PARAMANANDA MUKHERJEE Vs. KABERI DAS

JUDGEMENT

(1.) The instant contempt application has been preferred against the alleged contemnor for violation of order dtd. 6/7/2015 passed by the Learned Single Judge in W.P No. 25296 (W) of 2014 (Paramananda Mukherjee versus The State of West Bengal and Ors).

(2.) The applicant is one Paramananda Mukherjee and the alleged contemnor is the Prodhan, Garal Gacha Gram Panchayat, Hooghly. The two plots of land in question are Plot No. C-3 in Dag No. 783, Khatian No LR 810, JL No. 90 measuring about 1 cottah 8 chittacks under Mouza Garal Gacha Gram Panchayat, Hooghly belonging to the applicant and Plot No. C-2 , Dag No. 783, Khatian Nos 2118 and 2119 under Mouza Garal Gacha Gram Panchayat, Hooghly belonging to one Sri Krishnendu Banerjee and one Smt Putul Banerjee herein respondent Nos. 6 and 7 respectively where a residential house along with pakka boundary wall surrounding the building has been constructed.

(3.) The genesis of the case is that the applicant moved a writ petition bearing W.P No. 25296 (W) of 2014 which the Learned Single Judge was pleased to dispose of by solemn order dtd. 6/7/2015. The operative part of the order is extracted hereinbelow for convenience: