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Madras High Court

R.Padmanaban ... Contempt vs Sasikumar on 13 July, 2023

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 13.07.2023

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                      SUB APLC(MD)No.162 of 2023
                                                 in
                                     CONT P(MD)SR No.31782 of 2023


                R.Padmanaban                                            ... Contempt Petitioner/
                                                                            Third Party

                                                      Vs


                1.Sasikumar,
                  Tahsidar,
                  Vilathikulam Taluk Office,
                  Tuticorin District.

                2.M.Balamurugan,
                  Surveyor,
                  Vilathikulam Taluk Office.                             ... Respondents 1 & 3/
                                                                             Respondents 1 & 2

                Prayer: Sub Application filed under Section 151 of Code of Civil Procedure,
                pleased to issue contempt notice to the respondents and punish him for willfully
                and deliberately disobeyed the order passed by this Court in W.P(MD)No.1603
                of 2023, dated 27.01.2023.


                                   For Petitioner     : Mr.K.Kumaravel
                                   For Respondents : Mr.S.RA.Ramachandran
                                                     Additional Government Pleader
https://www.mhc.tn.gov.in/judis
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                                                        ORDER

                          One S.Ramasubbu filed W.P(MD)No.1603 of 2023 for conducting

                survey.           The writ petition was disposed of on 27.01.2023.    The survey

                authorities issued notice. The petitioner offered his objections. Since the

                petitioner could not obtain any interim injunction, survey was conducted.

                Survey authorities have merely shown the four boundaries and nothing more.

                This by itself cannot affect the rights of the petitioner. It is stated by the

                learned counsel appearing for the petitioner that he has filed civil suit.   The

                rights of the petitioner will abide by the civil suit filed by him.


                          2. This sub application is disposed of accordingly.


                                                                                13.07.2023

                Index               : Yes / No
                Internet            : Yes/ No
                NCC                 : Yes / No
                MGA

                1.The Tahsidar,
                  Vilathikulam Taluk Office,
                  Tuticorin District.

                2.The Surveyor,
                  Vilathikulam Taluk Office.


https://www.mhc.tn.gov.in/judis
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                                         G.R.SWAMINATHAN, J.

MGA SUB APLC(MD)No.162 of 2023 in CONT P(MD)SR No.31782 of 2023 13.07.2023 https://www.mhc.tn.gov.in/judis 3/3