BASANTI MAHALANABISH Vs. MRINAL KANTI NATH AND ORS.

JUDGEMENT

(1.) HEARD Mr. P.K. Pal, learned counsel appearing for the petitioner.

(2.) THIS is a petition filed under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India, for drawing up a contempt proceeding against the respondents for wilful disobedience of the judgment and order dated 26.03.2014, delivered in W.P.(C) No. 278/2013. The operative part of the said order, for purpose of reference, is extracted hereunder:

(3.) THE allegation now, the petitioner slaps against the respondents is that by not paying the said amount, they have violated the order dated 26.03.014, delivered in W.P.(C) No. 278/2013 of this Court. But, Mr. Pal, learned counsel appearing for the petitioner disputes that the said sum of Rs.7,20,650 has been remitted by the cheque as referred for payment in terms of the direction that the petitioner in W.P.(C) No. 278/2013 shall be paid 70% of the compensation tentatively for the land to be acquired.