Rkd vs The Diamond Harbour Municipality ...
2022 Latest Caselaw 8386 Cal

                                   W.P.A. 24257 of 2014
Ml-   15.12.2022
562   Ct.15                          Sri Hayagrib Naiya
rkd                                         -vs-
                           The Diamond Harbour Municipality & Ors.

                   Mr. Partha Sarkar
                                                       ....for the petitioner.

                            At the time of call Mr. Sarkar, learned

                   advocate appears on behalf of the petitioner and

                   prays for accommodation to obtain instructions.

                   However, no one is representing the respondents

today.

It appears form the judgment dated 10th

April, 2015 passed by a coordinate Bench that the

writ petition being WPA 24257 of 2014 stood

disposed of. However, one contempt application

was filed for alleged violation of the direction

contained in the said judgment dated 10th April,

2015. The said contempt application being CPAN

961 of 2015 is still pending.

List the contempt application under the

heading "Contempt Application" on 23rd December,

2022.

In the meantime, learned advocate

representing the applicant is directed to obtain

instructions.

(Saugata Bhattacharyya, J.)