KARTIK CHANDRA KAPAS Vs. BIKASH NASKAR

JUDGEMENT

(1.) On the allegation of wilful and deliberate violation of this court's order dated September 14, 2022, passed in RVW 184 of 2022, arising out of MAT 904 of 2022, the present contempt application has been filed. The alleged contemner is Sri Dipankar Biswas, the block development officer/executive officer, Das Pur-1, District Paschim Medinipur.

(2.) By dint of the said order dated September 14, 2022, the court had issued directions upon the alleged contemner, to take up the issue of payment of compensation to the petitioners and act in terms of the direction contained in the order dated February 15, 2022, passed by the learned Single Judge, in WPA No. 9117 OF 2020, and complete the exercise within two months.

(3.) In this regard it is also necessary that the order passed by the learned Single Judge, in WPA No. 9117 OF 2020, dated February 15, 2022, may also be looked into. The court had directed for assessment of compensation payable to the petitioner and for payment of the same to them, qua the plot in question, at the prevalent market rate.