Sri Tapan Jyoti Dey vs Sri Gopal Saha
2021 Latest Caselaw 6604 Cal

Court No. 24                  CPAN 449 of 2021
23.12.2021

in (Item No. 265) W.P.A. 11668 of 2020

(AB) (via video conference)

Sri Tapan Jyoti Dey vs Sri Gopal Saha

Mr. Kushal Chatterjee Mr. Iftekar Munshi ......... for the petitioner Mr. Chandrima Bhattacharya ........... for the alleged contemnor

The Court by judgment dated 5th March, 2021

directed the Kamarhati Municipality to take steps for

handing over the keys of the stall to the petitioner

subject to compliance of all necessary formalities.

The learned advocate for the petitioner submits

that the order was duly communicated to the

contemnor but no steps have been taken for

compliance of the direction passed by the Court.

Learned advocate representing the alleged

contemnor submits that the petitioner never

approached the Municipality. Until and unless the

formalities are complied, the keys of the stall cannot

be handed over to the petitioner.

Learned advocate for the alleged contemnor is

directed to intimate the learned advocate for the

petitioner the formalities which the petitioner is

required to comply for obtaining the keys from the

Municipality within ten days hereof.

Subject to compliance of the formalities that

will be indicated, the Municipality shall take steps to

hand over the keys to the petitioner.

Let the matter appear in the list once again on

3rd February, 2022.

Urgent photostat certified copy of this order, if

applied for, be supplied to the parties upon

completion of usual legal formalities.

(Amrita Sinha, J.)