WPCRC/266/2019
2023 Latest Caselaw 1574 Cal

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&

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jdt.
       02.03.2023
         jb.
                                       W.P.C.R.C. 266 of 2019
                                              with
                                        W.P.A. 2616 of 2018

                     Mr. Pradip Kr. Roy
                     P. Imran Ali
                                  .... For the Petitioner

                     Mr. Naba Kr. Das
                     Ms. Diana Ghosh Dastidar
                                 .... For the alleged Contemnors


                          Heard learned counsels for the parties.

                          The appeal preferred against the judgment and

                    order dated November 13, 2018 being F.M.A. 1685 of

                    2019 has been disposed of by an order passed on 26th

                    July, 2022 with certain observations. The relevant

                    portion of the order is set out:

                                "We need not decide the appeal on merits.

                         Mr. Das, learned Advocate appearing for the State

                         apprises us that he has been instructed that the

                         Finance Department of the State Government has

                         taken a decision that the daughter-in-law of a person

                         shall also be regarded as closely related by blood to

                         that person. Notification to that effect is scheduled to

                         be issued within a week. Hence, Mr. Das says, and

                         rightly so, that there is no point in proceeding with

                         the appeal.

                                In view of the Notification that is scheduled to

                         be issued within a week, we trust and hope that the
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        mutation application made by the respondent no. 1

shall be processed and decided at an early date.

F.M.A. No. 1685 of 2019 is, accordingly,

disposed of."

Learned counsel for the alleged contemnors seeks

to comply with the order within two weeks from date.

Let the matter appear under the same heading on

20th March, 2023.

Affidavit of compliance be filed on the adjourned

date.

(Suvra Ghosh, J.)