A.Rajakumar vs /
2024 Latest Caselaw 15055 Mad

Madras High Court

A.Rajakumar vs / on 2 August, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                   Cont.P.No.2021 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 02.08.2024

                                                          CORAM

                              THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                  Cont.P.No.2021 of 2024

                     1.A.Rajakumar
                     2.M.James Paul Rajan                                               .. Petitioners
                                                             /versus/
                     K.Jagarajan                                                        .. Respondent

                     PRAYER: Contempt Petition filed under Section 11 of Contempt of
                     Courts Act, pleased to pass an order punishing the respondent for
                     wilfully, intentionally and deliberately committing contempt the Court in
                     obtaining orders dated 12.01.2023 passed in the above W.P.No.994 of
                     2023 by making perjurious averments in support of the affidavit filed in
                     the W.P.No.994 of 2023.

                                           For Petitioners         : Mr.V.Athikesavan

                                           For Respondent         : Mr.K.Gajendiran

                                                       ORDER

This Contempt Petition is filed alleging that the writ petitioner in

W.P.No.994 of 2023 has suppressed certain facts and obtained order of

police protection from this Court on 12.01.2023 and therefore, he must

be punished for wilful contempt.

Dr.G.JAYACHANDRAN,J.

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

rpl

2. This Court after hearing the counsel at length and

perusing the records finds that the Court on 12.01.2023 considering the

representation of one Jagarajan, has directed the respondent police to

consider the representation dated 05.01.2023 to provide police protection

to the Youth Camp to be scheduled on 13.01.2023 to 17.01.2023 and

pass appropriate orders. This order even if been obtained by suppression

of fact, it does not confer any right of the said Jagarajan, who has been

managing the church or perpetrate right to conduct the youth camp in the

church premises. If at all any grievance to the petitioners herein, they can

work out the remedy by establishing their right before the appropriate

civil Court and in fact the learned counsel for the petitioners has

circulated the judgment of the XV Assistant Judge, City Civil Court,

Chennai in O.S.No.5284 of 2021 dated 29.07.2024 dismissing the suit

filed by Jagarajan. While so, this Court finds nothing in this contempt

petition to entertain, hence closed.

                                                                                      02.08.2024

                     Speaking order/Non speaking order
                     Index : Yes
                     rpl                                               Cont.P.No.2021 of




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