G.Elango vs Thiru.K.V.Muralidharan
2022 Latest Caselaw 8817 Mad

                                                                                   Cont.P(MD)No.464 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 26.04.2022

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                                Cont.P.(MD)No.464 of 2022

                     G.Elango                                                   ... Petitioner
                                                           versus

                     1. Thiru.K.V.Muralidharan
                        The District Collector,
                        Theni District,
                        Theni.

                     2. Thiru.Thirumurugan,
                        The Tahsildar,
                        Aundipatti Taluk,
                        Theni District.                                         ... Respondents

                                  Contempt Petition filed under Section 11 of Contempt of Court to
                     punish the respondents for willful disobeying the order of the Court in
                     W.P.(MD)No.17139 of 2013 dated 25.08.2015.


                                       For Petitioner    : Mr.S.Madhavan

                                       For Respondents : Mr.D.Gandhiraj,
                                                         Special Government Pleader

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https://www.mhc.tn.gov.in/judis
                                                                                Cont.P(MD)No.464 of 2022


                                                         ORDER

This Court, while disposing the writ petition in W.P.(MD)No.

17139 of 2013, on 25.08.2015, directed the respondents to consider the

petitioner's representation dated 27.12.2010 and pass orders on merits

and in accordance with law, in the light of the Judgment and Decree

passed in A.S.No.82 of 2008 and proceedings of the Forest Settlement

Officer, Usilampatti, dated 11.02.1985, within a period of three months

from the date of receipt of a copy of this order. Since the said order has

not been complied with, the present contempt petition is filed.

2. Today, when the matter is taken up for consideration, the

learned Special Government Pleader submits that in compliance of the

order passed by this Court in W.P.(MD)No.17139 of 2013, dated

25.08.2015, the petitioner's representation has been considered, by

rejecting the request made by him. To that effect, the proceedings of

the second respondent dated 20.04.2022 has been produced.

https://www.mhc.tn.gov.in/judis Cont.P(MD)No.464 of 2022

3. Recording the same, the Contempt Petition is closed.

No costs.

26.04.2022

ogy

To

1. Thiru.K.V.Muralidharan The District Collector, Theni District, Theni.

2. Thiru.Thirumurugan, The Tahsildar, Aundipatti Taluk, Theni District.

https://www.mhc.tn.gov.in/judis Cont.P(MD)No.464 of 2022

B.PUGALENDHI, J.

ogy

Cont.P.(MD)No.464 of 2022

26.04.2022

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