RANBEER BOSE Vs. ANITA DAS

JUDGEMENT

(1.) Leave granted.

(2.) The appellants in this appeal seek to assail the order dtd. 20/2/2024 passed by the learned Division Bench of the High Court of Calcutta in MAT No.2124 of 2023. By the said order, the learned Division Bench rejected the appeal preferred by the appellants and affirmed the order dtd. 5/10/2023 passed by the learned Single Judge of the High Court of Calcutta in Contempt Petition No.694 of 2022 in WPA No. 24206 of 2019, wherein the following directions were issued:-

(3.) The appellants have raised a grievance that the directions issued by the learned Single Judge in the contempt petition have a direct bearing on their residential premises. It is contended that the private respondent(respondent No.1 herein), filed the writ petition before the learned Single Judge alleging that while raising the construction of the residential property, the appellants did not maintain the open spaces prescribed under Rule 50 of the West Bengal Municipal(Building) Rules, 2007(hereinafter referred to as the 'Rules of 2007') .