ASHIS PATRA Vs. PARWAZ AHMAD SIDDIQUL

JUDGEMENT

(1.) The contempt application was tiled by the applicants/petitioners for violation of the order of status quo passed on 28th February 2013. Mr. De, Learned Counsel appearing for the applicants submits that against a notice issued under section 50 of the West Bengal Land Reforms Act, 1955 the writ petitioners moved the Writ Petition being W.P. No. 5048(W) of 2013. It is also admitted by the Revenue Officer as well as the B.L. & L.R.O. of the concerned block that on 25th February, 2013 they have received a copy of the Writ Petition being W.P. No. 5048(W) of 2013 which was filed on 18th February, 2013 before this Hon'ble Court. He submits that on 28th February, 2013 in presence of the learned Advocate for the State, considering the facts and circumstances of this case, an order of status quo was directed to be maintained by the parties until further order.

(2.) Mr. De further submits that in spite of having knowledge of pendency of the Writ Petition as well as the order passed on 28th February, 2013, the concerned Revenue Officer/the prescribed authority passed an order on 28th February, 2013 to implement his order passed on 13th February, 2013 for correction of records, thereby removing the name of the petitioners.

(3.) Mr. De submits that after the order was passed by the prescribed authority on 13th February, 2013 there was no scope to pass any order on 68th February, 2013 by the prescribed authority to the effect, that the order is being "tamilled" on 28th February, 2013.