Akneswari vs Mr.Ravichandran
2021 Latest Caselaw 23222 Mad

                                                                             CONT P(MD) No.254 of 2020


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 26.11.2021

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN

                                             CONT P(MD)No.254 of 2020
                                                        in
                                              W.P(MD)No.12722 of 2014


                 Akneswari                                     ... Petitioner / Petitioner

                                                         Vs.
                 1.Mr.Ravichandran
                   Commissioner,
                   Trichirappalli City Corporation,
                   Trichirappalli.

                 2.Mr.Thirugnanam,
                   Deputy Commissioner,
                   Ariyamangalam Zone,
                   Trichirappalli Corporation,
                   Trichirappalli.                             ... Contemnors/Respondents



                 PRAYER: Contempt Petition filed under Section 11 of the Contempt of
                 Courts Act, to punish the Contemnors/Respondents for their deliberate and
                 willful disobedience of the order of this Court made in W.P(M)DNo.12722 of
                 2014, dated 19.09.2018.


                                     For Petitioner     : Mr.N.R.Murugesan

                                     For Respondents    : Mr.R.Baskaran
                                                          Additional Advocate General


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                           CONT P(MD) No.254 of 2020



                                                    JUDGMENT

Alleging disobedience of the order of this Court in W.P(MD)No.12722

of 2014, dated 19.09.2018, the petitioner has preferred the present

Contempt Petition, to punish the contemnors.

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

appearing for the petitioner and the learned Additional Advocate General

appearing for the respondents submitted that the order of the Court has

been complied with. The respondents are directed to furnish the copy of

the compliance order to the petitioner, within a period of one week from

the date of receipt of a copy of this order, either by speed post or

registered post.

3. Accordingly, the Contempt Petition is closed. No costs.

                                                                                26.11.2021
                 Index    : Yes / No
                 Internet : Yes / No
                 am

https://www.mhc.tn.gov.in/judis CONT P(MD) No.254 of 2020

To

1.Mr.Ravichandran Commissioner, Trichirappalli City Corporation, Trichirappalli.

2.Mr.Thirugnanam, Deputy Commissioner, Ariyamangalam Zone, Trichirappalli Corporation, Trichirappalli.

https://www.mhc.tn.gov.in/judis CONT P(MD) No.254 of 2020

S.VAIDYANATHAN, J.

am

JUDGMENT MADE IN

CONT P(MD)No.254 of 2020 in W.P(MD)No.12722 of 2014

26.11.2021

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