DR. RANBEER BOSE Vs. ANITA DAS

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the order dtd. 5/10/2023 passed by a learned Single Bench passed in connection with a contempt application being CPAN 694 of 2022 this instant appeal is filed at the behest of the appellants.

(2.) The learned Single Judge passed the following order -

(3.) The Respondent No. 1 (herein) filed a complaint before the English Bazar Municipality, Malda ventilating her grievance that the appellant (herein) has been constructing a building next to her building violating the provision of Rule 50 of the West Bengal Municipal (Building) Rules, 2007 and without leaving requisite open space. As her complaint was not addressed by the Municipal Authority she filed a writ application before the Single Bench being WPA No. 17690 (W) of 2019 with a prayer for giving direction upon the Municipal Authority to take appropriate action. The said writ petition was disposed of on 25/9/2019 by passing a direction which entails that-