Madras High Court
Jayendra Babubhai Kamdhar vs Thiru.D.T.Prabhushankar on 28 March, 2025
Author: M.S. Ramesh
Bench: M.S. Ramesh
Cont.P.No.570 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.03.2025
CORAM
THE HONOURABLE MR.JUSTICE M.S. RAMESH
Cont.P.No.570 of 2025
1.Jayendra Babubhai Kamdhar
2.Marline Jayendra Babubhai Kamdhar ...Petitioners
Vs
Thiru.D.T.Prabhushankar, IAS,
The District Collector,
Thiruvallore District. ...Respondent
Prayer: Contempt Petition filed under Section 11 of Contempt of Courts
Act, to punish the respondent for willful disobedience of the order dated
29.03.2023 made in W.P.No.9616 of 2023.
For Petitioner : Mr.L.Palanimuthu
For Respondent : Mr.S.Rajesh
Government Advocate
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Cont.P.No.570 of 2025
M.S. RAMESH,J.
hvk
ORDER
The learned Government Advocate for the respondent, as well as the learned counsel for the petitioners, submitted that the order passed by the Writ Court in W.P.No.9616 of 2023 dated 29.03.2023 has been complied with.
2. In view of the said submission, the disobedience alleged against the respondent cannot be termed to be willful in nature. Accordingly, the Contempt Petition stands closed.
28.03.2025 Index:Yes/No hvk To Thiru.D.T.Prabhushankar, IAS, The District Collector, Thiruvallore District.
Cont.P.No.570 of 2025 2/2https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/06/2025 03:42:26 pm )