Madras High Court
N.Abdul Kader vs Ponkumar (Cibi Athiya Senthil Kumar) ... on 19 March, 2019
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 19.03.2019
CORAM :
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
Cont.P(MD).No.90 of 2019
in
W.P(MD).No.15102 of 2018
N.Abdul Kader ... Petitioner
Vs.
Ponkumar (Cibi Athiya Senthil Kumar) I.A.S
The Revenue Divisional Officer,
O/o., the Revenue Divisional Office,
Srirangam, Trichy-Dindigul Road,
Vannankoil, Navalur Kuttapattu Post,
Trichy District ... Contemnor/Respondent
PRAYER : Petition filed under Section 11 of the Contempt of Court Act,
1971, to punish the respondent for the deliberate and wilful disobedience
of the order dated 12.07.2018 passed by this Court in W.P(MD).No.15102
of 2018.
For Petitioner : Mr.C.Venkateshkumar
For Respondent : Mr.R.Sethuraman
Special Government Pleader
http://www.judis.nic.in
2
G.R.SWAMINATHAN,J.
rmk
ORDER
The respondent has passed an order rejecting the petitioner's request. It is for the petitioner to question the same in the manner know to law.
2. In view of the above, the Contempt Petition is closed.
19.03.2019
Index : Yes/No
Internet : Yes/No
rmk
To
The Revenue Divisional Officer, O/o., the Revenue Divisional Office, Srirangam, Trichy-Dindigul Road, Vannankoil, Navalur Kuttapattu Post, Trichy District Cont.P(MD).No.90 of 2019 in W.P(MD).No.15102 of 2018 http://www.judis.nic.in