Madras High Court
Mount Pleasant Social Club vs R.Venkatesan on 6 January, 2016
Author: M.M.Sundresh
Bench: M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 06.01.2016 CORAM THE HONOURABLE MR.JUSTICE M.M.SUNDRESH Contempt Petition No. 2484 of 2015 in M.P. No. 2 of 2015 in W.P. No. 25620 of 2015 Mount Pleasant Social Club ...Petitioner Vs. 1. R.Venkatesan Secy. to the Government, Revenue Department, Fort St. George, Chennai. 2. Mr.Shankar, District Collector, Nilgiris District. 3. Mrs. Selvakumari, The Tahsildar, Coonor, Nilgiris District. ...Respondents PRAYER: This petition is filed under Article 226 of the Constitution of India praying to punish the respondent for willful disobedience of the direction of this Court dated 17.08.2015 passed by this Court in M.P. No. 2 of 2015 in W.P. No. 25620 of 2015. For Petitioner : Mr.Srinath Sridevan, For Respondents : Mrs.P.Rajalakshmi Addl. Govt. Pleader ORDER
This Contempt Petition is filed against non-compliance of the order dated 17.08.2015 passed by this Court in M.P. No. 2 of 2015 in W.P. No. 25620 of 2015. M.M.SUNDRESH,J.
rms
2. When the matter is taken up for hearing, the learned counsel for the petitioner submitted that the order of this Court dated 17.08.2015 in M.P. No. 2 of 2015 in W.P. No. 25620 of 2015 has been complied with.
3. In view of the same, by recording the said submission, this contempt petition is closed. 06.01.2016 rms Index : Yes/No Internet: Yes/No To
1. R.Venkatesan Secy. to the Government, Revenue Department, Fort St. George, Chennai.
2. Mr.Shankar, District Collector, Nilgiris District.
3. Mrs. Selvakumari, The Tahsildar, Coonor, Nilgiris District.
Contempt Petition No. 2484 of 2015 in M.P. No. 2 of 2015 in W.P. No. 25620 of 2015