JAVED AKTHER Vs. N K GHOSHAL

JUDGEMENT

(1.) The Court: By order dated 23rd July, 2009, the Official Receiver was given three directions: (i) To file his report on the basis of the complaint lodged by letter dated 3rd July, 2009 (ii) to make payment of the corporation taxes and seek waiver in case a scheme existed. (iii) To take steps against strangers for their removal from the said premises within six months from the date of receipt of the order.

(2.) The case of the petitioner is that for non-compliance of the aforementioned directives this application has been filed. The order dated 23rd July, 2009 was communicated to the alleged contemnor-respondent and on basis thereof a meeting was held on 28th August, 2009. Although at the said meeting it was decided that the Official Receiver agreed to take prompt action with regard to payments of the municipal taxes and initiate proceedings against the unauthorised occupants. As no step was taken, the instant contempt application has been filed and orders sought.

(3.) Counsel for the alleged contemnor-respondent submits that a report has been filed in compliance with the first directive contained in the order dated 23rd July, 2009.