Madras High Court
S.Muniappan vs Thiru.Murugan on 11 April, 2022
Cont.P(MD)No.1514 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 11.04.2022
CORAM :
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MRS.JUSTICE S.ANANTHI
Contempt Petition(MD)No.1514 of 2021
S.Muniappan ... Petitioner
vs.
1.Thiru.Murugan,
The Assistant Director of Panchayats,
O/o. The Assistant Director of Panchayats,
Virudhunagar District.
2.Tmt.Vasuki,
The Block Development Officer,
M.Reddiapatti,
Thiruchuli Taluk,
Virudhunagar District.
3.Thiru.Jeyachandran,
The Tahsildar,
O/o. The Tahsildar,
Aruppukottai,
Virudhunagar District.
4.Thiru.Muneeswaran,
The Village Administrative Officer,
Kalloorani Village,
Aruppukottai,
Virudhunagar District. ... Respondents
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Cont.P(MD)No.1514 of 2021
Petition filed under Section 11 of the Contempt of Courts Act, to
punish the contemnors/respondents for their wilful disobedience to the
order of this Court dated 20.07.2021 in W.P(MD)No.12211 of 2021.
For Petitioner : Mr.L.Prabhu
For Respondents : Mr.V.Nirmal Kumar
Government Advocate
ORDER
R.SUBRAMANIAN, J.
AND
S.ANANTHI, J.
The Division Bench by its order dated 20.07.2021 in
W.P(MD)No.12211 of 2021, has directed the respondents to proceed in
furtherance of the communication of the 2nd respondent therein dated
21.06.2021 and initiate appropriate action as expeditiously as possible
preferably within a period of three months from the date of receipt of a
copy of the order.
2. In the interregnum, it appears that one D.Rasalraj
represented by the very same counsel Mr.L.Prabhu, filed a writ petition
in W.P(MD)No.5851 of 2021 to direct the respondents 1 to 5 therein,
to take action against the respondents 6 to 10 therein, for having
utilised the public road for transportation of quarried materials by
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Cont.P(MD)No.1514 of 2021
considering his representation dated 17.02.2021. The said writ
petition came to be dismissed on 03.08.2021. An appeal against the
said order was also filed by the very same counsel in W.A(MD)No.1753
of 2021 and a Division Bench of this Court by judgment dated
27.01.2022, has recorded as follows:-
''5.Pursuant to the said communication, road laying
work has been completed. However, the photographs
produced before this Court shows that the water body is
intact and the road margins are not fully completed.
Therefore, the authorities are directed to complete the
strengthening of the road margins and bund on the side of
the road, which should be completed within four weeks from
the date of receipt of a copy of this order.''
3. Hence, we see no wilful disobedience of the order dated
20.07.2021 in W.P(MD)No.12211 of 2021. The Contempt Petition is,
therefore, dismissed.
(R.S.M., J.) (S.A.I., J.)
11.04.2022
bala
To
1.Thiru.Murugan,
The Assistant Director of Panchayats,
O/o. The Assistant Director of Panchayats,
Virudhunagar District.
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Cont.P(MD)No.1514 of 2021
R.SUBRAMANIAN, J.
AND
S.ANANTHI, J.
bala
2.Tmt.Vasuki,
The Block Development Officer,
M.Reddiapatti,
Thiruchuli Taluk,
Virudhunagar District.
3.Thiru.Jeyachandran,
The Tahsildar,
O/o. The Tahsildar,
Aruppukottai,
Virudhunagar District.
4.Thiru.Muneeswaran,
The Village Administrative Officer,
Kalloorani Village,
Aruppukottai,
Virudhunagar District.
ORDER MADE IN
Cont.P(MD)No.1514 of 2021
DATED : 11.04.2022
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