Ms. P Chakraborty vs None
2022 Latest Caselaw 566 Tri

                          HIGH COURT OF TRIPURA
                                AGARTALA

                         Cont. Cas (C) No. 58 of 2022

For Petitioner(s)         :     Ms. P Chakraborty, Adv.

For Respondent(s)         :     None.

HON'BLE MR. JUSTICE S. TALAPATRA Order

30.05.2022

Heard Ms. P Chakraborty, learned counsel appearing for the

petitioner.

This is a petition under Section 12 read with Article 215 of the

Constitution of India for drawing up the contempt proceeding for deliberate

non-compliance of the judgment and order dated 05.01.2021. The said

judgment and order has been received by the respondent No.6 on

14.01.2021 vide Annexure-P(2) of this petition. By the judgment and order

dated 05.01.2021, the respondent No.6 was directed to determine the

compensation in terms of the direction contained therein within a period of

four months from the date on which the petitioner would supply a copy of

this order to the respondent No.6. Even though, the said period of four

months has elapsed a long back, it has been alleged in this petition that the

respondent No.6 has not complied the said order.

Issue notice calling upon the respondents to show cause as to

why a contempt proceeding should not be drawn up, as prayed for; and/or

why such further and other order(s) should not be passed as to this Court

may deem fit and proper.

The notice is made returnable on 13.07.2022.

Steps for service of notice on the respondent No.6, inasmuch as

the notice is restricted only at this stage to respondent No.6, be taken by

registered post with A/D within a week from today.

JUDGE

satabdi