VINOD MIMANI Vs. ALAPAN BANDYOPADHYAY AND ORS.

JUDGEMENT

(1.) In this Contempt Petition, the petitioner has alleged that the contemnors are guilty of contempt as they have willfully violated the solemn order dated 22nd November, 2006 passed by this Court in W.P. No. 2325 of 2005 with full knowledge of the text of the said order. Different allegations have been made against different contemnors regarding their acts of contempt. On scrutiny of the contempt petition, this Court finds that the alleged acts of contempt can be classified in three different categories.

(2.) So far as the alleged contemnor Nos. 1 and 2 are concerned, the petitioner has alleged that they are guilty of contempt as they have neither considered nor disposed of the petitioner's representation within the time as specified in the aforesaid order of this Hon'ble Court nor the said contemnors had taken any step against the other contemnors who continued to exhibit cinema films illegally in violation of the aforesaid order of this Hon'ble Court.

(3.) So far as the contemnor No. 3 is concerned, the petitioner alleged that the said contemnor not only exhibited cinema films in Krishna cinema in violation of the restraint order passed by this Hon'ble Court on 22nd November, 2006 but also instigated various other authorities including the Municipal Authority and the other workers and employees of the said Krishna cinema to violate the order of this Hon'ble Court.