Madras High Court
M.Ramadoss vs Mr.Jayakumar on 20 June, 2025
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
Cont.P.No.1661 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.06.2025
CORAM :
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
Cont.P.No.1661 of 2025
M.Ramadoss ... Petitioner
Vs.
Mr.Jayakumar,
Tahsildar,
Maduravoyal,
Chennai – 600 095. ... Respondent
Contempt Petition filed under Section 11 of the Contempt of Courts
Act, 1971, to punish the respondent for willful disobedience of the order of
this Court dated 01.07.2024 made in W.P.No.33393 of 2022 on the file of
this Court.
For Petitioner : Mr.P.Sesubalan Raja
For Respondent : Mr.A.Selvendran
Special Government Pleader
ORDER
Page 1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 11:20:41 am ) Cont.P.No.1661 of 2025 This Contempt Petition is filed alleging willful disobedience of the order, dated 01.07.2024 made in W.P.No.33393 of 2022, directing the respondent to effect patta in the name of the petitioner in the event of the petitioner succeeding in getting regularization.
2.Today, learned counsel on either side would submit that the order of this Court has been complied with. The learned Special Government Pleader appearing for the respondent has also produced before this Court, a copy of the patta bearing Patta No.12089 effected in the name of the petitioner.
3.Therefore, recording compliance, this Contempt Petition is closed.
20.06.2025 mkn Internet : Yes Index : Yes / No Speaking order / Nonspeaking order Neutral Citation : Yes / No To The Tahsildar, Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 11:20:41 am ) Cont.P.No.1661 of 2025 Maduravoyal, Chennai – 600 095.
N. SATHISH KUMAR, J.
mkn Page 3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 11:20:41 am ) Cont.P.No.1661 of 2025 Cont.P.No.1661 of 2025 20.06.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 11:20:41 am )