Madras High Court
K.Veeraiah vs Mr.Simranjeet Singh Kahlon I.A.S on 17 June, 2025
Contempt Petition (MD)No.3065 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
Contempt Petition (MD)No.3065 of 2024
In
W.P.(MD)No.4507 of 2020
K.Veeraiah,
S/o.Kali,
No.56/16, Moosukudi,
Neelmadur (Post),
Paramakudi Taluk,
Ramanathapuram District. Petitioner/Petitioner
Vs
Mr.Simranjeet Singh Kahlon I.A.S
The District Collector,
District Collector Office,
Ramanathapuram,
Ramanathapuram District. Contemnor/Respondent
PRAYER: Contempt Petition is filed under Section 11 of Contempt of
Courts Act, to punish the Contemnor/ Respondent for willfully disobeying
and not complying with the order passed by this Court in W.P(MD)No.
4507 of 2020, dated 03.03.2020.
1/6
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Contempt Petition (MD)No.3065 of 2024
For Petitioner : Mr.T.Venkatesan
For Mr.D.Balamurugapandi
For Respondent : Mr.F.Deepak
Special Government Pleader
ORDER
This is a petition seeking initiation of contempt proceedings
against the Respondent for violation of the order, dated 03.03.2020 passed
by the Writ Court in W.P.(MD)No.4507 of 2020.
2.Heard Mr.T.Venkatesan, learned counsel, for
Mr.D.Balamurugapandi, appearing for the Petitioner and Mr.F.Deepak,
learned Special Government Pleader accepts notice on behalf of the
Respondent. Therefore, no further notice is required to be issued to the
Respondent.
3. The Contempt Petition has been filed for non compliance of the
judgment and order passed by the Writ Court in W.P.(MD)No.4507 of
2020 dated 03.03.2020 and the learned Single Judge of this Court
disposed of the said Writ Petition in the following terms:
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Contempt Petition (MD)No.3065 of 2024
“5. In view of the above, this Court, without
going into the merits of the case, directs the
respondent to consider the representation of the
petitioner dated 05.03.2019 and pass appropriate
orders on merits and in accordance with law,
within a period of eight weeks from the date of
receipt of a copy of this order.
6. With the above direction, this Writ Petition
stands disposed of. No costs. ”
4. Today, when the matter is being taken up, Mr.F.Deepak, learned
Special Government Pleader for the Respondent, produced an order dated
12.12.2024, passed by the District Collector, Ramanathapuram District /
Respondent and submits that the Respondent has complied with the order
of the Writ Court dated 03.03.2020 passed in W.P.(MD)No.4507 of 2020
of 2021. A copy of the said order has been taken on record and the same
has already been furnished to the learned counsel for the Petitioner.
Therefore, he prays that the Respondent may be discharged from the
contempt proceedings.
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Contempt Petition (MD)No.3065 of 2024
5. Mr.T.Venkatesan, learned counsel for the Petitioner submits that he
he has received a copy of the order dated 12.12.2024, wherein the
Respondent has decided the Petitioner's claim, albeit rejecting it. He
further submits that if the Petitioner is aggrieved by the said order, he may
be permitted to challenge it before the competent Court of law. The learned
counsel states that he has no objection to the Respondent being discharged
from the contempt proceedings.
6. Considering the submissions made by the learned counsel for the
Petitioner and the learned Special Government Pleader for the Respondent,
and upon perusal of the order dated 12.12.2024 passed by the District
Collector, Ramanathapuram District / Respondent, this Court is satisfied
that the Respondent has fully complied with the judgment and order of the
Writ Court dated 03.03.2020 passed in W.P.(MD)No.4507 of 2020 of
2021. In view of the same, this Court deems it appropriate that no useful
purpose would be served by keeping the contempt proceedings pending.
Therefore, the Respondent is discharged from the contempt proceedings.
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Contempt Petition (MD)No.3065 of 2024
7. In view of the above, the Contempt Petition is disposed of with
liberty to the Petitioner to challenge the order dated 12.12.2024 before the
competent Court of law, if he is so aggrieved. The file shall be consigned
to record. There shall be no order as to costs.
17.06.2025
Nsr
Index:Yes/No
Web:Yes/No
Speaking/Non Speaking
To:
The District Collector,
District Collector Office,
Ramanathapuram,
Ramanathapuram District.
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Contempt Petition (MD)No.3065 of 2024
SHAMIM AHMED, J.
Nsr
Contempt Petition (MD)No.3065 of 2024
17.06.2025
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