Madras High Court
S.Ramesh Kumar vs Anthony Raj on 3 November, 2022
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
CONT.P.(MD)No.1403 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03.11.2022
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
CONT.P.(MD)No.1403 of 2021
in
W.P(MD)No.12296 of 2021
S.Ramesh Kumar, : Petitioner
Vs
Anthony Raj,
The Tahsildar,
Office of the Tahsildar,
Devakottai Taluk,
Sivagangai District : Respondent
PRAYER: Contempt Petition filed under Section 10 of the Contempt of
Courts Act, to initiate contempt proceedings against the
Contemnor/Respondent No. 3 for his willful disobedience of the order of
this Court in W.P(MD)No. 12296 of 2021, dated 20.07.2021 and punish
him under the Contempt of Court Act 1971.
For Petitioner : Mr.R.Alagumani
For Respondent : Mr.D.SasiKumar
Additional Government Pleader
Page 1 of 3
https://www.mhc.tn.gov.in/judis
CONT.P.(MD)No.1403 of 2021
ORDER
This Contempt petition has been filed on the ground that the direction issued by this Court to the respondent/contemnor has not been complied with.
2.The learned Additional Government Pleader produced the proceedings of the Tahsildar, Devakottai, dated 24.09.2021, wherein, it is seen that the patta has been transferred in favour of the Housing Board.
The learned Additional Government Pleader submitted that in view of this development, the petitioner can make online application seeking for patta and the same will be given in favour of the petitioner.
3.Recording the submission of the learned Additional Government Pleader, this petition stands disposed of.
03.11.2022 Internet:Yes/No RR To The Tahsildar, Office of the Tahsildar, Devakottai Taluk, Sivagangai District Page 2 of 3 https://www.mhc.tn.gov.in/judis CONT.P.(MD)No.1403 of 2021 N.ANAND VENKATESH, J.
RR ORDER MADE IN CONT.P.(MD)No.1403 of 2021 03.11.2022 Page 3 of 3 https://www.mhc.tn.gov.in/judis