Madras High Court
Xxx vs Thiru.M.Pradeep Kumar on 29 November, 2022
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
Cont.P.(MD)No.1748 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29.11.2022
CORAM
THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
Cont.P(MD).No.1748 of 2022
in
W.P(MD).No.21031 of 2021
XXX ... Petitioner/Petitioner
[The name of the petitioner is not shown by
direction of this Court]
Vs.
Thiru.M.Pradeep Kumar, I.A.S.,
The District Collector,
Tiruchirappalli District,
Collectorate,
Tiruchirappalli-620 001. ...Contemnor/ Respondent No.4
PRAYER: Petition filed under Section 11 of the Contempt of Courts Act, to
initiate contempt proceedings against the contemnor/respondent No.4 for the
willful disobedience of the order of this Court in W.P.(MD)No.21031 of 2021,
dated 25.11.2021 and punish him under the Contempt of Court Act.
For Petitioner : Mr.R.Alagumani
For Respondent : Mr.C.Satheesh
Government Advocate
1/3
https://www.mhc.tn.gov.in/judis
Cont.P.(MD)No.1748 of 2022
ORDER
When the matter was taken up for hearing, the learned Government Advocate submitted that the order of this Court, dated 25.11.2021 made in W.P. (MD)No.21031 of 2021 has been complied with. He has also produced the proceedings of the Tahsildar in Na.Ka.A4/4353/2022, dated 28.11.2022.
2.Recording the aforesaid submission, this Contempt Petition is closed.
29.11.2022 Index : Yes / No Internet : Yes / No ta To Thiru.M.Pradeep Kumar, I.A.S., The District Collector, Tiruchirappalli District, Collectorate, Tiruchirappalli-620 001, 2/3 https://www.mhc.tn.gov.in/judis Cont.P.(MD)No.1748 of 2022 V.BHAVANI SUBBAROYAN,J., ta Cont.P(MD).No.1748 of 2022 in W.P(MD).No.21031 of 2021 29.11.2022 3/3 https://www.mhc.tn.gov.in/judis