Madras High Court
P.Chidambaram vs Latha on 27 August, 2020
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.08.2020
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Cont.P.(MD)No.643 of 2020
in W.P.(MD)No.16623 of 2016
P.Chidambaram ... Petitioner
Vs.
Latha
District Revenue Officer,
Sivagangai District. ... Respondent
Prayer : Contempt Petition filed under Section 11 of the Contempt of
Court Act, to initiate contempt proceedings against the respondent and
punish the respondent for willfully disobeying the order passed in W.P.
(MD)No.16623 of 2016, dated 18.10.2019.
For Petitioner : Mr.K.P.S.Palanivel Rajan
For Respondent : Mr.S.Angappan,
Government Advocate.
ORDER
Heard the learned counsel appearing for the petitioner and the learned Government Advocate for the contemnor.
2.The petitioner alleges that the order passed by this Court on 18.10.2019 in W.P.(MD)No.16623 of 2016 has been breached. The petitioner's counsel states that by passing an order dated 04.06.2020, contempt http://www.judis.nic.in has been committed.
2G.R.SWAMINATHAN, J.
gns
3.I went through the contents of the order dated 04.06.2020. I come to know that the respondent has only restored the position that obtained prior to the order that was quashed by this Court. The respondent has not committed any contempt. The petitioner has to necessarily workout his remedy in the pending civil proceedings.
4.The contempt petition stands closed, accordingly.
27.08.2020 Index :yes/No Internet:yes/No gns Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
Cont.P.(MD)No.643 of 2020http://www.judis.nic.in