Madras High Court
L.Thamodaran vs Mr.Ravi on 18 November, 2021
Author: N.Seshasayee
Bench: N.Seshasayee
Cont.P.No.1034 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.11.2021
CORAM : JUSTICE N.SESHASAYEE
Cont.P.No.1034 of 2021
1.L.Thamodaran
2.Bhuvaneshwari
3.L.Balaji .. Petitioners
Vs.
Mr.Ravi,
The Thasildhar,
Sholinghur Taluk,
Sholinghur and Post,
Ranipet District. .. Respondent
PRAYER: Contempt Petition filed under Section 11 of the Contempt of
Courts Act, 1971, to punish the respondent for by willfully and deliberately
disobeying the orders passed by this Hon'ble Court order dated 19-01-2021
in W.P.No.22714/2019.
For Petitioner : No appearance
For Respondents : Mr.V.Veluchamy
Additional Government Pleader
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https://www.mhc.tn.gov.in/judis
Cont.P.No.1034 of 2021
ORDER
This contempt petition is filed alleging wilful disobedience of the respondent concerned to the order passed by this Court on 19.01.2021 in W.P.No.22714 of 2019.
2.There is no representation for the petitioners yet another time.
3.Heard Mr.V.Veluchamy, learned Additional Government Pleader for the respondent.
4. The learned Additional Government Pleader would submit that the Tahsildar, Sholinghur Taluk has complied with the order of this Court Vide his proceedings in Na.Ka.No.A1/391/2021 dated 06.10.2021.
5.Recording the submissions of the learned Additional Government Pleader, this contempt petition is closed.
18.11.2021 Tsg 2/4 https://www.mhc.tn.gov.in/judis Cont.P.No.1034 of 2021 To:
Mr.Ravi, The Thasildhar, Sholinghur Taluk, Sholinghur and Post, Ranipet District.3/4
https://www.mhc.tn.gov.in/judis Cont.P.No.1034 of 2021 N.SESHASAYEE.J., Tsg Cont.P.No.1034 of 2021 18.11.2021 4/4 https://www.mhc.tn.gov.in/judis