Dravida Munnetra Kazhagam vs Mr.M.Malik Ferozh Khan
2021 Latest Caselaw 17349 Mad

                                                                           Cont.P.No.1697 of 2017

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated :      24..08..2021
                                                      CORAM

                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                              and
                               THE HONOURABLE MR.JUSTICE M.SUNDAR

                                        Contempt Petition No.1697 of 2017
                                                       and
                                            C.M.P.No.16875 of 2017

                      Dravida Munnetra Kazhagam,
                      Rep. By its Organization Secretary,
                      R.S.Bharathi,
                      DMK Headquarters,
                      'Anna Arivalayam',
                      367 & 369, Anna Salai,
                      Chennai 600018.
                                                                                  ... Petitioner
                                                         .. Vs ..

                      1.Mr.M.Malik Ferozh Khan, I.A.S. ®,
                       Tamil Nadu State Election Commissioner,
                       Tamil Nadu State Election Commission,
                       No.208/2, Jawaharlal Nehru Road,
                       Opp. CMBT, Arumbakkam,
                       Chennai 600106.

                      2.Thiru.T.S.Rajasekar, I.A.S.,
                        Secretary,
                        Tamil Nadu State Election Commission,
                        No.208/2, Jawaharlal Nehru Road,
                        Opp. CMBT, Arumbakkam,
                        Chennai 600106.

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                                                                          Cont.P.No.1697 of 2017

                      3.Dr.(Mrs.) Girija Vaidyanathan,
                        Chief Secretary to Government,
                        Fort St. George, Secretariat,
                        Chennai 600009.

                      4.Mr.Hans Raj Verma, I.A.S.,
                        Principal Secretary to Government,
                        Rural Development and Panchayat Raj Department,
                        Government of Tamil Naadu,
                        Secretariat, Fort St. George,
                        Chennai 600009.

                      5.Mr.Harmander Singh, I.A.S.,
                        Principal Secretary to Government,
                        Municipal Administration & Water Supply Department,
                        Fort St. George, Secretariat,
                        Chennai 600009.
                                                                          ... Respondents

                      Prayer :- Petition is filed under Section 11 of The Contempt of Courts
                      Act, 1971, praying to punish the respondents for violating the common
                      judgment of this court dated 04.09.2017 made in W.P.No.18141 of 2017,
                      etc. by imposing maximum punishment as contemplated under the
                      Contempt of Courts Act, 1971 by imprisoning them to jail.


                                  For Petitioner          : Mr.P.Wilson, Senior Counsel
                                                            for Mr.R.Girirajan

                                  For Respondents         : Mr.S,Shivashanmugam
                                                            for RR1 and 2
                                                            Mr.M.Venkateswaran
                                                            for RR3 to 5


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                                                                            Cont.P.No.1697 of 2017



                                                          ORDER

[Order of the Court was made by M.M.SUNDRESH,J.]

Alleging that the order of this court dated 04.09.2017 made in

W.P.No.18141 of 2017 has not been complied with, the present contempt

petition has been filed.

2. When the matter is taken up today for hearing, the learned

counsel appearing for the parties submitted that a similar contempt

petition has already been closed as one part of the election was over in

January, 2020 and the further election will be held shortly after

completing the electoral process.

3. Recording the above submission, the contempt petition stands

closed. Consequently, connected CMP is also closed.

                                                              [M.M.S.,J]          [M.S.,J]
                                                                     24..08..2021
                      Index       : yes / no

Speaking / Non Speaking Order kmk

http://www.judis.nic.in Cont.P.No.1697 of 2017

M.M.SUNDRESH.J.

AND M.SUNDAR.J.

kmk

Cont.P.No. 1697 of 2017

24..08..2021

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