Thangapandi vs Ravi
2023 Latest Caselaw 5564 Mad

                                                                               Cont.P(MD)No.924 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 06.06.2023

                                                        CORAM :

                          THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             and
                         THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                             Cont.P(MD)No.924 of 2023

                Thangapandi                                                 ... Petitioner

                                                          vs.


                Ravi,
                The Tahsildar,
                Office of the Tahsildar,
                Paramakudi,
                Ramanathapuram District.                                    ... Respondent


                          PRAYER : Petition filed under Section 11 of the Contempt of
                Courts Act, to initiate contempt proceedings against the contemnor /
                3rd respondent and punish him for the willful disobedience of the
                order of this Court in W.P(MD)No.24723 of 2022 dated 31-10-2022.



                                  For Petitioner      : Mr.B.Chakravarthy
                                  For Respondent      : Mr.P.Thilakkumar, Government Pleader




https://www.mhc.tn.gov.in/judis
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                                                                              Cont.P(MD)No.924 of 2023


                                                     JUDGMENT

(Judgment of the Court was made by R.SUBRAMANIAN, J.)

It is stated that the encroachment made by the petitioner

has been removed. It is the complaint of the learned counsel for the

petitioner that in the guise of removing encroachment, the

respondent has also demolished a portion of the petitioner's

property. The learned Government Pleader appearing for the

respondent would contend that that was also an encroachment. We

are not going into all those questions in this contempt proceedings.

Since there is substantial compliance of the order passed, the

contempt petition is closed leaving it open to the petitioner to agitate

all other questions in appropriate proceedings.

(R.SUBRAMANIAN, J.) & (L.VICTORIA GOWRI, J.) 06.06.2023

Index : Yes / No Internet : Yes Neutral Citation : Yes / No bala

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

Cont.P(MD)No.924 of 2023

To

Ravi, The Tahsildar, Office of the Tahsildar, Paramakudi, Ramanathapuram District.

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

Cont.P(MD)No.924 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

bala

JUDGMENT MADE IN Cont.P(MD)No.924 of 2023 DATED : 06.06.2023

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