Madras High Court
Avtar Singh vs Mr.Thangapandian on 17 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
Cont.P.(MD)No.3728 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 17.02.2026
CORAM
THE HON'BLE Mr. JUSTICE KRISHNAN RAMASAMY
Cont.P.(MD)No.3728 of 2025
Avtar Singh
... Petitioner
Vs.
1.Mr.Thangapandian,
The Sub-Registrar,
Gangaikondan,
Tirunelveli District.
2.Mr.Jagdish,
The Sub-Registrar,
Mukkudal,
Cheramanmahadevi,
Tirunelveli District.
3.Mr.Ramesh,
The District Registrar,
Palayamkottai,
Tirunelveli District.
... Respondents
Prayer:
Contempt Petition filed under Section 11 of Contempt of Courts
Act praying to punish the condemnors/1 st to 3rd respondents for their
willful disobedience to the order of this Court in W.P.(MD)No.13410 of
2020, dated 23.11.2020.
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Cont.P.(MD)No.3728 of 2025
For Petitioner : Mr.L.Prabhu
For Respondents : Mr.A.Kannan,
Addl. Govt. Pleader
ORDER
This Contempt Petition has been filed alleging non-
compliance of the order passed by this Court in W.P.(MD)No.13410 of 2020, dated 23.11.2020.
2. The learned counsel appearing for the petitioner would submit that two directions were issued in the Writ Petition. The first direction is to take action against the officials, and the second is to remove the illegal entry made in the register. Since these directions have not been complied with, this Contempt Petition has been filed.
3. The learned Additional Government Pleader appearing for the respondents submits that, as far as the first direction regarding action against the officials is concerned, the Department has initiated 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/02/2026 03:28:25 pm ) Cont.P.(MD)No.3728 of 2025 action against the concerned officials. Therefore, the first limb of the direction issued by this Court has been complied with. Insofar as the second direction regarding the removal of the entry made in the register is concerned, he submits that, as there was no provision to delete the entry, they have entered in red ink in Index II, as per Standing Order 945A of the Registration Manual, to indicate that the 'entry made is an illegal entry.'. Therefore, he would submit that the second limb of the prayer has also been complied with and the illegal entry made in the register has been neutralized. Therefore, nothing survives in this Contempt Petition.
4. In view of the above, since the order passed by this Court has been complied with, no further order is required in this Contempt Petition and the same is liable to be closed.
5. Accordingly, this Contempt Petition is closed.
17.02.2026 Index : Yes / No Neutral Citation : Yes / No vsm 3/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 20/02/2026 03:28:25 pm ) Cont.P.(MD)No.3728 of 2025 KRISHNAN RAMASAMY. J., vsm To
1.The Sub-Registrar, Gangaikondan, Tirunelveli District.
2.The Sub-Registrar, Mukkudal, Cheramanmahadevi, Tirunelveli District.
3.The District Registrar, Palayamkottai, Tirunelveli District.
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