R.Gopi … vs Mrs. M.Sathiya
2022 Latest Caselaw 15574 Mad

                                                                         Contempt Petition No. 103 of 2022

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 20.09.2022

                                                         CORAM

                                       THE HON'BLE MR. JUSTICE T. RAJA
                                                     AND
                                  THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

                                            Contempt Petition No. 103 of 2022


                R.Gopi                                                                   … Petitioner


                                                           -vs-


                Mrs. M.Sathiya,
                Revenue Divisional Officer,
                Thiruthani,
                Thiruvallur District.                                                  ... Respondent


                          Contempt Petition filed under Section 11 of the Contempt of Courts Act,

                1971, to punish the respondent for having committed contempt of the orders of

                this Court dated 09.08.2021 passed in W.P. No. 16018 of 2021.


                                   For Petitioner    :     Mr. K.Gangadaran

                                   For Respondent    :     Mr. A.Selvendran,
                                                           Special Government Pleader




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                                                                          Contempt Petition No. 103 of 2022

                                                      ORDER

(Judgment of the Court was made by T.RAJA, J.)

Mr. A.Selvendran, learned Special Government Pleader appearing for the

respondent, placing on record the Proceedings No. Na. Ka. 2421/2021/A4 dated

23.05.2022 passed by the respondent, submits that the directions given in the

order dated 09.08.2021 in W.P. No. 16018 of 2021 has been duly complied

with by directing the petitioner to work out his remedy before the Civil Court.

In such circumstances, nothing remains for further consideration in the

contempt petition.

In view of the above, the contempt petition is closed.

                                                                   (T.R., J.)          (P.D.A., J.)
                                                                            20.09.2022
                vjt

                Index: Yes/No

                To

The Revenue Divisional Officer, Thiruthani, Thiruvallur District.

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

Contempt Petition No. 103 of 2022

T.RAJA, J.

AND P.D. AUDIKESAVALU, J.

vjt

Contempt Petition No. 103 of 2022

20.09.2022

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