Samir Khan vs Mr. Kritibas Nayak
2024 Latest Caselaw 4851 Cal

Calcutta High Court (Appellete Side)

Samir Khan vs Mr. Kritibas Nayak on 19 September, 2024

Author: Amrita Sinha

Bench: Amrita Sinha

19.09.2024

Sl. No.346 KB

In The High Court At Calcutta Special Civil Jurisdiction Appellate Side

CPAN 629 of 2024 Samir Khan

-versus Mr. Kritibas Nayak, Director of Local Bodies & Anr.

in W.P.A. 4320 of 2023 Samir Khan

-versus The State of West Bengal & Ors.

Mr. Srikanta Datta Mr. Prodyot Kumar Ray ... For the petitioner.

Mr. Subhransu Panda For the contemnor no. 1.

Affidavit of service filed in Court today is taken on

record.

The order passed by the Court is yet to be

complied.

An appeal was preferred by the State from the

order passed by this Bench. Vide judgment dated 30th

July, 2024 in MAT 723 of 2024 with IA No.CAN 1 of

2024 and CAN 2 of 2024 the Hon'ble Division Bench

was pleased to dismiss the appeal.

On dismissal of the appeal, the contemnor ought

to have complied the order passed by the Court.

Learned advocate representing the contemnor

no.1 submits, upon instruction that, steps are being

taken to comply the order passed by the Court.

The contempt application stands adjourned till

14th November, 2024.

An affidavit of compliance shall be filed on the

adjourned date.

The Municipality is directed to render all

cooperation to the Director of Local Bodies for

compliance of the direction passed by the Court.

( Amrita Sinha, J.)