SADHAN ROY (BUDHUK) Vs. ARVIND KUMAR SINGH

JUDGEMENT

(1.) The review application being R.V.W. No. 32 of 2022 (The State of West Bengal and Others v. Sadhan Roy (Budhuk) and Others) seeking review of an order dated December 19, 2013, passed by a Coordinate Bench in F.M.A. No. 911 of 2012 and the Contempt Application being C.P.A.N. No. 2796 of 2014 (Shri Sadhan Roy (Budhuk) and Others v. Shri Arvind Kumar Singh and Others) which has been filed alleging violation of the said order of Coordinate Bench are taken up together for hearing and disposed of by this common judgment.

(2.) The applicants in the contempt application /respondent nos.1 to 4 in the review application/writ petitioners (hereinafter referred to as "the writ petitioners ") approached this Court by filing a writ petition being W.P. No. 16864(W) of 2011, wherein they claimed that C.S. Plot No.540 of Mouza-Dhapamanpur in the district of 24-Parganas (South), of which they were the owners, had been acquired by the State.

(3.) The writ petitioners relied upon an information slip supplied by the Special Land Acquisition Officer on October 12, 2012, which provided as follows: