D.Manohar Paulraj vs Shambhu Kallolikar
2026 Latest Caselaw 167 Mad

Madras High Court

D.Manohar Paulraj vs Shambhu Kallolikar on 9 January, 2026

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                           CONT.A.No.5 of 2019
                                     THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 09.01.2026

                                                                CORAM

                                   THE HONOURABLE MR JUSTICE P.VELMURUGAN
                                                   AND
                                   THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN

                                                     CONT.A.No.5 of 2019

                     D.Manohar Paulraj
                     New No.25, Old No.7/B,
                     Subbarayan, 2nd Street, 2nd Lane
                     Nammalvarpet, Chennai-12

                                                                                               Appellant(s)

                                                                    Vs

                     1.Shambhu Kallolikar, I.A.S.,
                     Managing Director, Tamil Nadu Housing Board,
                     493, Anna Salai, Nandanam, Chennai-35

                     2.Shantha Sumathi
                     Administrative Officer, Tamil Nadu Housing Board,
                     493 Anna Salai, Nandanam, Chennai-35

                                                                                             Respondent(s)


                                  Contempt Appeal filed under Section 19(1)(a) of the Contempt of

                     Courts Act, 1971, against the order dated 04.01.2019 passed in

                     Cont.P.No.1589 of 2018.


                     Page 1 of 3




https://www.mhc.tn.gov.in/judis                  ( Uploaded on: 12/01/2026 05:38:18 pm )
                                                                                                  CONT.A.No.5 of 2019

                                           For Appellant(s)             : Mr.Balan Haridas

                                           For Respondent(s)            : Mr.V.Logesh
                                                                          Standing Counsel for TNHB


                                                         JUDGMENT

(made by P.VELMURUGAN, J.)

The learned counsel appearing for the appellant would submit that the

order of this Court dated 19.12.2017 passed in W.P.No.27989 of 2017 has

been duly complied with and therefore, the appellant is not pressing this

contempt appeal.

Recording the same, this contempt appeal is closed.

(P.V., J.) (M.J.R., J.) 09.01.2026 nsd

https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/01/2026 05:38:18 pm )

P.VELMURUGAN, J.

and M.JOTHIRAMAN, J.

nsd

09.01.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/01/2026 05:38:18 pm )