Administrator General And vs V.L.Vivekanand
2023 Latest Caselaw 4915 Mad

                                                                               Cont.P.No.1823 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 27.04.2023

                                                        CORAM


                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                  and
                                    THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                          Contempt Petition No.1823 of 2022
                                     Sub Applications (OS) Nos.429 and 430 of 2022


                     Administrator General and
                      Official Trustee of Tamil Nadu,
                     Madras High Court Campus,
                     Chennai 600 104.                                                ..Petitioner

                                                          vs

                     V.L.Vivekanand                                                  ..Respondent


                     PRAYER : Petition filed under Section 2(b) & 11 of the Contempt of
                     Courts Act, 1971 to punish the respondent herein for willful disobedience of
                     the judgment dated 22.08.2017 in OSA.Nos.192 to 195 of 2017 thereby
                     failing to vacate and hand over possession of the subject premises on or
                     before 30.04.2018 and also for violating his undertaking through affidavits
                     dated 12.09.2017 for vacating the subject premises without any reasonable
                     or sufficient cause.

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https://www.mhc.tn.gov.in/judis
                                                                                    Cont.P.No.1823 of 2022




                                       For Petitioner     : Mr.E.V.Chandru
                                       For Respondent     : Mr.V.L.Vivekanand- appeared in person
                                                             -----


                                                          ORDER

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

This Contempt Petition is filed alleging willful disobedience of the

judgment dated 22.08.2017 in OSA.Nos.192 to 195 of 2017.

2. Today, the Administrator General and Official Trustee of Tamil

Nadu has filed a report indicating that in compliance of the direction of this

Court, the contemnor/respondent apart from paying a sum of Rs.6,50,000/-

through a Demand Draft and Rs.5,00,000/- vide a cheque dated 17.04.2023,

appeared before the office of the Administrator General and Official Trustee

of Tamil Nadu on 26.04.2023 and paid the remaining rental balance amount

of Rs.1,52,000/- in cash. It is reported that the entire amount due from the

respondent to the tune of Rs.13,02,000/- has been paid by the respondent.

https://www.mhc.tn.gov.in/judis Cont.P.No.1823 of 2022

3. This Court on 03.04.2023 recorded the handing over of possession

of the vacant premises. In view of the development and the report of the

Administrator General and Official Trustee of Tamil Nadu, we have noticed

that the respondent has complied with the order of this Court. Though there

is a delay in compliance, taking lenient view, recording the compliance, the

Contempt Petition is closed. Consequently, connected applications are

closed.

(S.S.S.R.J.,) (P.B.B.J.,) 27.04.2023 Speaking Order: Yes / No pvs

https://www.mhc.tn.gov.in/judis Cont.P.No.1823 of 2022

S.S.SUNDAR, J.

and P.B.BALAJI, J.

pvs

Contempt Petition No.1823 of 2022

27.04.2023

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