Veeramani Kumar vs Varathan
2025 Latest Caselaw 6096 Mad

Madras High Court

Veeramani Kumar vs Varathan on 26 August, 2025

                                                                                         Cont.P(MD)No.1910 of 2025


                       BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT

                                                  DATED: 26.08.2025

                                                           CORAM

                                  THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                             Cont.P(MD)No.1910 of 2025


                     Veeramani Kumar                                                         ... Petitioner

                                                                Vs

                     Varathan,
                     Tahsildar,
                     Tahsildar Office,
                     Paramakudi Taluk,
                     Ramanathapuram District.                                                ... Respondent

                     PRAYER: Contempt Petition filed under Section 11 of Contempt of
                     Courts Act, 1971, praying to initiate contempt proceedings against the
                     respondent herein for their willful disobedience to implement the order
                     passed by this Court in W.P.(MD).No.1423 of 2024 dated 24.01.2024 and
                     punish the respondent.


                                    For Petitioner                  : Mr.S.Balasubramanian

                                    For Respondent                  : Mrs.K.Malathi,
                                                                      Addl. Govt. Pleader




                     1/4


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                                                                                             Cont.P(MD)No.1910 of 2025


                                                              ORDER

When the Contempt Petition is taken up for hearing, the learned

Additional Government Pleader appearing for the respondent would

submit that pursuant to the direction issued in the main Writ Petition, the

respondent conducted survey of the subject property and there was an

objection by one Karthikeyan, based on a judgment and decree passed by

the civil Court in O.S.No.49 of 2006 on the file of the District Munsif

Court, Paramakudi. Mentioning the objection raised by the said

Karthikeyan, the petitioner was relegated to approach the civil Court for

redressal of his grievance. The said communication of the respondent

was sent to the petitioner on 21.08.2025 by registered post.

2. Recording the same, this Contempt Petition is closed.

26.08.2025

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Index: Yes/No Internet: Yes/No Neutral Citation: Yes/No

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To

Tahsildar, Tahsildar Office, Paramakudi Taluk, Ramanathapuram District.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/09/2025 03:56:20 pm )

S.SOUNTHAR, J.

vsm

26.08.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/09/2025 03:56:20 pm )