Sri Kartik Chandra Kapas & Ors vs Sri Bikash Naskar
2023 Latest Caselaw 4364 Cal

     15.
19-07-2023

debajyoti (Ct. no.06) CPAN 1459 of 2022 in MAT/904/2022 in RVW/184/2022

Sri Kartik Chandra Kapas & Ors.

Vs.

Sri Bikash Naskar

Mr. Mrinal Kanti Ghosh, Mr. Chandra Nath Sarkar, Mr. Sounak Mandal ... For the Petitioners.

This contempt application has been taken out alleging wilful violation of a judgment and order dated September 14, 2022, passed in RVW 184 of 2022. The relevant portion of the said order reads as follows.

                           "   To    avoid   all     future
                     controversies,     we   direct     the

concerned Block Development Officer being the Executive Officer of Daspur-I Panchayat Samity, to take up the issue of payment of compensation to the writ petitioners and act in terms of the direction contained in the order dated February 15, 2022, passed by the learned Single Judge in W.P.A. No.9117 of 2020 and complete the exercise within two (2) months from the date of communication of this order. "

Learned advocate for the petitioners says that in spite of due communication of the said order, no action has been taken by the alleged contemnor.

Let a copy of the contempt petition be served on the alleged contemnor. An Affidavit-of-Service be filed on the next date when this Bench assembles on August 02, 2023.

List this matter on August 02, 2023.

(Arijit Banerjee, J.)

(Rai Chattopadhyay, J.)