Madras High Court
Thiruchendur Nattar Maruthuvar vs A.Alagar on 9 March, 2018
Author: V.Bharathidasan
Bench: V.Bharathidasan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.03.2018
CORAM
THE HONOURABLE MR.JUSTICE V.BHARATHIDASAN
CONT.P.(MD).No.2216 of 2017
Thiruchendur Nattar Maruthuvar
Madathinar Sangam,
(Regd No.6 /1975), Represented by its president,
93, Sannathi Street, Thiruchendur,
Thoothukudi District. ... Petitioner
-Vs-
A.Alagar,
Tahsildar,The Tahsildar Office,
Thiruchendur Taluk,Thoothukudi District. ...Respondent
PRAYER: Petition filed under Section 11 of the Contempt of Courts Act,
1971, praying to punish the contemnor / respondent for willful disobedience
of the order dated 17.10.2016 passed in writ petition in W.P.(MD)No.14482 of
2016.
!For petitioner : Mr.T.R.Subramanian
^For Respondent : Mr.Aayiram K.Selvakumar,
Additional Government Pleader.
:ORDER
This Court earlier passed an order in W.P.(MD)No.14482 of 2016 dated 17.10.2016 directing the Tahsildar to consider the application of the petitioner dated 16.12.2015 on its own merits and in accordance with law. Since no order has been passed, the present contempt petition has been filed by the petitioner.
2.Today, when the matter is taken up for hearing, the learned counsel for the petitioner submitted that already the representation of the petitioner has been considered by the Tahsildar and order has been passed.
3.In view of the above submission that the order has been complied by the Tahsildar, this Contempt Petition is closed. If the petitioner has any grievance over the order passed by the Tahsildar, it is always open to the petitioner to proceed further in the manner known to law.
To Tahsildar,The Tahsildar Office, Thiruchendur Taluk, Thoothukudi District.
.