P.Narayanan vs P.Madhusudhan Reddy
2023 Latest Caselaw 13961 Mad

                                                                 Cont.P.(MD) No.552 of 2023



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 17.10.2023

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                       and
                                      THE HONOURABLE MRS.JUSTICE S.SRIMATHY


                                             Cont.P.(MD) No.552 of 2023
                                                         in
                                              W.A.(MD) No.157 of 2022


                 P.Narayanan                                                     ... Petitioner

                                                        -vs-


                 P.Madhusudhan Reddy
                 District Collector /
                 Inspector of Panchayats
                 Sivagangai District
                 Sivagangai                                                      ... Respondent


                 PRAYER: Contempt Petition is filed under Section 11 of the Contempt of

                 Courts Act, 1971 praying to punish the respondent for the willful disobedience

                 of the Judgment passed by this Court in W.A.(MD) No.157 of 2022, dated

                 28.07.2022.




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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                       Cont.P.(MD) No.552 of 2023




                                  For Petitioner    : Mr.AN.Ramanathan

                                  For Respondent    : Mr.T.Amjadkhan
                                                      Government Advocate



                                                          ORDER

[Order of the Court was made by S.M.SUBRAMANIAM, J.]

This contempt petition has been filed alleging willful disobedience

of the Judgment, dated 28.07.2022, made in W.A.(MD) No.157 of 2022.

2. Today, when the matter was taken up for hearing, learned

Government Advocate appearing for the respondent made a submission that

the Judgment of this Court dated 28.07.2022, made in W.A.(MD) No.157 of

2022, has been complied with.

3. In view of the above submission, no further adjudication is

required in respect of the grounds raised in this contempt petition.

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https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.552 of 2023

4. Accordingly, the contempt petition is closed.

                                                             [S.M.S., J.]            [S.S.Y., J.]
                                                                        17.10.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:

Mr.P.Madhusudhan Reddy, District Collector / Inspector of Panchayats, Sivagangai District, Sivagangai.

____________

https://www.mhc.tn.gov.in/judis Cont.P.(MD) No.552 of 2023

S.M.SUBRAMANIAM, J.

and S.SRIMATHY, J.

krk

Cont.P.(MD) No.552 of 2023

17.10.2023

____________

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