Thenmozhi vs Mr.V.Muruganantham
2023 Latest Caselaw 3170 Mad

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                                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                              DATE : 24.03.2023

                                                                  CORAM

                                          THE HONOURABLE MR. JUSTICE M.DHANDAPANI

                                            CONTEMPT PETITION NOs. 702 & 703 of 2023


                     Thenmozhi                                                . . . Petitioner
                                                                   in Contempt Petition No.702 of 2023


                     Amaravathi                                               . . . Petitioner
                                                                    in Contempt Petition No.703 of 2023


                                                                    - Vs -

                     Mr.V.Muruganantham,
                     The Tahsildar,
                     Vandavasi Taluk Office,
                     Thiruvannmalai District-604408.
                                                                          . . . Respondent in both Petitions


                                  Contempt Petitions filed under Section 11 of the Contempt of Courts Act

                     to punish the respondent for wilful disobedience of the orders passed by this

                     Court in W.P. Nos.31662 & 31670 of 2022 dated 28.11.2022.

                                        For Petitioners
                                        (in both petitions) : M/s.V.Ramamoorthy

                                        For Respondent
                                        (in both petitions)     : Mr. E.Veda Bagath Singh,
                                                                  Special Government Pleader

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

These Petitions have been filed by the petitioners praying this Court to

punish the respondent for wilful disobedience of the orders passed by this Court

in W.P. Nos.31662 & 31670 of 2022 dated 28.11.2022.

2. This Court vide its order dated 28.11.2022 in W.P.Nos.31662 & 31670 of

2022 had directed the respondent/contemnor herein to consider and pass

appropriate orders on the petitioner's representation after affording an

opportunity of personal hearing to the petitioners. However, the learned counsel

for the petitioners submits that the petitioners were not heard before passing

orders on their representation and hence the present Contempt Petition has

been filed.

3. However, this Court finds no wilful disobedience on the part of the

respondents. Hence, this Contempt Petition stands closed. There shall be no

order as to costs.

                                                                                               24.03.2023
                     Index         : Yes/No
                     Internet : Yes/No
                     NHS

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

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

M.DHANDAPANI, J.

NHS

CONTEMPT PETITION NOs. 702 & 703 of 2023

24.03.2023

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