Madras High Court

E.S.Sahayam @ E.Iyappan vs Mr.Ganesan on 3 July, 2025

Bench: A.D.Jagadish Chandira, R.Vijayakumar

                                                                                         Cont.P.(MD)No.615 of 2025


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 03.07.2025

                                                             CORAM

                              THE HON'BLE MR.JUSTICE A.D.JAGADISH CHANDIRA
                                                  AND
                                 THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR


                                              Cont.P.(MD)No.615 of 2025
                                                         in
                                              W.P.(MD)No.11078 of 2024


                     E.S.Sahayam @ E.Iyappan                              ... Petitioner/Petitioner


                                                                   vs


                     Mr.Ganesan,
                     The Director,
                     Town and Country Planning,
                     Directorate of Town and Country Planning,
                     2nd, 3rd & 4th Floor,
                     C & E Market Road,
                     Koyembedu,
                     Chennai-107.                        ... Contemnor / Respondent No.5

                     PRAYER: Contempt Petition is filed under Section 11 of Contempt of
                     Courts Act, 1971, to punish the contemnor / 5th respondent for his wilful
                     disobedience to the order in W.P.(MD)No.11078 of 2024, dated 19.07.2024,
                     on the file of this Court.

                     1/4




https://www.mhc.tn.gov.in/judis               ( Uploaded on: 04/07/2025 04:24:46 pm )
                                                                                            Cont.P.(MD)No.615 of 2025




                                             For Petitioner            : Ms.M.Viveka

                                             For Respondent           : Mr.S.J.Chakkaravarthy
                                                                   *****
                                                             JUDGMENT

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

Counsel appearing for the petitioner would submit that the order of this

Court, dated 19.07.2024, made in W.P.(MD)No.11078 of 2024 has been

complied with by the respondents.

2. Recording the above submission made by the learned Counsel for

the petitioner, the Contempt Petition stands closed.

(A.D.J.C., J.) & (R.V., J.) 03.07.2025 Internet :Yes/No Index :Yes/No NCC :Yes/No

SSL

https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 04:24:46 pm )

Mr.Ganesan, The Director, Town and Country Planning, Directorate of Town and Country Planning, 2nd, 3rd & 4th Floor, C & E Market Road, Koyembedu, Chennai-107.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 04:24:46 pm )

A.D.JAGADISH CHANDIRA, J.

AND

R.VIJAYAKUMAR, J.

SSL

03.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/07/2025 04:24:46 pm )