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  • Hon'ble Dr.Justice G. Jayachandran
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    m. regina selvamary v. n. muruganandam, ias.,

    BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

    DATED : 19.03.2025

    CORAM:

    THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

    AND

    THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN

    Cont.P.(MD) No.344 of 2025

    in

    W.P.(MD) No.4542 of 2018

    M.Regina Selvamary ... Petitioner -Vs-

    1.N.Muruganandam

    Chief Secretary,

    Secretariat,

    Chennai 09.

    2.D.Karthikeyan,

    Secretary to Government of Tamil Nadu, Department of Local Administration, Secretariat,

    Chennai 09.

    3.Pradeep Kumar,

    The District Collector,

    Tiruchirappalli District,

    Collectorate,

    Tiruchirappalli.

    Page 1 of 5

    4.M.Panneerselvam, The National Highways Authority of India (NHAI), Regional Office,

    Sri Tower, 3rdFloor,

    D P-34, SP Industrial Estate,

    Guindy,

    Chennai 600 032.

    5.M.Pugalenthi

    The Assistant Director,

    The National Highways Authority of India (NHAI),, 44, First Flor, Pon Nagar,

    III Main Road,

    Tiruchirappalli 620 001.

    6.V.Saravanan

    The Commissioner,

    Tiruchirappalli City Corporation,

    Tiruchirappalli.

    7.Kamini

    The Commissioner of Police,

    Tiruchirappalli City,

    Tiruchirappalli.

    8.Vijaya Baskar,

    The Inspector of Police,

    Edamalaipattipudur Police Station, Tiruchirappalli. ... Respondents

    PRAYER: Petition filed under Section 11 of the Contempt of Courts Act, praying this Court to initiate contempt proceedings against the respondents and punish them for their wilful disobedience in not implementing the order of this Court in W.P.(MD) No.4542 of 2018 dated 27.11.2023.

    Page 2 of 5

    For Petitioner : Mr.R.Narayanan For Respondents : Mr.D.Gandhiraj Special Government Pleader

    ORDER

    [Order of the Court was delivered by DR.G.JAYACHANDRAN, J.]

    This Court does not find any reason to infer that the order passed by this Court in W.P.(MD) No.4542 of 2018 dated 27.11.2023 has not been complied with.

    2.The Contempt Petition stands closed, accordingly.

    [G.J., J.] & [V.L.N., J.]

    19.03.2025

    NCC : Yes / No Index : Yes / No mm

    To

    1.Chief Secretary, Secretariat,

    Chennai 09.

    2.Secretary to Government of Tamil Nadu, Department of Local Administration,

    Page 3 of 5

    Secretariat, Chennai 09. 3.The District Collector, Tiruchirappalli District, Collectorate,

    Tiruchirappalli.

    4.The National Highways Authority of India (NHAI), Regional Office,

    Sri Tower, 3rdFloor,

    D P-34, SP Industrial Estate,

    Guindy,

    Chennai 600 032.

    5.The Assistant Director,

    The National Highways Authority of India (NHAI),, 44, First Flor, Pon Nagar,

    III Main Road,

    Tiruchirappalli 620 001.

    6.The Commissioner,

    Tiruchirappalli City Corporation,

    Tiruchirappalli.

    7.The Commissioner of Police,

    Tiruchirappalli City,

    Tiruchirappalli.

    8.The Inspector of Police,

    Edamalaipattipudur Police Station,

    Tiruchirappalli.

    Page 4 of 5

    DR.G.JAYACHANDRAN, J.

    AND

    V. LAKSHMINARAYANAN , J.

    mm

    Cont.P.(MD) No.344 of 2025 in

    W.P.(MD) No.4542 of 2018

    19.03.2025

    Page 5 of 5

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    Comments

    m. regina selvamary v. n. muruganandam, ias.,
    (Mar 19, 2025)