Madras High Court
H.Raghunathan vs Mr.Mohan Verghese Chunkath on 1 September, 2015
Author: B.Rajendran
Bench: B. Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 01.09.2015 CORAM: THE HON'BLE MR.JUSTICE B. RAJENDRAN Cont.P.No.479 of 2015 1.H.Raghunathan S/o.Haldurai Record Clerk Ulikkal Town Panchayat The Nilgiris District. 2.R.Sivaganesan S/o.Ramraj Record Clerk Ketti Town Panchayat The Nilgiris District. 3.H.S.Adhil Sheriff S/o.Harun Sheriff Record Clerk Jagadhala Town Panchayat The Nilgiris District. 4.V.Balakrishnan S/o.K.Velan Office Assistant Thevar Solai Town Panchayat The Nilgiris District. 5.D.Ramakrishnan S/o.Durai Office Assistant Adigaratty Town Panchayat The Nilgiris District. 6.Samsan Jaisingh S/o.William Office Assistant Ulikkal Town Panchayat The Nilgiris District. .. Petitioners Vs. 1.Mr.Mohan Verghese Chunkath The Additional Chief Secretary cum Secretary to Government Municipal Administration and Water Supply Department Government of Tamilnadu Secretariat Chennai. 2.Mr.Rajendra Ratnoo The Director of Town Panchayats Kuralagam Chennai. 3.Dr.P.Shankar The District Collector The Nilgiris District Udhagamandalam. 4.Mr.R.Periasamy The Assistant Director of Town Panchayat Coimbatore Zone (Udagamandalam) Coimbatore. .. Respondents Contempt Petition filed under Section 11 of the Contempt of Courts Act to punish the respondents for not complying with the order passed by this Court in Contempt Petition No. 201 of 2013, dated 11.11.2013 in W.P.No.9394 of 2009, dated 03.11.2010. For Petitioners : Mr.R.Neelakandan For Respondents: Ms.P.Kavitha Government Advocate O R D E R
The Contempt Petition is filed seeking to punish the respondents for not complying with the order passed by this Court in Contempt Petition No. 201 of 2013, dated 11.11.2013 in W.P.No.9394 of 2009, dated 03.11.2010.
2. Earlier, the petitioners have filed Contempt Petition No.201 of 2013 before this Court seeking to punish the respondents for not complying with the order passed by this Court in W.P.No.9394 of 2009, dated 03.11.2010. On 11.11.2013, when the matter was taken up, learned Government Advocate appearing for the respondents has produced the order passed by the Director of Town Panchayat, Kuralagam, Chennai, in the proceedings in Na.Ka.No.8463/2008.A2, dated 07.11.2013, which was in compliance with the direction issued by this Court in W.P.No.9394 of 2009, dated 03.11.2010. Hence, recording the statement of the learned Government Advocate, the Contempt Petition was closed on 11.11.2013. However, the petitioners were given liberty to challenge the order dated 07.11.2013, if they are aggrieved, in the manner known to law.
3. Today, when the matter is taken up, Ms.P.Kavitha, learned Government Advocate appearing for the respondents brought to the notice of this Court that the petitioners have already utilized the liberty given to them by challenging the order dated 07.11.2013 before the appropriate forum and therefore, the second Contempt Petition will not lie.
B.RAJENDRAN,J paa
4. Recording the above submission of the learned Government Advocate, this Contempt Petition is closed, however, liberty is given to the petitioners to continue further in accordance with law.
01.09.2015
Index : Yes/No
Internet : Yes/No
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Cont.P.No.479 of 2015