GOURHARI DAS Vs. KANAN BALA SAMANTA

JUDGEMENT

(1.) Upon an application being CAN 7858 of 2019 this Court on 21/1/2020 passed an order restraining the respondents from disturbing the petitioners from making any disturbance with regard to ingress and egress of the petitioners to and from the suit land till the disposal of SAT no. 399 of 2017. The said order was duly communicated to the respondents.

(2.) However, on or about 28/6/2021, taking advantage of disruption of normal functioning of the Court due to Covid pandemic, the respondents have fenced the suit property with bamboos and wires and also constructed poles on all four sides of the suit property. Thus they have blocked ingress and egress of the petitioners and their family members to and from the suit property.

(3.) The petitioners informed the matter immediately to the jurisdictional P.S praying for police help to maintain the order passed by this Court on 21/1/2020.