Madras High Court
S.Ramasamy Nadar vs Aakash I.A.S on 27 March, 2018
Author: V.Bharathidasan
Bench: V.Bharathidasan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.03.2018
CORAM
THE HONOURABLE MR.JUSTICE V.BHARATHIDASAN
Cont.P(MD) No.326 of 2018
S.Ramasamy Nadar ... Petitioner
Vs.
Aakash I.A.S.,
Sub Collector,
Cheran Mahadevi
Tirunelveli District. ... Respondent
Petition filed under Section 11 of the Contempt of Court Act, 1971 to
punish the contemnor/respondent for his wilful disobedience of the order
passed by this Court in WP(MD)No.21793 of 2016 dated 12.12.2017.
!For Petitioner : Mr.S.R.Anbarasu
^For Respondent : Mr.M.Rajarajan
Government Advocate
:ORDER
Earlier, this Court, by the order dated 12.12.2017, in WP(MD)No.21793 of 2016, has passed the following order:
?Accordingly, this writ petition is allowed and the impugned order dated 17.12.2015 is set aside and the matter is remitted back to the second respondent for fresh consideration. The respective parties viz., the petitioner and the fifth respondent, are hereby directed to appear before the second respondent on 20.12.2017 at about 10.00 am., along with all supporting documents and on such appearance, the second respondent shall pass appropriate orders on merits and in line with Section 3 of the Tamil Nadu Irrigation Works (Construction Field Bothies Act, 1959), after affording due opportunity of hearing to all the other interested parties, if any, within a period of four weeks, thereafter.?
Since the above order has not been complied with, this contempt petition has been filed.
2.Earlier, this Court ordered notice to the respondent. Today, when the matter is taken up for hearing, the learned Government Advocate appearing for the respondent submitted that the order passed by this Court has already been complied with. He has also produced a copy of the order dated 26.02.2018 to that effect.
3.Since the order passed by this Court has already been complied with, nothing remains in this petition for further adjudication. Hence, this contempt petition is closed. If at all the petitioner has got any grievance against the said order, it is always open to him to challenge the same in the manner known to law.
To Aakash I.A.S., Sub Collector, Cheran Mahadevi, Tirunelveli District. Cont.P(MD) No.326 of 2018 .