Madras High Court
Thangamani Nadar vs Karthikeyan on 31 July, 2024
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
Cont.P.(MD) No.1536 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 31.07.2024
CORAM:
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
and
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
CONT.P.(MD)No.1536 of 2024
in
W.P.(MD)No.27558 of 2023
Thangamani Nadar ... Petitioner
-vs-
1.Karthikeyan,
District Collector,
Tirunelveli,
Tirunelveli District.
2.M.Suganya,
District Revenue Officer,
Tirunelveli Collectorate,
Tirunelveli District.
3.Krishnakumar,
Tahsildar,
Radhapuram Taluk,
Tirunelveli District. ... Respondents
____________
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https://www.mhc.tn.gov.in/judis
Cont.P.(MD) No.1536 of 2024
PRAYER: Contempt Petition is filed under Section 11 of the Contempt of
Courts Act praying to punish the respondents herein for committing
contempt for their willful and deliberate disobedience of the orders passed
by this Court in W.P.(MD)No.27558 of 2023 dated 21.11.2023.
For Petitioner : Mr.R.Ponkarthikeyan
For Respondents : Mr.N.Satheesh Kumar
Additional Government Pleader
ORDER
[Order of the Court was made by R.SURESH KUMAR, J.] Alleging willful disobedience of the order dated 21.11.2023, passed by this Court in W.P.(MD)No.27558 of 2023, this contempt petition has been filed.
2.Today, when the matter was taken up for hearing, the learned Additional Government Pleader for the respondents would submit that though encroachments have been made by the private parties which is sought to be removed, subsequently on enquiry it is revealed that the encroachers are landless poor and therefore, they have made a request to the Government for grant of patta under the landless poor category, based ____________ Page 2 of 6 https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1536 of 2024 on which, the Government is contemplating to issue patta ie., assignment of land under landless poor category. In this regard, the written instruction given by the Revenue Tahsildar has been relied upon, where he has stated the following:
“,e;epiyapy; nkw;go tud;Kiw gl;lh tHq;FtJ bjhlh;ghf nrud;kfhnjtp rhh; Ml;rpah; mth;fs; g[yj;jzpf;if nkw;bfhz;l nghJ> nkw;go Mf;fpukpg;g[ bra;J FoapUg;g[ tUk; fhyQ;brd;w btl;Lk;bgUkhs; vd;gthpd; kidtp jpUkjp.bghd;DKj;J vd;gtuJ bgaUf;F tud;Kiw bra;J gl;lh tHq;fyhk; vd bjhptpj;Js;shh;fs;.
nkw;go rhh; Ml;rpahplkpUe;J tud;Kiw bra;J gl;lh tHq;f cj;jut[ fpilf;fg;bgw;wt[ld; fhyQ;brd;w btl;Lk; bgUkhs; vd;gth; FLk;gj;jpdh; Mf;fpukpg;g[ bra;J FoapUe;J tUk; gzFo gFjp – 1 fpuhkk;. g[y vz; 463/1 rh;f;fhh; g[wk;nghf;F (ghl;il) epyj;jpy; 65 rJu kPl;lh; epyj;ij tud;Kiw bra;J fhyQ;brd;w btl;Lk bgUkhs; vd;gthpd; kidtp jpUkjp.bghd;DKj;J vd;gtUf;F gl;lh tHq;f eltof;if nkw;bfhs;sg;gl;L tUfpwJ.”
3.In view of the aforestated developments, where since the encroachers have been considered by the Government as landless poor and since the Government is contemplating to issue patta under the landless poor category, the question of encroachment does not arise.
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4.In the light of the above, there is no willful disobedience of the order of this Court. Accordingly, this Contempt petition is closed.
[R.S.K., J.] & [G.A.M., J.]
31.07.2024
NCC : Yes / No
Index : Yes / No
Internet: Yes / No
MR
____________
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https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1536 of 2024 To
1.Karthikeyan, District Collector, Tirunelveli, Tirunelveli District.
2.M.Suganya, District Revenue Officer, Tirunelveli Collectorate, Tirunelveli District.
3.Krishnakumar, Tahsildar, Radhapuram Taluk, Tirunelveli District.
____________ Page 5 of 6 https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.1536 of 2024 R.SURESH KUMAR, J.
and G.ARUL MURUGAN, J.
MR CONT.P.(MD)No.1536 of 2024 31.07.2024 ____________ Page 6 of 6 https://www.mhc.tn.gov.in/judis