RAM GOPAL AGARWALA & ORS Vs. PRASUN GUHA

JUDGEMENT

(1.) The Bench: This contempt application, being CPAN 1104 of 2015 (hereinafter referred to only as the contempt application) arises out of the judgment and order dated 8th April, 2015 passed by an Hon'ble Division Bench of this Court in WPLRT 142 of 2013. The applicants in the contempt application, who are the petitioners in WPLRT 142 of 2013, have alleged deliberate and wilful violation of the solemn dated 8th April, 2015 by the sole alleged State Contemnor.

(2.) Before this Court turns to the alleged contempt it will be useful to notice the directions passed in the order dated 8th April, 2015. After recording its reasons the Hon'ble Division Bench set aside the order of the Ld. West Bengal Land and Land Reforms Tribunal in OA Case No. 1441 of 2013 and also quashed the review proceeding being Case No. 1 of 2013. The Block Land and Land Reforms Officer (BL & LRO), the sole alleged contemnor herein, was directed to mutate the names of the petitioners in the record of rights within one month from the date of communication of the order and accept land revenue from the petitioners in relation to the land in question.

(3.) Wp LRT 142 of 2015 stood accordingly allowed.