Madras High Court
P.Dhanapackiam vs Thiru.U.Subramanian on 24 June, 2019
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
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BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 24.06.2019
CORAM:
THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU
and
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
C O N T. P [MD]N o. 7 1 9 o f 2 0 1 9
in
W. P.(MD)N o. 2 0 0 8 o f 2 0 1 8
P.Dhanapackiam : Petitioner / Petitioner
Vs.
Thiru.U.Subramanian,
The Tahsildar,
Musiri Taluk, Musiri,
Trichy District. : Contemnor / 3rd respondent
P R AY E R : Contempt Petition is filed under Section 11 of the Contempt of
Courts Act, 1971 against the respondent herein for his willful disobedience
to implement the order passed by this Court in W.P.(MD)No.2008 of 2018,
dated 13.03.2018.
For Petitioner : Mr.A.Thirumurthy
For Respondent : Mr.V.R.Shanmuganathan
Special Government Pleader
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O R DE R
************
[Order of the Court was made by K.RAVICHANDRABAABU, J.]
This Contempt Petition is filed by complaining that the order
passed in W.P.(MD)No.2008 of 2018, dated 13.03.2018 has not been
complied with so far.
2.Heard the learned counsel appearing for the petitioner and the
learned Special Government Pleader Mr.V.R.Shanmuganathan, who takes
notice for the respondent.
3.The learned Special Government Pleader, based on instruction,
submitted that the order passed in the above writ petition has been acted
upon and the Tahsildar, Musiri by proceedings dated 12.04.2019 addressed a
communication to the District Revenue Officer, Trichirappalli, informing that
Musiri Block Development Officer has already been directed to take action
for removal of encroachment and with a further direction to send a report
on the action taken so far. Therefore, he submitted that in view of the above
stated fact, the petitioner is not justified in contending that the order passed
in the writ petition has been violated.
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4.The learned Special Government Pleader has produced a copy of
the said communication dated 12.04.2019 issued by the Tahsildar, Musiri. The
learned counsel for the petitioner has also perused the above said
proceedings and submitted that the Contempt Petition may be closed by
recording the above said submission made by the learned Special
Government Pleader.
5.Accordingly, recording the above said submission made by the
learned Special Government Pleader, this Contempt Petition is closed.
[K.R.C.B., J.] & [S.K.R., J.]
24.06.2019
Index : Yes/No
Internet : Yes/No
rj2
To
Thiru.U.Subramanian,
The Tahsildar,
Musiri Taluk, Musiri,
Trichy District.
http://www.judis.nic.in
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K.RAVICHANDRABAABU, J.
and SENTHILKUMAR RAMAMOORTHY, J.
rj2 Order made in C O N T. P[MD] N o. 7 1 9 o f 2 0 1 9 in W. P.(MD)N o. 2 0 0 8 o f 2 0 1 8 Dated: 2 4 . 0 6 . 2 0 1 9 http://www.judis.nic.in