont.Ps. : Mr.T.Lajapathi Roy
For R1 and R2 in
all the Cont.Ps. : Mrs.J.Padmavathy Devi
Special Government Pleader
For R3 in all C.Ps. : Mr.M.Rajarajan
Government Advocate
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O RD E R
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These Contempt petitions have been filed to punish the respondent for the
alleged disobedience of the order of this Court made in W.P.(MD)Nos.2948 to 2950 of
2012, of 2017 order dated 25.10.2017.
2.This Court has passed orders in the said writ petitions on 25.10.2017 to an
extent that without going into the merits of the petitioner's claim, directs the
respondents 1 to 3 to consider the representation of the petitioner, dated 23.02.2012
seeking settlement of bills, if the same has not been considered earlier and take
necessary action on merits and in accordance with law within a period of six weeks
from the date of receipt of a copy of this order.
3.According to the petitioner, since the said orders have not been complied
with, he has filed these Contempt Petitions.
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4.Today, when the Contempt Petitions came up for hearing, the learned Special
Government Pleader would submit that on 20.12.2017 itself a proceedings has been
passed by the Block Development Officer, Dindigul Panchayat Union. As per the said
proceedings, it could be seen that after perusing the orders of this Court, they had
submitted that no such documents are available in the said office and after receipt of
the notice, the petitioner was directed to be present before the concenred authority
with all necessary documents for consideration. They have also stated that if the
petitioner do not produce any documents, they cannot consider his case further.
Inspite of the proceedings has been initiated and notice given, the petitioner has not
appeared and has filed these Contempt Petitions. There is no wilful disobedience is
made out by the petitioner to issue Contempt notice.
5.Under such circumstances, the petitioner is directed to appear before the
authorities on or before 12.01.2019 and after receiving the documents and records,
the respondents are directed to pass appropriate orders. Accordingly, these Contempt
petitions are closed.
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Index : Yes/No
Internet:Yes/No
rj2
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V. B H AVA NI S U B B A ROYA N , J .
rj2 To
1.Dr.T.G.Vinay I.A.S., District Collector, Velunatchiyar Campus, Dindigul, Dindigul District – 624 004.
2.Mr.Karuppaiyah, Assistant Director of Panchayats, Head Post Office, Dindigul, Dindigul District – 624 001.
3.Mr.S.Pandian, Block Development Officer (Panchayats), Head Post Office, Dindigul, Dindigul District – 624 001.
C O N T. P (MD) N o s . 1 8 6 7 t o 1 8 6 9 o f 2 0 1 8 in W. P.(MD) N o s . 2 9 4 8 t o 2 9 5 0 o f 2 0 1 2 0 6.1 2.2 0 1 8 http://www.judis.nic.in