M.Gurumurthy vs T.S.Selvavinayagam
2024 Latest Caselaw 21041 Mad

Madras High Court

M.Gurumurthy vs T.S.Selvavinayagam on 5 November, 2024

                                                                                    Cont.P. No. 3339 of 2024


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 05.11.2024

                                                              CORAM

                       THE HONOURABLE MR. JUSTICE MUMMINENI SUDHEER KUMAR

                                                     Cont.P. No.3339 of 2024


                     M.Gurumurthy                                              .. Petitioner

                                                                Vs.

                     T.S.Selvavinayagam
                     The Director of Public Health and Preventive Medicine,
                     D.M.S Compound,
                     Chennai – 600 006.                              .. Respondent


                     Prayer: Contempt petition filed under Section 11 of Contempt of Court
                     Act, 1971, to punish the respondent for willful disobedience of the order
                     dated 26.08.2019 passed by this Hon'ble Court in W.P.No.18738 of 2015 on
                     the file of this Hon'ble Court.

                                        For Petitioner      : Mr.M.D.Thirunavukkarasu

                                        For Respondent      : Mr.K.Tippu Sultan
                                                              Government Advocate


                                                              ORDER

This contempt petition has been filed alleging violation of the order

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dated 26.08.2019 passed in W.P.No.18738 of 2015. This Court, by the said

order dated 26.08.2019, directed the respondent to consider the

representation submitted by the petitioner and pass appropriate orders

within a period of eight weeks, in the light of the Government order issued

in G.O.(D).No.359 Health and Family Welfare Department, dated

26.04.2004, and the order passed by the learned Division Bench of this

Court in W.P.No.29794 of 2005 & batch dated 13.07.2007 and judgment

dated 25.02.2015 passed by the Hon'ble Apex Court in Civil Appeal

No.6660 of 2011 & batch.

2. In response to the notice issued by this Court, Mr.K.Tippu

Sultan, learned Government Advocate appearing for the respondents, placed

before this Court, a proceedings bearing R.No.62025/MP1/S3/2015 dated

14.02.2020, duly serving a copy on the learned counsel for the petitioner,

purported to be the order passed considering the representation submitted

by the petitioner. In the light of the proceedings dated 14.02.2020, it cannot

be said that the respondent has committed any contempt of Court.

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3. In the circumstances, this contempt petition is closed.

                                                                                              05.11.2024

                     Index             : Yes / No
                     Internet          : Yes / No
                     dpa





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





                                  MUMMINENI SUDHEER KUMAR ,J.

                                                                    dpa









                                                           05.11.2024




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