Madras High Court
Subramani vs Syed Nazaar on 30 October, 2014
Author: N.Paul Vasanthakumar
Bench: N.Paul Vasanthakumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 30.10.2014 CORAM THE HONOURABLE MR.JUSTICE N.PAUL VASANTHAKUMAR Contempt Petition No.2894 of 2014 Subramani ... Petitioner Vs. Syed Nazaar, Sub Registrar, Paramathi Vellore Post, Namakkal District. ... Respondent Petition filed under Section 11 of the Contempt of Courts Act, 1971 to punish the respondent for the wilful disobedience of the order passed by this Court in W.P.No.2934 of 2008 dated 22.3.2010. For Petitioner : Mr.R.Subramanian For Respondent : Mr.P.Chinnadurai Government Advocate ORDER
This Contempt Petition is filed for wilful disobedience of the order of this Court made in W.P.No.2934 of 2008, dated 22.3.2010, giving direction to the respondent to rectify the Survey Number in the sale deed in Document No.1172 of 1993.
N.PAUL VASANTHAKUMAR, J.
bbr
2. The learned Government Advocate appearing for the respondent has now produced the order passed by the respondent dated 20.10.2014 in compliance with the said direction issued by this Court. The learned counsel appearing for the petitioner is also satisfied with the order passed by the respondent dated 20.10.2014.
3. In view of the said order dated 20.10.2014 passed by the respondent, the order of this Court made in W.P.No.2934 of 2008, dated 22.3.2010 is complied with and this Contempt Petition is closed. No costs.
30.10.2014 Index : Yes/No Internet : Yes/No bbr Contempt Petition No.2894 of 2014