G.Mariammal vs Mr.Ranganathan
2022 Latest Caselaw 10848 Mad

                                                                          Cont.P.No.911 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    22.06.2022

                                                    CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                       AND
                                        THE HON'BLE MRS.JUSTICE N.MALA
                                         Contempt Petition No.911 of 2022


                     1. G.Mariammal
                     2. Malliga
                     3. R.kannagi
                     4.G.Annakili
                     5.B.Sundari
                     6.J.Rani
                     7.V.Gajagowri
                     8.G.Indirani
                     9.V.Mala
                     10.A.Jayanthi
                     11.S.Malar
                     12.M.Kangavalli
                     13.M.Mangavaram
                     14.A.Umaiyal                                              .. Petitioners
                                                        vs

                     1.Mr.Ranganathan
                       The District Adi Dravidar and Tribal Welfare Officer,
                       Cuddalore.

                     2.Mr.K.Balasubramaniam I.A.S.,
                       The District Collector,
                       Cuddalore
                       Cuddalore District.



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https://www.mhc.tn.gov.in/judis
                                                                               Cont.P.No.911 of 2022



                     3.Mr.Adhiyaman Kaviarasu
                       Regional District Officer,
                       Cuddalore Taluk,
                       Cuddalore District.

                     4.Mr.Sridar
                       The Special Thasildar,
                       (Adi Dravidar Welfare),
                       Cuddalore.

                     5.Mr.Boopalachandiran
                       The Thasildar (Revenue),
                       Cuddalore Taluk,
                       Cuddalore District                                       .. Respondents

                     Prayer: Petition filed under Section 11 of the Contempt of Courts Act,
                     1971, to punish the respondents for willful disobedience of the order
                     dated 08.10.2021 passed in W.P.No.22010 of 2021 on the file of this
                     Court.


                                  For the Petitioners    :     Mr.S.Saranraj

                                  For the Respondents    :     Mr.J.Ravindran
                                                               Addl.Advocate General
                                                               Assisted by
                                                               Mr.A.Selvendran

                                                             *****
                                                             ORDER

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

Learned counsel for the petitioners submits that the judgment of

this Court has been complied with.

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https://www.mhc.tn.gov.in/judis Cont.P.No.911 of 2022

In view of the statement aforesaid, nothing would survive in the

contempt petition. Accordingly, the contempt petition is closed and

the contemnors are discharged.

(M.N.B., CJ.) (N.M., J.) 22.06.2022 Index : Yes/No sra

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https://www.mhc.tn.gov.in/judis Cont.P.No.911 of 2022

M.N.Bhandari, CJ.

and N.Mala, J.

(sra)

Cont.P.No.911 of 2022

22.06.2022

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