M.Chidambaram vs Dr.M.Arthi
2022 Latest Caselaw 13961 Mad

                                                                       Contempt Petition No.1247 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       Dated :04.08.2022

                                                          CORAM

                                    THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                             Contempt Petition No.1247 of 2022


                     M.Chidambaram                                               ... Petitioner
                                                             Vs.

                     1. Dr.M.Arthi
                        The Collector, Kancheepuram District,
                        Kancheepuram - 631 501
                        (1st respondent deleted as per order dated 20.07.2022
                        made in Cont.P.No.1247 of 2022)

                     2. Ms.Vijaya
                        The Joint Director,
                        Hindu Religious and Charitable
                         Endowment Department,
                        Sathuvatchari, Vellore – 9

                     3. Thilagavathy
                        The Inspector,
                        Hindu Religious and Charitable
                          Endowment Department,
                        Uthiramerur                                            ...Respondents


                                  Contempt Petition filed under Section 11 of the Contempt Act to

                     punish the respondents for willful disobedience of the order dated

                     10.12.2021 passed in W.P.No.30378 of 2017

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                           Contempt Petition No.1247 of 2022




                                                For Petitioner     : Mr.P.G.Kumaraguru

                                                For Respondents     : R1 – Given up
                                                                      Mr.N.R.R.Arunnatarajan
                                                                      Special Government Pleader
                                                                      for R2 and R3


                                                            ORDER

When the petition is taken up for hearing, the learned Special

Government Pleader appearing for respondents 2 and 3 submitted that the

order passed by this Court on 10.12.2021 in W.P.No.30378 of 2017 has

been complied with. In view of the said compliance, the learned Special

Government Pleader has filed a compliance report dated 03.08.2022 stating

reasons for non-compliance and also sought apology for the same.

2. The learned counsel for the petitioner submitted that order passed

by this Court has been complied with by virtue of the Government Order in

Na.Ka.No.9515/2017/B2 dated 19.07.2022 by the Joint Director, Hindu

Religious and Charitable Endowment Department, Sathuvachari, Vellore.

https://www.mhc.tn.gov.in/judis Contempt Petition No.1247 of 2022

3. Considering the submissions made on either side and taking note

of the fact that the order passed by this Court has been duly complied with,

the present Contempt Petition is closed. The compliance report filed by the

2nd respondent dated 03.08.2022 is taken on record and the apology

tendered by the 2nd respondent is accepted.

04.08.2022

Index : Yes/No Internet : Yes/No Speaking /Non-Speaking Judgment ssd

https://www.mhc.tn.gov.in/judis Contempt Petition No.1247 of 2022

KRISHNAN RAMASAMY, J.,

ssd

Contempt Petition No.1247 of 2022

04.08.2022

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