BALARAM DAS Vs. GURU CHARAN BISWAS

JUDGEMENT

(1.) By an order dated March 10, 2022 in G.A. 30 of 2021, this Court had appointed Justice Jyotirmay Bhattacharya, Former Chief Justice of Calcutta High Court as the Chairman cum Special Officer of the Dakhineswar Kali Temple and Debottar Estate, Kolkata wherein he was directed to hold elections for constituting the new Board of Trustees of the said Temple and Estate. In pursuant to this order, a report was submitted by him on June 02, 2022, and the same is pending for approval before this Court.

(2.) Subsequently, the parties have filed several interlocutory applications seeking various directions from the Court.

(3.) First things first - the applicants in G.A No. 31/2022, G.A. No. 32/2022 and G.A. No. 33/2022 have sought modification or recall of the said order dated March 10, 2022. The applicants contend that the Court was not apprised of the order dated January 22, 2022 in G.A. No. 29 of 2021 leading to suppression of material facts before this Court. However, the said application G.A. 29 of 2021 was dismissed as withdrawn on March 05, 2021, and that order passed in it not only is not in existence any more but also bears no relevance or application as far as the present applications before me are concerned. Further, in the said G.A. 29 of 2021, the Hon'ble Judge did not make any observations and the order therein contained only reflections of the issues raised by the counsels. Therefore in my view, the prayer seeking modification or recall of order dated March 10, 2022 ought to be rejected.