Rameshwar Properties Private ... vs Sri Aghore Kumar Roy
2021 Latest Caselaw 479 Cal/2

OD 1

                                ORDER SHEET
                   IN THE HIGH COURT AT CALCUTTA
                   Special Civil Jurisdiction (Contempt)
                             ORIGINAL SIDE


                           CC 29 of 2021 with
                            APO 181 of 2016

             RAMESHWAR PROPERTIES PRIVATE LIMITED
                           Versus
                   SRI AGHORE KUMAR ROY


   BEFORE:
  The Hon'ble JUSTICE DEBANGSU BASAK
           AND
   The Hon'ble JUSTICE KAUSIK CHANDA
   Date : 30th July, 2021.


                                                                 Appearance :
                                                    Mr.Dhruba Ghosh, Sr.Adv.
                                                       Mr. Teesham Das, Adv.
                                                  Ms. Madhurima Halder, Adv.
                                                            ...for the petitioner
                                                   Mr. Naba Kumar Das, Adv.
                                                          ...for the respondent
                                                                              .

The Court: Petitioner complains of violation of the judgment and

order dated January 28, 2020 passed in APO 181 of 2016, GA 1872 of

2016 with WP 327 of 2016.

Learned senior advocate appearing for the petitioner submits that,

the Land Acquisition Collector was directed to undertake the exercise of

determining the occupation charges at premises no. 42, Ripon Street,

Kolkata for the period January 20, 2000 to December 15, 2013. The

Land Acquisition Collector was directed to complete such exercise within

a period of three months from the date of the judgment and order dated

January 28, 2020. A hearing was given in September 2020. Thereafter,

the Land Acquisition Collector did not proceed.

Learned advocate appearing for the alleged contemnor submits

that, a copy of the contempt petition may be served his client. He seeks

time to take instructions.

List the contempt petition on August 13, 2021.

The petitioner will serve a copy of the contempt petition upon the

alleged contemnor and file affidavit of service to such effect on the next

date.

It is clarified that neither this order nor the pendency of the

contempt petition will prevent the Land Acquisition Collector from acting

in terms of the judgment and order dated January 28, 2020.

(DEBANGSU BASAK, J.)

(KAUSIK CHANDA, J.) TR/