T.Kinsgly Thaya Singh vs Mr.R.Kothandaraman
2022 Latest Caselaw 10040 Mad

                                                                         Cont.P(MD)No.648 of 2020


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                          DATED: 14.06.2022

                                                   CORAM

                                  THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                 AND
                                  THE HONOURABLE MRS.JUSTICE R.THARANI

                                          Cont.P(MD)No.648 of 2020
                                                    in
                                           W.A(MD)No.786 of 2019
                T.Kinsgly Thaya Singh                       ...Petitioner/Appellant

                                                                Vs.
                1.Mr.R.Kothandaraman,
                  The Chief Engineer General,
                  Highways & Rural Works Department,
                  Chepauk, Chennai -5
                      Now,
                  Director General, Highways Department,
                  Guindy, Chennai – 25.

                2.Tmt.N.Santhi,
                  Superintending Engineer,
                  Highways & Rural Works Department,
                  Tirunelveli.

                3.Mr.P.Baskar,
                  Divisional Engineer,
                  Highways & Rural Works Department,
                  Nagerkoil,
                  Kanyakumari District.                                ...Respondents
                PRAYER: Contempt Petition filed under Section 11 of the Contempt of Courts
                Act, to punish the respondents for committing contempt for the wilful
                disobedience of the orders of this Court in W.A(MD)No.786 of 2019 dated
                17.09.2019.

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                                                                               Cont.P(MD)No.648 of 2020


                                  For Petitioner         : Mr.S.Govindan
                                  For Respondents        : Mr.S.P.Maharajan,
                                                          Special Government Pleader

                                                     ORDER

(Order of the Court was made by S.S.SUNDAR, J.)

Alleging wilful disobedience of the order passed by this Court in

W.A(MD)Nos.786 to 788 of 2019, dated 17.09.2019, the above Contempt

Petition is filed by the appellant in W.A(MD)No.786 of 2019.

2. The learned Special Government Pleader on instructions states that the

order of this Court in W.A(MD)Nos.786 to 788 of 2019 was challenged in

review applications and as against the dismissal of the review applications, the

respondents have preferred S.L.Ps, before the Honourable Supreme Court. It is

also stated that the Honourable Supreme Court had stayed the portion of the

impugned judgment which was challenged before the Honourable Supreme

Court.

3. Having regard to the peculiar circumstances indicates that there is a

possibility that the Honourable Supreme Court may pass final orders by which

the judgment of this Court made in the writ appeals as well as the review

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

Cont.P(MD)No.648 of 2020

applications may become inoperative by merger. This Court is therefore

inclined to close this contempt petition.

4. In the result, this contempt petition is closed with liberty to the

petitioner to recall this order in case there is no merger and the Honourable

Supreme Court dismissed the S.L.Ps, without modifying the judgment made by

this Court in the writ appeals and review applications.

                                                        [S.S.S.R., J.]     [R.T., J.]
                                                                   14.06.2022
                Index:Yes/No
                Internet:Yes
                PM

                To
                1.The Chief Engineer General,

Highways & Rural Works Department, Chepauk, Chennai -5 Now, Director General, Highways Department, Guindy, Chennai – 25.

2.The Superintending Engineer, Highways & Rural Works Department, Tirunelveli.

3.The Divisional Engineer, Highways & Rural Works Department, Nagerkoil, Kanyakumari District.

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

Cont.P(MD)No.648 of 2020

S.S.SUNDAR, J.

AND R.THARANI, J.

PM

ORDER MADE IN Cont.P(MD)No.648 of 2020

14.06.2022

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