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Madras High Court

P.Raghupathy vs K.Karpagam on 24 October, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam, Mohammed Shaffiq

                                                                                             Cont. P. No.62 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 24.10.2025

                                                        CORAM :

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                              AND
                           THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                              Cont. P. No.62 of 2024

                P.Raghupathy                                                     ... Petitioner(s)
                                                             Vs.

                1.K.Karpagam,
                  The District Collector,
                  Perambalur District,
                  Perambalur.

                2.Niraimathi Chandramohan,
                  The Revenue Divisional Officer,
                  Perambalur Division, Perambalur.

                3.Selvakumar,
                  The Block Development Officer,
                  Office of the BDO,
                  Veppur, Perambalur District.

                4.Anitha,
                  The Thasildar,
                  Taluk Office, Kunnam Taluk,
                  Perambalur District.                                          ... Respondent(s)

                Prayer: Contempt Petition filed under Section 11 of the Contempt of
                Court Act, 1971, pleased to take cognisance of the contempt committed
                by the respondents with regard to the order of this Court dated
                02.02.2023 made in W.P. No.6299/2018 and punish them for contempt

                Page 1 of 4


https://www.mhc.tn.gov.in/judis              ( Uploaded on: 29/10/2025 01:37:59 pm )
                                                                                            Cont. P. No.62 of 2024

                of Court.


                                  For Petitioner(s)            : Mr.A.Umar Mohamed

                                  For Respondent(s)            : Mr.Vadivelu Deenadayalan
                                  1 to 4                         Additional Government Pleader

                                                           ORDER

(Order of the Court was made by S.M.SUBRAMANIAM, J.) The learned Additional Government Pleader for respondents would submit that the order of this Court dated 02.02.2023 made in W.P. No.6299 of 2018, has been implemented. In this regard, the learned Additional Government Pleader has furnished a copy of the photographs to establish the same. Thus, the present Contempt Petition stands closed. No costs. Consequently, connected miscellaneous petition, if any, are closed.

                                                                          [S.M.S., J.]          [M.S.Q., J.]
                                                                                         24.10.2025
                Index: Yes/No

Speaking/Non-speaking order Neutral Citation: Yes/ No mka Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 01:37:59 pm ) Cont. P. No.62 of 2024 To:

1.The District Collector, Perambalur District, Perambalur.
2.The Revenue Divisional Officer, Perambalur Division, Perambalur.
3.The Block Development Officer, Office of the BDO,Veppur, Perambalur District.
4.The Thasildar,Taluk Office, Kunnam Taluk, Perambalur District.
Page 3 of 4

https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 01:37:59 pm ) Cont. P. No.62 of 2024 S.M.SUBRAMANIAM, J.

AND MOHAMMED SHAFFIQ, J.

mka Cont. P. No.62 of 2024 24.10.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 01:37:59 pm )