Pulin Halder & Ors vs Mr. Subhabrata Mondal
2024 Latest Caselaw 5083 Cal

Calcutta High Court (Appellete Side)

Pulin Halder & Ors vs Mr. Subhabrata Mondal on 3 October, 2024

Author: Arijit Banerjee

Bench: Arijit Banerjee

     953.
03-10-2024
(Ct. no.28)
 debajyoti
                  IN THE HIGH COURT AT CALCUTTA
                       Special Civil Jurisdiction
                           APPELLATE SIDE

                             CPAN/1334/2024
                                  in
                             FMA/285/2021
                            Pulin Halder & Ors.
                                   Vs.
                          Mr. Subhabrata Mondal
              Mr. Tapash Kr. Bhattacharya,
              Mr. Aviroop Bhattacharya
                                  ... For the Petitioners.


                            Dictated by Arijit Banerjee, J.

Re : CPAN 1334 of 2024

Two appeals being FMA 285 of 2021 and MAT 137 of 2020 were disposed of by a judgment and order dated December 22, 2023. The operative portion of the said judgment and order reads as follows:

" In view of the aforesaid, the present appeals are allowed. We direct the First Land Acquisition Collector/the Competent Authority to initiate proceedings for acquiring the land of the appellants under the provisions of the 2013 Act and complete such proceedings within 16 weeks from date and pay the compensation amount to the appellants within 4 weeks thereafter. "

Learned advocate for the petitioners says that under cover of a letter dated January 02, 2024, a copy of the judgment and order was served on the Special Land Acquisition Officer, being the alleged contemnor herein. Thereafter a reminder was sent on June 21, 2024. The reminder was duly received by the alleged contemnor. No step has been taken by

the alleged contemnor in terms of the judgment and order mentioned 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.)