Madras High Court
N.Dhanakesaran vs Thiru.S.Karmegam on 16 August, 2022
Cont.P.No.277 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.08.2022
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
Cont.P.No.277 of 2022
in
W.P.No.4548 of 2013
N.Dhanakesaran ...Petitioner
Vs.
1.Thiru.S.Karmegam, I.A.S
The District Collector
Salem District,
Salem.
2. Thiru. Dhanalingam,
The Assistant Commissioner
Excise, Salem District.
3. Mrs.Narmatha,
The Divisional Excise Officer,
Salem.
...Respondents
Prayer:Contempt Petition filed under Section 11 of the Contempt of Courts
Act, 1971 to punish the respondents for disobedience of the order passed by
this Court in W.P.No.4548 of 2013 dated 16.10.2020.
For Petitioner : Mr.M.Vijayakumar
For Respondent : Mr.V.Veluchamy
Additional Government Pleader
https://www.mhc.tn.gov.in/judis
1
Cont.P.No.277 of 2022
ORDER
Read this order in conjunction with earlier order dated 19.07.2022,
extracted below:-
“Mr.V.Veluchamy , learned Additional Government Pleader , who accepts
notice for the respondents , would advance two preliminary arguments.
2. Firstly , he would state that order dated 16.10.2020 , as against which the
contempt is alleged , is likely to be challenged by way of a writ appeal , though he
admits no writ appeal has been filed thus for .
3. Parallelly , he also draws the attention of this court to the proceedings of the
Assistant Commissioner ( Excise ) , Salem in Na.Ka. No.37882 / 2014 / K1 dated
21.04.2022 , to state that the respondents are also making an attempt to comply with
the order dated 16.10.2020 . He seeks two weeks time , to obtain instructions with
regard to the status of both the aforesaid submissions .
4. At his request , adjourned to 16.08.2022 . If the writ appeal is not filed
within the aforesaid period , it is made clear that there is no justification for the
respondents to delay compliance with order dated 16.10.2020 , which must be
reported at the next hearing date .
5. List on 16.08.2022.”
2.Today learned Additional Government Pleader circulates a copy of the
judgment of the First Bench of this Court dated 11.08.2022 in W.A.1774 of
2022, staying order dated 16.10.2020, in respect of which contempt is alleged.
Since the order of interim stay is unconditional, I see no purpose in keeping this
Contempt Petition pending.
3. Recording the above position, this contempt petition stands closed.
No costs.
16.08.2022
nst
Index : Yes/No
Speaking Order/Non speaking Order
https://www.mhc.tn.gov.in/judis
Cont.P.No.277 of 2022
To,
1.Thiru.S.Karmegam, I.A.S
The District Collector
Salem District,
Salem.
2.Thiru. Dhanalingam,
The Assistant Commissioner
Excise, Salem District.
3.Mrs.Narmatha,
The Divisional Excise Officer,
Salem.
https://www.mhc.tn.gov.in/judis
Cont.P.No.277 of 2022
DR.ANITA SUMANTH,J.
nst
Cont.P.No.277 of 2022
in
W.P.No.4548 of 2013
16.08.2022
https://www.mhc.tn.gov.in/judis
