S.J.Srinivasan vs Mr.Sivan Arul Ias
2022 Latest Caselaw 14380 Mad

                                                                      Cont P.No.1690 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 11.08.2022

                                                   CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                      AND
                                        THE HON'BLE MRS.JUSTICE N.MALA
                                             Cont P.No.1690 of 2021

                     S.J.Srinivasan                                     .. Petitioner
                                                       vs

                     1. Mr.Sivan Arul IAS
                        Inspector General of Registration-
                         Tamil Nadu, 100, Santhome High Road,
                        Chennai 600 028.

                     2. Mrs.Subitha Lakshmi
                        District Registrar-North Chennai (Admn.)
                        I Floor, Kuralagam, Esplanade Road,
                        Chennai 600 104.

                     3. Mr.Balamurugan
                        Sub Registrar, Ponneri,
                        9/5, Taluk Office Road,
                        Ponneri 601 204.

                     4. Mr.J.Kumara Gurubaran IAS
                        Commissioner-HR & CE Department,
                        119, Uthamar Gandhi Road, Nungambakkam,
                        Chennai 600 034.

                     5. Mr.S.Subramaniam
                        Assistant Commissioner-Tiruvallur,
                        HR & CE Department,
                        No.1, C.V.Naidu Salai, Jaya Nagar,
                        Tiruvallur 602 001.

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https://www.mhc.tn.gov.in/judis
                                                                                Cont P.No.1690 of 2021



                     6. Mr.Prakash
                        Fit Person - Arulmigu Kaalatheeswarar
                         Swamy Thirukoil, Sayanavaram Village,
                        Ponneri-601 204, O/o. Executive Officer,
                        Sri Balasubramanya Swami Temple,
                        Andarkuppam (near Ponneri), 601 204,
                        Tiruvallur District.

                     7. Mr.Martin Premraj
                        Inspector of Police, E1 Ponneri Police Station,
                        Ponneri-601 204.

                     8. Mr.P.Jayaraman
                        Joint Commissioner, Vellore HR & CE Dept.,
                        308, 1st Floor, Arcot Road,
                        Kakithapattari, Vellore 632 012.                          .. Respondents


                     Prayer: Petition filed under Section 11 of the Contempt of Courts Act to
                     punish the respondents for disobeying the order of the court in WP
                     No.4515 of 2019 dated 28.09.2020 on the file of this Court.



                                  For the Petitioner    :     S.J.Srinivasan
                                                              Party-in-person

                                  For the Respondents   :     Mr.J.Ravindran
                                                              Addl. Adv. General
                                                              assisted by Mr.A.Selvendran,
                                                              Spl.G.P. for RR 1 to 3

                                                        :     Mr.N.R.R.Arun Natarajan
                                                              Spl.G.P. for RR 4 to 6 and 8

                                                        :     Mr.Muniyapparaj
                                                              Addl.P.P. for R7

                                                            *****


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https://www.mhc.tn.gov.in/judis
                                                                                Cont P.No.1690 of 2021

                                                           ORDER

(Order of the Court was made by the Hon'ble Chief Justice)

The learned counsel appearing for the contemnors submit that

the judgment of this Court has been complied. The encroachments for

agricultural use and commercial purpose have been removed. So far

as the encroachment and construction of houses are concerned, it has

been regularised by converting it to be on lease. The competence lies

with the Commissioner and an order for it has been passed. The

petitioner appearing in person has shown satisfaction on the

compliance and accordingly, we order to close the contempt petition

and discharge the notice.

(M.N.B., CJ.) (N.M., J.) 11.08.2022 Index : Yes/No sra

https://www.mhc.tn.gov.in/judis Cont P.No.1690 of 2021

M.N.Bhandari, CJ.

and N.Mala, J.

(sra)

Cont P.No.1690 of 2021

11.08.2022

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