Madras High Court
C.Nagamma Naicker vs Sivasamy on 30 April, 2021
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Contempt Petition(MD).Nos.342 and 343 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 30.04.2021
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Contempt Petition(MD).Nos.342 and 343 of 2016
in
Writ Petition (MD).Nos.14051 and 14052 of 2015
C.Nagamma Naicker .. Petitioner/Petitioner
in Cont.P.(MD).No.342/2016
C.Yerma Naicker .. Petitioner/Petitioner
in Cont.P.(MD).No.343/2016
Vs.
Sivasamy,
The Tahsildar,
Karur Taluk Office Karur,
Karur District. .. Contemnor/ Respondent
in both cases
COMMON PRAYER: Contempt Petitions filed under Section 11 of
Contempt of Courts Act, 1971, to punish the respondent/contemnor for
willfully disobeying the order passed by this Court in W.P.(MD).No.14051
and 14052 of 2015 respectively, dated 07.08.2015.
In both cases:
For Petitioner : Mr.C.Venkateshkumar
For Respondent : Mr.K.P.Narayanakumar
Special Government Pleader
1/2
https://www.mhc.tn.gov.in/judis/
Contempt Petition(MD).Nos.342 and 343 of 2016
N.ANAND VENKATESH, J.
PJL
COMMON ORDER
Nothing may be survive at this length of time in these contempt petitions. Accordingly, these contempt petitions are closed.
30.04.2021 PJL To Sivasamy, The Tahsildar, Karur Taluk Office Karur, Karur District.
Cont.P.(MD).No.342 and 343 of 2016 2/2 https://www.mhc.tn.gov.in/judis/