Madras High Court
S.Rajendran vs Thiru V.Rajaraman on 26 February, 2016
Author: B.Rajendran
Bench: B.Rajendran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 26.02.2016
CORAM
THE HONOURABLE MR.JUSTICE B.RAJENDRAN
Contempt Petition (MD)No.990 of 2015
in
Writ Petition (MD)No.17974 of 2014
S.Rajendran
... Petitioner
Vs.
1.Thiru V.Rajaraman,I.A.S.,
District Collector,
Virudhunagar District,
Virudhunagar.
2.Thiru Selvam,
Inspector of Police,
Mukkulam Police Station,
Mukkulam,
Virudhunagar District.
... Respondents
PRAYER: This Contempt Petition is filed under Section 11 of the Contempt of
Courts Act, to punish the contemnors / respondents for willful disobedience
of the order dated 07.11.2014 in W.P(MD)No.17974 of 2014.
!For Petitioner :Mr.M.Kannan
^For Respondent :Mr.M.Murugan
Govt. Advocate
:O R D E R
It is represented by the learned Government Advocate that the order passed in the writ petition in W.P(MD)No.17974 of 2014 dated 07.11.2014, has been complied. He has also produced a copy of the communication dated 21.11.2014.
2. Recording the same, the contempt petition is closed. No costs.
To
1.Thiru V.Rajaraman,I.A.S., District Collector, Virudhunagar District, Virudhunagar.
2.Thiru Selvam, Inspector of Police, Mukkulam Police Station, Mukkulam, Virudhunagar District..