A.Selvaraj vs Saravana Perumal
2023 Latest Caselaw 3334 Mad

                                                                           CONT.P.(MD)No.194 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 28.03.2023

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                                               CONT.P.(MD)No.194 of 2023

                     A.Selvaraj                                        ... Petitioner

                                                          vs.

                     Saravana Perumal
                     Tahsildar, Taluk Office,
                     Melur, Madurai District.                          ... Respondent


                     PRAYER: Contempt Petition filed under Section 11 of the Contempt of
                     Courts Act, to initiate contempt proceedings against the alleged
                     contemnor for wilfully disobeying the judgment dated 08.11.2021 passed
                     by this Court in W.P.(MD)No.19332 of 2021.


                                  For Petitioner           :Mr.E.Mohamed Abbas
                                  For Respondent           :Mr.J.Ashok
                                                           Additional Government Pleader
                                                        *****




                     1/2

https://www.mhc.tn.gov.in/judis
                                                                             CONT.P.(MD)No.194 of 2023


                                                                      C.V.KARTHIKEYAN, J.

                                                                                                 cmr
                                                         ORDER

The learned Additional Government Pleader stated that an order

was passed on 21.02.2023 in Na.Ka.No.1381/2021/A3. It is also stated

that the petitioner had received the order copy and the learned Additional

Government Pleader had also filed a copy of the acknowledgment card.

2.The Contempt Petition therefore stands closed. The petitioner

can always take up the issue further in manner to known to law.

                     Index             :Yes / No                           28.03.2023
                     Internet          :Yes

                     cmr

                     To

                     The Tahsildar, Taluk Office,
                     Melur, Madurai District.


                                                                                Order made in
                                                                    CONT.P.(MD)No.194 of 2023

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