PRABIR CHAKRAVARTY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These review petitions and other applications for impleadment and modification of the judgment and order dtd. 9/3/2007, passed in Civil Appeal No. 1246 of 2007, arising out of S.L.P.(C) No. 15224 of 2006, have come up before us in somewhat unusual circumstances and are a departure from the traditional review petitions that are usually filed.

(2.) The above-mentioned appeal had been filed by All Bengal Licensees Association, Kolkata, against Raghabendra Singh, Principal Secretary, Excise Department, Government of West Bengal, and other officials of the Excise Department, against an order of a learned Single Judge of the Calcutta High Court, dtd. 29/8/2006, passed on a contempt petition dismissing the same.

(3.) Holding that the contemnors had committed contempt of court, this Court allowed the appeal and severely warned the concerned officials and censured their conduct.