C.Raghupathy vs Thiru.S.K.Prabakar
2021 Latest Caselaw 3894 Mad

                                                                Cont. Petition Nos.95 and 98 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 16.02.2021

                                                      CORAM:

                                   THE HONOURABLE MS.JUSTICE V.M.VELUMANI

                                        Contempt Petition Nos.95 and 98 of 2020

                   C.Raghupathy                                              .. Petitioner in
                                                              Contempt Petition No.95 of 2020

                   N.K.Kaladharan                                            .. Petitioner in
                                                              Contempt Petition No.98 of 2020

                                                        Vs.
                   1.Thiru.S.K.Prabakar
                   Secretary to Government
                   Home Department
                   Fort St. George
                   Chennai-600 009.

                   2.Thiru.J.K.Tripathy I.P.S.
                   Director General of Police
                   Chennai-600 004.

                   3.Thiru.A.K.Vishwanathan I.P.S.
                   Commissioner of Police
                   Egmore, Chennai-600 007.                           .. Respondents in both
                                                                             Contempt Petitions

                   Prayer: Contempt Petitions are filed under Section 11 of the Contempt of

                   Courts Act, 1971 (Central Act 70 of 1971), to punish the respondents for


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https://www.mhc.tn.gov.in/judis/
                                                                  Cont. Petition Nos.95 and 98 of 2020

                   committing contempt of the order of this Court dated 08.07.2019 made in

                   W.P.Nos.7306 and 7329 of 2012.

                                           In both Contempt Petitions:

                                          For Petitioners   : Ms.Indira
                                                            for Mr.K.Rajasekaran

                                          For Respondents : Mr.M.Elumalai
                                                      Additional Government Pleader

                                                        ORDER

The present contempt petitions are filed to punish the respondents for

having disobeyed the order of this Court dated 08.07.2019 made in

W.P.Nos.7306 and 7329 of 2012.

2.The learned Additional Government Pleader appearing for the

respondents submitted that the respondents have filed W.A.Nos.298 and 299

of 2020, the Division Bench of this Court by the judgment dated 14.12.2020

granted interim orders and directed the Writ Appeals filed by the respondents

to be heard along with other Writ Appeals.

3.In view of the interim orders granted in a batch of Writ Appeals along

https://www.mhc.tn.gov.in/judis/ Cont. Petition Nos.95 and 98 of 2020

with W.A.Nos.298 and 299 of 2020 dated 14.12.2020 staying order of this

Court dated 08.07.2019, both the Contempt Petitions are closed. No costs.

16.02.2021

kj

To

1.Thiru.S.K.Prabakar Secretary to Government Home Department Fort St. George Chennai-600 009.

2.Thiru.J.K.Tripathy I.P.S. Director General of Police Chennai-600 004.

3.Thiru.A.K.Vishwanathan I.P.S. Commissioner of Police Egmore, Chennai-600 007.

https://www.mhc.tn.gov.in/judis/ Cont. Petition Nos.95 and 98 of 2020

V.M.VELUMANI,J.

Kj

Contempt Petition Nos.95 and 98 of 2020

16.02.2021

https://www.mhc.tn.gov.in/judis/