Madras High Court
S.Anthonisamy vs P.Pooniah on 6 March, 2020
Bench: M.M. Sundresh, Krishnan Ramasamy
Cont P.No.1908 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.03.2020
CORAM
THE HONOURABLE MR. JUSTICE M.M. SUNDRESH
AND
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
Cont P.No.1908 of 2020
S.Anthonisamy ... Petitioner
Vs
1.P.Pooniah,
The Collector,
Office of the District Collector,
Kanchipuram,
Cheyyar-Kanchipuram Road,
Gandhi Nagar,
Thaiyar Kullam,
Kanchipuram – 631 501.
2.Shankar,
The Executive Officer,
Pozhichalur Panchayat Union,
Pozhichalur Main Road,
Ramanathan Nagar,
Pozhichalur, Chennai – 74.
3.Elangovan,
The Block Development Officer,
Chitlapakkam Block Development Office,
20, Chitlapakkam Main Road,
Kamaraj Colony,
Nehru Nagar, Chitlapakkam,
Chennai – 600 064.
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Cont P.No.1908 of 2019
4.T.C.Kothandaraman
The Assistant Engineer,
Highways Department,
HRS Campus, 76, Sardar Patel Road,
Little Mount,
Guindy, Chennai – 15. ... Respondents
Prayer : Petition filed under Section 11 of the Contempt of Courts Act
to punish the respondents for the wilful, intentional, disobedience and
failure to comply with the order dated 07.01.2019 made in
W.P.No.34607 of 2018.
For Petitioner : Mr.N.K.Vanan
For Respondents : Mr.A.N.Thambidurai, Spl GP
ORDER
(Order of the Court was made by M.M.SUNDRESH,J) Alleging that the order passed in W.P.No.34607 of 2018 dated 07.01.2019 has not been complied with, the present contempt petition has been filed.
2. When the matter is taken up for hearing today, the learned Special Government Pleader appearing for the respondents submits that the order has been complied with by removing the statues. Page 2 of 4 http://www.judis.nic.in Cont P.No.1908 of 2019
3. Recording the submission made by the learned Special Government Pleader, the contempt petition stands closed. Consequently, Sub Application (OS) No.224 of 2020 is closed.
(M.M.S.,J.) (K.R.,J.)
06.03.2020
Index : Yes/No
ssm
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Cont P.No.1908 of 2019
M.M. SUNDRESH,J.
AND
KRISHNAN RAMASAMY,J.
(ssm)
Cont P.No.1908 of 2019
06.03.2020
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