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Madras High Court

R.Parthipan vs Shri Rajkumar Thik Vijay on 8 February, 2021

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                     1        CONT.P.(MD)NO.140 OF 2020

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED: 08.02.2021

                                                  CORAM

                          THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                      CONT.P.(MD)No.140 of 2020 in
                                       W.P.(MD)No.19066 of 2017

                      R.Parthipan                          ... Petitioner/Petitioner

                                                     Vs.

                      Shri Rajkumar Thik Vijay,
                      The Joint Secretary,
                      Cattle and Dairy Development
                       Department of Animal Husbandry Dairying and Fisheries,
                      Ministry of Fisheries, Animal Husbandry & Dairying,
                      Krishi Bhavan, New Delhi.     ... Contemnor/Respondent No.1

                                Prayer: Contempt petition is filed under Section 11
                      of Contempt of Courts Act, 1971, to initiate contempt
                      proceedings against the contemnors/respondents to punish
                      him for the willful disobedience of the order of this Court in
                      W.P.(MD)No.19066 of 2017 dated 28.02.2019.


                                For Petitioner   : Mr.T.Lajapathi Roy
                                For Respondent : Ms.L.Victoria Gowri,
                                                 Assistant Solicitor General.

                                                    ***




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                                                         2         CONT.P.(MD)NO.140 OF 2020

                                                  ORDER

Heard the learned counsel appearing for the petitioner and the learned Assistant Solicitor General appearing for the respondent.

2. The petitioner claims to have developed an elite crossbred Jersey Cow and he wanted this Court to direct the respondent to recognise the same under Rashtriya Gokul Mission Scheme for award. Vide order dated 28.02.2019, I called upon the respondents to consider the petitioner's claim. Alleging that the order passed by this Court has not been complied with, this contempt petition came to be filed.

3. Today when the matter was taken up for hearing, the learned Assistant Solicitor General appearing for the respondent pointed out that the petitioner's case could not be considered for the simple reason that Gopal Ratna award is given only to those farmers maintaining herd of Indigenous breeds. The petitioner on the other hand is maintaining only a Jersey cross breed. Therefore, the representation of the petitioner came to be rejected. A copy of the order dated 12.03.2020 has also been enclosed in the typed set of papers. http://www.judis.nic.in 2/4 3 CONT.P.(MD)NO.140 OF 2020

4. Therefore, nothing survives for further consideration in this writ petition. This contempt petition is closed.




                                                                                            08.02.2021

                      Index    : Yes / No
                      Internet : Yes/ No
                      pmu

Note : 1. Issue order copy within one day after the same received by the Court Officers Section.

2. In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To:

The Joint Secretary, Cattle and Dairy Development Department of Animal Husbandry Dairying and Fisheries, Ministry of Fisheries, Animal Husbandry & Dairying, Krishi Bhavan, New Delhi.
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