KARNANI PROPERTIES Vs. MR. ABHISHEK KEJRIWAL

JUDGEMENT

(1.) This contempt application has been filed alleging wilful violation of an order dated January 18, 2016, passed on an interlocutory application being T.A. no. 2 of 2016 filed in C.S. no. 8 of 2016.

(2.) The petitioner is the owner of premises nos. 25A, 25B, 27A and 27B Park Street, Kolkata 700 016, popularly and collectively known as "Karnani Mansion". The respondent no. 1 herein is the General Secretary of Karnani Mansion Residents Association (in short 'KMRA') and the respondent no. 2 is the Joint Secretary of KMRA.

(3.) It appears that some time in or around 2002, Kolkata Municipal Corporation (in short 'KMC'), issued water dis-connection notice to the owners of Karnani Mansion for property tax having fallen due. The notice was challenged by KMRA by filing a writ petition being W.P. no. 1619 of 2002. The matter was carried to the Appeal Court by filing APOT No. 582 of 2002. It appears that the Appeal Court by an order dated August 27, 2002, permitted KMRA to collect the rent and maintenance charges from the residents of the various flats/apartments in Karnani Mansion and other occupiers and utilize the same for payment of property tax.