Madras High Court
S.Paramasivan vs (Deleted As Per Order Dated 03.09.2012) on 18 November, 2014
Author: K.B.K.Vasuki
Bench: K.B.K.Vasuki
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.11.2014
CORAM
THE HONOURABLE MS.JUSTICE K.B.K.VASUKI
Cont.P.(MD)Nos.604 of 2012
to 608 of 2012
in
W.P(MD)Nos.5980, 6085, 6630, 7441 and 6494 of 2011
S.Paramasivan
.... Petitioner in
Cont.P(MD)No.604 of 2012
S.Gomu
.... Petitioner in
Cont.P(MD)No.605 of 2012
R.Ramalakshmi
.... Petitioner in
Cont.P(MD)No.606 of 2012
D.Kalappa Pillai
.... Petitioner in
Cont.P(MD)No.607 of 2012
M.Rayappan
.... Petitioner in
Cont.P(MD)No.608 of 2012
Vs.
1.(Deleted as per order dated 03.09.2012)
2.Mr.V.Chellamuthu I.A.S.,
The Chairman and Managing Director,
Tamil Nadu Housing Board,
Nandanam,
Chennai 600 035.
3.Mr.K.Balachandar B.E.,
The Executive Engineer,
and Administrative Officer,
Tamil Nadu Houssing Board,
Tirunelveli Housing Unit,
Sivanthipatty Road,
Tirunelveli ? 627 011.
.... Contemnors/Respondentsn in all Petitions
PRAYER in Cont.P(MD)No.604 of 2014: Petition filed under Section 11 of the
Contempts of Court Act, to initiate contempt proceedings against the
contemnors/Respondents and punish Contemnors/Respondents for their willful
disobedience of the order of this Court om dated 15.07.2011 in W.P(MD)No.5980
of 2011.
PRAYER in Cont.P(MD)No.605 of 2014: Petition filed under Section 11 of the
Contempts of Court Act, to initiate contempt proceedings against the
contemnors/Respondents and punish Contemnors/Respondents for their willful
disobedience of the order of this Court in W.P(MD)Nos.6085 of 2011 of batch
orders of W.P(MD)Nos.6080 to 6113 of 2011 dated 19.07.2011.
PRAYER in Cont.P(MD)No.606 of 2014: Petition filed under Section 11 of the
Contempts of Court Act, to initiate contempt proceedings against the
contemnors/Respondents and punish Contemnors/Respondents for their willful
disobedience of the order of this Court in W.P(MD)Nos.6630 of 2011 of batch
orders of W.P(MD)Nos.6630 to 6644 of 2011 dated 20.07.2011.
PRAYER in Cont.P(MD)No.607 of 2014: Petition filed under Section 11 of the
Contempts of Court Act, to initiate contempt proceedings against the
contemnors/Respondents and punish Contemnors/Respondents for their willful
disobedience of the order of this Court in W.P(MD)Nos.7441 of 2011 of batch
orders of W.P(MD)Nos.7430 to 7446 of 2011 dated 15.07.2011.
PRAYER in Cont.P(MD)No.608 of 2014: Petition filed under Section 11 of the
Contempts of Court Act, to initiate contempt proceedings against the
contemnors/Respondents and punish Contemnors/Respondents for their willful
disobedience of the order of this Court in W.P(MD)Nos.6494 of 2011 of batch
orders of W.P(MD)Nos.6479 to 6504 of 2011 dated 19.07.2011.
!For Petitioner
in both Petitions : Mr.T.Lajapathyroy
^For Respondents
in both Petitions : Mr.K.Chellapandian AAG
assisted by
Mr.K.Balasubramanian
for TNHB
:COMMON ORDER
Though the contempt petitions are filed for non-compliance of the common order dated 15.07.2011, 19.07.2011 and 20.07.2011 made in W.P(MD)No.5980, 6085, 6630, 7441 and 6494 respectively, this Court, in the contempt petitions has passed subsequent order modifying the earlier order and directed the parties to comply with the latest order dated 25.09.2014. As per which, all the petitioners have to execute indemnity bond and thereafter, the respondents shall execute the sale deed in favour of the petitioners. Though the petitioners in Cont.P(MD)Nos.604, 605, 607 and 608 of 2012 have already executed indemnity bond and the respondents have also executed sale deed, the petitioner in Cont.P(MD)No.606 of 2012 till date has not executed indemnity bond as per the latest order dated 25.09.2014.
2. In view of the above stated position, the contempt petitions (MD)Nos.604, 605, 607 and 608 of 2014 stand closed. The contempt petition(MD)No.606 of 2012 is disposed of by directing the petitioner to execute the indemnity bond and thereafter, the respondent shall execute the sale deed. No costs.
18.11.2014 Index : Yes/No Internet : Yes/No skn To
2.Mr.V.Chellamuthu I.A.S., The Chairman and Managing Director, Tamil Nadu Housing Board, Nandanam, Chennai 600 035.
K.B.K.VASUKI, J skn
3.Mr.K.Balachandar B.E., The Executive Engineer, and Administrative Officer, Tamil Nadu Houssing Board, Tirunelveli Housing Unit, Sivanthipatty Road, Tirunelveli ? 627 011.
Common Order made in Cont.P.(MD)Nos.604 to 608 of 2012 in W.P(MD)Nos.5980, 6085, 6630, 7441 and 6494 of 2011 Dated : 18.11.2014