V.Mohan Raj vs Balaji
2023 Latest Caselaw 4709 Mad

                                                                                      Cont.P.No.175 of 2023

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED: 24.04.2023

                                                             CORAM:

                                   THE HON'BLE Mrs.JUSTICE V.BHAVANI SUBBAROYAN

                                               Contempt Petition No.175 of 2023

                     V.Mohan Raj                                              ...Petitioner

                                                                Vs.
                     1. Balaji
                        The Tahsildar,
                        Taluk Office,
                        Tambaram, Chennai – 45

                     2. Elumalai
                        The Head Surveyor
                        Taluk Office,
                        Tambaram, Chennai - 45                                ...Respondents


                                  Contempt Petition filed under Section 11 of the Contempt of the

                     Courts Act, 1971 to punish the respondents for willful disobedience of the

                     Judgment or orders of this Court in W.P.No.13837 of 2019 dated

                     25.08.2021

                                        For Petitioner      : Mr.D.S.Ramesh
                                        For Respondents : Mr.T.Chezhian,
                                                          Additional Government Pleader

                                                             ORDER

The Contempt Petition has been filed to punish the respondents for

willful disobedience of the order passed by this Court in W.P.No.13837 of https://www.mhc.tn.gov.in/judis

Cont.P.No.175 of 2023

2019 dated 25.08.2021.

2. Heard the learned counsel for the petitioner and the learned

Additional Government Pleader for the respondents and perused the

documents placed on record.

3. When the petition is taken up for hearing, it is submitted by the

learned Additional Government Pleader appearing on behalf of the

respondents that the order passed by this Court in W.P.No.13837 of 2019

dated 25.08.2021 has been complied with, wherein notices for surveying

the subject lands was sent to the petitioner herein and to one Hariharan,

Director, Lalith Promoters vide letters Rc.No.426/2023/Survey dated

24.03.2023 and RC.No.426/2023/Survey dated 29.03.2023 to appear at

the lands in Perungalathur village on 27.03.2023 and 01.04.2023

respectively. Thereafter, the Head Surveyor, Tambarm Taluk along with the

Firka Surveyor has measured the lands in Survey Nos.144/1A and 144/1B

as per village accounts before the petitioner as well as the said Hariharan,

Director, Lalith Promoters Private Ltd., Chennai on 01.04.2023 and

endorsement has been made.

4. In view of the above, nothing survives for adjudication and the order

passed in W.P.No.13837 of 2019 dated 25.08.2021 has been duly

complied with. Hence the present Contempt Petition is closed.

24.04.2023 https://www.mhc.tn.gov.in/judis

Cont.P.No.175 of 2023

Index:Yes/No; Internet:Yes/No Speaking / Nonspeaking order ssd

To

1. Mr.Balaji The Tahsildar, Taluk Office, Tambaram, Chennai – 45

2. Mr.Elumalai The Head Surveyor Taluk Office, Tambaram, Chennai - 45

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

Cont.P.No.175 of 2023

V.BHAVANI SUBBAROYAN J.

ssd

Contempt Petition No.175 of 2023

24.04.2023

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

Cont.P.No.175 of 2023

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