Yoganathan vs M.Govinda Rao
2023 Latest Caselaw 10051 Mad

                                                                                       Cont.P.No.429 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 09.08.2023

                                                            CORAM

                                  THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                   Cont.P.No.429 of 2023

                    Yoganathan                                                     ... Petitioner

                                                              Vs.
                    M.Govinda Rao, I.A.S.,
                    Managing Director,
                    Tamilnadu Housing Board,
                    493, Anna Salai,
                    Nandanam,
                    Chennai – 600 035.                                             ... Respondent

                    Prayer:- Contempt petition has been filed under Section 11 of the Contempt
                    of Courts Act, 1971, praying to punish the respondent herein for contempt for
                    wilfully disobeying the order dated 14.12.2021 made in W.P.No.8867 of
                    2021 by appreciating the facts and circumstances.
                                           For Petitioner     : Mr.M.Guruprasad

                                           For Respondent     : Mr.C.Kalaiselvan

                                                        ORDER

This Contempt Petition has been filed to punish the respondent

for non compliance of the order dated 14.12.2021 passed by this Court in

W.P.No.8867 of 2021, thereby directing the respondent to pay the balance

https://www.mhc.tn.gov.in/judis Cont.P.No.429 of 2023

compensation amount as per the judgment and decree passed in Review

Application No.143 of 2017, dated 28.09.2019 for the subject land, within a

period of eight weeks.

2. The learned counsel appearing for the petitioner submitted that

the order has been complied with by the respondent and hence he seeks

permission of this Court to withdraw this petition. He also made an

endorsement in the Court bundle to that effect.

3. In view of the submission and endorsement made by the learned

counsel appearing for the petitioner, this Contempt Petition is dismissed as

withdrawn.

09.08.2023 Internet:Yes Index:Yes/No Speaking/Non speaking order

rts

https://www.mhc.tn.gov.in/judis Cont.P.No.429 of 2023

To

1. The Managing Director, Tamilnadu Housing Board, 493, Anna Salai, Nandanam, Chennai – 600 035.

https://www.mhc.tn.gov.in/judis Cont.P.No.429 of 2023

G.K.ILANTHIRAIYAN, J.

rts

Cont.P.No.429 of 2023

09.08.2023

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