M.Suliman vs Dr.D.Jagannathan
2022 Latest Caselaw 13315 Mad

                                                                      Cont.P.No.1095 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 25.07.2022

                                                    CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                      AND
                                        THE HON'BLE MRS.JUSTICE N.MALA


                                        Contempt Petition No.1095 of 2022


                     M.Suliman                                          .. Petitioner

                                                        Vs

                     1. Dr.D.Jagannathan, IAS
                        State of Tamil Nadu
                        Secretary, Revenue Department
                        Fort St. George, Chennai – 600 009.

                     2. Srinivasa Prakash
                        Executive Engineer
                        Public Works Department
                        Aarainyaru Vadinila Kottam
                        Chennai – 600 005.

                     3. M.Balamohana Murugan
                        Assistant Executive Engineer
                        Cooum Basin Sub Division, WRD, PWD
                        Chepauk, Chennai – 600 005.                     .. Respondents


                     Prayer: Petition under Section 11 of the Contempt of Courts Act to


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                              Cont.P.No.1095 of 2022



                     punish the respondents for having disobeyed the order passed by
                     this court in W.M.P.No.5807 of 2020 in W.P.No.4908 of 2020, dated
                     2.3.2020.


                                      For the Petitioner       : Mr.R.Arunkumar

                                      For the Respondents      : Mr.P.Muthukumar
                                                                 State Government Pleader

                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

The contempt petition has been filed alleging defiance of

the direction given in the order dated 2.3.2020 passed in

W.M.P.No.5807 of 2020 in W.P.No.4908 of 2020.

2. A counter affidavit has been filed by the respondents along

with photographs which does not show any action of demolition of

the shop or sealing it.

3. Thus, the contempt petition has been filed for the sake of it

and is, accordingly, dismissed. There will be no order as to costs.

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https://www.mhc.tn.gov.in/judis Cont.P.No.1095 of 2022

The Registry is directed to list W.P.No.4908 of 2020 before

this court on 5.8.2022.

                                                                 (M.N.B., CJ.)      (N.M., J.)
                                                                           25.07.2022
                     Index : Yes/No
                     sasi




                     ____________

https://www.mhc.tn.gov.in/judis Cont.P.No.1095 of 2022

THE HON'BLE CHIEF JUSTICE AND N.MALA,J.

(sasi)

Contempt Petition No.1095 of 2022

25.07.2022

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