Sivakumar Perumal vs M.Aurmugam
2024 Latest Caselaw 14912 Mad

Madras High Court

Sivakumar Perumal vs M.Aurmugam on 1 August, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                            Cont.P.No.467 of 2024

                                   THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 01.08.2024

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                   AND
                              THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                         Contempt Petition No.467 of 2024

                     Sivakumar Perumal                                          ..Petitioner
                                                        Vs.

                     1.M.Aurmugam,
                       President,
                       Pudupakkam Village Panchayat,
                       Vandalur Taluk, Chengalpet District.

                     2.The Director of Town and Country Planning,
                       4th Floor, PT.Lee Chengalvaraya Naicker Building,
                       No.807, Anna Salai, Chennai – 600 002.

                     3.The Member Secretary,
                       Chennai Metropolitan Development Authority,
                       No.8, Gandhi Irwin Road,
                       Egmore, Chennai – 600 008.

                     4.The Member Secretary (I/c.)
                       Mamallapuram Local Planning Authority,
                       No.5, Rathas Shopping Complex,
                       Mamallapuram, Chengalpet Taluk 603 104.

                         [Respondents 2 to 4 are suomotu impleaded as
                         per the order of this Court dated 26.04.2024.]
                                                                            ..Respondents


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                                                                               Cont.P.No.467 of 2024




                     Prayer: Contempt Petition filed under Section 11 of the Contempt of
                     Courts Act, 1971 to punish the respondent herein for having disobeyed
                     and violated the order of this Court dated 25.04.2023 passed in
                     W.P.No.25197 of 2018.


                                  For Petitioner    : Mr.S.Sadasharam
                                  For Respondents   : Mr.P.Bala Thandayudapani for R1

                                                     Mr.Aadi Haja Nazrudeen,
                                                     Senior Counsel
                                                     for Mr.G.Nanmaran for R2

                                                     Mr.R.Sivakumar,
                                                     Senior Counsel for R3 to R4

                                                      *******

                                                      ORDER

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

The Assistant Director District Town and Country Planning,

Chengalpattu District has filed a compliance affidavit stating that the

violations were rectified by the owner in the presence of the petitioner on

23.07.2024.

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2. The learned counsel for the petitioner also accepts the fact

that the violations have been rectified.

3. Recording the same this contempt petition is closed.

4. Mr.Anshul Mishra, I.A.S., Member Secretary, Chennai

Metropolitan Development Authority and Mr.B.Ganesan, I.A.S., Director

of Town and Country Planning are present and their presence is recorded

and dispensed with.

                                                                     (R.S.M.,J.)     (V.L.N.,J.)
                                                                              01.08.2024

                     dsa
                     Index                  : No
                     Internet               : Yes
                     Neutral Citation       : No
                     Speaking order

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R.SUBRAMANIAN,J.

and V.LAKSHMINARAYANAN,J.

dsa

Contempt Petition No.467 of 2024

01.08.2024

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