GURUPADA BERA Vs. BINOD KUMAR

JUDGEMENT

(1.) Heard.

(2.) The present batch of four contempt petitions has been instituted by the contempt petitioners1 alleging non-compliance of the directions issued by this Court vide order dtd. 16/7/2024, passed in SLP (C) No. 14355 of 2021 and SLP (C) No. 2809 of 2021, titled as The State of West Bengal and Ors. v. Anirban Ghosh and Ors., preferred by the State of West Bengal assailing the judgment and order dtd. 3/9/2020, rendered by the High Court at Calcutta2 in MAT No. 1221 of 2019.

(3.) In support of the allegations so raised, the petitioners primarily relied upon the following 1 Hereinafter, referred to as the "petitioners". 2 Hereinafter, referred to as the "High Court". observations made by this Court in the order dtd. 16/7/2024: - "2. Having regard to the fact that the impugned judgment was passed on 03/9/2020 and the same has remained stayed in terms of the order passed by this Court on 20/9/2021 in SLP (Civil) No. 14355/2021 and on 29/10/2021 in SLP (Civil) No. 2809/2021, it is deemed appropriate to direct the State Government of West Bengal to make compliances of the impugned judgment within a period of three months from today. The relief granted in the said judgment shall also be extended to all similarly placed private respondents including the intervenors/impleaders who have moved applications in the present petitions." [Emphasis supplied]