Sk. Yeamin Ali & Anr vs Mr. Ranjan Hait
2024 Latest Caselaw 5081 Cal

Calcutta High Court (Appellete Side)

Sk. Yeamin Ali & Anr vs Mr. Ranjan Hait on 3 October, 2024

Author: Arijit Banerjee

Bench: Arijit Banerjee

     954.
03-10-2024
(Ct. no.28)
 debajyoti
                  IN THE HIGH COURT AT CALCUTTA
                       Special Civil Jurisdiction
                           APPELLATE SIDE

                             CPAN/1346/2024
                                  in
                             MAT/580/2018
                           Sk. Yeamin Ali & Anr.
                                   Vs.
                             Mr. Ranjan Hait
              Mr. Lalratan Mondal,
              Mr. Dilip Kumar Sadhu
                                   ... For the Petitioners.


                            Dictated by Arijit Banerjee, J.

Re : CPAN 1346 of 2024

This contempt application has been taken out for alleged willful violation of a judgment and order dated December 22, 2023, whereby MAT 580 of 2018 was disposed by this Bench.

The operative portion of the said judgment and order reads as follows:

" In view of the aforesaid although Section 24 of the 2013 Act may not have been attracted in the present case since the acquisition proceeding was initiated under the 1948 Act, the conclusion of the learned Single Judge is correct and warrants no interference. The appeal and the connection application are accordingly dismissed. there will be no order as to costs. The Special Land Acquisition Officer, Paschim Medinipur is directed to initiate fresh acquisition proceedings in respect of the concerned land of the writ petitioners under the 2013 Act, for the purpose of paying compensation to the writ petitioners and complete such proceedings within 4 months from the date of communication of this order.

The compensation shall be paid to the writ petitioners within a month thereafter. "

Learned advocate for the petitioners says that under cover of a letter dated January 04, 2024, a copy of the said judgment and order was sent to the Special Land Acquisition Officer, being the alleged contemnor herein. Thereafter, since there was no action on the part of the alleged contemnor, a reminder dated June 14, 2024 was sent. In spite of the aforesaid, the alleged contemnor has not taken any step in terms of the judgment and order noted above.

Let service of this contempt application be effected on the alleged contemnor and Affidavit-of- Service be filed on the next date.

List this matter once again on November 14, 2024.

All parties shall act on the server copies of this order duly downloaded from the official website of this Court.

(Arijit Banerjee, J.)

(Apurba Sinha Ray, J.)