S.Shahul Hameed vs K.M.Sudha
2026 Latest Caselaw 1516 Mad

Madras High Court

S.Shahul Hameed vs K.M.Sudha on 23 March, 2026

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                            CONT.P.(MD)No.3154 of 2025

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 23.03.2026

                                                            CORAM:

                              THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
                                                 AND
                               THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN

                                               CONT.P.(MD)No.3154 of 2025

                     S.Shahul Hameed                                                       ...Petitioner

                                                                  Vs.
                     K.M.Sudha,
                     Commissioner,
                     Karur Municipal Corporation,
                     Karur-639 001.                                                        ....Respondents

                     PRAYER:- Contempt Petition – filed under Section 11 of the Contempt
                     Courts Act, to punish the contemnor/respondent herein for the deliberate
                     and willful disobedience in implementation of the order made in W.P.
                     (MD)No.16032 of 2025 dated 08.08.2025.


                                     For Appellant        : Mr.L.Prabhu
                                     For Respondents      : Mr.A.Kannan
                                                            Additional Government Pleader

                                                             ORDER

(Order of the Court was made by N.SATHISH KUMAR, J.)

This contempt petition is filed alleging disobedience of the

order of this Court dated 08.08.2025.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 12:00:11 pm )

2.Today, when the contempt petition is taken up for hearing,

the Commissioner of the Karur Municipal Corporation, appeared in

person, in pursuant to the earlier direction of this Court. She has also

filed a status report stating that 60% of the demolition of unauthorised

construction has been completed. Since the subject building is located in

the residential area, the work is being carried out in a slow manner to

avoid any damage to the neighbouring building owners. For complete

demolition of the unauthorised building, she requests further time.

3.The learned counsel for the petitioner also submitted that

after issuance of the statutory notice, the process for demolition has

already been commenced.

4.In such view of the matter, let the authorities complete the

process of demolition within a period of four weeks from the date of

receipt of a copy of this order.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 12:00:11 pm )

5.Accordingly, this contempt petition is closed.

[N.S.K., J.] & [M.J.R., J.] 23.03.2026 Index : Yes/No NCC : Yes/No ta

To

The Commissioner, Karur Municipal Corporation, Karur-639 001.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 12:00:11 pm )

N.SATHISH KUMAR, J.

AND M.JOTHIRAMAN, J.

ta

23.03.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/03/2026 12:00:11 pm )