V.N.Devadoss vs Thiru.P.Sivasankaran on 4 August, 2023

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Madras High Court

V.N.Devadoss vs Thiru.P.Sivasankaran on 4 August, 2023

Bench: M.Dhandapani

                                                                    Contempt Petition No.1178 of 2023

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 04.08.2023

                                                          CORAM:

                                       THE HON'BLE MR.JUSTICE M.DHANDAPANI

                                           Contempt Petition No.1178 of 2023
                                                           And
                                           Sub Application(OS) No.546 of 2023


                     V.N.Devadoss                                         ... Petitioner

                                                            Vs.
                     Thiru.P.Sivasankaran, I.A.S.,
                     The Commissioner of Land Reforms,
                     Ezhilagam,
                     Chepauk,
                     Chennai – 600 005.                                   ... Respondent


                     Prayer :
                                  Contempt petition filed under Section 11 of Contempt of Courts

                     Act praying to punish the respondent for willful disobedience of the

                     order passed by this Hon'ble Court dated 11.04.2022 made in

                     W.P.No.8844 of 2022.


                                       For Petitioner  : Mr.R.Bharath Kumar
                                       For Respondents : Mr.S.John J.Raja Singh
                                                         Additional Government Pleader




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https://www.mhc.tn.gov.in/judis
                                                                     Contempt Petition No.1178 of 2023

                                                          ORDER

This contempt petition is filed alleging willful disobedience of the order dated 11.04.2022 made in W.P.No.8844 of 2022.

2.This Court vide order dated 11.04.2022 made in W.P.No.8844 of 2022 issued direction to the respondent to consider and dispose of the petitioner's representation within a time frame. Since the same was not complied with, this contempt petition was filed by the petitioner. On 07.07.2023, this Court issued statutory notice to the respondent and granted liberty to file petition for dispensing with the appearance of the contemnor, along with the compliance report, if the order has been complied with.

3.It is represented by the learned Additional Government Pleader appearing for the respondents that in compliance of the order of this Court dated 11.04.2022 made in W.P.No.8844 of 2022, appropriate orders were passed on 26.07.2023. Compliance order and sub application seeking dispensing with the appearance of the contemnor have also been filed.

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https://www.mhc.tn.gov.in/judis Contempt Petition No.1178 of 2023

4.In view of the above, there is no willful disobedience and this Contempt Petition is closed. Consequently, the connected sub application is also closed.

04.08.2023 pri Speaking Order/ Non Speaking Order Index: Yes/No Internet: Yes/ No 3/4 https://www.mhc.tn.gov.in/judis Contempt Petition No.1178 of 2023 M.DHANDAPANI,J.

pri Contempt Petition No.1178 of 2023 And Sub Application(OS) No.546 of 2023 04.08.2023 4/4 https://www.mhc.tn.gov.in/judis

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