Madras High Court
P.Arun Kumar vs Mr.Dheeraj Kumar I.A.S on 3 February, 2022
Author: R.Mahadevan
Bench: R.Mahadevan
Cont.P. No.1520 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE : 03.02.2022
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
Cont.P. No.1520 of 2021
P.Arun Kumar,
Proprietor,
Gowpatt Associates,
No.100, Journalist Colony,
Thiruvanmiyur,
Chennai 600 041. .. Petitioner
- Vs -
1. Mr.Dheeraj Kumar I.A.S.,
The Principal Secretary to Government,
Government of Tamil Nadu,
Highways and Minor Ports Department Secretariat,
Fort St.George, Chennai - 600 009.
2. Mr.N.Balamurugan,
The Chief Engineer, National Highways,
Chepauk, Chennai.
Now at
HRS Campus, 76, Sardar Patel Road,
Little Mount, Guindy, Chennai - 600 025.
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Cont.P. No.1520 of 2021
3. Mr.Saravanan,
The Superintending Engineer,
National Highways-Salem Circle,
Now at
Service Road, Sornapuri Annex
Omalur Main Road,
Jagirammapalayam, Salem - 636302.
4. Mr.Samuthrakani,
The Divisional Engineer,
National Highways - Coimbatore Division,
Now at Park Gate Road, ATT Colony,
Gopalupuram, Coimbatore - 641 018.
.. Respondents
Contempt Petition filed under Section 11 of the Contempt of Courts
Act praying to punish the respondents for their willful disobedience in not
complying with the order dated 10.08.2021 passed by this Court in
W.P.No.18564 of 2016.
For Petitioner : Mr.V.Raghavachari
For Respondents : Mr.P.Balathandayutham,
Special Government Pleader
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Cont.P. No.1520 of 2021
ORDER
When this Contempt Petition was taken up, the learned Special Government Pleader appearing for the respondents submitted that the order of this Court dated 10.08.2021 passed in W.P.No.18564 of 2016, has been complied with. He has also produced a copy of the letter issued by the fourth respondent vide Lr.No.25/2019/A1, dated 27.01.2022 to that effect.
2.The said submission has also been fairly conceded by the learned counsel for the petitioner.
3.Recording the same, the Contempt Petition is closed.
03.02.2022
Index : Yes/No
Speaking/Non-speaking
Internet : Yes/No
av
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