Madras High Court
M/S.Varuni Biomass Energy vs Vijaya Kumar on 19 January, 2016
Bench: V.Ramasubramanian, N.Kirubakaran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.01.2016
CORAM
THE HONOURABLE MR.JUSTICE V.RAMASUBRAMANIAN
AND
THE HONOURABLE MR. JUSTICE N.KIRUBAKARAN
Contempt Petition (MD)No.1658 of 2015
M/s.Varuni Biomass Energy
Products Private Ltd.,
6/1, Manjanakara Street,
Madurai - 625 001.
represented by its
Director,
K.K.Surendranath ... Petitioner
Vs.
1.Vijaya Kumar,
The Deputy Commissioner (Commercial Tax),
Madurai.
2.Balasubramanian,
The Assistant Commissioner (Commercial Tax),
Madurai East,
Madurai.
3.Pushpam,
The Deputy Commercial Tax Officer,
Nilakottai,
Dindigul District. ... Respondents 1 to 3/
Appellants 5 to 7
4.K.Govindaraj ... 4th Respondent/
2nd Respondent in W.A.
Prayer: Contempt Petition filed under Section 11 of the Contempt of Courts
Act, 1971, to punish the respondents herein for the wilful disobedience of
the order dated 04.07.2014 in W.A(MD)No.47 of 2009 under the Contempt of
Courts Act.
!For Petitioner ... Mr.K.Govindarajan
^For Respondents ... Mr.Raja.Karthikeyan,
Additional Govt. Pleader for R.1 to R.3
:ORDER
(Order of the Court was made by V.RAMASUBRAMANIAN,J.) The learned Additional Government Pleader appearing for the respondents 1 to 3 submitted that the order of this Court has been complied with.
2. Recording the same, this Contempt Petition is closed, observing that the respondents 1 to 3 shall issue a letter to the Revenue authorities to change the patta in favour of the petitioner.
To
1.The Deputy Commissioner (Commercial Tax), Madurai.
2.The Assistant Commissioner (Commercial Tax), Madurai East, Madurai.
3.The Deputy Commercial Tax Officer, Nilakottai, Dindigul District..