Madras High Court
T.Ramadoss vs Karl Marx on 20 September, 2024
Author: N.Seshasayee
Bench: N.Seshasayee
Cont.P.No.805 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :20.09.2024
CORAM : JUSTICE N.SESHASAYEE
Contempt Petition No.805 of 2024
T.Ramadoss ... Petitioner
Vs.
1.Karl Marx
Tahsildar
Thiruthuraipoondi Taluk
Thiruvarur District.
2.Shanmuganathan
District Revenue Officer
Office of the District Revenue Officer
Thiruvarur. ... Respondents
Prayer : Contempt Petition filed under Section 11 of Contempt of Courts
Act, 1971, to punish the respondent for their willful disobedience to comply
with the order of this Court dated 04.03.2021 made in W.P.No.4921 of 2021.
For Petitioner : Ms.G.Sri Jayashree
For Respondents : Mr.S.J.Mohamed Sathik
Government Advocate [R1 & R2]
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Cont.P.No.805 of 2024
N.SESHASAYEE.J.,
ds
ORDER
Mr.S.J.Mohamed Sathik, learned Government Advocate appearing for the contemnors informs the Court that the District Collector, Thiruvarur has passed necessary proceedings dated 22.07.2023, and indeed patta has been ordered to be issued to the petitioner. The said statement is recorded. He had also circulated a copy of the said proceedings to the Court.
2. In view of the same, nothing survives and contempt petition is closed. No costs.
20.09.2024 ds Index : Yes / No Neutral Citation : Yes / No To:
1. The Tahsildar, Thiruthuraipoondi Taluk, Thiruvarur & District.
2.The District Revenue Officer, Office of the District Revenue Officer, Thiruvarur.Cont.P.No.805 of 2024 2/2
https://www.mhc.tn.gov.in/judis