Nadira vs A.R.Rahul Nadh
2022 Latest Caselaw 14470 Mad

                                                                             Cont.P.No.1349 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 12.08.2022

                                                           CORAM

                                  THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                 Cont.P.No.1349 of 2022

                    1. Nadira
                    2. Harris Abdulla                                        ... Petitioners

                                                             Vs.

                    A.R.Rahul Nadh
                    The District Collector,
                    Chengalpet District.                                     ... Respondent


                    Prayer:- Contempt petition has been filed under Section 11 of the Contempt
                    of Courts Act, 1971, praying to punish the respondent for committing
                    contempt against this Court for not complying with the judgment dated
                    06.12.2021 passed in W.P.No.25781 of 2021.


                                          For Petitioner     : Mr.Surana

                                          For Respondent     : Mr.S.P.Karthick
                                                               Government Advocate




                    Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                               Cont.P.No.1349 of 2022

                                                       ORDER

This Contempt Petition has been filed to punish the respondent

for non compliance of the order dated 06.12.2021 passed by this Court in

W.P.No.25781 of 2021, thereby directing the respondent to refer the award in

Award No.12 of 2011, dated 15.09.2011 before the Civil Court for

determining the value of the lands within a period of two weeks.

2. The learned Government Advocate appearing for the respondent

submitted that as directed by this Court, the respondent referred the award to

the learned Principal District Judge, Chengalpattu and requested that the

reference may be taken on file. He also produced the communication dated

25.03.2022 sent by the respondent before this Court.

3. Recording the said submission, this Contempt Petition is closed.

12.08.2022 Internet:Yes Index:Yes/No Speaking/Non speaking order rts

https://www.mhc.tn.gov.in/judis Cont.P.No.1349 of 2022

To

1. The District Collector, Chengalpet District.

2. The Public Prosecutor, Madras High Court, Chennai.

https://www.mhc.tn.gov.in/judis Cont.P.No.1349 of 2022

G.K.ILANTHIRAIYAN, J.

rts

Cont.P.No.1349 of 2022

12.08.2022

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