O R D E R
This petition is filed to initiate contempt proceedings against all the respondents for willful disobedience to the order passed by this Court in W.P.No.20460 of 2021 dated 24.09.2021.
2. Heard the learned counsel on either side and perused the documents placed on record.
3. On going through the letter Ref.No.11179/2016/LR2 dated 24.04.2024 addressed by the 3rdrespondent reveals that final orders have to be passed by the Commissioner of Land Reforms after discussing the subject in Bhoodan Board Meeting, which will be held at regular interval. That apart, the Commissioner of Land Reforms vide
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letter no.K1/5921/2016 (L.ref) dated 24.11.2023 addressed to the District collector informing that Bhoodan Board meeting was conducted on 04.01.2024 and the subject land matters has been discussed and a resolution has been passed to delete the Bhoodan Board name entry in the revenue and further orders will be passed by the Commissioner of Land Reforms.
In view of the above, the present Contempt Petition is closed. No costs.
26.04.2024
Speaking order : Yes/No Neutral citation : Yes/No Index : Yes/No
ssd
To
1. G.S.Sameeran The District Collector, The District Collector Office, Coimbatore - 641 018
2. P.S.Leela The District Revenue Officer, The District Collector office, Coimbatore - 641 018
3. Pandarinathan The Revenue Divisional Officer,
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Revenue Divisional Office, Coimbatore - 641 018
4. A.J.Farsana The Revenue Tahsildar, Revenue Tahsildar Office Madukarai Circe,
Coimbatore 600 005
5. G.Baskaran The Director, Tamilnadu Bhoodan Yagne Board, Ezhilagam Building 1stfloor, Chepauk, Chennai - 600 005
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V.BHAVANI SUBBAROYAN, J.
ssd Cont.P.No.1361 of 2023
26.04.2024
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