MANASH MOHAN CHATTERJEE Vs. Y. RATNAKAR RAO

JUDGEMENT

(1.) Heard the learned Senior counsel appearing for the petitioner and the learned Senior counsel appearing for the alleged contemnors/respondents.

(2.) Mr. Anand Grover, learned Senior counsel appearing for the alleged contemnors submits that he wants to file his reply to the Contempt Petition. Apart from that, Learned Senior counsel has submitted that the Additional Land Acquisition Officer has issued a letter dated 23-2-2018 addressed to the learned Advocate of the petitioners indicating therein that they have taken approval from the concerned authority for payment of compensation by way of direct purchase policy and the method of calculating the compensation amount and paying the same.

(3.) Mr. Ajit Kumar Sinha, learned Senior counsel appearing for the petitioners, on the other hand, submits that he is not willing for that. However, learned Senior counsel has made a calculation sheet of compensation which was handed over to the learned Senior counsel appearing for the State in the Court today.