A.Ramadoss vs M.Prathap on 3 September, 2025

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Madras High Court

A.Ramadoss vs M.Prathap on 3 September, 2025

Bench: G.K.Ilanthiraiyan

                                                                                             Cont.P.No.2623 of 2025

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 03.09.2025

                                                               CORAM

                                   THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                    Cont.P.No.2623 of 2025

                     A.Ramadoss                                                           ... Petitioner

                                                                     Vs.
                     M.Prathap,
                     District Collector,
                     Tiruvallur District.                                                 ... Respondent

                     Prayer:- Contempt petition has been filed under Section 11 of the Contempt
                     of Courts Act, 1971, praying to initiate contempt proceedings for the willful
                     disobedience and to punish the respondent herein for not complying with the
                     direction of this Court dated 30.10.2024 made in W.P.No.23728 of 2019.


                                            For Petitioner           : Mr.M.Velmurugan

                                            For Respondent           : Mr.S.J.Mohamed Sathik
                                                                       Government Advocate

                                                               ORDER

This Contempt Petition has been filed to punish the respondent for non compliance of the order dated 30.10.2024, passed by this Court in W.P.No.23728 of 2019, thereby directed the respondent to consider and Page 1 of 4 https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/11/2025 01:20:24 pm ) Cont.P.No.2623 of 2025 dispose the representation submitted by the petitioners on merits and in accordance with law.

2. The learned Government Advocate appearing for the respondent submitted that as directed by this Court, the respondent considered the representation submitted by the petitioner and passed order by the proceedings dated 02.09.2025. He also produced a copy of the proceeding dated 02.09.2025, before this Court.

3. Recording the said submission, the Contempt Petition stands closed.



                                                                                                03.09.2025
                     Index            : Yes/No
                     Neutral Citation : Yes/No
                     Speaking/Non Speaking order

                     rts




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https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/11/2025 01:20:24 pm ) Cont.P.No.2623 of 2025 To

1. The District Collector, Tiruvallur District.

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https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/11/2025 01:20:24 pm ) Cont.P.No.2623 of 2025 G.K.ILANTHIRAIYAN, J.

rts Cont.P.No.2623 of 2025 03.09.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/11/2025 01:20:24 pm )

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