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M.Ramaswamy v. Supriya Sahu IAS
DATED : 05.04.2022
CORAM THE HONOURABLE MR.JUSTICE V.PARTHIBAN
Cont.P.No.476 of 2022
M.Ramasamy ...Petitioner Vs.
1.Supriya Sahu, I.A.S., The Additional Chief Secretary, Environment and Forest Department, Government of Tamil Nadu, Fort St.George, Chennai - 600 009. 2.Ashok Upreti I.F.S.,
The Principal Chief Conservator of Forests, Panagal Building, Saidapet,
Chennai - 600 015.
...Respondents Prayer:
Contempt Petition filed under Section 11 of the Contempt of Courts Act, praying to punish the respondent for his wilful disobedience in not complying with the order dated 30.08.2019 passed by this Court in W.P.No.18781 of 2019. For Petitioner : Mr.S.Mani
For Respondents : Mr.G.Ameedius
Government Advocate
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Cont.P.No.476 of 2022 V.PARTHIBAN,J.
mrm ORDER
When the matter is taken up for hearing, the learned Government Advocate submitted that the order passed by this Court in W.P.No.18771 of 2019 on 30.08.2019 has been complied with and a compliance report dated 30.03.2022 has also been produced. 2.In view of the said submission, nothing survives for further consideration in this contempt petition and hence the same stands closed.
05.04.2022
Index: Yes/No Speaking/Non-speaking order mrm
Cont.P.No.476 of 2022
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