Mahamuni vs Mrs.Janaki
2022 Latest Caselaw 9227 Mad

                                                                                  Cont.P.No. 657 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 29.04.2022

                                                           CORAM

                                  THE HONOURABLE MR. JUSTICE M. DHANDAPANI
                                            Contempt Petition No.657 of 2022

                Mahamuni                                                                 .. Petitioner

                                                           Versus

                Mrs.Janaki
                The Tahsildar
                Senthamangalam Taluk Office
                Senthamangalam
                Namakkal District
                Pincode: 637 409                                                     .. Respondent

                          Petition filed under Section 11 of the Contempts of Court Act, 1971, to

                punish the respondents for wilful disobedience of the order of this Hon'ble

                Court in W.P. No.10320 of 2017 dated 03.01.2020.



                                    For Petitioner     :    M/s.Arunai Associates
                                    For Respondent     :    Mr.Yogesh Kannadasan
                                                            Special Government Pleader

                                                           ORDER

This Court, by order dated 03.01.2020 disposed of the writ petition in

W.P.No.10320 of 2017 as follows:

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

Cont.P.No. 657 of 2022

“9. In the light of the above, the writ petition is disposed of by directing the third respondent to consider the petitioner's representation dated 29.08.2016 on merits, take note of all the facts, ascertain as to whether any appeal has been filed against the judgment and decree dated 16.04.2012 in A.S.No.135 of 2005 on the file of the Sub-Court, Namakkal and pass orders in accordance with law. In order to facilitate the third respondent to promptly comply with this direction, the petitioner is directed to submit a fresh representation along with a copy of this order and a copy of the earlier representation, within a period of three weeks from the date of receipt of a copy of this order. On receipt of such representation, the third respondent is directed to comply with the above direction with a period of twelve weeks therefrom. No costs. Consequently, the connected WMP is closed.”

Since, the said direction is not complied with, the petitioner has come up

with this contempt petition.

2. When the contempt petition was taken up, the learned Additional

Government Pleader submitted that pursuant to the order of this Court, the

respondent rejected the petitioner's representation on 12.03.2022. Hence, the

learned counsel prays to close this petition.

3. Recording the submissions so made by the learned Additional

Government Pleader, this contempt petition stands closed.

29.04.2022 Internet : Yes Index : Yes / No rli

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

Cont.P.No. 657 of 2022

M.DHANDAPANI, J.

rli

Cont.P.No. 657 of 2022

29.04.2022

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