Madras High Court
P.N.S.S.Mohamed Kalith Uthin Olith vs Dr.S.Aneesh Sekar on 13 December, 2021
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
CONT.P.(MD)No.1812 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.12.2021
CORAM
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
CONT.P.(MD)No.1812 of 2021
P.N.S.S.Mohamed Kalith Uthin Olith ... Petitioner
vs.
1.Dr.S.Aneesh Sekar, I.A.S.,
District Collector, Madurai District,
Madurai.
2.K.P.Karthikeyan, I.A.S.,
Commissioner,
Madurai Corporation, Madurai.
3.Thiagarajan,
Assistant Engineer,
Water and Drainage Board,
Madurai Corporation Regional No.3,
Santhaipettai-Munichalai,
Madurai. ... Respondents
PRAYER: Contempt Petition filed under Section 11 of the Contempt of
Courts Act, to punish the contemnors/respondents for their wilful
disobedience of the order of this Court made in in W.P.(MD)No.12566 of
2018, dated 13.06.2018.
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https://www.mhc.tn.gov.in/judis
CONT.P.(MD)No.1812 of 2021
C.V.KARTHIKEYAN, J.
cmr
For Petitioner :Mr.Anbarasu
For Respondents :Mr.S.Shanmugavel
Additional Government Pleader
*****
ORDER
Interim order had been granted in W.P.(MD)No.12566 of 2018, till the filing of the counter affidavit. Counter affidavit had now been filed in the main Writ Petition. It would only be appropriate that the Writ Petition is taken up for adjudication. The present Contempt Petition is closed.
2.Registry may list W.P.(MD)No.12566 of 2016 for consideration on 21.12.2021.
Index :Yes / No 13.12.2021
Internet :Yes
cmr
To
Dr.S.Aneesh Sekar, I.A.S., District Collector, Madurai District, Madurai.
CONT.P.(MD)No.1812 of 2021 2/2https://www.mhc.tn.gov.in/judis