Madras High Court
G.Pappiah vs Mr.Atul Mishra on 13 March, 2019
Author: T.Raja
Bench: T.Raja
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.03.2019
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
Contempt Petition No.2165 of 2018
G.Pappiah .. Petitioner
-vs-
1. Mr.Atul Mishra, I.A.S.,
Secretary
State of Tamil Nadu
Revenue Department
Fort St.George
Chennai 600 009
2. Mr.V.K.Jeyakodi
Commissioner of Land Administration
Ezhilagam, Chepauk
Chennai 600 005
3. Mr.Balaji
Assistant Commissioner
Urban Land Tax, Kancheepuram District
No.169, Sannadhi Street, Adambakkam
Chennai 600 088
4. Mrs.Bhagyalakshmi
Tahsildar
Sholinganallur Taluk
Sholinganallur .. Respondents
Petition under Section 11 of the Contempt of Courts Act, 1971 praying to
punish the respondents for wilful disobedience of the order of this Court dated
19.4.2018 made in W.P.No.8458 of 2018.
For Petitioner :: Mr.A.Jenasenan
http://www.judis.nic.in
2
For Respondents :: Mr.S.R.Rajagopal
Additional Advocate General
assisted by
Mrs.P.Rajalakshmi
Additional Government Pleader
ORDER
Mr.S.R.Rajagopal, learned Additional Advocate General for the respondents submitted that now a proceeding has been issued by the Assistant Commissioner, Urban Land Tax, Alandur Zone, Chennai to the Tahsildar, Sholinganallur Taluk, Sholinganallur vide Rc.No.117/2001/B dated 26.2.2019 requesting the Tahsildar to take necessary action for the mutation of records and issue conditional patta to Mr.G.Pappaiah, the petitioner herein for the land held by him in S.No.174/2 (part) of Madipakkam Village, subject to the outcome of the W.A.No.284 of 2018 already filed by the Government. Therefore, the learned Additional Advocate General requested the petitioner's counsel Mr.A.Jenasenan to furnish the following documents to his office for being scanned and uploaded through the website to the office of Tahsildar, Sholinganallur:
(i) Encumbrance certificate
(ii) Xerox copies of the parent documents, if the originals are not available, for the land purchased by the petitioner
(iii)Sale deed in original Once the Tahsildar receives all the aforementioned documents, on verification, within 24 hours, the petitioner will be issued with the patta in respect of the land held by him.
2. Recording the statement made by the learned Additional Advocate http://www.judis.nic.in 3 General, granting a week's time to the petitioner to upload all the aforementioned documents, this contempt petition stands closed.
13.03.2019 ss http://www.judis.nic.in 4 T.RAJA, J.
ss Cont.P.No.2165 of 2018 13.03.2019 http://www.judis.nic.in