SABITRI DEVI BHAGAT Vs. SANJEEV CHOPRA

JUDGEMENT

(1.) This is an application under Article 215 of the Constitution of India read with the Contempt of Courts Act, 1971. The petitioners Sabitri Devi Bhagat and others filed an application under Article 215 of the Constitution of India read with the Contempt of Courts Act, 1971 against Bidhan Chandra Pandey and others i.e. respondent Nos. 1 to 3 for violation of the order of Hon'ble Division Bench.

(2.) The petitioner moved writ petition bearing No. W.P.L.R.T. No. 74 of 2009 in the Division Bench of this Court. This Court on 19.03.09 passed an interim order in terms of prayer "F' of the application. The petitioner filed the writ in the nature of mandamus commanding the respondents to cancel the order dated 17th December, 2008 passed in O.A. No. 2792 of 2008 (LRTT) and also for directing the respondents i.e. Block Land and Land Reforms Officer, Harischandrapur Block-II and Block-I to tamil the order dated 06.02.08 passed in Case No. 12/FC/R/ HC-pur-11/2007 and to correct the record of rights. They further prayed in the nature of mandamus restraining the respondents from disturbing the, possession of the petitioners in the retained lands. This Division Bench on 19th March, 2009 was pleased to pass an interim order in terms of prayer "F" of the writ petition i.e. restraining the respondents from disturbing the possession of the petitioners in the retained lands in Case No. 12/ FC/ R/ HC-pur-II/2007.

(3.) According to the petitioner, the respondent Nos.1 to 3 are treating the lands as vested lands and refused to treat the petitioners as raiyats and further refused to accept any rent for case lands from the petitioners. The petitioners have preferred this application under Article 215 of the Constitution of India. This petition has been opposed by the respondents/contemner by filing affidavit-in-opposition.